LALRAMNGHAKI Vs. JOHN LALHMINGLIANA

JUDGEMENT

(1.) Heard Mr. J.H. Ricky Lalruatfela, learned counsel appearing for the appellant. None appears for the respondents on call.

(2.) This appeal has been preferred by the appellant under Sec. 17(1) of the Mizoram Civil Courts Act, 2005 against the impugned order dtd. 7/12/2020 passed by the Court of Addl. District Judge-I, Aizwal Judicial District, Aizawl in Guardianship Application No. 58/2020.

(3.) The appellant being the mother of minor son Zaphenath Vanlalremruata, applied for Guardianship Application No. 58/2020, which was objected by the father and parental grand-parents of her minor son. After hearing the case, the Addl. District Judge-I passed the impugned order dtd. 7/12/2020 which granted guardianship right to the appellant herein till the minor son attains the age of twelve years. Further, the Court has directed the appellant to make Adhaar card for the minor son and also directed to enjoy the social practice of Mizo both in religious and society despite no evidence in those issues. Hence, this appeal.