(1.) By this petition, petitioner-father of six and half years old female child Janhavi is challenging the order dated 25th April 2017 passed by the learned Family Court, Bandra in Petition No.D77 of 2012 filed by the respondent herein-mother of the female child named Janhavi.
(2.) The impugned order dated 25th April 2017 is directing the petitioner-father to give access to the respondent-mother during summer vacation for the period from 29th May 2017 to 3rd June 2017 by taking minor female child Janhavi from the Marriage Counselor attached to the Family Court, on 29th May 2017.
(3.) Heard the learned Advocate appearing for the petitioner-father of Ms.Janhavi. She argued that Ms.Janhavi is taking education in IInd standard. It is submitted that marriage between the parties was solemnized in the year 2007 and Janhavi was born out of this wedlock in the year 2010. The learned Advocate for the petitioner-father further argued that finally on 23/03/2012, respondent-mother deserted the petitioner-father so also Ms.Janhavi, which has resulted in filing of the petition for divorce as also for permanent custody by the petitioner-father before the Family Court. It is further argued that during pendency of this petition, access was regularly given and Ms.Janhavi was used to be given in custody of the respondent-mother from time to time as per agreed terms between the parties. It is submitted that Ms.Janhavi used to be with her mother on first and third Saturday, so also in winter and summer vacation.