SRI ROBIN MONDAL Vs. SMT. SOMA MONDAL

JUDGEMENT

(1.) This first miscellaneous appeal is directed against an order being Order No. 31 dated December 1, 2016 passed by the learned Additional District Judge, 2nd Court at Barasat in Misc. Case No. 194 of 2015 at the instance of the applicant.

(2.) The appellant's application under section 25 of the Guardians And Wards Act, 1890 was fixed for hearing on December 1, 2016. On that date the applicant was required to give evidence in the said proceeding. Instead of giving evidence, he filed an application praying for adjournment. His prayer for adjournment was rejected by the learned trial Judge, since on earlier two occasions the applicant's prayer for adjournment was allowed.

(3.) Incidentally, it may be mentioned herein that the applicant also filed an application on November 22, 2016 seeking permission to meet his daughter on her birthday which was scheduled on December 16, 2016 and also seeking permission so that the applicant can take the child out for having lunch and dinner and/or cutting the birthday cake.