RANA BHAVIK JAGDISHCHANDRA Vs. RANA DARSHANA ARVINDKUMAR

JUDGEMENT

(1.) Present appeal is filed under the provisions of Sec. 19 of the Family Courts Act, 1984 by the appellant husband - original applicant challenging the judgment and order dtd. 26/11/2018 passed by learned Principal Judge, Family Court, Bharuch (hereinafter referred to as the "Family Court") vide Exh. 60 in Civil Misc. Application No.02 of 2016 (Old No.47 of 2015) filed under the provision of Guardians and Wards Act, 1890 for getting custody of minor daughter Keya. By the impugned judgment and order, learned Family Court rejected Civil Misc. Application No.02 of 2016 filed by present appellant.

(2.) Heard Mr. Jaimin A. Gandhi learned advocate for the appellant-husband and Mr. Anurag V. Agrawal, learned advocate for the respondent- wife.

(3.) It appears from the record that the respondent is legally wedded wife of the appellant. Their marriage came to be solemnized with consent of the family members of both sides, on 11/12/2009 under the Hindu customs and rituals and they have been residing at Vadodara after marriage and they have a minor daughter named 'Keya'.