REGENT COMPUTRONICS PVT. LTD.

SHAMAL SHARAD BARIDE Appellant

V/S

SHARAD BABURAO BARIDE Respondents

Referred Judgements :-

REGINALD DANIEAL VS. SAROJAM [REFERRED TO]
GAURAV NAGPAL VS. SUMEDHA NAGPAL [REFERRED TO]
MASTER ZUBEEN VS. PRINCIPAL JUDGE FAMILY COURT LUCKNOW [REFERRED TO]
P N RAMACHANDRA IYER VS. S V ANNAPURNI AMMAL WIFE OF P N RAMACHANDRA IYER [REFERRED TO]
K S MOHAN VS. SANDHYA MOHAN [REFERRED TO]
PRAKASH CHANDRA JAIN VS. CHANDRAWATI JAIN [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties at length.

(2.) The bitterness in father and mother has brought the life of 11 years son to lurch where father has staked his custody by filing a petition under section 25 of the Guardians and Wards Act, 1890 and succeeded.

(3.) The couple is blessed with three children; Shilpa born in 1993; Shailesh born in 1995 and Suraj bom on 6.6.1998. The controversy centres to the custody of Suraj, the third child.

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SHAMAL SHARAD BARIDE Vs. SHARAD BABURAO BARIDE

Referred Judgements :-

JUDGEMENT

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