ANIT KUMAR Vs. POOJA

JUDGEMENT

(1.) Present petition has been filed challenging the order dtd. 7/4/2022.

(2.) Learned counsel for the petitioner submits that admittedly the child is ordinarily a resident of Muzzafar Nagar and therefore in view of Sec. 9(1) of the Guardian and Wards Act, 1890, the Court of Muzzafar Nagar shall have the jurisdiction to entertain the petition.

(3.) Learned counsel for the respondent has opposed the same and has relied upon the judgment of the Supreme Court in the case titled Ruchi Majoo vs. Sanjeev Majoo: 2011 6 SCC 479.