SURAT RAM Vs. GEETA DEVI

JUDGEMENT

(1.) This revision petition under Section 115 of the Code of Civil Procedure is directed against the orders made by learned District Judge, Kinnaur civil Division at Rampur, dated 18th April, 2000.

(2.) It appears, respondent Geeta Devi filed a petition before the learned District Judge, Kinnaur Civil Division at Rampur, for the custody of her minor daughter Kumari Reena from the parents of her deceased husband being mother and natural guardian.

(3.) The skeleton facts are: