The matter concerns a matrimonial conflict involving Aman Lohia (appellant) and Kiran Lohia (respondent) regarding the custody of their minor child, Raina Lohia, initiated by the appellant's petition for guardianship ... under the Guardians and Wards Act, 1890, and the Family Courts Act, 1984, leading to a series of litigations including habeas corpus, contempt petitions, and custody disputes.