SUNILBHAI MAHENDRABHAI GOMTIPARA Vs. SWATIBEN VALLABHBHAI BHADJA

JUDGEMENT

(1.) HEARD learned advocate, Mr.S.P.Kotia for the appellant and Mr.D.K.Trivedi for the respondent. This Court has gone through the impugned judgment and order passed by the trial court.

(2.) IT is submitted by the learned advocate for the appellant that considering the facts and circumstances, if custody of minor boy is handed over to the appellant, it will be in the paramount welfare of the boy. It is further submitted that since 2007, both the children are with the father and he is taking utmost care for the better future of children.

(3.) IT appears from the order passed by the trial court that custody of male child Manan aged 13 years should be with the mother while female child Khushboo aged 16 years should be with the father. Said order is challenged by the present appellant husband by this appeal.