VIVEK DAMODAR MALVI Vs. VAIDEHI VIVEK MALVI

JUDGEMENT

(1.) This is an appeal by father who has suffered a decree for payment of maintenance. Operative part of the decree reads as follows : "In terms of prayer clause (ii) and (III) below plaint para 13, it is ordered that defendant shall pay Rs. 6,000/-p.m. to the plaintiff from the date of filing of the suit i.e. 4-7-2003 till she attains majority."

(2.) Father's appeal against this decree has been dismissed by the first appellate Court. The father is before this Court in the present second appeal.

(3.) The question agitated before this Court as substantial question of law is as follows :