VIKASH MATHUR Vs. VIMMI MATHUR

JUDGEMENT

(1.) Respondent No.1 - Vimmi Mathur appears in person. She is identified by the appellant - Vikash Mathur represented by Mr. Rajeeva Roy, Advocate. The respondent no.2-Dr U.C. Mathur is also present in person.

(2.) An application being I.A. No.7125 of 2007 has been made by the appellant for custody of his two minor sons, namely, (i) Vikhyat Mathur and (ii) Vidit Mathur. Both these children are present in the Court. The children have been brought to the Court by their maternal grand-father-Dr. U.C. Mathur as they have been residing with him for last more than one years.

(3.) The elder child-Vikhyat Mathur is 11 year old, while the younger one-Vidit Mathur is 9 years of age. Both the children appear to be well composed and intelligent. In reply to our query, they stated that they would like to stay with their father (appellant). The father resides at Ghaziabad and last met them in the month of March, 2008. The respondent No.1-Vimmi Mathur stated before us that she has remarried and now stays at Jaipur. She expressed her willingness if the custody of the two minor children was handed over to the appellant. According to Dr. U.C. Mathurrespondent no.2, it would be in the interest of the children, if their custody was handed over to their father.