VANDANA Vs. MURLIDHAR

JUDGEMENT

(1.) The instant appeal has been preferred against the order dtd. 8/7/2024 passed by learned Family Court, Gulabpura in Civil Misc Case No. 33/2024 whereby the application filed on behalf of the appellant under Ss. 6 and 12 of the Hindu Minority and Guardianship Act, 1956 for interim custody of the minor child was dismissed.

(2.) Relevant facts, shorn of unnecessary details are that the appellant, a widow now, married late Pradeep Soni and had two children: a son, Devansh (born in 2018), and a daughter, Pranvi (born in 2021). After her husband's death due to Covid-19 in 2021, she continued to live with her in-laws at Asind, Bhilwara, where she was allegedly subjected to mental and physical harassment and treated like a servant. She endured this for about two and a half years.

(3.) Hence the instant appeal.