RASHMI KAPUR Vs. RAMAN KAPUR

JUDGEMENT

(1.) This order will dispose of an application under Order 6 Rule 17 filed by the respondent for permission to amend the reply filed earlier.

(2.) The petitioner had filed an application under Section 7 of the Guardian & Wards Act read with Section 6 of the Hindu Minority & Guardianship Act, 1950, inter alia, praying that she, who was the mother of two children, should be declared and appointed guardian of the said minor children in place of the respondent who is her husband and father of the two minor children. It is the case of the petitioner that the respondent was not entitled to act as a guardian of the children and he should accordingly be removed and the petitioner appointed in his place.

(3.) On 15th July, 1987 reply was filed by the respondent to the afore- said petition. The heading of the reply reads as follows :