RAMESHWAR SONI Vs. ARUN SONI

JUDGEMENT

(1.) Rameshwar Soni who is the appellant and maternal grandfather of the minor Arush Soni is in appeal under sec. 19(1) of the Family Courts Act, 1984 against the judgment dtd. 6/12/2016 passed in Original Suit No. 03 of 2016.

(2.) By the said judgment, Original Suit No. 03 of 2016 was decreed and Rameshwar Soni was directed to hand over the custody of Arush Soni to his father within four weeks. The Principal Judge, Family Court, Gumla has however granted visitation rights to the maternal grandfather once in a week preferably on Sundays.

(3.) By an order dtd. 19/7/2017 the operation of the judgment passed in Original Suit No. 03 of 2016 was stayed by this Court.