UTKARSH SUNIL TRIVEDI Vs. MAITRI DESAI

JUDGEMENT

(1.) Present petition is directed against impugned order dtd. 18/12/2025 passed by the learned Family Court, Valsad, whereby the application filed by the petitioner seeking counseling of minor daughters through a qualified child counselor has been rejected.

(2.) For admission of this petition, I have heard learned advocate Mr. Vinayak Goswamy for the petitioner.

(3.) Learned advocate Mr. Goswamy would submit that learned Family Court, Valsad in Family Suit No.91 of 2025 passed an erroneous order below Exh.18 rejecting the prayer of the petitioner seeking counseling of minor daughters through a qualified child counselor. He would further submit that the children have been living separately with their mother since the parties separated. The daughters, who are approximately 7 to 8 years of age, showed hesitance and reluctance in meeting their father. He would further submit that on 24/3/2024, when the petitioner met the minor daughters in the presence of the mother and her family members, the daughters initially recognized their father and interacted with him, but thereafter distanced themselves.