Shaik Ahmed vs Mohd.Maqdoom
2022 Latest Caselaw 2870 Tel

     THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                       AND
     THE HON'BLE SMT.JUSTICE JUVVADI SRIDEVI

       FAMILY COURT APPEAL No.302 OF 2013

JUDGMENT:       (Per Hon'ble Dr.SA,J)


      This appeal, under Section 19(1) of the Family Courts

Act, is filed by the appellant, aggrieved by the order, dated

24.02.2011 passed in O.P.No.798 of 2008 by the learned

Judge, Family Court, Ranga Reddy District, at L.B.Nagar,

whereby the subject O.P. filed by the appellant, under Section

25 of the Guardians and Wards Act, 1890, seeking custody of

the minor children viz., Shaik Tabrej and Shaik Arbaaz, from

the respondent, was dismissed.

2. No representation for both sides. Perused the record.

3. The subject O.P. was filed by the appellant herein

seeking custody of minor children viz., Shaik Tabrej and Shaik

Arbaaz, who were aged about 8 years and 7 years,

respectively, as on the date of filing of the O.P i.e,

27.06.2007. As on today, both the children have attained the

age of majority. Therefore, the cause in the appeal does not

survive for adjudication.

4. Accordingly, this Family Court Appeal is dismissed as

infructuous.

As a sequel, the miscellaneous petitions, pending if any,

shall stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ JUVVADI SRIDEVI, J Date: 16.06.2022 scs