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Murlidhar S/O Dattuji Thote vs Sau. Pushpa W/O Murlidhar Thote
2021 Latest Caselaw 768 Bom

Citation : 2021 Latest Caselaw 768 Bom
Judgement Date : 13 January, 2021

Bombay High Court
Murlidhar S/O Dattuji Thote vs Sau. Pushpa W/O Murlidhar Thote on 13 January, 2021
Bench: A.S. Chandurkar, Nitin B. Suryawanshi
225-FCA-64,65,37-15                                                                                                          1/1


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 NAGPUR BENCH, NAGPUR.

                 FAMILY COURT APPEAL (FCA) NOS.64, 65 AND 37 OF 2015

                               Murlidhar s/o Dattuji Thote, Saoner, Dist. Nagpur
                                                              -vs-
                 Pushpa w/o Murlidhar Thote, Mate's House, Rajendra Chowk, Nagpur
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.



                                     CORAM : A. S. CHANDURKAR AND N. B. SURYAWANSHI, JJ.

DATE : January 13, 2021

Civil Application No.1426 of 2015 in F.C.A. No.64 of 2015 The applicant seeks stay of the judgment passed by the Family Court directing the applicant to pay maintenance at the rate of Rs.5000/- per month which included the amount of enhanced maintenance.

On 10/08/2015 an ad-interim order was passed staying the impugned judgment subject to arrears of maintenance to be cleared at the rate of Rs.3,000/- per month and thereafter paying monthly maintenance at the rate of Rs.3,500/- per month.

In view of the fact that the appeal itself is listed on final hearing board, this civil application is disposed of by confirming the prayer made in prayer clause (i) of the civil application in aforesaid terms.

Family Court Appeal Nos.64/2015, 65/2015 and 37/2015 None for parties.

Put up for further consideration in the week commencing from 18/01/2021.

                                                         JUDGE                                    JUDGE
Asmita


                      Digitally signed by
         Asmita       Asmita Bhandakkar
         Bhandakkar   Date: 2021.01.13
                      17:53:49 +0530
 

 
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