G. ARUNA KUMARI Vs. G. VEERABHADRA RAO

JUDGEMENT

(1.) The present appeal assails the order and decree dtd. 2/1/2018 in G.O.P.No.119 of 2015 on the file of the Judge, Family Court, Khammam (for short, trial Court), wherein and whereby the application filed by the respondent herein for change of custody of the minor child viz., Ganji Sai Gnyanesh from the custody of petitioner herein was allowed.

(2.) The appellant herein is the respondent and the respondent herein is the petitioner in GOP.No.119 of 2015. For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court in the said GOP.

(3.) The case of the petitioner is that the respondent is his own sister. The petitioner married one Ganji Durga and the minor child Ganji Sai Gnyanesh was born to them on 19/7/2008 at Khammam. 40 days after the birth of the child, the wife of the petitioner died. When the petitioner was under shock and sorrowful condition, at the instance of his old aged parents, he reluctantly agreed to handover the custody of the minor child to the respondent.