BIMLA Vs. DAYA RAM

JUDGEMENT

(1.) FAO 716/2002 is directed against the order dated 17th September, 2004 of the Guardian Judge, Delhi, in G-14/2000 whereby the learned Guardian Judge has dismissed the petition of the appellant under Section 10 and 25 of the Guardian and Wards Act.

(2.) Brief facts of the case as noted by the Guardian Judge are as follows:

(3.) It is contended by Smt.Bimla, the appellant that she should be given visiting rights as the child of the family is about 161/2 years of age and is studying in the XIth Class at Jodhpur, Rajasthan.