SHAMPA SARKAR, J. - (1.) This revisional application has been filed by the husband/petitioner in Matrimonial Suit No.83 of 2014 pending before the learned Additional District Judge, 1st Court at Alipore, District 24 Parganas (South).
(2.) The order impugned dated October 1, 2019 has been passed in Miscellaneous Case No.61 of 2018 under Section 26 of the Hindu Marriage Act arising out of the said matrimonial suit.
(3.) By the order impugned the learned court below allowed an application under Section 151 of the Code of Civil Procedure filed by the wife with a prayer that the custody of the minor child Diptanshu Guha Roy be handed over to the mother/opposite party.;