KHUSHBOO GARG Vs. ANKUR AGGARWAL

JUDGEMENT

(1.) By way of filing the present appeal, the appellant-wife is seeking setting aside of impugned order dtd. 9/7/2021 passed by Principal Judge, Family Court, Hisar, whereby application filed under Sec. 26 of the Hindu Marriage Act, 1955 (for short 'Act 1955') by the respondent-husband was allowed and custody of the minor-Divyam Aggarwal was given to the respondent-husband

(2.) Brief facts of the case are that the appellant was married to the respondent according to Hindu rites and ceremonies at Hisar on 4/3/2016. The appellant-wife is a Software Engineer and is permanently employed at Pune, Maharashtra. Out of this wedlock, the minor child Divyam Aggarwal was born at Hisar on 14/1/2017 (A-1). However, the appellant left the company of the respondent and returned to her native place at Hisar on 17/12/2019. The respondent admitted his son in Small Wonder School.

(3.) However, on 16/4/2020, the appellant took Divyam Aggarwal forcibly with her despite resistance from school administration. Hence, the above application was filed by the respondent, which was allowed, vide impugned order dtd. 9/7/2021 on the ground that the appellant took away Divyam Aggarwal forcibly from the school. It was the respondent who admitted Divyam Aggarwal in school. The minor was deprived of his initial education.