Smt. Rajwala vs Avanesh Kumar Sharma
2014 Latest Caselaw 6782 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 616 of 2009
 

 
Appellant :- Smt. Rajwala
 
Respondent :- Avanesh Kumar Sharma
 
Counsel for Appellant :- Ranjeet K. Yadav,Jai Singh Yadav
 
Counsel for Respondent :- Mohit Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

From the order sheet, it appears that both the parties have arrived to the settlement for which a joint affidavit was to be filed and draft to be handed over. The appellant is present along with her counsel. Learned counsel for the respondent states that due to some unavoidable reason, the respondent could not come and sought some reasonable time.

It appears that on number of occasions, the appellant appeared in person. We are of the view that the appellant deserves some cost to meet the expenses for  coming to Allahabad. Accordingly, we direct the respondent to pay a sum of Rs.5,000/- as cost to the appellant by the next date.

List on 13.10.2014 as part heard. On that day, both the parties shall appear in person.

Order Date :- 22.9.2014

OP