SHRIRANG PURUSHOTTAM DESHMUKH Vs. SMT. RADHIKA SHRIRANG DESHMUKH

JUDGEMENT

(1.) The Appellant father has taken an exception to the judgment dated 26th Nov., 2015 passed by the Family Court, Nashik in Petition No.D/11/2012 (old 99/2010) filed under section 25 of the Guardian and Wards Act, 1890.

(2.) The Appellant and the Respondent were married on 19th July, 199 They adopted a girl child of six months old on 27th Aug., 2008. The marital discord between the parties led to the Respondent No.1 leaving the matrimonial home on 13th Dec., 2009. Since then the Respondent-mother is residing with her mother along with her minor child.

(3.) The Appellant-father therefore, filed an application under section 25 of the Guardian and Wards Act, 1890. The main grievance of the Appellant-father is that the Respondent-mother has no known source of income and hence she is not in a position to maintain the child. He has stated that surroundings and culture of Respondent's family members, specially the conduct of the mother of the Respondent, who has taken divorce twice, is unsuitable for the minor child.