CH. RAKESH Vs. P. MOUNIKA

JUDGEMENT

(1.) Heard Mr. Pasham Mohith, learned counsel for the appellant and Mr. Bh. Sai Vikas, learned counsel for the respondent.

(2.) The present appeal is filed by the appellant - husband under Sec. - 19 of the Family Courts Act, 1984 (for short 'Act, 1984') challenging the order dtd. 20/9/2023 in I.A. No.660 of 2023 in O.P. No.524 of 2023 passed by learned Judge, I Additional Family Court - cum - XIV Additional Metropolitan Sessions Judge, Hyderabad.

(3.) The appellant - husband had filed a petition vide G.W.O.P. No.524 of 2023, under Secs. - 7, 9, 10 and 17 of the Guardians and Wards Act, 1890 (for 'Act, 1890'), to declare him as guardian of minor children viz., Rudra and Sahasra and for their custody. Along with the said O.P., he had filed a petition under Sec. - 12 of the Act, 1890, to grant interim custody of the minor children every week from Friday 12.00 P.M. to Monday 8.20 P.M.