INDU MALHOTRA, J. - (1.) Leave granted. The present Appeal arises out of a Guardianship Petition filed by the Respondent-father under Section 7, 8, 10 and 11 of the Guardian and Wards Act, 1890 for the custody of the minor child-Aditya Vikram Kansagra, before the District Courts, Saket, New Delhi.
(2.) The Appellant-mother Smriti is an Indian citizen, who was a practicing lawyer prior to her marriage to the Respondent-Perry, in New Delhi. The Respondent-father Perry is of Indian origin, and Gujrati descent, whose family shifted to Kenya and settled there since the last three generations, when his grandfather migrated in 1935. Perry and his family have been settled in Kenya, where they have established a vast business establishment in Kenya and U.K., and Perry holds a dual citizenship of Kenya and the U.K.
(3.) Prior to marriage, Smriti and her mother visited Kenya for a week to see the place, and satisfy themselves of the family background, social and financial status, and lifestyle of Perry and his family.;