Smt. Yashbiri Devi vs Mukesh Kumar
2014 Latest Caselaw 4833 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 185 of 2007
 

 
Appellant :- Smt. Yashbiri Devi
 
Respondent :- Mukesh Kumar
 
Counsel for Appellant :- P.K. Srivastava,N.K. Srivastava
 
Counsel for Respondent :- J.P. Pandey,Shakti Swarup Nigam
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Both the parties appeared in person along with their counsel. Both the parties agreed to settle their dispute amicably. The respondent agreed to pay a sum of Rs.10 lacs towards permanent alimony to the appellant. There is a daughter. The daughter is living with the respondent. Both have agreed that she will live with the respondent and the respondent shall be liable for her mainteance and marriage. Parties agreed that all the civil and criminal cases arising from the matrimonial dispute by either of the parties shall stand withdrawn and shall be withdrawn on payment of Rs.10 lacs. In future, there shall be no claim by either of the parties.

A joint affidavit filed today for the compliance of the terms and conditions.

List on 19.9.2014. On that day, both the parties shall appear in person.

Order Date :- 22.8.2014

OP