SASHANKA Vs. PRAKASH

JUDGEMENT

(1.) Admit.

(2.) This appeal arises out of the judgment rendered by the learned Judge, Family Court No. 4, Nagpur in proceedings filed under Sections 7 , 12 and 25 of the Guardians and Wards Act , 1890 for the custody of minor daughter Sameera by the respondent Prakash. By the impugned judgment, the application filed by Prakash (father) for custody of Ku. Sameera was allowed and respondent Sashanka (mother) was directed to handover custody of Ku. Sameera to Prakash. From Winter 2020 onwards, during 50% of the Winter and Summer School Vacations, Sashanka was given interim custody of Ku. Sameera. Sashanka was directed to remain at Nagpur while having interim custody and Prakash was directed to bear journey expenses of Sashanka from the place of her residence to Nagpur and vice versa.

(3.) Though Prakash and Sashanka have made various rival allegations against each other, only relevant contentions of both sides, which are necessary to decide the custody of minor Ku. Sameera are being taken into consideration here.