MANISH SEHGAL Vs. MEENU SEHGAL

JUDGEMENT

(1.) The respondent herein filed a petition under Sections 7 and 17 of the Guardians and Wards Act, 1890 read with Sections 6 and 13 of the Hindu Minority and Guardianship Act, 1890, seeking custody of the minor daughters namely, Ms. Sara Sehgal and Ms. Sana Sehgal. The respondent also filed an application alongwith for the interim custody of children during Diwali holidays.

(2.) After receiving the summons, petitioner appeared and apprised the Court about the facts of the case and further as provided under Section 9 of Hindu Minority and Guardianship Act, 1890 filed an application under Order 7 Rule 11 CPC seeking rejection of the petition due to lack of territorial jurisdiction.

(3.) The petitioner also on 9 th January, 2013 filed a petition under Section 25 of Guardianship and Wards Act, read with Section 7(1)(a) of the Family Court, before the Principal Judge, Family Court, Lucknow.