KHUSRO VILAYATULLAH KHAN Vs. SYED MUSTAFA ABDUL KHADER

JUDGEMENT

(1.) Heard Mr. Ali Farooque, learned counsel for the appellants and Mr. Syed Ahmed Ali, learned counsel for the respondent.

(2.) These are two Family Court Appeals filed by the appellants herein against the order dtd. 24/5/2024 passed in two O.P.s on the file of the Judge, Principal Family Court-cum-XIII Addl. Metropolitan Sessions Judge, Hyderabad (for short the 'Family Court') between the same parties i.e. the appellants and the respondent in O.P.No.1433 of 2021 and O.P.No.1865 of 2021.

(3.) O.P.No.1433 of 2021 was filed by the respondent seeking for custody of his two minor children namely Syeda Khatija Nausheen, born on 9/11/2019 and Syed Mujtaba Abdul Nasir, born on 7/12/2020. Likewise, O.P.No.1865 of 2021 is one which has been filed by the appellants herein seeking to appoint them as a permanent guardian and custodians of the two minor children namelySyeda Khatija Nausheen and Syed Mujtaba Abdul Nasir. O.P.No.1433 of 2021 stood allowed granting custody of the afore mentioned minor children to the respondent who is the biological father of the two children, and at the same time, the Family Court has granted the appellants herein the visitation rights of the minor children on every Sunday between 9:00 AM to 6:00 PM and fifteen days time during the summer vacation every year till the two minor children attain the age of majority. Whereas, O.P.No.1865 of 2021 was dismissed with the aforementioned visitation rights that were conferred on the appellants.