Smt. Sadhana Tewari vs Dhannjay Kumar Tewari
2014 Latest Caselaw 4515 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 137 of 2014
 

 
Appellant :- Smt. Sadhana Tewari
 
Respondent :- Dhannjay Kumar Tewari
 
Counsel for Appellant :- Ram Prakash Sharma
 
Counsel for Respondent :- Rajesh Kumar Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Sri Rajesh Kumar Singh, Advocate, appears on behalf of the respondent, has not filed counter affidavit.

We have perused the lower court record.

The issue whether she consented for the divorce voluntarily or not shall be decided subsequently. However, we find that in the affidavit, both the parties have agreed that  the maintenance will be given to the child as well as to the mother and further that within a shorter period of time a flat will be made available to the appellant.

In view of the above, we direct the respondent to pay a sum of Rs.10,000/- per month for the maintenance to the appellant and her child. The amount shall be paid by 7th of each month. The appellant shall also pay a sum of Rs.10,000/- towards cost within a week. The amount shall be paid by the demand draft.

Learned counsel for the respondent prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List on 24.9.2014.

Order Date :- 19.8.2014

OP