R SYED MAHBOOL Vs. PARVEEN SULTANA

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal arises against the fair and final order, dated 18.4.2007 passed in G.W.O.P. No. 412 of 2005, on the file of the Family Court, Coimbatore. The Appellant is the husband of the Respondent. The Appellant filed a Petition under Section 7 of the Guardian and Wards Act, 1890 for appointment of the guardian for his minor daughter Rameeja Amrin, aged 5 years and also to direct the Respondent to hand-over the minor daughter to him.

(2.) The brief case of the Appellant as follows:

(3.) The case of the Respondent in brief is as follows: