ROUBEN Vs. MAMTA

JUDGEMENT

(1.) At the stage of admission, the respondents are notified. Accordingly, they have put in appearance through a counsel. Hence, the civil revision petition is taken up for final hearing.

(2.) This civil revision petition is preferred against the order dated 12.1.81 passed by the learned Civil Judge, Bagalkot, in I.A.V. in M.C. No. 21 of 1979 directing the petitioner to appear and to make available the two minor childen, for cross-examination by respondent No.1 for deciding the application I. A. No. I filed by respordent under S. 43 of the Indian Divorce Act, 1869 (hereinafter referred to as 'the Art) for the cusrcdy of two minor children. I. A. No. V in an application filed by respondent No. 1 under Section 51 of Act.

(3.) MC No. 21 of 1979 is a proceeding initiated by respondent-1 for divorce or for judicial separation under Ss. 10 and 22 of the Act, as the parties are Christians. In that proceeding, an application, (I.A. No.1) is liled by the first respondent for the custody of the two minor children by name Jason (Johnson) and Vanajakashi. In the said proceeding, the petitioner has filed the affidavits sworn to by the aforesaid two minor children.