ASHWANI VERMA Vs. ANJALI VERMA

JUDGEMENT

(1.) PRESENT is an appeal wherein challenge has been made to order/judgment dated 06.05.2010 passed by the learned Guardian Judge, Tis Hazari Court, Delhi in Guardianship Petition No. 106/2008 wherein the petition of the appellant/father for the grant of custody of minor child, namely, Master Hirdyansh Verma, is dismissed.

(2.) PERUSAL of impugned order shows that the petition has been dismissed on the ground that appellant/husband did not lead any evidence and his evidence was closed and respondent has also not led any evidence and accordingly vide impugned order dated 06.05.2010 it has been held as under: -

(3.) AS noted above, respondent has not appeared despite being served.