KHURSHID CHANDSAB SHAIKH Vs. BIBI

JUDGEMENT

(1.) Mr. Gaurav L. Deshpande, learned counsel for the appellant assures that he would remove the office objections during the course of the day. His statement is accepted. He seeks leave to place on record the private paper book.

(2.) Leave granted. Private paper book is taken on record.

(3.) The challenge in the second appeal is to the judgment and decree passed in R.C.S. No. 262/2015 by the 2nd Jt. Civil Judge, Senior Division at Latur and confirmed in R.C.A. No.114 of 2017 with modification to the extent of quantum of maintenance at the hands of District Judge -2 at Latur.