KASTURI SUSHMA KHANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. Taken up for final disposal by consent of parties.

(3.) The main issue involved in this Petition is about which of the two social status, one that of the father and the other that of the mother could be claimed by the Petitioner. The answer to the question would depend upon the evidence regarding the manner in which and by whom the Petitioner has been reared.