SAYEEDUR RAHMAN Vs. NOUSHABA SHAHEEN

JUDGEMENT

(1.) WE have heard learned counsel for the appellant at the admission stage.

(2.) THIS appeal is directed against the judgment and decree dated 27. 5. 2006, passed by the Principal Judge, Family Court, Ranchi in Guardianship Case No. 18 of 2004, whereby the learned Courtbelow dismissed the application filed by the appellant against his wife-respondent for his appointment as guardian of his minor son.

(3.) THE facts which are not in dispute are that both the parties are muslim and are governed by the Muslim Personal Law. Appellant was married with the respondent in 1997 and out of their wedlock a male child, namely, Shand-Bin-Sayeed was born in 1998. Since relationship between both the parties did not remain normal, the appellant divorced the respondent on 4. 11. 1998.