A. SHAAMSUDEEN RAJA Vs. RANEESHA P.V

JUDGEMENT

(1.) Challenging the order passed by the learned Single Judge in O.P. No.423 of 2020, the husband has filed the above Original Side Appeal.

(2.) The appellant-husband filed the Original Petition under Sec. 3, 7 to 10 and sec. 25 of the Guardian and Wards Act read with Order XXI Rule 2 and 3 of the Original side Rules praying for grant of permanent custody of the minor male child Armaan Marzuq born on 10/11/2017 and to appoint him as the guardian to the minor male child.

(3.) The learned Single Judge, by order dtd. 26/4/2022, dismissed the Original Petition finding that the Criminal Miscellaneous Petition filed by the respondent-wife before the First Class Magistrate III, Palacad, Kerala was dismissed for the reason that the petition was not properly contested by the respondent-husband.