KAMLESHWARI RAM Vs. SMT. KAUSHALYA DEVI

JUDGEMENT

(1.) As in all the above three matters the dispute is common, with consent of the parties, they have been heard together and are being disposed of by this common judgment/order.

(2.) M.J.C. No. 934 of 1990 has arisen on reference being made by the District Judge, Dhanbad to this Court to decide as to in which Court the proceeding lodged under the provisions of the Guardians and Wards Act, 1890 (hereinafter referred to as 'the Act') with respect to the female child 'Nishu' should be tried and decided.

(3.) M.J.C. No. 583 of 1990 has been filed against the order dated 7.6.1990 passed in Guardianship Case No. 206/89 by the 13th Additional District Judge, Patna rejecting the prayer of the petitioner for transfer of the said case to Dhanbad for its trial and disposal along with Guardianship Case No 13/89 pending in the Court of District Judge, Dhanbad.