IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH

125+257+258 FAO-878-2025 (O&M)

Date of Decision: 28.04.2025

Rahul Lamba

....Appellant

Versus

Tanya Prashar

....Respondent

CORAM:    HON'BLE MR. JUSTICE SURESHWAR THAKUR

HON'BLE MR. JUSTICE VIKAS SURI

    ----

Present:Mr. Anil Kumar Garg, Advocate for the appellant.

Mr. Vipin Mahajan, Advocate for the respondent.

  ****

Sureshwar Thakur, J. (Oral)

1. The   instant   appeal   is   directed   against   the   impugned   order

rendered   on   30.01.2025   by   the   learned   Principal   Judge,   Family   Court,

Gurdaspur, wherebys became dismissed an application filed under Order 7

Rule 11 CPC, thus seeking the rejection of the petition in view of Section 9 of

the Guardian and Wards Act, 1890, (hereinafter in short to be referred as ‘the

Act of 1890’), wherebys became espoused, thus the restoration of the custody

of the minor child to the petitioner from the respondent.

2. Before proceeding to determine the justifiability of the passing of

the impugned order, it is relevant to extract, the provisions as embodied in

Section   9   of   the   Act   of   1890.   The   said  provision   becomes   extracted

hereinafter:-

“9. Court having jurisdiction to entertain application.—(1) If

FAO-878-2025 (O&M)

-: 2 :- 

the application is with respect to the guardianship of the person

of the minor, it shall be made to the District Court having

jurisdiction in the place where the minor ordinarily resides.

(2) If the application is with respect to the guardianship of the

property of the minor, it may be made either to the District Court

having jurisdiction  in the  place where  the minor  ordinarily

resides or to a District Court having jurisdiction in a place where

he has property.

(3) If an application with respect to the guardianship of the

property of a minor is made to a District Court other than that

having jurisdiction  in the  place where  the minor  ordinarily

resides, the Court may return the application if in its opinion the

application would be disposed of more justly or conveniently by

any other District Court having jurisdiction.”

3. Readings of the provisions embodied in sub-Section 1 of Section

9 of the Act of 1890, unfolds that the test(s)  qua  assumption of valid

jurisdiction over an application filed by the aggrieved parent, thus, seeking

restoration of custody, viz-a-viz her/him from the opposite party, who has

purported illegal custody over the minor child, thus become(s) rested on an

able interpretation being made, viz-a-viz the legal coinage as carried therein

i.e. “where the minor ordinarily resides”.

4. Though the learned Family Court while making an interpretation

of the supra phrase, appertaining to the assumption of the jurisdictional, over a

petition filed under Section 25 of the Act of 1890, thus made a conclusion in

paragraph 4 thereof, para whereof becomes extracted hereinafter:-

“4.  Having heard both the sides, it is not a disputed fact that

the petitioner is the wife of the respondent and has sought the

custody of the minor child from him. As per the date of birth of

FAO-878-2025 (O&M)

-: 3 :- 

the minor child as mentioned in the petition, the child was born

on 03.08.2019. The present petition has been filed on 19.04.2024.

Meaning thereby, the child whose custody has been sought, was

aged less than 5 years at the time of filing the present petition

and she is in the custody of the respondent/father. It is not a

disputed   fact   that   the   child   is   presently   with   the

respondent/father. As per law, the petition for custody of the child

under Guardians and Wards Act can be maintained at the place

where the child ordinarily resides. However, Hon’ble Punjab &

Haryana High Court has held in case titled as “Akshay Gupta

Vs. Divya & Ors. 2021 (1) RCR (Civil) 722” that in case of

custody of the child aged less than 5 years, the mother is the

deemed natural guardian of the minor child at the time of

instituting the proceedings. Therefore, the natural custody would

also be presumed to be with the mother, regardless of the place

where the child is actually residing physically at that time.”

5. The said conclusion became rested upon the principle, that since

this Court in a judgment rendered in case “Akshay Gupta Vs. Divya & Ors.

2021 (1) RCR (Civil) 722”, declared, that in case the relevant contest is with

respect to the issue relating to the contentious custody of a child, who is below

5 years, thereupon the mother of the said minor child, rather is deemed to be

the natural guardian of the minor child, thus at the time of initiation of the

relevant proceedings. Consequently therebys, it was further declared, that the

natural custody of the minor child, but would be presumed to be with the

mother, but irrespective of the factum of the actual residence of the minor

child, rather at the relevant time. The said judgment was passed by the learned

Single Bench of this Court.

