JITENDER AGARWAL Vs. RADHESHYAM KEDIA

JUDGEMENT

(1.) Since common issue is involved in both these appeals, they are being disposed of together with the consent of the learned counsel for both parties.

(2.) Mr. Jitender Agarwal, the appellant, has filed these two appeals challenging the legality of two separate orders, dtd. 29/7/2005 and 16/2/2006, passed by the Judge, Family Court, Hyderabad, in O.P.No.96 of 2004 and O.P.No.832 of 2004 respectively.

(3.) By the aforesaid orders, the learned Judge has dismissed OP.No.96 of 2004 filed by the appellant seeking custody of the minor child, Khushi, and allowed OP.No.832 of 2004 granting the custody of Khushi to her maternal grand father, Mr. Radheshyam Kedia, the respondent herein.