AASTHA VERMA Vs. RAKSHIT GAUR

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(2.) This appeal arises out of an unfortunate dispute between the appellant-wife and the respondent-husband over the custody of minor children, the son whose age is eleven years and the daughter whose age is about seven years.

(3.) The admitted position is that from September 2015 to April 2019, the custody of the minor children was with the respondent-father. On 27th April 2019, the learned Judge of the Family Court passed an interim order directing that the interim custody of the daughter should be handed over to the appellant-mother. On account of school vacation, temporary custody of the children was with the mother. The Family Court, by the aforesaid order, directed that even after completion of interim custody on 20th May 2019, the appellant-mother will continue to have the custody of the daughter.