MAHESHBHAI CHANDUBHAI CHAU Vs. MITALBEN MAHESHBHAI CHAU

JUDGEMENT

(1.) Admit. Mr.M.H.Shekhawat, learned advocate, waives service of notice of admission for the respondent.

(2.) With consent of learned advocates appearing for the respective parties, the matter is taken up for hearing.

(3.) By way of present appeal, the appellant - husband, who is original petitioner, has challenged the order dtd. 12/2/2020 passed by learned Family Court, Rajkot in Civil Misc. Application No. 22 of 2019, by which, the appellant - husband filed an application under Sec. 12 and 25 of the Guardian and Wards Act for custody of minor daughter 'Shraddha' whose date of birth date is 26/6/2016, came to be refused.