H N NAGARAJA Vs. P MAMATHA

JUDGEMENT

(1.) The present appeal is directed against the order dated 29.09.2015 passed by the Family Court whereby the application under Section 25 of the Guardians and Wards Act for custody of minor child was dismissed.

(2.) We have heard Sri. R.D. Renukaradhya, learned counsel appearing with Sri. P. Nataraju, learned counsel for the appellant.

(3.) As such the facts show that there is matrimonial dispute between the appellant and the respondent. Out of the marriage wedlock, a child was born. It has come in the evidence that since the date of the birth of the child, the child is staying with the mother. Further, the Family Court after considering the evidence on record has observed from para Nos.14 to 17 as under:-