CRAIG ALLEN COATES Vs. STATE THROUGH INDIAN

JUDGEMENT

(1.) APPELLANTS have filed present appeal against judgment dated 18th December, 2008, passed by District Judge-III (West), Delhi, vide which their petition under Section 7 & 26 of Guardians and Wards Act, 1890 (for short as "Act ") was dismissed.

(2.) BRIEF facts are that, appellants are American nationals and were married on 19th May, 1984. From their wedlock, they have three children, namely, Scott aged 21 years, female child Kacie aged 19 years and male child Jesse aged 16 years old.

(3.) APPELLANT no.1 is working as a Transaction Processor with U.S Bank and his salary per hour is $8.29 while, appellant no. 2, is working as Nursing Supervisor with Preferred Home Health Care and her current annual income is $43,680. Both enjoy high status and sufficient means of livelihood.