VINEET GUPTA Vs. MUKTA AGGARWAL

JUDGEMENT

(1.) The present Appeals under Sec. 19 of the Family Courts Act, 1984 read with Sec. 47 of the Guardians and Wards Act, 1890 (hereinafter referred to as "Act, 1890") has been filed on behalf of the both the parties respectively, against the Judgment and Final Order dtd. 23/12/2019 passed in GP No. 22/2019 filed by the mother/respondent under Sec. 25 of the Act, 1890, whereby both the parties have been granted joint custody of the minor children with the shared parenting as provided therein.

(2.) Briefly stated, the parties got married on 28/11/2004 according to Hindu rites and customs. From their wedlock, two daughters i.e., "S" was born on 17/4/2011 and "A" was born on 19/5/2013. The matrimonial life of the parties was tumultuous and strained and the parties ultimately got separated on 27/2/2018 i.e. for last about six years.

(3.) The respondent/mother had claimed in the Petition that the behaviour of the appellant/father was erratic and irresponsible. He had run away to some ashrams and unknown places and had abandoned the respondent/mother and the two aforementioned daughters for a period of 2.5 years from 24/8/2014 till March, 2017. During this period, she was forced to stay at her parental house along with kids, and she took care of the children as well as her in-laws all by herself. Subsequently, though the husband returned and the respondent/mother shifted to Noida along with him in an attempt to save their married life, but their relations did not improve.