ANIL KUMAR MEHTA Vs. ANSHU BALA

JUDGEMENT

(1.) FATHER appellant has assailed Trial Court's order dated 27. 9. 1994 whereby his petition filed under Section 25 of the Guardians and Wards Act was dismissed.

(2.) ADMITTEDLY appellant was married to respondent on 18. 11. 1987. In this nuptial union she gave birth to a son Pukhraj Mehta @ Vicky on 23. 3. 1989. This minor child is living with the respondent since his birth except for four days from 15. 11. 1991 to 19. 11. 1991 when the respondent and the minor resided with the appellant.

(3.) THE respondent in her reply admitted the aforesaid legal proceedings but according to her in November, 1991 she was turned out of the matrimonial home by her father-in-law alongwith the child. According to her, Vicky is studying in a school and is doing well. Just to harass her, he wants to admit the child in some English medium institution though the child is less than five years. She and her parents are looking to the welfare of the minor with utmost care, love and affection. Petitioner is employed at a far off place from Hoshiarpur. He cannot pay personal attention to the child. Hence dismissal of the petition was prayed.