SMT. IMARTI DEVI Vs. MADHU DEVI

JUDGEMENT

(1.) The appellant prays that order dated 17.9.2012 passed by the District Judge, Narnaul, dismissing the

(2.) Notice of the petition was issued, but as the respondent did not put in appearance, she was proceeded against ex parte, by the trial court, on 03.10.2011. The appellant led ex parte evidence and apart from examining herself as PW1, examined Surender Singh, Lambardar as PW2 and one Rajender Singh as PW3.

(3.) After considering the pleadings, the evidence adduced as well as arguments addressed, the trial Court held that the mere fact that the respondent has re-married, does not disqualify her from custody of the minor and as evidence on record, does not prove that the respondent and Narottam, the second husband of the respondent, are neglecting the welfare of the minor, the petition is dismissed.