Allahabad High Court
Smt. Shilpi Jain vs Atul Kumar Jain on 6 April, 2017
Author: Bharati Sapru
Bench: Bharati Sapru
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- FIRST APPEAL DEFECTIVE No. - 84 of 2016 Appellant :- Smt. Shilpi Jain Respondent :- Atul Kumar Jain Counsel for Appellant :- Ajay Kumar Singh,Ashish Kumar Singh Counsel for Respondent :- Chetan Chatterjee Hon'ble Bharati Sapru,J.
Hon'ble Om Prakash-VII,J.
Learned counsel for both sides are present.
The wife is asking for an increase in the interim maintenance fixed by the court below.
Learned counsel for the respondent husband says that he is willing to negotiate and the matter may be sent to Mediation Centre in the High court, Allahabad to attempt a negotiations for higher rate of maintenance. The prayer is allowed.
Let the record of this case be sent to the Mediation Centre, High Court, Allahabad by the registry forthwith.
List after three months with the report of Mediation Centre.
Order Date :- 6.4.2017 rk