CHIRANJEEV SINGH SAINI Vs. BALJIT KAUR SAGGOO

JUDGEMENT

(1.) Husband is in revision petition against the order dismissing the application filed under Order 7, Rule 10/10A read with section 151 CPC.

(2.) Wife had filed a petition under section 25 of the Guardians And Wards Act, 1890 for grant of custody of minor child namely Devansh Singh Saini, born on 04.11.2014. It was alleged in the petition that the husband and the wife along with minor child used to reside at Chandigarh and on 1st August, 2016, the husband took the minor child on the pretext of going to the park and then fled away. The pleadings in para No. 5 of the petition are as under:-

(3.) The respondent-husband filed an application under Order 7, Rule 10/10A read with section 151 CPC for return of the plaint on the ground that it should be presented before the Competent Court having the jurisdiction over Tehsil Kalka, District Panchkula, Haryana.