PERRY KANSAGRA Vs. SMRITI MADAN KANSAGRA
LAWS(DLH)-2014-5-601
HIGH COURT OF DELHI
Decided on May 26,2014

Perry Kansagra Appellant
VERSUS
Smriti Madan Kansagra Respondents




JUDGEMENT

- (1.)The aforesaid appeal is preferred by the appellant-husband against the order dated 17.10.2013 passed by the learned Family Court in Guardianship Petition No. 53/2012 whereby the application of the appellant-husband filed under Section 151 CPC dated 09.04.2013 seeking admission of the minor child of the parties in British School, New Delhi was rejected by the learned Family Court.
(2.)The facts relevant for the disposal of the present appeal are that the respondent-wife has the sole custody of the minor child of the parties by virtue of an order passed by this Court in CS(OS) No. 1604/2012.
(3.)The appellant-husband has filed a Guardianship Petition No. 53/2012, against the respondent, seeking the permanent custody of minor child as his legal guardian under Section 7 of the Guardianship and Wards Act, 1890, which is pending disposal.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.