REGENT COMPUTRONICS PVT. LTD.

RAMJI LAL YADAV Appellant

V/S

DALIP K.YADAV Respondents

Referred Judgements :-

MRS. ANNIE BESANT G. NARAYANIAH AND ANR. [REFERRED]
ARUNKUMARKI V. JHALA HARPAL SINGH NATWAR SINGH [REFERRED]
HARICHAND RATANCHAND VS. VIRBALA [REFERRED 6. AIR 1983 MAD. 9.]
CHANDRA KISHORE VS. HEMLATA GUPTA [REFERRED]
HARIHAR PERSHAD JAISWAL VS. SURESH JAISWAL [REFERRED]
BHAGYALAKSHMI VS. K N NARAYANA RAO [REFERRED]
APARNA BANERJEE VS. TAPAN BANERJEE [REFERRED]
TILAK RAJ KAPOOR VS. ASHA KAPOOR [REFERRED]
IN THE MATTER OF LOVEJOY PATELL VS. STATE [REFERRED]

JUDGEMENT

(1.) This appeal is directed against an order passed on an application of the petitioner/respondent (father) undersection 7 read with Section 25 of the Guardians and Wards Act, 1890 (hereinafter called 'the Act' for short).

(2.) Brief relevant facts, are as under:

(3.) Sh.Dalip Kumar Yadav, the petitioner/respondent, was married to Smt. Shashi Bala on 26.4.86. Out of this wedlock a male child Jatin Yadav was born on 25.3.87 in Delhi. Smt Shashi Bala along with her son went to her parents' house in Nainital. On 29.5.87 Smt. Shashi Bala died in suspicious circumstances. The child remained in the custody of his maternal grandfather.

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RAMJI YADAV Vs. DALIP K YADAV

Referred Judgements :-

JUDGEMENT

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