6. The said judgment fell for consideration before a Division Bench

FAO-878-2025 (O&M)

-: 4 :- 

of this Court, upon it being seized with case titled as “Rajesh Vs. Komal”.

7. The controversy as setforth in the said decision appertains to the

respondent-wife therein, moving an application cast under Section 25 read

with Section 12 of the Act of 1890, thus before the Principal Judge, Family

Court Kaithal, whereby she claimed the custody of the minor child, whose

custody at the relevant time, was assumed by the respondent therein i.e. the

husband.

8. During the pendency of the said petition, as has happened in the

instant case, the husband instituted an application cast under Order 7 Rule 11

CPC seeking therebys relief for rejecting the plaint supra. It is pertinent to

refer to the submissions addressed then, before this Court by the learned

counsel for the appellant, which dwell upon the factum, thus relating to the

fact that the order of dismissal passed therein, on the application cast under

Order 7 Rule 11 CPC, rather was an infirmly rendered order. The said

argument became premised in the groove, that since the minor son was

actually residing with the respondent-husband at Panchkula, and was also

prosecuting  his studies  in Manav Mangal  School,  Sector-11, Panchkula,

therebys since the minor son was with the appellant since 24.11.2022, date

whereof when is contemporaneous to the respondent-wife abandoning the

company of the husband, the appellant in the supra lis. Consequently, it was

argued that the order of dismissal as made on an application cast under Order

7 Rule 11 CPC, was an inapt order.

9. On the other hand, the learned counsel for the respondent therein

i.e.   wife,   had   depended   upon   the   judgments,   which   became   rendered

FAO-878-2025 (O&M)

-: 5 :- 

respectively, in case titled as “Smt. Sarabjit Vs. Piara Lal and another,

2005(3) RCR (Civil) 213; Amit Kashyap Vs. Pooja, 2017(1) Law Herald and

Akshay Gupta Vs. Divya, 2021(1) RCR (Civil) 722”, whereins, it was stated

that since the interpretation to employed qua the apposite statutory coinage

“ordinarily resides”, thus is qua, upon the minor child being aged 5 years, at

the relevant time, thereupon the mother being deemed to be the natural

guardian of the minor child, but irrespective of the actual residence of the

minor child, at the relevant time. In other words therebys, the mother of the

minor child was deemed to be holding vicarious custody over the minor child.

As such, in the said judgment(s) an exposition of law was made, that the

conferment of natural guardianship over the minor child aged about 5 years,

but viz-a-viz his/her mother, thus extends even to the territory, where the

minor child is actually and physically residing, even though, the actual and

physical residings of the minor child, at the relevant time rather being not with

the mother and may be being with the respondent-husband.

10. This Court in case bearing FAO No.2294 of 2024 t itled as

“Rajesh Vs. Komal”, had incisively analysed the provisions embodied in

Section 9 of the Act of 1890. More importantly, this Court had then made an

objective analysis of the word “where the minor ordinarily resides or to a

District Court having jurisdiction in the place where he has property”, rather

wherefroms, the assumption of valid jurisdiction over a child custody matter,

thus requires becoming tested. Furthermore, this Court then had also made an

incisive analysis of the provisions as embodied in Sections 12, 17 and 25 of

the Act of 1890, provisions whereof become extracted hereinafter:-

FAO-878-2025 (O&M)

-: 6 :- 

“Section 12. Power to make interlocutory order for production

of minor and interim protection of person and property.—

(1) The Court may direct that the person, if any, having the

custody of the minor shall produce him or cause him to be

produced at such place and time and before such person as it

appoints, and may make such order for the temporary custody

and protection of the person or property of the minor as it thinks

proper.

(2)  If the minor is a female who ought not to be compelled to

appear in public, the direction under sub-section (1) for her

production shall require her to be produced in accordance with

the customs and manners of the country.

(3)  Nothing in this section shall authorise—

(a)  the Court to place a female minor in the temporary

custody of a person claiming to be her guardian on

the ground of his being her husband, unless she is

already   in   his   custody   with   the   consent   of   her

parents, if any, or 

(b)  any person to whom the temporary custody and

protection of the property of a minor is entrusted to

dispossess otherwise than by due course of law any

person in possession of any of the property.

Section 17. Matters to be considered by the Court in appointing

guardian.—

(1)  In appointing or declaring the guardian of a minor, the

Court shall, subject to the provisions of this section, be guided by

what, consistently with the law to which the minor is subject,

appears in the circumstances to be for the welfare of the minor.

(2)  In considering what will be for the welfare of the minor,

the Court shall have regard to the age, sex and religion of the

minor, the character and capacity of the proposed guardian and

his nearness of kin to the minor, the wishes, if any, of a deceased

FAO-878-2025 (O&M)

-: 7 :- 

parent, and any existing or previous relations of the proposed

guardian with the minor or his property.

