PURAN Vs. ANGURI DEVI

JUDGEMENT

(1.) These are custody proceedings. This case is concerned with a conflict between, on the one hand, the natural and lawful parent and, on the other hand, more remote relatives of an infant.

(2.) First the facts. The respondent, Smt. Angoori, was married to one Hari Chand in or about 1961. This marriage is admitted on all hands. Hari Chand was the son of his father Puran and Mohrali his mother. Hari Chand died on May 14. 1965. Thereafter a male child was born to Angoori on September 28, 1965. His name is Kartare (I will call him 'K'). He is today ten years of age.

(3.) K was born to Angoori at the place of one Shankar with whom she had started living. Shankar is a married man fairly advanced in years. On his own showing he is about 60 years of age. His previous wife is living. She is a woman of about 55. They have two chi'dren- a son and a daughter. The son is about 23 years of age. He :s married. He has three children. His eldest child is 7 years of age. Shankar's daughter is already married.