By Consent, Bombay HC Allows Father 3-Hour Bhaubij Access To 1½-Year-Old Son At Mother’s Home

The Respondent-wife’s divorce petition was pending before the Family Court, Bandra, Mumbai, along with the parties’ applications under Sections 7 and 25 of the Guardians and Wards Act, 1890, and the Respondent-wife’s maintenance application

Both parties jointly sought expeditious disposal of those applications

By consent, they also agreed that the Petitioner-husband would have unrestricted access to their 1½-year-old child at the Respondent-wife’s residence on 11 November 2026, from 10:00 a.m. to 1:00 p.m.; he could be accompanied only by his seven-year-old niece

The Court referred to Sections 7 and 25 of the Guardians and Wards Act, 1890, as the provisions under which the parties’ respective applications were pending

The judgment states no substantive legal test, statutory provision governing the maintenance application, or precedent; the relief was resolved on the parties’ consent

The parties had jointly agreed to the child-access arrangement and sought prompt disposal of their pending applications.

In light of that consensus, the Court ordered access on the agreed date, time, location, and accompaniment conditions, and requested the Family Court to decide the pending applications as expeditiously as possible, subject to its caseload