Sudhir Narain, J. - (1.) This writ petition is directed against the order dated 8.11.1999 whereby respondent No. 3 rejected the application of the petitioners for grant of interim injunction and the order of the appellate authority dated 13.9.2000 affirming the said order in appeal.
(2.) Briefly stated the facts are that the petitioners filed Suit No. 811 of 1998 for declaration with the allegation that Shailendra Kumar Arora, petitioner No. 1, is adopted by Chandra Prakash Arora, petitioner No. 2, and for permanent injunction restraining respondents No. 4 and 5 (natural father and mother of petitioner No.1) from removing or getting removed petitioner No. 1 from the custody of petitioner No. 2 by any means whatsoever. They also filed an application for interim injunction restraining respondents No. 4 and 5 from removing petitioner No. 1 from the custody of petitioner No. 2.
(3.) Respondents No. 4 and 5 filed objection to the said injunction application. It was stated that petitioner No. 1 is their second son. He was born on 11th August, 1987. After his birth they consulted their family pandit Sri Sadhu Ram, an astrologer, who prepared horoscope of the child, petitioner No. 1. He, after studying configuration of stars, told that if the child stays with his parents, namely respondents No. 4 and 5, then some unnatural calamity may fall upon the family of respondents No. 4 and 5 and upon the child and he advised to keep the child away for about 11-12 years. They believed in the prediction and gave the custody of petitioner No. 1 to the real sister of the mother of the child (respondent No. 5) and petitioner No. 2 who is husband of the sister of respondent No. 5. The child after having attained the age of 12 years is entitled to be given in their custody. It was denied that they had given the child in the adoption to petitioner No. 2 and his wife.;