CHAGANLAL MANSORIYA Vs. AJAY KEWAT AND ANOTHER

JUDGEMENT

(1.) Parties as ordered by this Court are present in the Court personally alongwith the child.

(2.) The learned counsel for the parties are heard finally.

(3.) This appeal has been filed by the appellant being aggrieved by order dated 31.1.2018 passed by the Second Additional Principal Judge, Family Court, Jabalpur in Guardians and Wards Case No.4/2016, whereby the application filed by the respondent under Section 25 of the Guardianship and Wards Act, has been allowed and the custody of the child Daksh has been directed to be handed over to the respondent father.