- (1.) An application was moved by the appellants under Section 10 of Guardian & Wards Act read with the provisions of Hindu Minority and guardianship Act 1956 (hereinafter referred to as the Act) for the custody of the minor Master Vardan Beri who was admittedly borne on 18-6-1996.
(2.) Amit Beri appellant is the father and Hardaya Narain Berl, appellant No. 2 is grandfather of the minor and the respondent is his mother. The application for custody of the minor had been rejected by the Additional District Judge, Bulandshahar by judgment and order dated 7-2-2002. Aggrieved by it the present appeal has been preferred.
(3.) I have heard Shri R.B. Singhal and Shri B. K. Solanki, learned counsel for the appellants and shri Krishna Murari, learned counsel for the respondent and perused the judgments.;