SOU. SHOBHA Vs. MANOHAR

JUDGEMENT

(1.) Aggrieved by the order passed on 22.2.1985 by the learned District Judge, Wardha in Guardian Case No. 57 of 1983, the appellant/father has filed this appeal.

(2.) The appellant Shioba filed a petition under Sec. 25 of the Guardian and Wards Act, 1890 read with Sec. 6 of Hindu Minority and Guardianship Act, 1956 for custody of the minor children Sangram and Jalim from the respondent Mrs. Vimal wife of Shioba, the mother of the abovesaid minors.

(3.) It is averred in the petition that the respondent is his legally married wife and as a result of bickerings, they both separated on 2nd Nov., 1979. According to him, the father of the respondent was the root cause of the bickerings since he always used to instigate the respondent that she should insist for staying separately from other members of the family. It is also alleged in the petition that the respondent was carried away by her father with the help of the police to Hinganghat. At that time, the respondent Vimal was pregnant. She delivered a child by name Jalim after the separation.