(3)  If   the   minor   is   old   enough   to   form   an   intelligent

preference, the Court may consider that preference.

*  *  *  *   *

(5)  The Court shall not appoint or declare any person to be a

guardian against his will.

Section 25. Title of guardian to custody of ward.—

(1)  If a ward leaves or is removed from the custody of a

guardian of his person, the Court, if it is of opinion that it will be

for the welfare of the ward to return to the custody of his

guardian, may make an order for his return, and for the purpose

of enforcing the order may cause the ward to be arrested and to

be delivered into the custody of the guardian.

(2)  For the purpose of arresting the ward, the Court may

exercise the power conferred on a Magistrate of the first class by

section 100 of the 2Code of Criminal Procedure, 1882 (10 of

1882).

(3)  The residence of a ward against the will of his guardian

with a person who is not his guardian does not of itself terminate

the guardianship.”

11. Moreover, this Court had also alluded to the definition of “minor”

and “guardian”, as embodied in Sections 4 and 6 of the Hindu Minority and

Guardianship Act, 1956 (hereinafter in short to be referred as ‘the Act of

1956’). The said provisions are extracted hereinafter:.

“Section 4. Definitions.—In this Act,—

(a)  “minor” means a person who has not completed the age of

eighteen years; 

(b) “guardian” means a person having the care of the person

of a minor or of his property or of both his person and

property, and includes—

FAO-878-2025 (O&M)

-: 8 :- 

(i) a natural guardian,

(ii)  a guardian appointed by the will of the minor’s

father or mother,

(iii)  a guardian appointed or declared by a court, and

(iv)  a person empowered to act as such by or under any

enactment relating to any Court of wards.

(c)  “natural guardian” means any of the guardians mentioned

in section 6.

Section 6. Natural guardians of a Hindu minor.—The natural

guardians of a Hindu minor; in respect of the minor's person as

well as in respect of the minor’s property (excluding his or her

undivided interest in joint family property), are— 

(a)  in the case of a boy or an unmarried girl—the

father, and after him, the mother: provided that the

custody of a minor who has not completed the age of

five years shall ordinarily be with the mother; 

(b)  in the case of an illegitimate boy or an illegitimate

unmarried   girl—the   mother,   and   after   her,   the

father; 

(c)  in the case of a married girl—the husband: Provided

that no person shall be entitled to act as the natural

guardian of a minor under the provisions of this

section—

(a)  if he has ceased to be a Hindu, or 

(b)  if he has completely and finally renounced the

world by becoming a hermit (vanaprastha) or

an ascetic (yati or sanyasi). 

Explanation.—In this section, the expressions “father” and

“mother” do not include a step-father and a step-mother.”

12. Consequently, this Court had framed the hereinafter extracted

substantial question of law.

FAO-878-2025 (O&M)

-: 9 :- 

“8. The question which is to be decided by this Court is

interpretation of the expression “the place where the minor

ordinarily resides” referred to in Section 9(1) of the Guardian

and Wards Act, 1890.”

13. On the above formulated substantial question of law, this Court in

paragraph 15 thereof, after making a conjoint reading of all the supra alluded

to   statutory   provisions,   thus   declared   that   therebys   the   legislature,   had

manifested its intention in Section 9 of the Act of 1890, appertaining to the

contentious  jurisdictional  aspect,

 qua  whether   the  application,  rather  for

assuming guardianship over the minor child, thus is to be cast before the

District Court, within whose jurisdiction the minor child is actually and

physically residing and or whether the said jurisdictional aspect is not to be

tested in terms of the proviso to Section 6(a) of the Act of 1956.

14. More especially in paragraph 18 thereof, para whereof becomes

extracted hereinafter, while making a connotative evaluation of the expression

“ordinary residence” as used in the Representation of the People Act, 1950,

proceeded to conclude, that the said expression i.e. ordinarily resides, but

denotes that it is primarily directed not to duration but to purpose.

