BHAVANA JAWHARE Vs. SIDDHARTH JAWHARE

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Article 227 of the Constitution of India, aggrieved by the order, dated 18.12.2019 passed in I.A.No.270 of 2019 in G.W.O.P.No.03 of 2019 on the file of the Judge, Family Court at L.B.Nagar, Ranga Reddy District, wherein and whereunder the application filed by the respondent herein seeking custody of his minor female child was allowed.

(2.) The facts in nutshell are as under:

(3.) Heard Ms. Sagarika Mundra, learned Counsel for the petitioners, Sri Suresh Shiv Sagar, learned Counsel for the respondent and perused the record.