PADMAVATI Vs. NIRMAL KUMAR

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) I have heard Miss Sarin learned counsel appearing for the appellant and Shri Manohar learned counsel for the respondent.

(3.) A challenge in this appeal is to the order passed by the Additional District Judge, Nagpur, on 16th Oct., 1987, directing the child Kamal Kumar aged 9 years to be given in the custody of the petitioner before him i.e. respondent (non-applicant) in this appeal Nirmalkumar Kothari. The child has been put in the custody of Nirmalkumar his father vide receipt dated 26th Nov., 1987.