ROSHAN AARA Vs. JAHIR ALAM

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent. Lower Court Record has been received in this case.

(2.) The appellant is aggrieved by the ex-parte Judgment dated 30.8.2014 passed by the learned Principal Judge, Family Court, Hazaribag, in Guardianship Case No. 04 of 2008, whereby, the Court below has held the respondent herein to be the natural guardian of the minor son of the parties.

(3.) The Lower Court Record shows that the suit was filed by the husband, Jahir Alam, in the Court below, claiming to be the guardian of the minor son, Ahmad Raja, and also praying that the opposite party wife may be directed to hand over the minor Ahmad Raja to the husband applicant.