Kapil Kumar vs Smt. Priyanka
2014 Latest Caselaw 4243 ALL

Citation : 2014 Latest Caselaw 4243 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Kapil Kumar vs Smt. Priyanka on 11 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 192 of 2014
 

 
Appellant :- Kapil Kumar
 
Respondent :- Smt. Priyanka
 
Counsel for Appellant :- Ashutosh Yadav,Abhilasha Singh,S. Lal
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Delay Condonation Application.

Sri Brijesh Kumar Pandey and Sri Sandeep Kumar Srivastava, Advocates, filed Vakalatnama on behalf of the respondent. Both the appellant as well as respondent appeared in person.

Heard learned counsel for the parties.

Cause shown is sufficient. The delay in filing the appeal is condoned. The application is allowed.

On the facts and circumstances, we are of the view that let the matter be referred to Mediation & Conciliation Centre for amicable settlement. Office is directed to send the matter to the Mediation & Conciliation Centre. The Mediation & Conciliation Centre is directed to give report within two months.

It is informed that the appellant is residing at Allahabad while the respondent resides at Moradabad.

In view of the above, we direct the appellant to pay a sum of Rs.5,000/- towards expenses to the respondent within a period of one week.

List on 28.10.2014. Meanwhile, the parties may file counter affidavit, if so advised.

Order Date :- 11.8.2014