PUTTA PRAVEEN Vs. PUTTA GOUTHAMI

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the order dtd. 23/3/2023 in I.A. No.46 of 2022 in G.W.O.P. No. 4 of 2022 passed by the Principal District and Sessions Judge, Medchal- Malkajgiri District, at Malkajgiri.

(2.) Heard Sri. A. Mahadev, learned Counsel for the petitioner. Despite service of notice, none appeared for the respondent. Thus, the matter was taken up for hearing.

(3.) The respondent herein is the mother of the minor child Baby Putta Yashashwini. Whereas, the petitioner herein is the father. The respondent herein had filed the underlying OP under Sec. 25 of the Gaurdians and Wards Act, 1890 (for short 'the Act, 1890') seeking permanent custody of her minor child.