HARPAL KAUR AND SANTOKH SINGH Vs. MOHINDER KAUR

JUDGEMENT

(1.) As per directions of M. M. Punchhi, J., dated 1-6-1982, Chhindo has been produced in Court again by Santokh Singh (Appellant No. 2). She appears to be grown up enough and can understand her welfare. On putting questions to her, she candidly stated that she does not want to live with Mohinder Kaur respondent whom she does not know and gave her intention to stay with her mother's sister, Harpal Kaur and her husband, Santokh Singh, who is appellant No. 2.

(2.) 'Keeping in view the statement made by Chhindo before M. M. Punchhi J. on 1-6-1982 and the statement made before me today, and also keeping in view the entire facts of the case, I find that it will be in the welfare of the minor to allow her to remain with her mother's sister, namely, Smt. Harpal Kaur (appellant No. 1) as also with Santokh Singh (appellant No. 2) who is the husband of Smt. Harpal Kaur, with whom Chhindo had been living throughout since Mohinder Kaur respondent left her with them.

(3.) Moreover, from the evidence brought on the record, I find that the respondent is living in such state of affairs that it will be totally against the interest of Chhindo minor to live with her in those environments, Chhindo is over 16 years today and it cannot be definitely held in this case that the respondent is not leading an unchaste life. Therefore, it will not be safe to make Chhindo minor stay with the respondent.