SOUMENDRA MALIK Vs. TUMPA MALIK

JUDGEMENT

(1.) This case is about the court in which an application for custody of the child under Section 25 of the Guardians and Wards Act, 1890 is to be considered.

(2.) The minor, Ishita is very young, about nine years of age.

(3.) The parties were married on 13th May, 2007 according to Hindu rites. On 8th May, 2008 the child was born to them. On 12th July, 2010 the respondent wife left the matrimonial house with the daughter to stay with her parents. Since April, 2011 the wife has been staying at 68/1, Netaji Colony, Kolkata-90, separated from her husband in her aunt's house. The minor is in her custody, within the jurisdiction of the District Judge 24 Parganas (N). From 2012 the minor is going to a local school.