AMIT SHARMA Vs. SUGANDHA SHARMA

JUDGEMENT

(1.) The present appeal has been filed by the appellant impugning the order dtd. 9/11/2023, passed by the learned Judge Family Court-02 South West, Dwarka, New Delhi (hereinafter referred to as 'Family Court') and seeking the following reliefs:

(2.) Briefly stated, the facts of the case are set out hereinafter:

(3.) By way of the impugned order dtd. 9/11/2023, the Family Court while dismissing the application of the appellant observed that after interacting with the child, the child was found uncomfortable in the presence of the appellant. Therefore, if interim/temporary custody is granted to the appellant, it would cause mental trauma to the child.