DHEERAJ Vs. CHETNA GOSWAMI

JUDGEMENT

(1.) This Appeal under Sec. 19 of the Family Courts Act, 1984 arises out of the judgment and order dtd. 18/3/2024 passed by the Additional Principal Judge, Family Court No. 4, Ghaziabad in Misc. Case No. 15/2021 under Sec. 25 of the Guardians and Wards Act, 1890 (Smt. Chetna Goswami versus Dheeraj).

(2.) The grievance of the appellant is that the learned Court below, vide impugned order dtd. 18/3/2024, has rejected his application filed under Order VII Rule 11 of the Code of Civil Procedure, 1908.

(3.) The relevant facts of the case, in brief, are that the respondent, Smt. Chetna Goswami filed a petition having Case No. 15 of 2021 under Sec. 25 of the Guardians and Wards Act, 1890, before the learned Family Court at Ghaziabad seeking custody of her child, namely, Master Kunj having date of birth as 18/8/2013.