SWATI BINAYKIA Vs. ABHISHEK BINAYKIA

JUDGEMENT

(1.) The appellant-original defendant has preferred the present Appeal under section 19 of the Family Courts Act ("F.C. Act" for short) read with section 47 of the Guardian and Wards Act ("G & W Act" for short) to assail the judgment and order dated 10/03/2017 passed by the learned Judge, Family Court No. 4, Ahmedabad in Family Suit No. 1546 of 2015, whereby and whereunder the respondent herein-original plaintiff-husband is permitted to retain custody of the minor child/son Vihaan Vinayak. For the sake of brevity, hereinafter the respondent shall be referred to as "the plaintiff" and the appellant shall be referred to as "the respondent".

(2.) Facts giving rise to the present Appeal, as could be carved out from the impugned judgment are reproduced hereunder in verbatim:-

(3.) The appellant herein-original defendant wife resisted the Family Suit by filing Written Statement at Exh 46 and denied all the averments and allegations made by the respondent herein-original plaintiff husband in the Suit.