RAJNIKANT VADILAL RANA Vs. GRISHMABEN SHRIKANT RANA

JUDGEMENT

(1.) Heard learned advocate Mr.C.B.Dastoor for the appellant and learned advocate Ms.Shruti Pathak for the respondent.

(2.) This appeal is directed against order dtd. 12/7/2022 passed by learned Judge, Family Court No.2, Ahmedabad in Civil Miscellaneous Application No.211 of 2019. It was proceedings under Sec. 7 read with Sec. 25 of the Guardian and Wards Act, 1956.

(3.) The applicant happens to be grand father whereas respondent is the mother. It was the case of the applicant that respondent- daughter-in-law and his son Shrikant had married an out of the wed-lock the son named Vihan was born on 10/10/2017. The father- son Shrikant died at young age on 21/11/2018 having suffered a stroke. The case put forth was that upon death of said Shrikant and after his last rites, respondent mother went away to her parental home taking away the child. It was stated that the applicant had in his family wife and three sons including the deceased Shrikant. It was claimed that they were keeping and maintaining the minor Vihan properly extending the family love.