RAHUL Vs. SHALINI

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 4/5/2022 passed by learned Addl. Principal Judge, Family Court, thereby, allowing the application filed by the respondent qua interim custody of the minor son of the parties to the lis.

(2.) Initially, respondent-Shalini had filed the petition under Sec. 6 of the Hindu Minority and Guardianship Act, 1956, thereby, seeking custody of the minor son, namely Viraj, from the petitioner-husband Rahul.

(3.) Therein, an application for seeking interim custody was filed by respondent-Shalini.