JYOTIBA VIJAYSINH JADEJA Vs. VIJAYSINH BHARATSINH JADEJA

JUDGEMENT

(1.) Challenge in this petition is made by the petitioner - mother to the order passed by the Family Court, Bhavnagar dated 18.04.2018 below Exh.6 in Misc. Civil Application No.03 of 2018. By the impugned order, the Court below refused to grant custody of the minor daughter to the petitioner - mother.

(2.) Heard learned advocates.

(3.) Mr. Ravaiya, learned advocate for the petitioner - mother has vehemently submitted that, the trial Court fell in error by not granting the custody of the child to the petitioner - mother and the impugned order therefore needs to be interfered with. It is submitted that this petition be allowed.