MULTAN SINGH Vs. MEENA RANI

JUDGEMENT

(1.) This order will dispose of FAO No. M-228 of 2003 and FAO No. 1113 of 2009, which is between the same parties and an outcome of the matrimonial dispute between them.

(2.) FAO No. M-228 of 2003 arises out of judgment and decree dated 28.08.2003, passed by the learned Additional District Judge, Panipat, whereby, the petition of the respondent wife-Meena Rani seeking dissolution of the marriage between the parties by a decree of divorce has been allowed and a decree of divorce has been passed.

(3.) FAO No. 1113 of 2009 arises out of the judgment and order dated 27.11.2008, passed by the learned Guardian Judge, Karnal, whereby the petition of the appellant-husband Multan Singh seeking custody of the minor son of the parties namely Akash under Sec. 25 of the Guardians and Wards Act, 1890 has been dismissed.