JAHARA BEGUM Vs. MOHD. JAMEEL ALI

JUDGEMENT

(1.) The Family Court Appeal arises out of an order dtd. 9/2/2023 passed by the learned Principal Judge, Family Courtcum-Additional Chief Judge, City Civil Court, at Hyderabad ('Trial Court') in an Original Petition (O.P.No.287 of 2019) filed by the respondent for custody of the minor child of the parties and for appointment of the respondent as the sole guardian of the minor child.

(2.) The Trial Court allowed the petition filed by declaring the respondent herein (the petitioner in the O.P.), the father of the minor child, as the legal guardian of the minor child and held that the petitioner is entitled to permanent custody of the child till the child attains the age of majority. The appellants (the respondents in the O.P.) were directed to hand over the minor child to the petitioner within two months from the date of the order.

(3.) The appellant Nos.3 and 4 are the maternal grandparents and the appellant Nos.1 and 2 are the maternal aunt and uncle of the minor child. The Proceeding Sheet dtd. 27/6/2025 records the submission made by learned counsel appearing for the appellants that he is only representing the appellant Nos.3 and 4 i.e., the maternal grandparents of the minor child.