SURJIT SINGH Vs. JOGINDER KAUR

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Guardian Court, Jullundur, dated March, 9, 1989, whereby, during the pendency of the petition under Section 25 of the Guardian and Wards Act, filed on behalf of the mother of the minor children, it was directed that the delivery of the two minor children be banded over to her.

(2.) THE learned counsel for the petitioner, i. e. , the father of the minor children, submitted that there was no occasion to pass the impugned order unless the main petition was finally decided; particularly when one of the minor child was a student at Patti and his studies would be discontinued if the impugned order is implemented.

(3.) AFTER hearing the learned counsel for the parties, I am of the considered opinion that instead of passing the impugned order, the main petition itself should have been disposed of expeditiously.