SAMEERA BEGUM Vs. KHALIL MOHAMMAD HAJAM

JUDGEMENT

(1.) Impugned in this Civil First Appeal is judgement dated 16th March 2018, passed by District Judge, Kupwara (hereinafter referred to as "Trial Court") on a Petition under Guardian and Wards Act for custody of minor, Nuzhat Jan, bearing Guard Applcn no.18 titled Khalil Mohammad Hajam v. Sameera Begum, on the grounds made mention of therein.

(2.) I have heard learned counsel for parties and considered the matter.

(3.) A petition under Guardian and Wards Act, as is discernible from the record on the file, was filed by respondent before the Trial Court, in which he sought custody of his daughter, as being biological father of minor Nuzhat Jan. Appellant resisted guardian application of respondent.