KARUNA NATH Vs. DIPENDER NATH

JUDGEMENT

(1.) The present Appeal has been preferred under Sec. 19(1) of the Family Courts Act, 1984, challenging the Order dtd. 8/7/2025 [Impugned Order] passed by the learned Principal Judge, Family Court, West, Tis Hazari Courts, Delhi, [Family Court], in Guardianship Petition No. 127/2023, titled 'Dipender Nath v. Karuna Nath'.

(2.) By the Impugned Order, the learned Family Court, in exercise of its powers under Sec. 12 of the Guardians and Wards Act, 1890 [GW Act], granted interim custody of the minor child to the RespondentFather until the disposal of the petition, while confining the Appellant- Mother's visitation to every Sunday from 2:00 p.m. to 4:00 p.m. at the Children's Room, Tis Hazari Courts, Delhi.

(3.) The marriage between the Appellant-Mother and RespondentFather was solemnized on 17/2/2020 at Samuday Bhawan, Nangloi, Delhi. From the said wedlock, a male child, Master Divyansh Nath, was born on 25/1/2021.