SONALI TRUSHANT WALDE Vs. DHANANJAY PUNDLIK CHAUDHARI

JUDGEMENT

(1.) These Applications are preferred under 24 of the Code Civil Procedure Code 1908 ('the Code') for transfer of the Applications for Guardianship filed under the Guardians And Wards Act 1890 ('the Act of 1890').

(2.) Sonali, the Applicant in MCA No. 62 of 2024, is the sister of Monali, the deceased wife of Dhananjay Choudhari, the Respondent.

(3.) The marriage of Monali was solemnized with the Respondent on 15/5/2016 at Bramhapuri, District Chandrapur. A daughter, Ms 'V' was born to Monali by the Respondent, on 6/11/2017. However, the marital life of Monali and the Respondent was afflicted with discord. Monali had instituted a number of proceedings against the Respondent. Subsequently, there was an effort at amicable resolution of the matrimonial dispute. Monali withdrew the proceedings which she had instituted against the Respondent. However, the settlement proved short lived.