CHATTAR SINGH Vs. USHA RANI

JUDGEMENT

(1.) Leave granted.

(2.) By consent of learned Counsel for the parties, the appeal is being disposed of forthwith.

(3.) The question involved is about the interest of minor daughter 'swati'. The grandfather of the child is the appellant and the respondent is the mother. The District Court has ordered the custody of the child to be handed over to the mother. The child 'swati' is almost 10 years' old. The order of the learned District Judge is confirmed by the High Court and that is how this appeal has been filed by the grandfather.