RANJANA Vs. SURESH

JUDGEMENT

(1.) Petitioners by Mr. Romil Malpani, Advocate:

(2.) This is a petition for review of the order dated 18.10.2011 passed in MA. No. 765/10 whereby claim petition filed by petitioners was allowed and the amount awarded is enhanced.

(3.) Learned Counsel for the petitioner submits that the petitioner No. l has filed a petition for custody of petitioner No. 2 and the matter is pending in the Court of SDM under Section 97, Cr.P.C. It is submitted that the petitioner No. l is facing problem in getting a favourable order from the SDM as it is pointed out that since this Court has decided that the custody of the petitioner No. 2 is with respondent Nos. 5 and 6, therefore, it cannot be said that petitioner No. 2 is in unlawful custody of the respondent Nos. 5 and 6. It is submitted that the petition filed by the petitioners be allowed and the order be reviewed.