IFTEKAR Vs. VAKIL ANSARI

JUDGEMENT

(1.) These two appeals fled under Section 19 of the Family Courts Act, 1984 (for short, "the said Act") take exception to the common judgment of the Family Court, Nagpur in Petition No.D-31 of 2015 and Petition No.D-55 of 2015, by which the Petition No.D-31 of 2015 fled by the appellants for custody of the child "Ashman" was dismissed and Petition No. D-55 of 2015 fled by the respondent nos. 1 and 2 for appointing them as guardian of minor was decreed. Since both these appeals challenge the common judgment, they are being decided by this common judgment. For the sake of convenience, the parties are referred by their frst names.

(2.) Petition No.D-31 of 2015 :

(3.) The learned Family Court after appreciating the evidence on record dismissed the petition fled by Iftekar and Afsana and decreed the petition fled by Vakil and Dr. Nikhat. Hence, the present two appeals challenging the said decision.