Lal Chand vs Manoj Kumar
2013 Latest Caselaw 2051 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 993 of 2013
 

 
Petitioner :- Lal Chand
 
Respondent :- Manoj Kumar
 
Petitioner Counsel :- Ram Dawar
 
Respondent Counsel :- Prem Shanker Mishra
 

 
Hon'ble Rajes Kumar,J.

Counter affidavit filed on behalf of the respondent be placed on record. Learned counsel for the appellant prays for and is granted three weeks time to file rejoinder affidavit.

List on 15.7.2013. Till then, there shall be a status-quo.

It is admitted that the daughter, who is now 11 years old, is in custody of her maternal grandfather. She is with her maternal grandfather since the date of birth. She appeared in the Court along with her maternal grandfather. Sri Manoj Kumar, father of the girl, is also present in the court.

On the facts and circumstances, there shall be status-quo so far as custody is concerned. However, Sri Lal Chand-appellant is directed to allow Sri Manoj Kumar to meet her daughter at least for two hours thrice in a week.

Order Date :- 13.5.2013

OP