MEGHNA SANJEEV RANADE Vs. SANJEEV VYANKATESH RANADE

JUDGEMENT

(1.) Admit.

(2.) Mr. Vyas waives service for Respondent No.1. Mr. Dande waives service for Respondent No.2. By consent of parties, matter is taken up for final hearing.

(3.) The Appellant (Decree-holder) has filed this Appeal under Sec. 19 of the Family Court Act r/w. Sec. 96 and Order 41 of the Code of Civil Procedure, 1908 whereby impugning the judgment and order dtd. 24/7/2015 passed by the Learned Family Court No.5 on Application below Exhibit '3 ' filed by the Appellant for executing the order passed by this Court in Family Court Appeal No. 85 of 2003.