AARTI Vs. JAGDISH

JUDGEMENT

(1.) Appellant-Wife had filed a petition under Sections 7 and 27 of the Guardian and Wards Act, 1890 read with Section 6 of the Hindu Minority and Guardianship Act at Gurgaon for custody of her two minor children namely Master Jeet and Master Aayush alleging that both the minors had been in custody of the petitioner-husband since birth and were residing in Gurgaon.

(2.) She claimed that she was beaten by her husband in March 2011 by her husband. She remained hospitalized for some time. Again in the month of October 2013 the appellant was beaten by her husband and without any reason similar occurrence took place on July 2014 on account of demand of dowry of the respondent having not been fulfilled. After she was beaten up on 2.2.2015 by her husband and family members the appellant came back to her parental home and has been residing in her parent's house in Gurgaon.

(3.) The respondent-husband had taken up a plea in the reply admitting that he had been staying in Gurgaon being an employee of Ravi Security Services but on account of appellant having abandoned two minor children in biting cold on 2.2.2015, he shifted his residence from Gurgaon to Village Khairthal, Alwar, Rajasthan.