ANANDBHAI PRAHLADBHAI LOKAPUR Vs. VEENABEN ANANDBHAI LOKAPUR

JUDGEMENT

(1.) The appeal along with the connected Civil Application are filed by the husband. The respondent wife is present in person. With the request of the Advocate for the appellant and the respondent wife in person, we have taken up the present proceedings for final disposal at this very stage.

(2.) Brief facts are as under:-

(3.) As we understand, the entire crux of the problem is the controversial issue of the past payments. As noted, the wife contends that from the inception till filing of the Execution Petition No.60 f 2013, the husband had not made any payment towards maintenance of the daughter. The husband contends that all payments were made, may be for which receipts may not have been given by the wife. This issue is pending before the Family Court and as observed in the impugned order itself, the same would be decided by the Family Court.