A Vs. B

JUDGEMENT

(1.) On the earlier date, we had put the parties to the notice that the Appeal itself will be disposed of finally at the stage of admission.

(2.) Considering the controversy involved in the Appeal, we direct that in the judgment, the names of the parties shall be masked. The name of the Appellant shall be mentioned as 'A' and the name of the Respondent shall be mentioned as 'B'.

(3.) The issue involved concerns custody of two minor children of the parties. The male child was born on 29th Oct., 2006 and the female child was born on 1st Jan., 2000. It is not in dispute that the unfortunate male child suffers from Cerebral Palsy from birth and he is suffering from physical disabilities. It is stated that he is attending a special school.