REGENT COMPUTRONICS PVT. LTD.

VINAY KUMAR Appellant

V/S

PREETI Respondents

Referred Judgements :-

RAJIV BHATIA V. GOVT. OF NCT DELHI [REFERRED TO]
SMT. SARABJIT V. PIARA LAL AND ANOTHER [REFERRED TO]
SUNAINA CHOWDHARY V. VIKAS CHOWDHARY [REFERRED TO]
SURINDER KAUR SANDHU VS. HARBAX SINGH SANDHU [REFERRED TO]
POOJA BAHADUR VS. UDAY BAHADUR [REFERRED TO]
SYED SALEEMUDDIN VS. RUKHASANA [REFERRED TO]
RUCHI MAJOO VS. SANJEEV MAJOO [REFERRED TO]
HIMANSHU MAHAJAN VS. RASHU MAHAJAN [REFERRED TO]
K C SASHIDHAR VS. ROOPA [REFERRED TO]
PARSHANT CHANANA VS. SEEMA ALIAS PRIYA [REFERRED TO]
CHIRANJEEV SINGH SAINI VS. BALJIT KAUR SAGGOO [REFERRED TO]

JUDGEMENT

(1.) The petitioner resides at Mayur Vihar at Delhi with the respondent residing with her parents in Sector-21-B, Faridabad.

(2.) The background is that the petitioner and the respondent got married to each other on 19/2/2012 in Delhi as per Hindu rites and ceremonies, after which the respondent lived with the petitioner, and out of that wedlock the two children were born on 17/10/2013 and 27/11/2014 respectively.

(3.) It is further alleged in the petition filed by the wife that she tried her best to meet her children and also sought their custody from the respondent which was refused, thereby leading to the filing of the petition, in which the first ground taken is that both the children being below 5 years, the mother is their natural guardian.

Click here to view full judgment.

VINAY KUMAR Vs. PREETI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address