AHMED MOHIUDDIN Vs. SHABANA YASMEEN

JUDGEMENT

(1.) This appeal is filed under section 19 of the Family Courts Act, 1984, as against the order dismissing an Interlocutory Application for modification of a final order passed in a petition under the Guardians and Wards Act, 1890.

(2.) Heard Mr. Ahmed Mohiuddin, petitioner appearing in person and Mrs. Shabana Yasmeen, respondent appearing in person.

(3.) The marriage between the appellant and the respondent was solemnized on 14-10-1991 as per Muslim Religious and Customary Rites. Two daughters and a son were born in the wedlock. But disputes arose between the couple in the year 2009 and they got separated.