UMEND RAMJI JAISWAL Vs. DURGESHWARI UMEND JAISWAL

JUDGEMENT

(1.) The present appeal is against the order dtd. 6/12/2022 passed by the Additional Principal Judge, Family Court, Bilaspur whereby an application under Sec. 7 and 10 of the Guardians and Wards Act, 1890 (hereinafter referred to as the Act of 1890) whereby the custody of the children sought by the father, the appellant herein was dismissed.

(2.) The father is in appeal before this court. The brief facts of this case are that the appellant got married to the respondent Durgeshwari on 18/04/2014. Out of that wedlock, they were blessed with a child on 12/07/2015 for whom the custody battle is on. Because of the husband and wife could not go along, therefore according to their custom, they got separated on 10/08/2016. At the time of separation, the girl child was in the custody of the mother, the respondent. With the passage of time, the mother got remarried and the father the appellant also got remarried. After remarriage of both husband and wife, they were blessed with another child. At this moment, the child was kept in the lap of the maternal grand father and grand mother.

(3.) The petition was filed by the husband claiming the custody of the children on the ground that he is the natural guardian as per Sec. 6 of the Act of 1890 read with Sec. 4 (c), therefore the custody of the children may be given to him. It is further stated that the wife in her statement has admitted that financial position of her father and mother, with whom the child resides are not well. On the other hand, the father the appellant is a man of means can take care of the welfare of the child. It is further stated that since the father is not allowed to visit the child it will have a negative effect and eventually her future will be affected, therefore the best interest of the child would be protected in the company of the father the appellant and the custody be accordingly be given to him. Learned counsel placed reliance in the matter of Babu Charan Patra vs. Nityananda Patra and Anr. reported in 2023 SAR Online (Ori) 47 and in the matter of Githa Hariharan Vs. Reserve Bank of India reported in 1999 (2) SCC 228.