HEMANT SIRPURKAR Vs. HARSHITA SIRPURKAR

JUDGEMENT

(1.) IA No.8858/2010 and I.A.No.5725/2011 filed on behalf of the respondent.

(2.) The learned counsel for the appellant submitted that the appellant is in Mumbai for the treatment of his neice, who is suffering from blood cancer and prays further 15 days' time to deposit the amount of permanent alimony. Though the prayer is opposed, but in the interest of justice, we allow the prayer of the appellant and permit the appellant further 15 days' time from today to deposit the remaining amount of the permanent alimony.

(3.) At this stage, Shri Hirway appearing for the respondent submitted that the appellant has deposited Rs.1,80,000 in the Court of Hoshangabad which amount may be transmitted to the account of respondent at Gwalior.It is also submitted by him that in para 3 of IA.No.5725/2011, the respondent has submitted her account number of Bank of India, Branch at Gwalior in which the said amount may be transmitted.