J PANIGRAHI Vs. SAMEERA AMZAD I SAYYED

JUDGEMENT

(1.) THIS appeal takes exception to the order dated 13th October, 2003 passed in Notice of Motion No. 2569 of 2003 in Small Cause Suit No. 3225 of 2003 by the Bombay City Civil Court at Bombay directing disclosure of details of the adoptive parents, who have taken the child in adoption, to the Court holding that the guidelines laid down by the Apex Court in the case of Laxmi Kant Pandey vs. Union of India, AIR 1984 SC 469 in the matter of abandoned of infant children have not been followed. Factual Matrix :

(2.) FILTERING out unnecessary details, the factual score giving rise to the present appeal from order, in nutshell, may be stated. The reference to the appellant and respondents henceforth shall be in their original capacity as were referred to in the trial Court unless it is not mentioned specifically.

(3.) THE plaintiff No. 1 is wife and plaintiff No. 2 is husband. Defendant No. 1 is the mother of plaintiff No. 1 and defendant No. 2 is brother-in-law of plaintiff No. 1 (sister's husband ). Defendant No. 3 - appellant herein; is the Managing Trustee of Bal Vikas, an institute of Shishu Welfare Trust of India. Defendant No. 4 is the State of Maharashtra arrayed through Senior Inspector of Police, Worli Police Station, Mumbai.