AMIT JAIN Vs. VINAY SHILA ALIAS PALLAVI

JUDGEMENT

(1.) The petitioner, who is father of minor child Sumit Jain has filed the present revision under Article 277 of the Constitution of India for challenging the order dated 22.12.2012 passed by Additional Civil Judge (Sr Division), Jalandhar whereby the application filed by him for medical examination of his son was declined.

(2.) According to the petitioner, his aforementioned child was earlier suffering from cancer and as a result thereof, he lost his left eye. Subsequently, the cancer started travelling towards his right eye and the petitioner is apprehensive that he may also lose his right eye. Therefore, he wants to get his minor son treated from the competent medical authorities.

(3.) Accordingly, he had filed an application before the Court, hearing his petition under Section 25 of the Guardians and Wards Act read with Sections 6 and 13 of the Hindu Minority and Guardianship Act, 1956. It is also submitted that the respondent, who is mother of minor son did not care to file reply to the application submitted by the petitioner before the trial Court.