Smt. Aparna Mishra @ Kumkum vs Manish Kumar Mishra
2014 Latest Caselaw 6775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 328 of 2011
 

 
Appellant :- Smt. Aparna Mishra @ Kumkum
 
Respondent :- Manish Kumar Mishra
 
Counsel for Appellant :- Rahul Sahai
 
Counsel for Respondent :- Abhisek Tripathi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Both the parties appeared in person along with their counsel. The possibility of compromise s explored. There appears to be some chances for the compromise between the parties. Learned counsel for the appellant submitted that at present a sum of Rs.1500/- is being received towards maintenance under Section 125 Cr.P.C.

We are of the view that the amount which is being paid is not sufficient to meet the expenses in the present situation of inflation. We accordingly fix a sum of Rs.5,000/- towards maintenance, which shall be paid by the respondent to the appellant by first week of every coming month. The amount which is payable under Section 125 Cr.P.C. shall be adjusted. In this way, apart from the amount, which the respondent is paying Rs.1500/- under Section 125 Cr.P.C., the respondent has to pay a sum of Rs.3500/- more amount.

The appellant appeared along with her father submitted that in case if she may be provided a reasonable amount not less than Rs.10,00,000/- (ten lacs) to meet her day to day expenses for lodging, fooding and medical expenses for the entire life, she may agree for the compromise.

The respondent prays some reasonable time to think over the offer made. He further stated that at present he is not in a position to pay the amount.

List on 24.11.2014.

Order Date :- 22.9.2014

OP