RAJU VERMA Vs. FAMILY COURT

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for respondent No. 2.

(2.) BY means of this writ petition, the petitioner has sought writ in the nature of certiorari quashing the order dated 4-12-2007, passed by Principal Judge, Family Court, dehradun, in Guardians and Wards Case no. 38 of 2007, Smt. Neelam Verma v. Shri Raju Verma.

(3.) BRIEF facts of the case are that the petitioner-Raju Verma, got married to respondent no. 2-Neelam Verma, and two children namely Vanya Verma and Harshit verma were born out of the wedlock. The daughter is said to be aged 11 years old while the son is said to be aged 7 years old. Vanya verma (daughter) is said to be studying in welham Girls School, as a boarder. And harshit Verma (son) is studying in brightland School, Dehradun. The respondent no. 2. Neelam appears to have filed aforesaid case No. 38 of 2007, before Principal judge, Family Court, Dehradun, for appointing her as a guardian. During the pendency of suit, the impugned interim order is passed directing both the children be given in the custody of respondent No. 2 (mother ). Hence this writ petition.