TEJWATI Vs. JEET RAM

JUDGEMENT

(1.) THE contour of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, initially respondent -Jeet Ram son of Partap Singh has instituted a petition (Annexure P -1) against the petitioner -Smt.Tejwati widow of Raj Singh, claiming the custody of his minor son Gaurav, under Section 25 of the Guardian and Wards Act, 1890 read with Sections 6 & 13 of the Hindu Minority and Guardianship Act, 1956.

(2.) AS , the petitioner did not contest the claim of the respondent, therefore, having completed all the codal formalities, the District Judge, Family Court, accepted the petition and directed the petitioner to hand over the custody of minor child to his father, within a period of three months, by virtue of judgment dated 10.02.2011(Annexure P -2).

(3.) STILL , the petitioner did not comply with the directions contained in the order(Annexure P -2) and the respondent moved the execution -petition, in which, she has also filed the objection -petition.