Lalit Mohan Sharma vs Smt. Poonam Sharma
2014 Latest Caselaw 5678 ALL

Citation : 2014 Latest Caselaw 5678 ALL
Judgement Date : 3 September, 2014

Allahabad High Court

Lalit Mohan Sharma vs Smt. Poonam Sharma on 3 September, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 680 of 2009
 

 
Appellant :- Lalit Mohan Sharma
 
Respondent :- Smt. Poonam Sharma
 
Counsel for Appellant :- Dharmendra Kumar,K.Srivastava,Kamlesh Kumar
 
Counsel for Respondent :- Ajay Kr. Singh,Vivek Kumar Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Both the parties appeared in person along with their counsel. The Court has interacted with them individually and together and tried that the dispute may be settled amicably, but at present, it appears that both are not willing to settle their dispute amicably. The appellant is adamant to contest the divorce appeal. The wife is not ready for divorce and is willing to live with him along with her daughter, who is at present 12 years old.

List after two months.

Order Date :- 3.9.2014

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