FUL SINGH RATHIYA Vs. FULBAI

JUDGEMENT

(1.) The instant appeal filed under Section 19(1) of the Hindu Family Act, 1984 is directed against the judgment dated 01.09.2011 passed by the Family Court, Korba in Civil Suit No. 02/2009 whereby the application filed by the Respondent for custody of Ku. Aanchal was allowed. Facts of the case in brief are as under:--

(2.) We have heard counsel for the parties and perused the record of the trial Court.

(3.) Admittedly, neither natural guardian nor any other near relative than the Appellant and the Respondent are available to look after the minor. On the basis of evidence available on record, it is also not in dispute that the child is living with the Respondent since 26.04.2004.