AMIT DHANSING JAGTAP Vs. CHANDRASHEKHAR UTTAMRAO SHINDE

JUDGEMENT

(1.) Heard the learned counsels appearing for the respective parties. With consent of the learned advocates appearing for the respective parties, the First Appeal No. 1268 of 2023 is taken up for final hearing today.

(2.) Admit. Both the learned counsels for the respective parties waive service of notice of admission.

(3.) First Appeal No. 1268 of 2023 has been filed by the appellant, Amit Dhansing Jagtap & Anr, wherein, challenge is to the order dtd. 11/10/2022 passed by the Principal Judge, Family Court, Navsari, in Exh.14 preferred by the appellants in Civil Miscellaneous Application No. 12 of 2022. The Exh.14 application of the appellants questioning the jurisdiction of the Navsari Court was rejected. Civil Miscellaneous Application No. 12 of 2022 was filed by the appellant of First Appeal No. 4464 of 2023 praying for custody of minor child Varad before the Navsari Court. In the custody application, since the Family Court by its order dtd. 12/6/2023 did not give custody of the child to the father, hence First Appeal No. 4464 of 2023, is filed by the father challenging the order refusing the interim custody.