VIREN BHAGWANDAS ASHER Vs. DAMYANTI HEMANT MATANI

JUDGEMENT

(1.) This appeal is preferred challenging the Judgment and Aher Date:

(2.) Appellant is the biological father of minor child Darsh. Respondent is the maternal grand-mother of Darsh. Presently child Darsh is aged about 13 years. The Appellant, his wife Bhairavi (daughter of respondent) and their child Darsh are British Nationals. The marriage between the appellant and Bhairavi was solemnised at Mumbai, on 7th April, 2002 according to Hindu vedic rights and ceremonies. The appellant acquired Bachelors degree in medicine from University of Pune. He completed Masters degree in Obstetrics and Gynecology from Pune University whereafter he shifted to U.K. Appellant is working as a Consultant in Gynecology and Oncology at Royal Derby Hospital in Nottingham. Bhairavi is a Gynaecologist.

(3.) The aforesaid petition before the Family Court was filed under Section 7 and 8 of Guardians and Wards Act, 1890, on 25 th March, 2015. The respondent sought permanent custody of Darsh. The appellant was arrayed as respondent. It was also prayed that the appellant and his family members be restrained by permanent order of injunction from removing Darsh from jurisdiction of the Court. Appellant filed his written statement opposing the reliefs prayed in the said petition on 13th April, 2015.