MANU GOYAL Vs. SMT. ADITI GOEL

JUDGEMENT

(1.) This is a Bunch of six Appeals, in which, the parties are common and they are contesting almost for a common issue arising out of the matrimony and offshoots of the proceedings pertaining to the maintenance, guardianship, dissolution of marriage, permanent alimony etc. Since, the factual backdrop is common, this Court feels that this common judgment would be deciding the controversy and would be applicable in all the appeals, so far it relates to different controversies and for reliefs in different statutes.

(2.) Brief facts and the pleadings between the parties as involved in each appeal is being discussed separately. First Appeal No. 29 of 2016

(3.) This appeal has been preferred by the appellant questioning the validity of the order dated 5th March, 2016, passed by the Principal Judge, Family Court in Original Suit No. 350 of 2014, whereby his petition under Section 7 read with section 25 of the Guardians And Wards Act and Section 6 read with section 13 of the Hindu Minority and Guardianship Act as filed by Manu Goyal has been dismissed and the custody of the minor child has been given to the respondent wife.