NISHI KANT JHA Vs. SNAJAY KUMAR JHA

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 18/9/2023 passed in Guardian and Wards Case No. 01 of 2020 by the Court of learned Principal Judge, Family Court, Banka whereby and whereunder appellant no. 1/Nishi Kant Jha has been ordered to hand over appellant no. 2/Ridam Kumari to the respondent/Sanjay Kumar Jha.

(2.) Briefly stated facts of the case is that respondent is said to have married with Nikita Anand/daughter of appellant no. 1 and out of the said wedlock one daughter/appellant no. 2 took birth. It is stated that respondent visited the house of appellant no. 1 to meet his daughter/appellant no. 2 and the present case has been filed by the respondent being father and natural guardian seeking guardianship of his minor child under the Guardian and Ward Act.

(3.) With the consent of the learned counsels for the respective parties, the present M.A. No. 82 of 2024 is taken up for final disposal.