KULDEEP SIDHU Vs. CHANAN SINGH

JUDGEMENT

(1.) The matter here concerns the mother's claim for custody of her nine years' son Navreet Sidhu (also known as Ricky Sidhu) and six years' old daughter Preeti Sidhu, founded upon the order of the Supreme Court of Ontario (Canada), granting her interim custody of the children. Both these children were born in Canada and they and their parents are Canadian citizens.

(2.) The petitioner Mrs. Kuldeep Sidhu and her husband Gurbachan Singh were married in India in 1975 and have, thereafter, been living in Canada. Navreet Sidhu, their son was born in 1978 and their daughter Preeti Sidhu in 1981.

(3.) Sometime in 1984, the petitioner's husband Gurbachan Singh brought his son Navreet Sidhu to India and left him at his father's house in Jagraon (Punjab). About a year and half later, he brought his daughter to India too and left her here. Both the children were admitted in a nearby school and have been studying there since then. Towards the end of 1986, their father Gurbachan Singh came and took them back to Canada.