SUMAN Vs. BHIKAM SINGH

JUDGEMENT

(1.) This appeal is preferred against the order dtd. 3/2/2021 passed by the Family Court, Dholpur (hereinafter referred to as 'Family Court' for short) whereby, the application of the respondent paternal grandfather filed under Ss. 6 and 25 of the Guardians and Wards Act, 1980 (hereinafter called 'the Act' for short) was allowed and, the Court directed the appellant mother to hand over the custody of Master X to the respondent and further authorised the limited visiting rights to the appellant.

(2.) Admittedly, minor X is the appellant's son and paternal grandson of the respondent (father-in-law of the appellant).

(3.) The operative part of the order reads as follows:- <IMG>JUDGEMENT_69_LAWS(RAJ)10_2023_1.jpg</IMG>