SUKHWINDER KAUR Vs. GURDEV SINGH

JUDGEMENT

(1.) Gurdev Singh, respondent in this appeal, filed a petition under Section 25 of the Guardians and Wards Act for the custody of minor children, namely, Murti and Sukhdev Singh on the ground that he can better look after the children as he has means to maintain and educate them, whereas the appellant, herein, has no such means. It is further pleaded by him that the children are living in an atmosphere which is not congenial and conducive to the proper growth of the children.

(2.) Sukhwinder Kaur, appellant, repudiated the above allegations of Gurdev Singh who had obtained divorce from the appellant.

(3.) The petition was allowed on August 2, 1988 by the Additional District Judge, Barnala and the custody of the minor children was ordered to be entrusted to Gurdev Singh respondent. Sukhwinder Kaur filed the present appeal for setting aside the judgment of the Additional District Judge, Barnala dated August 2, 1988.