SUNDER W/O NANDRAM Vs. GOPAL CHENSINGH

JUDGEMENT

(1.) THIS is an application under Section 25, Guardians and Wards Act by one Gopalji son of Chensing for the custody of his minor daughter Rewabai who is aged 3 years.

(2.) THE minor Rewabai lives with her natural mother Sunderbai. Gopalji and Sunderbai were husband and wife and Rewabai was the offspring of this marriage. However on 9 -7 -1949 Sunderbai got divorce from her husband Gopal and she contracted Natra with one Nandram.

(3.) AFTER all an order under Section 25 allowing the minor to remain with his mother instead of with his father is of a temporary character and if at any time it should appear that the guardian is not giving that care and attention to the child which is expected of her and is not giving the child a proper education it will always be open to the father to move - the Court for a proper order.