ASHVINI Vs. SRIKANT S/O NAGESHRAO MALADKAR

JUDGEMENT

(1.) The present petition has been filed by the petitioner-wife and daughter challenging the order dated 09.03.2016 passed by Prl. Judge, Family Court, Gadag in Crl.Misc. No.88/2014.

(2.) I have heard the learned counsel appearing for the parties.

(3.) Relationship is not in dispute. It is also not in dispute that the petitioner No.2 born to petitioner No.1 and respondent, out of their wedlock. It is also not in dispute that the respondent is working in a private factory at Belagavi and thereafter, some difference of opinion came between the petitioner No.1 and respondent the parents of the petitioner took her and she is staying along with her parents.