Saumitra Dayal Singh, J. - (1.) Heard Sri Piyush Dubey, learned counsel for the applicant and Ms. Pooja Saxena, opposite party no.2 who has appeared in person, the learned AGA for the State and perused the record.
(2.) The present application has been filed against the order dated 04.02.2017 passed by the Judge, Family Court/FTC-I, Agra in Misc. Case No. 73 of 2016 (Vivek Mathur Vs. Pooja Saxena). By that order the learned court below has rejected the application filed by the applicant under Section 126 (2) Cr.P.C. The aforesaid application had been filed with reference to the ex parte order dated 16.05.2016 passed in Case No. 598 of 2015. By that order maintenance allowance had been awarded @ Rs. 20,000/- per month to the opposite party no.2 and @ Rs. 15,000/- per month to her son, from date of their application being 24.07.2015.
(3.) Earlier, by the order dated 16.02.2017, passed in the present proceedings, the matter was referred to the Mediation and Conciliation Centre of this Court, subject to payment of Rs. 1,50,000/- to the opposite party no.2. Over and above that amount, a sum of Rs. 20,000/- had been paid by the applicant towards mediation.;