NAZMA Vs. ABDUL WAHAB

JUDGEMENT

(1.) The appellant wife has preferred this appeal under Section 47 of the Guardian and Wards Act, 1890 against the order dated 11.10.2010 passed by the Additional District Judge, allowing the application of the respondent husband for the custody of their minor son Samad Khan @ Mohd. Shariq.

(2.) On the appearance of the parties, the Court vide order dated 31.1.2010 had referred the matter to the Mediation Center attached to the High Court for possible reconciliation as it involved the custody of a minor child. Several dates were fixed for the purposes of mediation between the parties but ultimately the mediation failed and a report of this effect was submitted on 7.4.2011,

(3.) On the failure of mediation, the appeal has been listed for final disposal as necessary pleadings have been exchanged between the parties.