(1.) THIS is an appeal against the judgment of the Senior Sub-Judge, Sangrur, dated 31. 8. 1989, dismissing the application of the appellant Under Section 7 of the Guardian and Wards Act, in which it was prayed that he be given the custody of his grand-daughter Rupinder Preet Kaur, minor daughter of Hari Singh. In pursuance of the filing of the application before the Senior Sub-Judge, Sangrur, the daughter before the Senior Sub-Judge, Sangrur, the daughter of the appellant i. e. Paramjit Kaur appeared in Court and stated that Rupinder Preet Kaur was given birth by her from the loins of Hari Singh. She further stated that she was suffering from Tuberculosis and was not in a position to look after the minor girl and that the custody be given to the appellant, whohappens to be the maternal grand-father of the minor girl.
(2.) THE application was contested by Gurnam Kaur, mother of Hari Singh who denied relationship of Paramjit Kaur with her son. She also denied that there was any marriage between Paramjit Kaur and her son Hari Singh. She also denied the birth of daughter.
(3.) THE appellant who was represented through Mr. Puran Chand, Advocate, has appeared in person and submitted before me that his counsel is lying ill and that he may be heard personally. The appellant as well as learned counsel for the respondents have been heard.