- (1.) This matter was taken up for hearing from time to time. On 12.12.2017, this Court passed the following order :- "Learned counsel appearing for the appellant seeks time to get instructions from his client about the payment of some lump-sum amount towards the marriage expenses of his daughter. As prayed, list the matter after four weeks."
(2.) On 23.1.2018, when the matter was taken up, it was directed to be listed on 24.1.2018 as first item.
(3.) On 24.1.2018, this Court made the following order:- "In spite of our efforts to settle the matter, the Signature Not Verified Digitally signed by appellant is not willing to increase more than Rs.10,00,000/- offered towards the expenses of the marriage of the daughter. On perusal of the record and as per the stand of the respondent so far in the last 20 years, the respondent has not been paid any single penny towards maintenance by the appellant. Learned counsel appearing for the respondent submits that the appellant has two flats in Nashik and apart from that, the appellant owns some agricultural properties as well. Under the circumstances, we give a last chance to learned counsel for the appellant to get instructions whether the appellant is agreeable to share one flat out of two flats to his daughter. List the matter after one week.";