MOHINI YUTSHI Vs. R K ZUTSHI

JUDGEMENT

(1.) THE facts which have given rise to this revision petition are as under : -

(2.) OBJECTIONS to this application were filed on behalf of the petitioner before me and on behalf of Dr. M. K. Zutshi, the real father of the minor children. The objections of the petitioner before me in the guardianship application are detailed. All the details given therein are not material for the disposal of this revision petition. The mother, has objected to the entire proceedings and has raised an objection that the guardianship proceedings are malafide and have been lodged to defeat the claim of the minors as well of their mother to maintenance which they are entitled to get from Dr. M. K. Zutshi. It has been further stated that the wife of the respondent that is to say Prof. R. K. Zutshi and his son along respondent No. 2 are responsible for maltreating the mother of the minors, criminal "cases have ensued and the father of the minors has fled away from Kashmir although warrants of arrest were issued against him. The relations between the family of the Professor and the petitioner and her minor children are very much strained, so on and so forth.

(3.) THE father of the minors, through his counsel, has put in objections that the petitioner has been creating trouble during the married life of Dr. M. K. Zutshi with his wife the petitioner has been after him for divorce. The Dr., that is, the father of the minors who has gone for further training to England and it his absence it is his father i.e. Prof, Zutshi who should be appointed as the guardian of the minors.