SHAIK ASLAM LATHEEF Vs. MADANAPALLI SHAFIA MARIYAM

JUDGEMENT

(1.) Heard Sri Sivaprasad Reddy Venati, learned counsel for the petitioner and Ms. Ayesha Azma S, learned counsel for the respondent.

(2.) The petitioner/appellant is the father of the minor ward, aged about 7 years, namely, Ayaan Latheef, and the respondent is the mother of the minor.

(3.) The petitioner/appellant herein shall be referred as 'father' and the respondent as 'mother' of the minor ward, hereinafter.