Bibi Johra Khatoon @ Meenu @ Johra ... vs Rahamtulla Ansari
2021 Latest Caselaw 1696 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      First Appeal No. 9 of 2021
       Bibi Johra Khatoon @ Meenu @ Johra Parween --- --- Appellant
                                Versus
       Rahamtulla Ansari                          --- --- Respondent

                             .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

Through Video Conferencing For the Appellant : Mr. Purnendu Sharan, Advocate For the Respondent :

03/07.04.2021 The defendant in Original Suit No. 165 of 2018 is the appellant herein, who is aggrieved by the impugned judgment dated 27.09.2019 passed by the learned Principal Judge, Family Court, Godda whereby the suit for custody of two minor children namely Aysha(daughter) and Saifulah Ansari(son) instituted under the Guardian and Wards Act 1890 read with rule 147,148,165 of Chapter-14 of Mohammadan Law has been allowed with visitation rights to the defendant/ appellant herein.

Issue notice upon the respondent in the limitation matter (I.A. No. 1222 of 2021) as also on the main memo of appeal under registered cover with A/D as well as through speed post for which requisites etc. must be filed within two weeks. Office to track the speed post delivery.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary)

A.Mohanty