PREMPRAKASH RAMNIKBHAI VAGHELA Vs. FALGUNIBEN PREMPRAKASH VAGHELA

JUDGEMENT

(1.) Heard Mr. Maulik Nanavati, the learned advocate appearing for Nanavati & Company for the appellant and Mr. Sudham Dave, the learned advocate appearing for Mr. Dipen K. Dave, the learned advocate appearing for the respondent.

(2.) The appellant herein being aggrieved and dissatisfied by the judgment and decree dtd. 10/2/2020 passed by the learned Principal Judge, Family Court, Junagadh in Family Suit No.19 of 2019 has filed the present first appeal whereby the suit preferred by the respondent - original plaintiff (mother) seeking custody of minor daughter, namely, "Vipasanya" from the appellant herein - original defendant (father) came to be allowed. The said order dtd. 10/2/2020 read thus :-

(3.) While issuing notice in the present first appeal on 20/2/2020 the following order came to be passed by the Coordinate Bench :-