M. SRINIVAS AND ORS. Vs. ASHOK BABU

JUDGEMENT

(1.) This appeal is directed against the order dated 19.2.2014 in G & WC No.4/2012 on the file of the Prl. Judge, Family Court, Mysore, whereby the application filed by the respondent - father for the custody of the ward under Section 24 of the Guardian & Wards Act came to be allowed.

(2.) The facts in a nutshell which gave rise to this appeal are as under:-

(3.) The petition came up for consideration before the court below before whom, respondent Ashok Babu was examined as PW-1, Exs.-P1 to P14 were marked. The appellant-Sri. M. Srinivas maternal grandfather was examined as RW-1, Exs.-R1 to 4 were marked. The Family Court upon appreciation of evidence placed on record by both the parties, both oral and documentary, and keeping in mind interest of the minor as paramount consideration, allowed the petition filed by the father of the minor child holding that he is entitled for custody and that the appellants were directed to hand over the custody of the minor child within one month from the date of the order.