Citation : 2021 Latest Caselaw 169 Bom
Judgement Date : 5 January, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION (L) NO. 8441 OF 2020
IN
PARSI SUIT NO. 9 OF 2014
Friya Minocher Tavadia ... Applicant/Plaintiff
vs.
Derek Percy Spencer ... Respondent/Defendant
Ms. Disha U. Shetty for the Applicant/Plaintiff.
Ms. Gayatri Nitin Gokhale for Judgment Debtor.
CORAM : A. K. MENON, J.
DATED : 5th JANUARY, 2021 (THROUGH VIDEO CONFERENCE)
P.C. :
1. The applicant seeks further orders in execution for alleged non
payment of maintenance agreed to be paid in a sum of Rs.53,000/- per
month.
2. On behalf of the judgment debtor it is submitted that an
application has been filed being Interim Application no. 8500 of 2020..
seeking modification of the order reducing the monthly amount
payable in view of the changed circumstances. However, in the
10-EXAL-8441-2020-PS-9-2014.doc rrpillai meantime and without prejudice to her rights and contentions in the
Interim Application filed by her, Ms. Gokhale submits that her client is
willing to make the sum of Rs.53,000/- per month which is overdue for
November and December, 2020 within one week from today. I
therefore pass the following order :
(i) A sum of Rs.1,06,000/- will be paid on or before
15th January, 2021.
(ii) In the meantime replies in Interim Application no. 8500 of 2020
and in the Execution Application to be filed on or before
18th January, 2021.
(iii) Rejoinders in both the applications also to be filed by
22nd January, 2021.
(iv) List on 27th January, 2021.
(A. K. MENON, J.)
Digitally signed by Rajeshwari R. Pillai Rajeshwari Date:
R. Pillai 2021.01.06
13:32:36
+0530
10-EXAL-8441-2020-PS-9-2014.doc rrpillai
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