AJAY PALL Vs. CHANDA PALL

JUDGEMENT

(1.) This is a petition under Article 227 of the Constitution of India against the order dated 04.04.2012.

(2.) By virtue of the aforesaid order, the learned Additional Senior Civil Judge as a Guardian Judge has decided the application of the respondent/Mrs.Chanda Pall under Section 12 of the Guardians and Wards Act, 1890 ('The Act' for short) read with Section 151 CPC for grant of interim custody of the child. This application was filed by Mrs.Chanda Pall along with the main petition under Section 25 of the Act for permanent custody of the child baby Nandita Pall born to the parties.

(3.) It may be pertinent here to mention that the said application was allowed and it was observed that the petitioner was entitled to the custody of the child during the first half of the school vacations and the same was directed to be handed over to her at the end of the said first part of the vacations to the respondent. The order dated 04.04.2012 is being assailed by the petitioner/ Ajay Pall before this court.