ARCHANA SHAMKUMAR ADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the learned counsel for the petitioner, at length.

(2.) The petitioner is the natural mother of the minor girl Juhi, who is at present 11 years of age. The petitioner had initiated a divorce proceedings bearing petition No.A-407 of 2015 under section 13 (1)(i-a) (i-b) of the Hindu Marriage Act against the husband and the husband had also preferred a petition for restitution of conjugal rights bearing petition No.A-489 of 2015. The husband has also fled another petition seeking custody of the minor daughter Juhi before the Family Court by petition no.D-004 of 2015.

(3.) Learned counsel for the petitioner submits that, rightly or wrongly, in terms of the so-called settlement between the parties, and in terms of those settlement to the extent of custody of the child, minor daughter Juhi was given in the custody of the husband of the petitioner with certain access and visitation rights to the petitioner-wife.