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 Details

Enrolment No Enrolment State Enrolment BAR
MAH/5219/2010 Maharashtra Thane

 Civil

 Consumer,Product&Service Liability

 Contract & Drafting

 Family & Divorce

 Miscellaneous

 Banking & Finance

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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.