- (1.) Leave granted.
(2.) The present appeal is filed against the judgment and order passed by the Additional District & Sessions Judge, Fast Track, 1st Court, Barasat on July 15, 2006 and confirmed by the High Court of Calcutta in F.M.A.T. No. 3185 of 2006 on December 7, 2007. By the impugned orders, both the Courts below directed handing over custody of minor child Antariksh Kundu to father-Abhijit Kundu, respondent herein. Factual matrix
(3.) To understand the controversy in the appeal, it is appropriate if we narrate relevant facts of the case:;