Bombay High Court
Smt. Sonali Ramchandran Ayyar vs Shri. Ramchandran Venkatraman Ayyar on 11 March, 2020
Author: Sarang V. Kotwal
Bench: K. K. Tated, Sarang V. Kotwal
1/2 02-FCA-67-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FAMILY COURT APPEAL NO.67 OF 2018
Smt. Sonali Ramchandran Ayyar .... Appellant
versus
Ramchandran Venkatraman Ayyar .... Respondent
.......
• Mr.V.H. Narvekar, Advocate for Appellant.
• Mr.Rohan Cama i/b. Ms.Sapana Rachure, Advocate for
Respondent.
CORAM : K. K. TATED &
SARANG V. KOTWAL, JJ.
DATE : 11th MARCH, 2020.
P.C. :
1. Heard learned Counsel for the parties.
2. Learned Counsel Mr.Rohan Cama appearing on behalf of Respondent submits that he is ready and willing to settele the entire matter by transferring the flat in the name of Appellant and also to clear the arrears of maintenance of daughter in three equal installments and to pay daughter's education expenses for doing MBA in India.
3. On the other hand, learned Counsel Mr.V.H. Narvekar appearing for Appellant submits that his client requires some time to go through the same and file her affidavit, if any, in Nesarikar ::: Uploaded on - 13/03/2020 ::: Downloaded on - 13/03/2020 21:51:58 ::: 2/2 02-FCA-67-18.odt writing. For that purpose he requires some time. He further makes a statement that he will not proceed with the execution of application till the next date, which is pending before the Family Court.
4. Learned Counsel Mr.Rohan Cama appearing for Respondent submits that he is giving this offer without prejudice to his rights and contentions in the present matter, if matter is not settled.
5. In view of this fact, following order is passed;
(a) The Applicant not to take coercive steps against the Respondent for recovery of maintenance charges, till the next date.
(b) Liberty is granted to the Respondent, if she so desire, to file her additional affidavit in registry on or before 24/03/2020 with a copy to the other side.
(c) Matter to appear on board on 27/03/2020.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.) ::: Uploaded on - 13/03/2020 ::: Downloaded on - 13/03/2020 21:51:58 :::