SANGEETA Vs. SANJAI ALIAS BABLA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By the impugned orders passed by the courts below petitioner's obligation for impleading certain amendment in her written statement was refused.

(3.) The respondent's husband filed a divorce petition before the Civil Judge (Sr. Div.) in the year 1998. During the pendency of this petition, the respondent's husband moved an application for the custody of two sons, who were with their mother. After considering the whole aspect of the matter, the trial court found that the custody of children should be given to their father and accordingly the application was allowed vide Annexure No. SA-2 to this petition.