MAHESH GROVER,J - (1.) THIS order will dispose of Criminal Revision No. 629 of 2007 also.
(2.) ACCORDING to an ancient fable, king Solomon used to rule a kingdom. He was loved by his subjects for his qualities as a king and his judicious approach towards them. One day two women are said to have come to his Court seeking justice. Both claimed to be mothers of a child and each one was accusing the other of having deprived her of the custody of her son. The wise king told them to come the next day. And the following day when the women presented themselves in the Court, the King pronounced that the only solution is to divide the child by cutting him into two and to give half to each of the women. Upon hearing this, one woman burst into tears and said that she did not want the custody of the child and the same be given to the other woman, while the other agreed. King Solomon gave the custody of the child to the woman who had volunteered to let the other lady keep the custody of the child, as his question had been answered by the conduct of this woman. She was the natural mother who could not bear to see her son being cut into two whereas the other claimant was clearly not the natural mother.
(3.) THIS Court is confronted with almost a similar situation where two women have laid their claim to the custody of one Amar Partap Singh but the 'Solomonian justice' cannot be the answer to the peculiar problem borne out of human greed for a son as this Court is fortunate to have scientific evidence determining the paternity of the child before it while king Solomon had to face the old adage "Paternity is a myth while maternity is a reality".;