Shri. Dilip Namdeo Gaikwad vs Sou. Chayya Dilip Gaikwad @ Sou. ...
2021 Latest Caselaw 3543 Bom

                                                                   4-fca1-20.doc

vai

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION


                    FAMILY COURT APPEAL NO.1 OF 2020
                                  WITH
                   INTERIM APPLICATION NO.2223 OF 2019


      Dilip N. Gaikwad                                      ...Appellant
                 V/s.
      Chayya D. Gaikwad @ Chayya D. Kamble                  ...Respondent


      Mr.A.B. Tajane for the Appellant.

      None for the Respondent.

                                    CORAM : R.D. DHANUKA &
                                            V.G. BISHT, JJ.

DATE : 24TH FEBRUARY, 2021.

P.C. :-

1. Mr.Tajane, learned counsel appearing for the appellant

states that his client has already deposited Rs.13,000/- as awarded

by the Family Court by the impugned judgment dated 26 th June, 2019

on 15th February, 2021. Statement is accepted.

2. Service on the respondent is awaited. The appellant is

directed to file compilation of documents within two weeks from

today.

3. Stand over to 10th March, 2021.

      (V.G. BISHT, J.)                                 (R.D. DHANUKA, J.)


           Vasant A.     Digitally signed by
                         Vasant A. Idhol

           Idhol         Date: 2021.02.25
                         12:01:23 +0530