PRITAM SINGH Vs. JUGRAJ SINGH

JUDGEMENT

(1.) CM Nos. 2698 & 2699-CII-2009 Dismissed as not pressed. MAIN CASE This appeal is directed against the order passed by Civil Judge (Sr.Div.) Muktsar dated 14.3.2007 on a petition filed under Section 7 of the Guardians and Wards Act, 1890 (in short "the Act").

(2.) THE dispute in this case is between the father and the maternal grand parents in respect of the custody of two minor children, namely, Arshdeep Kaur, aged two years and Surinder Singh, aged about one month.

(3.) PRITAM Singh and Gurnam Kaur (paternal grand-parents of the minors), in their reply averred in para 4 that para 4 of the petition is formal but in para 3 of the reply, it is alleged that the minors are residing at Jaito and not at Udekaran. Therefore, the petition is liable to be dismissed.