RAVI GARG Vs. BHARTI GARG

JUDGEMENT

(1.) On 12.12.2002, I had occasion to spend more than half an hour with the children, during the course of which I found the children to be extremely mature and well aware of their own welfare, as also having a very balanced approach qua their relations with both parents.

(2.) This civil revision petition has been preferred by the father challenging the interim order dated l0.2.2000 of the Guardianship Judge incorporating the following interim arrangement:

(3.) At the outset, I put it to the petitioner that since the Guardianship Judge was seized of the merits of the matter, the only scope for consideration by this Court could be at best limited to the aspect as to whether the interim arrangement should continue as it is, or should be modified along the lines prayed for by the petitioner.