SUDEEP SUHAS KULKARNI Vs. ABBAS BAHADUR DHANANI

JUDGEMENT

(1.) Heard Mr. Shah, learned counsel for the petitioners.

(2.) This petition is filed under the provisions of the Guardians and Wards Act, 1890, seeking various reliefs. The facts of the present case are peculiar.

(3.) Petitioner No. 2 and the respondent were married on 14/8/2005 and minor child was born on 6/8/2011. The petitioners have specifically asserted that although the minor child was born during the subsistence of the marriage between petitioner No. 2 and the respondent, as a matter of fact, petitioner No. 1 is the biological father of the minor child.