VISHRAM SINGH Vs. MANOHAR DEVI

JUDGEMENT

(1.) CHALLENGE in the instant appeal is to the judgment dated 5th September 2002, passed by Judge, Family Court No. 1, Jaipur, whereby an application filed under Section 12 of the Guardianship and Wards Act, 1890 by the appellant was dismissed.

(2.) ACCORDING to the facts in the application, two daughters namely Sonu and Kusumlata, aged eight and four years respectively were born out of the lawful wedlock of the appellant-husband and respondent-wife. By way of the aforesaid application, the appellant wanted custody of the children on the ground that they were not looked after properly by the respondent and that the children were also required to be educated.

(3.) ISSUES were framed, and evidence was recorded on behalf of both the parties and the Judge, Family Court No. 1, Jaipur, came to the conclusion that the custody of the two infant girls should remain with the respondent in the interest of welfare and well being of the children.