PRAVIN Vs. ALKA

JUDGEMENT

(1.) BY this Appeal, the appellant challenges the judgment of the Family Court, dated 29.8.2013, dismissing the Petition filed by the appellant, under Section 6 of the Guardian and Wards Act, 1890 (hereinafter referred to as "the Act of 1890" for the sake of brevity).

(2.) FEW facts giving rise to the Appeal are stated thus :

(3.) ON the aforesaid pleadings of the parties, the Family Court framed the issues. The parties tendered the evidence and, on an appreciation of the same, by the judgment dated 29th August 2013, the Family Court dismissed the petition filed by the appellant, under Section 6 of the Act of 1890.