PRAVEEN KUMAR Vs. MANJULA

JUDGEMENT

(1.) Heard the appellant/husband, who is appearing as party-in-person and Sri K.V.Sekhar, learned counsel for the respondent/wife.

(2.) The present Appeal is filed being aggrieved by the order passed by the learned II Additional Family Court-cum-II Additional District Judge at Mechal-Malkajgiri District at Medchal in G.W.O.P.No.788 of 2014 dtd. 31/10/2022 in dismissing the petition filed under Sec. 7 of The Guardians and Wards Act, 1890 (for short 'the Act') filed by the appellant/petitioner requesting for the custody of the minor child.

(3.) The brief facts leading to filing of the GWOP are that the appellant was married to the respondent on 30/5/2010, that the appellant and respondent lived together from June, 2010 to December, 2012 and out of their wedlock, they were blessed with a baby boy on 25/5/2012.