DHARAMPREET KAUR Vs. MOHINDER KAUR

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against the judgment dated 19.8.2013 passed by the Additional Civil Judge (Senior Division), Khanna whereby the petition filed by her under Section 25 of the Guardian and Wards Act, 1890 (in short "the Act") for custody of the minor son, namely, Jasanpreet Singh, was dismissed.

(2.) A few facts necessary for adjudication of the instant appeal as narrated therein may be noticed. The appellant is mother and the respondent is grand mother of the minor. The husband of the appellant had died on 17.12.2003 and she was turned out of the matrimonial home on 19.12.2003. The custody of the minor was retained by the respondent. The appellant was qualified having diploma of Prabhakar and studied upto B.A.II whereas the respondent was an illiterate woman.

(3.) IN support of her case, the appellant appeared as PW2 and examined PW1 Avtar Singh and PW3 Jarnail Singh. On the other hand, the respondent examined herself as RW1, Baldev Singh as RW2, Mewa Singh as RW3 and Amarjit Singh as RW4.