ANIL KOTWAL Vs. AMILA DEVI

JUDGEMENT

(1.) The respondent-Amila Devi filed a Petition under Section 7 of the Guardians and Wards Act, 1977 seeking her appointment as Guardian of Virshu Kumari alias Guddi, minor, aged 9 months, with the Principal District Judge, Bhaderwah on the sole ground that being the maternal grandmother of the minor, she could take care of her well than the appellant, her natural father.

(2.) During the pendency of the Petition, she moved an Application seeking interim custody of the minor on the ground that the appellant had contracted second marriage contrary to the assurance given by him during the proceedings that he would not so do and that the life of the minor would be spoiled, in presence of the step mother because there was every apprehension that the step mother may cause damage to the minor's life.

(3.) Despite opportunities allowed, the appellant did not respond to the Interim Application.