SUDHIR PAKALA Vs. SANGEETHA PAKALA

JUDGEMENT

(1.) Both these Revisions arise between the same parties and against the same order dt.08.09.2020 passed in I.A.No.745 of 2019 in O.P.No.754 of 2016 by the Judge, Additional Family Court, City Civil Court, Hyderabad. Therefore, they are being disposed of by this common order.

(2.) O.P.No.754 of 2016 had been filed by Smt. Sangeetha Pakala against her husband Sri Sudhir Pakala under Sections 7 to 25 of the Guardians and Wards Act, 1860 read with Section 13 of the Hindu Minority and Guardianship Act, 1956 for declaring that she is guardian of the minor child Baby Sagari Pakala and for her custody.

(3.) On 20.05.2017 the parties had filed a Memorandum of Compromise before the Family Court Judge before whom the said OP was pending, agreeing to certain arrangement in regard to temporary custody of the said child. On the basis of the said Memorandum of Compromise, an Award was passed by the Lok Adalat on 20.05.2017 in LAC No.658 of 2017. I.A.No.745 of 2019