AMIT KUMAR SINHA Vs. INDU BALA DEVI

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Court Act, 1984 is directed against the order/judgment dtd. 17/1/2024 passed by the learned Additional Principal Judge, Additional Family Court-I, Ranchi in Original Suit No. 308 of 2022, whereby and whereunder, the issue of jurisdiction raised by way of preliminary objection by the appellant has been rejected holding the jurisdiction of the case to be of the Ranchi Family Court.

(2.) The brief facts of the case as per the pleading made in the instant appeal needs to be referred herein as under:

(3.) It is evident from the factual aspect as referred hereinabove which led to filing of the present appeal that the respondent has filed Original (Guardian) Suit No. 308 of 2022 against the appellant with a prayer for getting the custody of her grandchildren, namely, Shaanvi and Anmay on the ground that she is the maternal grandmother (Naani) of both the children who were born in Ranchi. In the year 2021, the daughter of the respondent had died due to COVID-19 pandemic and thereafter, the appellant took away the children along with him to his native place, i.e., Bihar Sharif, Nalanda.