REGENT COMPUTRONICS PVT. LTD.

Mamoni Pal Appellant

V/S

Samir Pal Respondents

Referred Judgements :-

SARASWATIBAI SHRIPAD VED VS. SRIPAD VASANJI VED [REFERRED TO]
SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
SUMEDHA NAGPAL VS. STATE OF DELHI [REFERRED TO]
KUMAR V JAHAGIRDAR VS. CHETHANA RAMATHEERTHA [REFERRED TO]
LEKHA VS. P ANIL KUMAR [REFERRED TO]
ANJALI KAPOOR VS. RAJIV BAIJAL [REFERRED TO]
ANAMITRA DUTTA GUPTA VS. SOUMEY DUTTA GUPTA [REFERRED TO]
MUTHUSWAMI CHETTIAR VS. KMCHINNA MUTHUSWAMI MOOPANAR [REFERRED TO]

JUDGEMENT

(1.) I have read the judgment authored by my brother Justice Roy Chowdhury and agree with his conclusions and reasonings, but having regard to the importance generally attached to the custody of a minor, I wish to add a short judgment of my own.

(2.) The custody of sweet little adorable Oshmi is the subject matter of the appeal.

(3.) The custody of a minor is a very delicate issue.

Click here to view full judgment.

MAMONI PAL Vs. SAMIR PAL

Referred Judgements :-

JUDGEMENT

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