TIRPAT SINGH BANSAL Vs. JAGWANT KAUR

JUDGEMENT

(1.) The order dtd. 17/1/2023 passed by learned Family Court, Delhi in G.P. No.61/2020 titled as 'Jagwant Kaur vs. Tirpat Singh Bansal' has been assailed by the appellant in the present appeal. By the impugned order dtd. 17/1/2023, learned Family Court while deciding application under Sec. 12 of Guardians and Wards Act r/w Sec. 6 of the Hindu Minority and Guardianship Act, 1956 r/w Sec. 151 CPC in respect of interim custody of the minor girl child of the parties, has inter alia granted her interim custody to the respondent-wife.

(2.) The back forth of the case, as spelt out in the present appeal, are that the marriage between the parties was solemnised on 1/11/2017 as per Hindu Rites and ceremonies, and out of this wedlock, a girl child was born on 8/1/2019 at Dehradun, at the maternal home of respondent-wife.

(3.) The appellant in the present appeal has averred that respondent-wife who has been working as Geologist with the Geological Survey of India, has to spend about 100 days in the field in remote areas in a span of 8 months. The appellant has averred that on 7/1/2020, when respondent-wife was away due to field work and had carried the girl child with her, he surprisingly visited them on the birthday of the child and found that one of her colleague was sharing her premises.