SHEKHAR KUMAR ROY Vs. JITENDRA NATH DEY

JUDGEMENT

(1.) This appeal is against order No. 19 dated 13th July 2018 passed by the Additional District Judge, 3rd Court Howrah in Misc. Case No. 34 of 2016 which was an application under Section 19 of the Guardians and Wards Act, 1890 (hereinafter, referred to as the said Act).

(2.) The appellant Sekhar Kumar Roy married one Soma Roy, the daughter of the respondents herein namely Jitendra Nath Dey and Sandhya Dey. The marriage was solemnised on 31st May, 2000. Out of the wedlock a female child was born on 2nd June, 2007. The wife of the appellant Soma died of cancer on 7th October, 2009 living behind the minor daughter of less than 2 years of age.

(3.) The legal battle is in respect of title of guardian (the father) to custody of ward and appointment of maternal grand-parents of the minor as guardian of the minor.