ED @ EA Vs. AKA

JUDGEMENT

(1.) The present appeal under Section 19 of the Family Courts Act assails the order dated 19.08.2017 rendered by the Principal Judge, Family Court, Rohini, Delhi in case G.P No. 20/17 whereby the petition under Section 6(a) of the Hindu Minority and Guardianship Act, 1956 read with Sections 12 and 25 of the Guardians and Wards Act, 1890, for grant of permanent custody of minor son namely T.A. of the parties, was ordered to be returned to the appellant, the petitioner therein, after retaining the photocopies thereof on the record.

(2.) It is admitted by the appellant that at least since 18.05.2016, the minor son, who is about 7 years old is in the custody of the respondent/father and has been residing at 8A/36, W.E.A, Karol Bagh, New Delhi.

(3.) Section 9 of the Guardians and Wards Act, 1890 provides for the competent Court having jurisdiction to entertain an application of the nature instituted by the appellant.