Smt. Anamika Verma vs Vikram Kumar Verma
2014 Latest Caselaw 2880 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 96 of 2014
 

 
Appellant :- Smt. Anamika Verma
 
Respondent :- Vikram Kumar Verma
 
Counsel for Appellant :- Saurabh Sachan,A.K. Sachan,A.K.Sachan
 
Counsel for Respondent :- B.N. Rai,Adarsh Kumar,Adarsh Kumar Rai
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Smt.  Anamika Verma and Sri Vikram Kumar Verma appeared in person along with their counsel. Both the parties arrived to settlement on the terms that Sri Vikram Kumar Verma shall pay a sum of Rs.25,00,000/- (rupees twenty five lacs) to Smt. Anamika Verma, daughter of Sri Raj Kumar Katiyar, by way of bank draft or fixed deposit and further pay a sum of Rs.15,00,000/-(rupees fifteen lacs) to Km. Kavya Verma, daughter of Sri Vikaram Kumar Verma and Smt. Anamika Verma, by way of fixed deposit of a nationalized bank. The said fixed deposit shall be under such  Fixed Deposit Scheme which shall  yield maximum interest and shall be renewed from time to time and the proceed of the said deposit shall only be utilized at the time of her marriage.

Both the parties are directed to file their joint affidavit stating therein the terms and conditions.

Put up on Tuesday (15.7.2014) in Chambers at 3-30 P.M.

Both the parties shall appear in person on the date fixed.

Order Date :- 10.7.2014

OP