SUJIT J MUNSHI Vs. SHILPA R SHINDE

JUDGEMENT

(1.) This petition is a classical example of how much bitterness and bad blood can be created out of a failed marriage. It is also an example of how much a young innocent child would suffer on account of bitter fights between his/her parents. Even if we dispose of this appeal, we are sure we would not have heard the last word about this battle between the husband and wife.

(2.) Litigation has a chequered history. Brief reference to factual background is necessary :

(3.) Though initially Letters Patent Appeal was filed only against Learned Single Judge taking suo motu action in MCA No. 228/2008 filed by the husband, subsequently appellants were permitted to amend the appeal and challenge entire judgement and order dated 14.5.2009 passed in Special Civil Applications no. 2031/2009 and 1219/2009.