Virendra Kumar @ Govinda vs Suman Devi
2014 Latest Caselaw 3165 ALL

Citation : 2014 Latest Caselaw 3165 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Virendra Kumar @ Govinda vs Suman Devi on 15 July, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 158 of 2014
 

 
Appellant :- Virendra Kumar @ Govinda
 
Respondent :- Suman Devi
 
Counsel for Appellant :- L.K. Pandey
 
Counsel for Respondent :- T.K. Mishra,Yogesh Tiwari
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Sri Virendra Kumar and Smt. Suman Devi appeared in person along with their counsel. Both have stated that it is not possible for them to live together. They agreed for divorce on payment of Rs.5,00,000/- (rupees five lac) towards permanent alimony, which is to be paid by the appellant to the respondent.

Let both file a joint affidavit.

Put up tomorrow in Chambers at 3-30 P.M.

Order Date :- 15.7.2014

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