SHRI PRAVIN Vs. ALKA

JUDGEMENT

(1.) Heard Shri R.K. Maheshwari, learned counsel for the appellant and Shri Abhijeet Samba ray learned counsel for the respondent.

(2.) These are the appellant/husband's appeal under Section 19 of the Family Courts Act, 1984 against the orders passed by the Family Court, Nagpur in his petitions for custody/access of minor daughter Bhumika aged about 15 years (DOB is 23/03/2006).

(3.) The Family Court Appeal No. 44/2018 is directed against the order dated 24/10/2016 passed in the petition No. D-13/2016 by which the petition is dismissed on the ground of want of territorial jurisdiction and want of fresh cause of action. The review against the same order also came to be dismissed vide order dated 04/11/2017 in M.J.C. No. 14/2017.