SUMAN Vs. VIRENDER KUMAR

JUDGEMENT

(1.) Appellant Suman filed a petition under Sec. 25 of the Guardian and Wards Act, 1890 read with Sec. 6 of Hindu Minority and Guardianship Act, before the learned Principal Judge, Family Court, Pehowa, thus seeking the custody of her minor daughter and son, who were respectively aged about 6 years and 3 years at the time of filing of the petition (supra), before the learned Family Court concerned.

(2.) Through a decision made, on 6/2/2020, on the petition (supra), the said petition became dismissed, but with the rights of visitation vis--vis her minor children, inasmuch as, the appellant being permitted to visit her minor children once in a month, thus becoming conferred upon the present appellant.

(3.) The passing of the aforesaid verdict, has thus led the appellant- wife to make an appeal thereagainst.