KHALIDA @ SANIYA Vs. ISMILE AKMALPASHA QUADRI

JUDGEMENT

(1.) Heard both sides finally at the admission stage with their consent.

(2.) Appellant/wife has taken exception to the judgment and order dtd. 18/12/2023 passed by Learned District Judge, Nilanga in Civil M.A No.1 of 2021 thereby granting custody of minor son/Akib to respondent/husband, reserving visitation right of the appellant.

(3.) During pendency of appeal by way of interim order handing over of custody was stayed vide order dtd. 12/3/2024. The respondent was granted visitation right on every sunday vide order dtd. 19/6/2024. Due to practical difficulties, the order was modified on 25/6/2024. By further order dtd. 24/10/2024, the handing over of temporary custody was directed to be before Registrar (District Superintendent,Bidar). Despite above orders, appellant neither handed over temporary custody to the respondent nor could he exercise visitation right. Though parties were directed to remain present before court, the appellant was not present on 20/3/2024.