MOHINI Vs. VIRENDER KUMAR

JUDGEMENT

(1.) The guardianship and custody of a child 11 years old is the subject-matter of the anxious concern of this Court in this appeal. The deepest consideration for the welfare of the child is paramount in our minds when we dispose of this appeal. We hope that the provision that we make for the further of Deepak alias Raju the minor involved in this case, will make him a bright boy and the parents, although now divorced, will have occasion to feel proud of him. We mention this so that the frayed feelings between the parties may be softened and their attitude towards their son may some day bring them together into a better relationship.

(2.) Counsel for the parties, Shri Ram Reddy and Shri A. K. Gupta have helped the court in producing a happy solution to this unhappy episode. The father of the respondent, we must record, also has played a useful role in bringing about a solution of the dispute about alimony.

(3.) The minor child Raju will be in the custody of the appellant mother who will also be the guardian of the minor. We declare so.