SANJAY Vs. PRIYA JOSHI

JUDGEMENT

(1.) Aggrieved by the rejection of his application for his appointment as guardian of his minor son, the appellant has preferred the above appeal.

(2.) The marriage of the appellant and the respondent was solemnized on 7/7/2014. Out of their wedlock, son by name Akul is born on 11/5/2015. The marriage of the appellant and the respondent did not sail well. The respondent along with her minor son is living separately since December, 2015.

(3.) The appellant got issued notice to the respondent alleging willful withdrawal from his society without any excuse and demanded the restitution of conjugal rights. She replied the said notice denying his allegations. In the reply she alleged that he himself subjected her to ill-treatment in connection with his unlawful demands and he was an alcohol addict, etc.