MD KHALEEL Vs. ASFIYA JABEEN

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.25-01-2018 in I.A.No.991 of 2017 in F.C.O.P.No.2705 of 2017 of the Judge, Family Court at L.B. Nagar, Ranga Reddy District.

(2.) Petitioner had married the respondent on 20-06-2003 and later claimed to have pronounced divorce on 22-09-2016. The couple has two boys and a girl.

(3.) The petitioner filed O.P.No.2705 of 2017 before the Family Court, Ranga Reddy District at L.B. Nagar to declare that he is the guardian of minor children invoking the provisions of Section 7 to 10 of the Guardian and Wards Act, 1890 (for short "the Act").