LAWS(DLH)-1995-10-15

RADHIKA VICKRAM TIKKOO Vs. VICKRAM RAVI TIKKOO

Decided On October 01, 1995
RADHIKA VICKRAM TIKKOO Appellant
V/S
VICKRAM RAVI TIKKOO Respondents

JUDGEMENT

(1.) This revision petition has been filed by Mrs. Radhika Vickram Tikkoo, assailing the order dated 14-8-1995, of Mr. A.K. Pathak, Additional District Judge, by which he allowed the application of the respondent father and directed the child to be readmitted to American Embassy School, where he was studying, prior to being withdrawn by the petitioner and admitted to Vasant Valley School. The learned Additional District Judge, further directed the respondent to arrange funds for payment of fees of the American Embassy School, in short (AES) within a week.

(2.) . The revision petition had come up for admission on 24-8-1995, when the operation of the impugned order was stayed and the petition was directed to be listed for hearing after completion of pleadings. I have been addressed at length by Mr. Kapil Sibal, Sr. Advocate on behalf of the petitioner and Mr. V.P. Singh, Sr. Advocate on behalf of the respondent. Parties have filed on record, the pleadings and documents in the divorce petition as well as the school reports of the minor child and the syallabus of the two schools.

(3.) . Before going into the rival contentions of the parties, let me notice the admitted facts:-