LAWS(ALL)-2019-12-87

ISRAR AHMAD Vs. AZAZUL HUSSAIN AHMAD

Decided On December 20, 2019
ISRAR AHMAD Appellant
V/S
Azazul Hussain Ahmad Respondents

JUDGEMENT

(1.) Heard, Sri S.P.Singh, learned Counsel for the appellant and Ms. Archana Singh Advocate, holding brief of Sri Ziauddin Khan, learned Counsel for the respondent.

(2.) Facts in brief of the present case, as per record, are that marriage between appellant Israr Ahmad and Smt. Zaafrana was solemnized on 03.06.2006 as per Muslim rites and customs and out of the wedlock of appellant and Smt. Zaafrana and on 16.05.2007 one baby boy was born namely Azazul Hussain. Matrimonial relation between the appellant Israr Ahmad and Smt. Zaafrana became strained and on 26.04.2008 Smt. Zaafrana left her matrimonial home. In view of the said factual background, the appellant Israr Ahmad filed a case bearing Misc. Case No. 30 of 2010 ( Israr Ahmad Vs. Izazul Hussain) before the Principal Judge, Sitapur for custody of his minor child i.e. respondent no. 1-Azazul Hussain.

(3.) On 07.08.2018, Principal Judge, Family Court, Sitapur dismissed the case of the appellant for custody of minor child namely Azazul Hussain.