JITENDRA KUMAR DEWANGAN Vs. NEETI DEWANGAN

JUDGEMENT

(1.) Heard.

(2.) The present appeal is against the order dtd. 17/6/2022 passed by the learned Family Court, Raigarh, C.G. in Civil MJC No. F07/2020 wherein the prayer of the appellant/father to produce the child in the Court on the date of hearing for meeting was refused.

(3.) The facts of the case, in brief, is that an application was filed by the appellant for custody of his child, who is father of respondent No. 2, a minor child, under Sec. 25 (1) of the Guardians and Wards Act, 1890 (for short, 'the Act of 1890') before the Family Court. While such application was pending, another application under Sec. 12(1) of the Act of 1890 was moved seeking custody of the child for temporary period.