GURMUKH SINGH Vs. AMARDEEP KAUR

JUDGEMENT

(1.) CM-9925-CII-2015

(2.) The 1 st respondent contended in her petition that she was blessed with twins, namely, Tejbir Singh and Jotbir Singh, aged 5 years. Unfortunately, her husband Harpreet Singh died in a road accident that took place on 12.12.2010. Thereafter the relationship between the appellants and the 1 st respondent remained strained.

(3.) The appellants have contended in their reply that the 1 st respondent on account of her duty from 9.00 A.M. to 5.00 P.M. may not be in a position to take care of the needs of the children. The 1 st appellant has retired as an Inspector from the Police Department while the 2 nd appellant is a home maker. Therefore, they can look after and maintain the children very well. 1 st respondent has some medical problem in her brain and as a result of which she is under continuous medical treatment. The minor children are in the custody of the appellants right from their birth. They have sufficient resources to give comforts and education to the children. Therefore, they have prayed for dismissal of the petition filed by the 1 st respondent.