SANDIP SHANKARLAL KEDIA Vs. POOJA KEDIA

JUDGEMENT

(1.) Rule. Made returnable forthwith.

(2.) The parties have been married since long. They have a child, 7 years old.

(3.) The wife has claimed cruelty and harassment at the hands of her husband due to which she claims to have been constrained to have taken the child to Dubai for bringing him up in a congenial atmosphere. This has been since July, 2010. The husband has claimed that this was a malafide action to deprive him of the custody and access to his son and constrained him to file a Habeaus corpus Petition, the orders in which came to be breached. After the parties litigated in this Court and the Supreme Court, since the child was by then in Dubai, the husband claims that he was constrained to go to Dubai to take access to his child. Access has been provided on certain dates as per certain past orders. The child has continued to live in Dubai.