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Seema Sirsat (14 Years Exp)
Suit for Declaration (Show More)
View Answers by this Lawyer (2)
Profile Views : 6853
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Contact Details
Law Firm Name : Seema Sirsat
Country : India
City : Thane
Area : Dombivali
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Practicing Since : 2010
Qualification : B.A. LL.M
About
Adv. Seema Sirsat Advocate and Legal Consultant Area of Practice - litigation and non - litigation (Divorce Cases, Consumer Dispute, Real Estate, Property Search and report etc.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| MAH/5219/2010 | Maharashtra | Thane |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Family & Divorce
Miscellaneous
Banking & Finance
Languages
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.
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Answer by Seema Sirsat : 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.
Subject : What should
Question : What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.
Answer by Seema Sirsat : File NC in the police station if she threatening you.
