BALKARAN SINGH AND ANOTHER Vs. KULWINDER KAUR

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The appeal has been filed by Balkaran Singh and his parents Bharpur Singh and Charanjit Kaur (appellants) against the judgment and decree dated 22.03.2013 passed by the learned Civil Judge (Senior Division), Faridkot, whereby, the custody of the minor son of the appellant No.1 (Balkaran Singh) and respondent (Kulwinder Kaur), namely Lovepreet Singh has been ordered to be handed over to respondent (Kulwinder Kaur). The respondent (Kulwinder Kaur) filed a petition under Sections 8 and 25 of the Guardians and Wards Act, 1890 (Act - for short) seeking custody of the minor Lovepreet Singh aged about 8 years (at the time of filing the petition i.e. 30.11.2009).

(3.) The marriage between Balkaran Singh (appellant No.1) and Kulwinder Kaur (respondent) was solemnized on 10.12.2000 according to Sikh rites. They lived and cohabited as husband and wife and a son namely Lovepreet Singh was born from the marriage on 30.08.2001. The respondent (Kulwinder Kaur) in her petition claimed that she was the natural guardian of the minor, being his real mother. It is alleged that the behaviour of Balkaran Singh (appellant No.1) and his parents (appellants No.2 and 3) was not good towards her. They were quarrelsome, shrewed and abusive persons. They used to beat, maltreat and taunt her on one pretext or the other.