MOHTASHEM BILLAH MALIK Vs. SANA AFTAB

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is in relation to an unfortunate dispute regarding the custody of two minor sons namely Malik Karim Billah born on 17/10/2017 and Malik Rahim Billah born on 4/11/2019 to the appellant-husband and the respondent-wife.

(3.) Both the appellant-husband and the respondent-wife are Indian citizens and are well educated. They were married on 28/7/2015 in Srinagar in accordance with the Muslim Personal Law. As the appellant-husband was serving as an electrical engineer in Qatar since 2013, both of them started residing at Qatar immediately after the marriage where the aforesaid two sons were born to them out of the wedlock.