Barasati Lal vs Smt. Nirmala Devi & Another
2013 Latest Caselaw 1629 ALL

Citation : 2013 Latest Caselaw 1629 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

Barasati Lal vs Smt. Nirmala Devi & Another on 2 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 61 of 2010
 

 
Petitioner :- Barasati Lal
 
Respondent :- Smt. Nirmala Devi & Another
 
Petitioner Counsel :- T.C. Seth,J.P. Dixit,R A Khan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Parties are agree to mediation.

Parties are directed to appear in Mediation and Conciliation Centre of this court on 08.5.2013.

The money directed to be deposited under order dated 09.4.2013 shall be disbursed according to the directions contained in the order.

List this case after report from Mediation and Conciliation Centre is received.

In the meantime, out of the amount of maintenance due i.e. approximately Rs.20,000/- awarded in the proceedings under Section 125 Cr.P.C., the petitioner shall give a sum of Rs.12,000/-(Twelve thousand only) to the respondent-wife within one month from today.

Order Date :- 2.5.2013

A.Nigam