ABHISHEKKUMAR MISHRA Vs. ANKITA GHANSHYAM CHAUHAN

JUDGEMENT

(1.) This appeal has been filed by the appellant-original applicant who filed Civil Miscellaneous Application No. 29 of 2021 before the Family Court. The said application was filed by the appellant against the opponent under the Hindu Minority & Guardianship Act, 1956 r/w. Guardian & Wards Act, 1890, for custody of two daughters, namely, Shagun aged 12 years and Shubh aged 9 years from the respondent-mother.

(2.) Mr.Abhishek Mishra, appeared as party-in-person. He made the following submissions:

(3.) Ms.Yashma Mathur, learned counsel appearing for the respondent, made the following submissions: