Free Legal Advice from Top Lawyers in India
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Mother
Thotamsetty Ramachandra gupta
Anantapur , Ananthapur
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : File restoration of conjugal rights petition before the court. Custody of girl child may be given to either of them who is in better position to protect the interest of the child.
ANOOP NATH PANDEY
Ramapura , Varanasi
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Dear Sir,
Depending upon the age and welfare of the child the Court will decide about the custody.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Sir,
Simple file restoration of conjugal rights petition before the court.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Minor female child will be given custody to her mother but traits of mother not good.if mother not in a position to maintain her child both financially and proper care is missing father can claim custody
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : your brother will get the custody
8882512255
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Hello sir,
That your questions which case filed by your sister in law (bhabhi) that case difend you proper and other that costody of 6 year child so I tell you that my opinion costody will be handover to father because father is more than helpful than mother for well education and well guardianship
Veerendra kumar Awasthi
Kidwai Nagar (Kanpur Nagar), Kanpur
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Minor girl will be Custody under Wife .
Saptarshi Paul
Tinsukia , Tinsukia
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Your brother. Bcz his daughter is 6 year old.
Mother is legal custodian of the cold aged up to 5 years only after 5 years father is a natural guardian of child.
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : The mother usually gets custody of the minor child, girl child but it is not a strict rule and is primarily decided based on the child’s interests.
The choice of a child above the age of nine is considered.
A mother who is proven to neglect or ill-treat the child is not given custody. Hence you have to prove that your brother's wife is not capable and she is negligent towards her child.
Seema Sirsat
Dombivali , Thane
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : The mother usually gets custody of the minor child, girl child but it is not a strict rule and is primarily decided based on the child’s interests.
The choice of a child above the age of nine is considered.
A mother who is proven to neglect or ill-treat the child is not given custody. Hence you have to prove that your brother's wife is not capable and she is negligent towards her child.
Seema Sirsat
Dombivali , Thane
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : The mother usually gets custody of the minor child, girl child but it is not a strict rule and is primarily decided based on the child’s interests.
The choice of a child above the age of nine is considered.
A mother who is proven to neglect or ill-treat the child is not given custody. Hence you have to prove that your brother's wife is not capable and she is negligent towards her child.
Seema Sirsat
Dombivali , Thane
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : The mother usually gets custody of the minor child, girl child but it is not a strict rule and is primarily decided based on the child’s interests.
The choice of a child above the age of nine is considered.
A mother who is proven to neglect or ill-treat the child is not given custody. Hence you have to prove that your brother's wife is not capable and she is negligent towards her child.
Seema Sirsat
Dombivali , Thane
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : The mother usually gets custody of the minor child, girl child but it is not a strict rule and is primarily decided based on the child’s interests.
The choice of a child above the age of nine is considered.
A mother who is proven to neglect or ill-treat the child is not given custody. Hence you have to prove that your brother's wife is not capable and she is negligent towards her child.
Seema Sirsat
Dombivali , Thane
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : The mother usually gets custody of the minor child, girl child but it is not a strict rule and is primarily decided based on the child’s interests.
The choice of a child above the age of nine is considered.
A mother who is proven to neglect or ill-treat the child is not given custody. Hence you have to prove that your brother's wife is not capable and she is negligent towards her child.
Seema Sirsat
Dombivali , Thane
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : The mother usually gets custody of the minor child, girl child but it is not a strict rule and is primarily decided based on the child’s interests.
The choice of a child above the age of nine is considered.
A mother who is proven to neglect or ill-treat the child is not given custody. Hence you have to prove that your brother's wife is not capable and she is negligent towards her child.
Seema Sirsat
Dombivali , Thane
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : The mother usually gets custody of the minor child, girl child but it is not a strict rule and is primarily decided based on the child’s interests.
The choice of a child above the age of nine is considered.
A mother who is proven to neglect or ill-treat the child is not given custody. Hence you have to prove that your brother's wife is not capable and she is negligent towards her child.
Seema Sirsat
Dombivali , Thane
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : If you want custody in your favor then file petitions and if you don't want then pay amount for her good future.
Shubham mishra
Kanpur Court , Kanpur
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : After divorce. the custodian of the girl child of 6 year old will be her mother.
Macwana B.C.
Vasad , Anand
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : After divorce. the custodian of the girl child of 6 year old will be her mother.
Macwana B.C.
Vasad , Anand
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Court always gives custody keeping in mind the welfare of child.. Normally minor girl child custody goes to.mother but not necessarily always..
Deeja C G
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Court always gives custody keeping in mind the welfare of child.. Normally minor girl child custody goes to.mother but not necessarily always..
Deeja C G
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : Mother will get the child custody up to age of 12 years of age when the child attain the age of 12 years She can choose with whom she want to live .
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : On the above mentioned query please file immediately a case under section 9 of Hindu marriage act against her. This case is like defence for your family or it will defend your family members from the upcoming allegations on yours.
The family matters are not a game, it will change and disturbed the life of both the parties and their family members.
So , please be patient and think about compromise.
Ankit Gupta
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Answer By Lawyer : On the above mentioned query please file immediately a case under section 9 of Hindu marriage act against her. This case is like defence for your family or it will defend your family members from the upcoming allegations on yours.
The family matters are not a game, it will change and disturbed the life of both the parties and their family members.
So , please be patient and think about compromise.
