AMAR NATH Vs. GURPAL SINGH

JUDGEMENT

(1.) DEEPAK Gupta,Judge (Oral) These two appeals are being disposed of by this common judgment since they arise out of the same award.

(2.) SH.S.K.Sood, learned counsel for the respondent submits that despite repeated requests, his client has not contacted him. This Court had twice passed orders directing the respondent-frather to appear in person but he has not appeared. Therefore, it appears that he is not interested in the custody of the minor.

(3.) TWO petitions being FAO No.22 and 23 of 2005 have been filed against the common judgment passed in the said petitions.