A. AASHIFA BEGUM Vs. KHADER BEEVI

JUDGEMENT

(1.) The Original Side Appeal has been instituted against the Order and Decretal Order, dtd. 6/6/2023 passed by the learned Judge in A. No.2690 of 2023 in O.P. No.188 of 2023.

(2.) The Respondents herein, who are the in-laws of the Appellant, have preferred a Petition in O.P. No.188 of 2023 for grant of Permanent Custody and appointing them as Guardian of their Minor Grandchild by name Nuha Aalima born on 3/9/2021. According to the Respondents, their only son viz., Abdul Hameed married the Appellant on 2/9/2020 and out of the said wedlock, a female Child by name, A. Nuha Aalima was born on 3/9/2021. While so, the son of the Respondents died on 21/10/2022. Thereafter, dispute arose between the parties, which resulted in registration of the Criminal cases against them. During the course of enquiry, an Agreement was entered into between the parties on 3/11/2022 and as per the same, the custody of the Child was given to the Appellant and the Visitation rights to the Respondents herein. Contrary to the same, the Appellant refused to permit the Respondents to have their Visitation rights of the Minor Grandchild. Feeling aggrieved, the Respondents preferred the Original Petition.

(3.) Pending the aforesaid Original Petition, the Respondents filed certain applications, the details of which read as follows: