HARSHADBHAI ZINABHAI DESAI Vs. BHAVNABEN HARSHADBHAI DESAI

JUDGEMENT

(1.) Rule returnable today. Learned Advocate Mr. R.S. Sanjanwala appears for and waives service on behalf of the respondent.

(2.) The present Revision Application arises from the order dated 16/05/1992 made by the learned Assistant Judge, Valsad, below application Exh.14 in Guardianship Application no.13/1991. The petitioner before this Court is the father of the minor child, and the opponent in the said Application no.13/1991.

(3.) The petitioner herein is residing at Dadra in the Union Territory of Dadra and Nagar Haveli. The respondent herein, the applicant in the Application no.13/1991 (hereinafter referred to as the applicant), is the wife of the petitioner. The dispute is as regards the guardianship of the minor child ` Roshni '.