Zubair Ahmad Qazi vs Rana Parveen
2014 Latest Caselaw 4744 ALL

Citation : 2014 Latest Caselaw 4744 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Zubair Ahmad Qazi vs Rana Parveen on 21 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 408 of 2014
 

 
Appellant :- Zubair Ahmad Qazi
 
Respondent :- Rana Parveen
 
Counsel for Appellant :- Sufia Saba,Abdul Majeed,Sayed Saifullah
 
Counsel for Respondent :- Salman Ahmad
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Both the parties appeared in person along with their counsel. Both have agreed to settle their dispute amicably. The appellant has agreed to pay a sum of Rs.2 lacs towards permanent maintenance for which the respondent has agreed. The amount shall be paid within two months. Out of the aforesaid amount Rs. 1 lac shall be paid within ten days and the balance amount shall be paid within two months. On the payment of the aforesaid amount, all the matters relating to matrimonial, civil and criminal natures shall stand withdrawn. Both the parties are directed to file a joint affidavit by tomorrow.

Put up tomorrow at 2 O' clock in Chambers.

Order Date :- 21.8.2014