ABHISHEK AJIT CHAVAN Vs. GAURI ABHISHEK CHAVAN

JUDGEMENT

(1.) This Writ Petition is filed by the Husband, challenging the judgment and order dtd. 27/2/2024, passed by the Judge of the Family Court, Mumbai, thereby dismissing the husband application (exhibit-147) in Divorce Petition filed by the husband (exhibit-147) was filed by the husband seeking temporary custody of minor daughter aged 9 years now.

(2.) The Petitioner (husband) and the respondent (wife) got married on 18/2/2010. For the convenience, the Petitioner is referred as 'Husband' and Respondent is referred as 'wife'. The husband is an I.T. profession and the wife is a doctor by profession. On 4/1/2015 daughter was born out of the wedlock of the petitioner and respondent.

(3.) On 7/12/2019 as per the case of wife, she was driven out of the matrimonial house and the custody of the daughter was not given to her. According to the husband, the wife on her own had left the matrimonial house.