COL. RAMNEESH PAL SINGH Vs. SUGANDHI AGGARWAL

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal preferred by the Appellant seeks to assail the correctness of an order dtd. 11/10/2023 passed by a Division Bench of the High Court of Delhi at New Delhi (the "High Court") in M.A.T. APP (F.C.) 132 of 2020 (the "Impugned Order"). Vide the Impugned Order the High Court partly allowed the appeal preferred by the Respondent against an order dtd. 22/8/2020 passed by the Learned Family Court, West, Tis Hazari Court (the "Family Court") in GP No. 45/17 (Old GP No. 75 of 2015) whereby the Family Court granted permanent custody of minor children to the Appellant and provided visitation rights to the Respondent (the "Underlying Order"). Pertinently, vide the Impugned Order, the High Court set aside the Underlying Order; and accordingly granted the parties shared custody of the Minor Children (defined below).

(3.) The facts and proceedings germane to the contextual understanding of the present lis, are as follows: