Rajeevmani Gupta vs State Of U.P. And Others
2016 Latest Caselaw 2601 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL REVISION No. - 1482 of 2012
 

 
Revisionist :- Rajeevmani Gupta
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Revisionist :- V.S. Parmar,Vivek Singh
 
Counsel for Opposite Party :- Govt. Advocate,A.K.Sachan,Saurabh Sachan
 

 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the parties.

Seen the facts that husband was teacher in an inter college and from that it can be said that he must be getting handsome salary as such he should give Rs.5,000/- to the wife for her maintenance.

It is stated by learned counsel for the husband that he is ready to keep his wife with him. 

Counsel for the wife submits that since the matter relates to matrimonial dispute and wife is also ready for mediation as such this Court may direct the parties to appear before the mediation centre. 

Accordingly, in view of the submissions so raised by counsel for both the parties, it is directed that both husband and wife shall remain present on 19th of this month. So that in case any settlement is arrived at between them then this Court may direct to the husband to give Rs. 5,000/- per month to his wife for her maintenance seeing the income of husband. 

List on 19th May, 2016.

Order Date :- 13.5.2016

Vinod.