YASHIKA BUDHRANI Vs. SANDEEP BUDHRANI

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and respondent No.1, perused the record.

(2.) Shorn of unnecessary details, a few facts germane for disposal of this petition are summarized as under.

(3.) Petitioner and respondent No.1 are husband and wife. Their marriage was solemnized at Pune on 7/7/2003. After the marriage, both of them went to Dubai. On 20/12/2003, the petitioner took up a job in Dubai and was earning independently. The couple was blessed with a daughter on 8/8/2012.