MADHUSUDAN Vs. RAJLAXMI WALAVALKAR

JUDGEMENT

(1.) THIS appeal is directed against the orders dated 2.1.2013 and 17.7.2013 passed by the Family Court, Bandra, Mumbai in Petition No. A -19 of 2013. Petition No. A -19 of 2013 was filed by respondent wife for divorce and for custody of minor daughter Mihika. By order dated 2.1.2013 the Family Court as a stop gap arrangement, declared that the mother is the legal guardian and custodian of minor girl Mihika. The said order was passed below Interim Application No. 2 of 2013 (Exh. 6) in Petition No. A -19 of 2013. By order dated 17.7.2013 the Family Court rejected the Application No. 50 of 2013 (Exh. 18) preferred by the present appellant for setting aside/modification of the order dated 2.1.2013 passed by the Family Court granting interim declaration qua the minor girl Mihika in favour of the petitioner -wife and for return of petition for appointment of Guardian of the minor girl for want of jurisdiction of the Family Court, Mumbai. The prayers made in the said Application No. 50 of 2013 are as under:

(2.) BY the first order dated 9.1.2013 the U.K. Court ordered as under:

(3.) THE Respondent mother must attend the hearing on 1st February, 2013, and be represented by Solicitors and Counsel if so instructed;