G. PRABHUDEV Vs. RANGANAYAKI

JUDGEMENT

(1.) The above appeal and cross objection call in question the order dtd. 21/4/2023 passed in G&WC No.52/2019 by the II Additional Principal Judge, Family Court, Bengaluru[Hereinafter referred to as the 'Family Court/Trial Court']. Hence, they are taken up together for consideration.

(2.) For the sake of convenience, the parties herein are referred as per their ranks before the Trial Court.

(3.) G&WC No.52/2019 has been filed by the parents (first petitioner being the father and second petitioner being the mother) of Master P.Nikhil Srinivas under Sec. 25 of the Guardians and Wards Act, 1890[Hereinafter referred to as 'G&W Act'] for custody of minor son arraying the mother and sisters of the first petitioner as respondent Nos.1 to 3 respectively.