RAMNEESH PAL SINGH Vs. SUGANDHI AGGARWAL

JUDGEMENT

(1.) It is stated that parental love is the only love that is truly selfless, unconditional and forgiving, however, when the parents fight, they not only fight amongst themselves but create cracks in their children's psychological well being. This can be totally unintended, but is a harsh reality of life. The present case represents a similar circumstance.

(2.) The parties herein got married on 22.12.2002 and have been blessed with two children; a daughter born on 23.09.2008 and a son born on 01.12.2011. I have interacted with the parties and the children.

(3.) The disputes between the parties escalated in August 2015 with the petitioner accusing the respondent of having an affair with his fellow officer. The petitioner at that time, being an Army Man, was posted at Gulmarg. He took the children with him to Gulmarg, forcing the respondent to file a petition, being GP No. 75/2015, under Section 25 of the Guardians and Wards Act, 1890.