SHABANA MINHAZ Vs. SHAKIL AHMED QURESHI

JUDGEMENT

(1.) THIS revision is directed against the interim order passed by the First Additional Judge to the Court of District Judge, Bhopal in M. J. C. No. 73 of 1989 on 12-1-1990, in an application under Section 15 of the Guardian and Wards Act.

(2.) THE short facts leading to this revision are as under :

(3.) A similar application under Section 25 of the Guardian and Wards Act was filed vide M. J. C. No. 50/84 before the First Additional Judge to the Court of District Judge, Bhopal and the same was decided on 13-9-1984, against which a Misc. Appeal No. 1/85 was filed by the present applicant Mst. Shabana Minhaz against her husband, non-applicant herein. This Court by order dated 3rd May 1985 directed the custody of the child to the mother Mst. Shabana Minhaz taking into consideration the paramount welfare of the child. Besides this, specific provision of Section 352 of the Mahomedan Law reads as under :