REGENT COMPUTRONICS PVT. LTD.

MUKESH KUMAR SINGH Appellant

V/S

ANCHAL SINGH Respondents

Referred Judgements :-

ROHITH THAMMANA GOWDA VS. STATE OF KARNATAKA [REFERRED TO]
SARASWATIBAI SHRIPAD VED VS. SHRIPAD VASANJI VED [REFERRED TO]
ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
THRITY HOSHIE DOLIKUKA VS. HOSHIAM SHAVAKSHA DOLIKUKA [REFERRED TO]
GITHA HARIHARAN DRVANDANA SHIVA VS. RESERVE BANK OF INDIA:JAYANTABANDHOPADHYAYA [REFERRED TO]
MAUSAMI MOITRA GANGULI VS. JAYANT GANGULI [REFERRED TO]
NIL RATAN KUNDU VS. ABHIJIT KUNDU [REFERRED TO]
GAURAV NAGPAL VS. SUMEDHA NAGPAL [REFERRED TO]
ASHISH RANJAN VS. ANUPAMA TANDON [REFERRED TO]
GAYTRI BAJAJ VS. JITEN BHALLA [REFERRED TO]
ROXANN SHARMA VS. ARUN SHARMA [REFERRED TO]
SHAZIA AMAN KHAN VS. STATE OF ORISSA [REFERRED TO]
GAUTAM KUMAR DAS VS. NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) The instant appeal, under Sec. 19(1) of the Family Court Act, 1984, is directed against the order/judgment dtd. 31/3/2023 and decree dtd. 10/4/2023, passed by the learned Principal Judge, Family Court, Pakur in Original Suit No. 02 of 2021, whereby and whereunder the learned Principal Judge held the appellant not entitled for a decree under Sec. 5 of the Guardians and Wards Act, 1890 and refused to handover the custody of child Arnav Kumar Singh to the plaintiff/appellant by dismissing the suit.

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

(3.) The appellant was married with the respondent on 25/2/2015 at the residence of respondent in Railway Colony at Jamshedpur whereafter the parties lived like husband and wife and through their wedlock a male child was born on 18/12/2015, namely, Arnav Kumar Singh.

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MUKESH KUMAR SINGH Vs. ANCHAL SINGH

Referred Judgements :-

JUDGEMENT

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