“18. In Ruchi Majoo Vs. Sanjeev Majoo [2011(6) SCC 479],

para 3 of the judgement refers to the facts of the case, which is

reproduced as under:- 

“3.   The   present  happens  to  be   one  such  case   where   legal

proceedings have engaged the parties in a bitter battle for the

custody of their only child Kush, aged about 11 years born in

America   hence   a   citizen   of   that   country   by   birth.   These

proceedings included an action filed by the father-respondent in

this appeal, before the American Court seeking divorce from the

FAO-878-2025 (O&M)

-: 10 :- 

respondent- wife and also custody of master Kush. An order

passed by the Superior court of California, County of Ventura in

America eventually led to the issue of a red corner notice based

on allegations of child abduction levelled against the mother who

like the father of the minor child is a person of Indian origin

currently living with her parents in Delhi. The mother took refuge

under an order dated 4th April, 2009 passed by the Addl. District

Court at Delhi in a petition filed under Sections 7, 8, 10, 11 of the

Guardians And Wards Act granting interim custody of the minor

to her. Aggrieved by the said order the father of the minor filed a

petition under Article 227 of the Constitution of India before the

High Court of Delhi. By the order impugned in this appeal the

High Court allowed that petition, set aside the order passed by

the District Court and dismissed the custody case filed by the

mother primarily on the ground that the Court at Delhi had no

jurisdiction   to   entertain   the   same   as   the   minor   was  not

ordinarily residing at Delhi - a condition precedent for the

Delhi Court to exercise jurisdiction. The High Court further

held that all issues relating to the custody of child ought to be

agitated and decided by the Court in America not only because

that Court had already passed an order to that effect in favour

of the father, but also because all the three parties namely, the

parents of the minor and the minor himself were American

citizens. The High Court buttressed its decision on the principle

of comity of courts and certain observations made by this Court

in some of the decided cases to which we shall presently refer.”

Three questions were framed by the Hon’ble Supreme

Court for determination.   In the present case only the first

question   would   be   relevant   “whether   the   High   Court   was

justified in dismissing the petition for custody of the minor on

the ground that the Court at Delhi had no jurisdiction to

entertain the same”

FAO-878-2025 (O&M)

-: 11 :- 

Hon’ble Supreme Court in the case of Ruchi Majoo

(supra) while dealing with Section 9 of the Guardian and Wards

Act, 1890, held as under:-

“5.   There   is   no   gainsaying   that   any   challenge   to   the

jurisdiction of the court will have to be seen in the context of the

averments   made   in   the   pleadings   of   the   parties   and  the

requirement of Section 9 of the Guardian and Wards Act, 1890. A

closer look at the pleadings of the parties is, therefore, necessary

before we advert to the legal requirement that must be satisfied

for the Court to exercise its powers under the Act mentioned

above.

* * * * *

13. Section 9 of the Guardian and Wards Act, 1890 makes a

specific provision as regards the jurisdiction of the Court to

entertain a claim for grant of custody of a minor. While Sub-

section (1) of Section 9 identifies the court competent to pass an

order for the custody of the persons of the minor, sub-sections (2)

& (3) thereof deal with courts that can be approached for

guardianship of the property owned by the minor. Section 9(1)

alone is, therefore, relevant for our purpose. It says : 

"9. Court having jurisdiction to entertain application - (1)

If the application is with respect to the guardianship of the

person of the minor, it shall be made to the District Court

having Jurisdiction in the place where the minor ordinarily

resides." 

14. It is evident from a bare reading of the above that the solitary

test for determining the jurisdiction of the court under Section 9

of the Act is the 'ordinary residence' of the minor. The expression

used is "Where the minor ordinarily resides". Now whether the

minor is ordinarily residing at a given place is primarily a

question of intention which in turn is a question of fact. It may at

best   be   a   mixed   question   of   law   and   fact,   but   unless   the

FAO-878-2025 (O&M)

-: 12 :- 

jurisdictional facts are admitted it can never be a pure question

of law, capable of being answered without an enquiry into the

factual aspects of the controversy. The factual aspects relevant to

the question of jurisdiction are not admitted in the instant case.

There are serious disputes on those aspects to which we shall

presently refer. We may before doing so examine the true purpose

of the expression 'ordinarily resident' appearing in Section 9(1)

(supra). This expression has been used in different contexts and

statutes and has often come up for interpretation. Since liberal

interpretation is the first and the foremost rule of interpretation it

would be useful to understand the literal meaning of the two

words that comprise the expression. The word 'ordinary' has been

defined by the Black's Law Dictionary as follows :

 "Ordinary (Adj.) : Regular; usual; normal; common; often

recurring;   according   to   established   order;   settled;

customary; reasonable; not characterised by peculiar or

unusual   circumstances;   belonging   to,   exercised   by,  or

characteristic of, the normal or average individual." 

15.  The word 'reside' has been explained similarly as under :

"Reside   :   live,   dwell,   abide,   sojourn,   stay,   remain,   lodge.

