NAVIN SINGH Vs. JYOTI PARASHAR

JUDGEMENT

(1.) Heard Shri Y. K. Sinha, learned counsel for the petitioner and Shri Madhav Jain for respondent No. 1.

(2.) This writ petition has been filed by the petitioner challenging two orders dated 31-5-2004 passed by Judge Family Court, Agra in Misc. Case No. 15 of 2004, Smt. Jyoti Parashar v. Navin Singh.

(3.) By first order dated 31-5-2004 the Judge Family Court has rejected the application of the petitioner filed under Order VII, Rule 11 Code of Civil Procedure. By second order of the same date application filed by respondent No. 1 under Section 12 of Guardians And Wards Act, 1890 was allowed by which respondent No. 1 prayed for interim custody of minor Nick Singh. Both the orders have been passed on application filed by respondent No. 1 hereinafter referred to as respondent under Section 25 of Guardians And Wards Act, 1890 praying for direction to the petitioner the husband to hand over custody of Master Nick Singh hereinafter referred to as child.