Mr. Santosh Tukaram Chavan And Anr vs Smt. Parvatabai Tukaram Chavhan
2021 Latest Caselaw 5039 Bom

                                                                         7-18-2017-FA=.doc



                         Uday S. Jagtap


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                             FIRST APPEAL NO. 18 OF 2017
                                                         WITH
                                           CIVIL APPLICATION NO. 99 OF 2017
                                                          IN
                                             FIRST APPEAL NO. 18 OF 2017

                         Santosh Tukaram Chavan & Anr.                  .. Appellant

                                  Vs.

                         Smt. Parvatibai Tukaram Chavan & Anr.          .. Respondents

                                                          .....
                         Mr. Vikram Shetye a/w Mr. Rahul P. Jain for the appellant
                         Mr. Sanjeev R. Singh for the respondents

                                                       CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 19th MARCH, 2021

P.C.

1. While granting stay to the execution and implementation of the impugned judgment and decree, this Court on 9 th February, 2017, at the time of admitting the appeal, directed the appellant to pay Rs.20,000/- to the respondent by way of cheque or demand draft, latest by 27th February, 2017. Thereafter, he was directed to pay Rs.5,000/- per month on or before the last date of the month without fail.

2. It appears that some delay had been occurred in depositing the amount as directed. However, the learned Counsel,

Digitally signed by UDAY UDAY SHIVAJI JAGTAP SHIVAJI JAGTAP Date:

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on instructions, makes a statement that the entire arrears will be cleared within a period of three days.

3. List the matter on 23rd March, 2021. High on Board.

(PRITHVIRAJ K. CHAVAN, J.)

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