SHEFALI AKSHAY DEWANI Vs. AKSHAY DEWANI

JUDGEMENT

(1.) Heard learned counsel for the parties. Order below Exhibit 36 passed by the Family Court is challenged by the wife as well as the husband. For convenience I refer to the facts in Writ Petition St. No.1955 of 2020.

(2.) The Petitioner-wife by this Petition fled under Article 227 of the Constitution of India challenges an order dtd. 20/1/2020 below Exhibit 36 passed by the Family Court, Bandra.

(3.) The Petitioner-wife and the Respondent-husband married on 27/5/2008. A son was born out of the wedlock on 22/11/2011. It is alleged that in April 2018 the Respondent- husband went to reside in Bangalore on the pretext of work, however the true intent was to abandon the Petitioner and her minor son Amiar. The Respondent-husband fled a Petition for divorce in the Family Court.