SUNIL GULABRAO SATAV Vs. BALU KARABHARI KUTAL

JUDGEMENT

(1.) Challenge in this first appeal is to the order passed by the Principal District Judge, Ahmednagar in Misc.C.A.No.66/2010 by judgment and order dated 02/07/2011, by which the application filed by the first respondent for the custody of minor child by name Sanket Sunil Satav, the son of the appellant u/s. 7 and 17 of The Guardian and Wards Act of 1956 was allowed.

(2.) Admit. By consent, heard finally at this stage.

(3.) Few facts, which gave rise to file the present appeal can be summarized as follows :