SYED ASADULLAH Vs. RASHEEDA BEGUM

JUDGEMENT

(1.) THE appellant is the husband, who is an unsuccessful petitioner in the Court below, who files this appeal under Section 19 of the Family Courts Act, 1984 aggrieved by the order and decree, dated 22. 08. 2006, in o. P. No. 258 of 2005, on the file of the Court of the Judge, Family Court, Hyderabad, dismissing his petition purported to have been filed under Sections 10 and 25 of the guardians and Wards Act, 1890 seeking custody of the minor son.

(2.) BRIEFLY stated, the facts which gave rise to filing of the petition are that both the parties herein were married on 23. 10. 2003 and out of the said wedlock, a son was born on 28. 08. 2004. Subsequently, certain disputes arose and all the efforts made for settlement failed and this is followed by exchange of legal notices. Ultimately, the parties obtained divorce on 01. 12. 2004 before the Qazi. However, the matter did not end at there. Again there have been some complaints filed by the respondent against the appellant and the child is admittedly with the respondent herein.

(3.) THE case of the appellant was to the effect that he can take care of the child with much more love and affection and also in a better way and therefore, he sought for custody of the said minor child Master Syed abdul Malik.