SAPNA DEVI Vs. VINOD KUMAR

JUDGEMENT

(1.) The appellant-wife has filed the present appeal challenging the judgment dtd. 27/2/2018 passed by the learned Family Court, Karnal, vide which the petition under Sec. 12 of the Guardians and Wards Act, 1890, filed by the respondent-husband, has been allowed and custody of the minor child of the parties aged about 7-1/2 years, given to the respondent-husband.

(2.) It may be mentioned here that when the matter came up for hearing before this Court on 7/5/2018, while issuing notice of motion, the matter was referred to the Mediation and Conciliation Centre of this Court enabling the parties to arrive at an amicable settlement regarding the visitation rights of the respondent during the pendency of the appeal. However, as the mediation had failed, the matter was ordered to be listed for arguments on 7/2/2019.

(3.) We have heard the learned counsel for the parties and with their able assistance gone through judgment of the learned trial Court.