SHAZMA Vs. AZHAR ALI ZAI

JUDGEMENT

(1.) The present petition is directed against the Order dated 15th November, 1994 of Shri V. K. Malhotra, Guardian Judge, Delhi. The learned Judge declined to grant interim custody of the minor child. Master Omar Azhar to the petitioner and dismissed the application under Section 12 of the Guardians and Wards Act.

(2.) That both the parties have settled their DOWAR and the second party shall not make any claim in any court of law relating to her claim of dowar amount.

(3.) That at the time of marriage, the second party' had not brought the dowry items and as such. both the parties have settled their' claim relating to ISHTRIDHAN and the second party shall not claim anything relating to her ISHTRTDHAN in any court of law.