VINOD GULSHANDEV CHOPRA Vs. VIMI VINOD CHOPRA

JUDGEMENT

(1.) The petitioner husband has challenged the order of the Judge, Family Court No.5, Mumbai dated 31 st March, 2011 modifying the order of the access of the 3 children of the petitioner by which the learned Judge has cancelled the access of the petitioner to the 2 minor daughters and continued the access of the petitioner to his minor son.

(2.) The parties have had a very acrimonious dispute. In fact, the application upon which the impugned order is passed is Exhibit 203 showing the number of applications taken out by both the parties in the Family Court litigation.

(3.) The daughters of the petitioner have been stated to be 16 and 15 years of age in March, 2011. There are, therefore, almost nearing the age of majority at present. In fact, their ages were shown to be 16 and 15 years even in October, 2010 when in another application the age came to be observed.