C.V. Nagarjuna Reddy, J. - (1.) This Family Court Appeal arises out of Judgment, dated 01.08.2011, in FCOP. No. 1389 of 2009 on the file of the Additional Metropolitan Sessions Judge for the trial of JHCBBC-cum-Additional Family Court-cum-XXIII Additional Chief Judge at Hyderabad (for short 'the lower Court').
(2.) We have heard Mr. M.A.K.Mukheed, learned Counsel for the appellant, and Mr. Mirza Nissar Ahmed, learned Counsel for the respondent.
(3.) The appellant and the respondent were married on 17.06.2000 and their marital life has gone into rough weather. They have legally separated from each other on 22.04.2007. However, a dispute concerning the custody of their minor child persisted between them. The appellant has filed FCOP. No. 1389 of 2009 before the lower Court. After full-fledged trial, the lower Court has dismissed the FCOP. Feeling aggrieved by the said dismissal, this Appeal is filed by the unsuccessful petitioner therein.;