ABID RASOOL BHAT Vs. MRS. YASMEEN RASOOL

JUDGEMENT

(1.) By medium of this civil revision petition orders dated 9.9.2011, 29.9.2011, 24.10.2011 and 4.11.2011,passed by the Court of District Judge, Srinagar in proceedings under Section 25 read with Section 12 of Guardians & Wards Act (hereinafter referred to as "the Act"), are assailed.

(2.) Parties are married to each other, from the wedlock three children, namely, Areeba Abid (daughter aged 9 years 3 months), Areesha Abid (daughter aged 7 years) and Ibrahim Abid Bhat (son aged 4-1/2 years) were born. The marriage is subsisting but due to unfortunate disturbances in marital relationship the parties are living separately and the children (wards) were living with the respondent.

(3.) Allegedly when the minor children were returning from their school, the petitioner allegedly has taken them into his custody forcing the respondent to launch proceedings under Section 25 of "the Act". Alongside an application has been filed under Section 12 of the Act for interim custody.