ANJALI Vs. MONU KUMAR

JUDGEMENT

(1.) The present Appeal is barred by limitation by 90 days.

(2.) The Appellant has preferred the present Appeal to assail the ex parte judgment dtd. 9/5/2022 rendered by the Family Court in Original Suit No. 21 of 2020 filed by the Respondent to seek the guardianship of the minor child under Sec. 25 of the Guardians and Wards Act.

(3.) The case of the Appellant is that she was not served in the said proceedings. The impugned judgment records otherwise.