HEERALAL THAKUR Vs. SONI DEVI

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 28/3/2019 and the decree dtd. 12/4/2023 passed in Original Suit No.193 of 2019 by the learned Principal Judge, Family Court, Godda (in short, learned Family Judge) whereby and whereunder the petition filed by the appellant-husband under sec. 6 of the Hindu Minority and Guardianship Act for custody of his daughter has been dismissed.

(2.) The brief facts of the case as per the pleadings made in the plaint having been recorded by the learned Family Judge, needs to be referred herein as:

(3.) After issuance of proper notice through 'Nazarat' and registered post, the respondent no.1 appeared and filed her written statement before the court concerned by taking the following grounds: