STANLEY J. SAMUEL Vs. S.B.ANGELIN CILICIA

JUDGEMENT

(1.) This petition is filed by the father/petitioner under Ss. 3, 7, 8, 9, 10 and 25 of the Guardians and Wards Act, 1890 read with Order XXI Rule 2 and 3 of Original Side Rules for guardianship of the minor child S.A.Adriana Samuel (D.O.B 3/8/2015), who is presently with her mother/respondent.

(2.) The brief facts of the case as narrated in this petition by the father is as below:-

(3.) The respondent/mother in response to the allegation made and the claim made in support of the relief to get interim custody of the minor child, filed counter. In her counter, though she admits the factum of marriage and the child birth denies all other allegations made against her and the reason stated in the petition for their separation.