RAMAKANTA MAJHI Vs. SANATAN MAJHI

JUDGEMENT

(1.) The present Appeal has been preferred under Sec. 19 of the Family Courts Act, 1984 read with Sec. 47 of the Guardians & Wards Act, 1890 by the Appellant, who is the natural father of the Respondent No.2, challenging the Judgment dtd. 12/7/2022 passed by the learned Judge, Family Court, Bhadrak in Guardian Misc. Case No.13 of 2021, vide which his prayer for guardianship stood rejected.

(2.) Though notice was duly served on the Respondent No.l, who is the maternal grandfather of Respondent No.2 (minor child) and represents him in this Appeal, chose not to appear in this Case to oppose the prayer made in the Appeal. Hence, the matter was taken up for hearing on 6/11/2025, followed by further hearing today.

(3.) Heard learned Counsel for the Appellant.