CHANDAN DIGAMBER PAWASKAR Vs. TANVI DATTARAJ GAD

JUDGEMENT

(1.) The present application was filed by the applicant/father for grant of full custody of the child with explicit right to move the child out of the country.

(2.) Heard Mr. Chandan Pawaskar, the applicant in person and Ms. A. Agni learned counsel for the respondent at length.

(3.) Mr. Chandan would submit that he filed a Matrimonial Petition No.8/2018 along with an application for custody of the child before Mapusa Court wherein issues were framed, arguments were concluded by filing written submissions and even evidence was led. Suddenly said Court dismissed Matrimonial Petition No.8/2018 along with custody application as infructuous on the ground that in a petition filed by the respondent before Quepem Court, divorce was granted and thus present proceedings before Mapusa Court became infructuous. Said order was passed by Mapusa Court on 29/2/2024 which he has challenged under First Appeal no.934/2024/F.