(Western-Knapp Engineering Co. V. Gillbank, C.C.A. Cal., 129

F2d 135, 136.)  To settle oneself or a thing in a place, to be

stationed,   to   remain   or   stay,   to   dwell   permanently  or

continuously, to have a settled abode for a time, to have one's

residence or domicile; specifically, to be in residence, to have an

abiding place, to be present as an element, to inhere as quality, to

be vested as a right. (State ex rel. Bowden v. Jensen Mo., 359

S.W.2d 343, 349.)" 

16. In Websters dictionary also the word 'reside' finds a similar

meaning, which may be gainfully extracted : 

"1. To dwell for a considerable time; to make one's home;

live. 2. To exist as an attribute or quality with in. 3. To be

FAO-878-2025 (O&M)

-: 13 :- 

vested: with in" 

16A. In  Mrs. Annie Besant v. Narayaniah AIR 1914 Privy

Council 41  the infants had  been residing in the district of

Chingleput in the Madras Presidency. They were given in custody

of Mrs. Annie Besant for the purpose of education and were

getting their education in England at the University of Oxford. A

case was, however, filed in the district Court of Chingleput for

the custody where according to the plaintiff the minors had

permanently resided. Repeating the plea that the Chingleput

Court was competent to entertain the application their Lordships

of the Privy Council observed :

"The district court in which the suit was instituted had no

jurisdiction over the infants except such jurisdiction as was

conferred by the Guardians and Wards Act 1890. By the

ninth Section of that Act the jurisdiction of the court is

confined to infants ordinarily residing in the district. 

It is in their Lordship's opinion impossible to hold that the

infants who had months previously left India with a view to

being educated in England and going to University had

acquired   their   ordinary   residence   in   the   district   of

Chingleput." 

17.  In Mst. Jagir Kaur and Anr. v. Jaswant Singh, AIR 1963

Supreme Court 1521, this Court was dealing with a case under

Section   488   Criminal   Procedure   Code   and   the   question   of

jurisdiction of the Court to entertain a petition for maintenance.

The Court noticed a near unanimity of opinion as to what is

meant by the use of the word "resides" appearing in the provision

and held that "resides" implied something more than a flying visit

to, or casual stay at a particular place. The legal position was

summed up in the following words : "

.......Having regard to the object sought to be achieved, the

meaning implicit in the words used, and the construction placed

FAO-878-2025 (O&M)

-: 14 :- 

by decided cases there on, we would define the word "resides"

thus: a person resides in a place if he through choice makes it his

abode permanently or even temporarily; whether a person has

chosen to make a particular place his abode depends upon the

facts of each case....." 

18.  In Kuldip Nayar & Ors. v. Union of India & Ors., 2006(7)

SCC 1,  the  expression  "ordinary  residence"  as  used  in  the

Representation of People Act, 1950 fell for interpretation. This

Court observed : "

243. Lexicon refers to Cicutti v. Suffolk County Council

(1980)3 All England Reporter 689 to denote that the word

"ordinarily" is primarily directed not to duration but to

purpose. In this sense the question is not so much where

the person is to be found "ordinarily", in the sense of

usually or habitually and with some degree of continuity,

but whether the quality of residence is "ordinary" and

general, rather than merely for some special or limited

purpose. 

244. The words "ordinarily" and "resident" have been used

together in other statutory provisions as well and as per

Law Lexicon they have been construed as not to require

that the person should be one who is always resident or

carries on business in the particular place. 

245. The expression coined by joining the two words has to

be interpreted with reference to the point of time requisite

for the purposes of the provision, in the case of Section 20

of the RP Act, 1950 it being the date on which a person

seeks   to   be   registered   as   an   elector   in   a   particular

constituency. 

246.   Thus,   residence  is  a   concept   that   may  also  be

transitory. Even when qualified by the word "ordinarily"

the word "resident" would not result in a construction

FAO-878-2025 (O&M)

-: 15 :- 

having the effect of a requirement of the person using a

particular place for dwelling always or on permanent

uninterrupted   basis.   Thus   understood,   even   the

requirement of a person being "ordinarily resident" at a

particular place is incapable of ensuring nexus between

him and the place in question." 

19.  Reference may be made to Bhagyalakshmi and Anr. v. K.N.

Narayana Rao, AIR 1983 Madras 9, Aparna Banerjee v. Tapan

Banerjee, AIR 1986 Punjab and Haryana 113, Ram Sarup v.

Chimman Lal and Ors., AIR 1952 Allahabad 79, Smt. Vimla Devi

v. Smt. Maya Devi & Ors., AIR 1981 Rajasthan 211, and in re:

Dr. Giovanni Marco Muzzu and etc. etc., AIR 1983 Bombay 242,

in which the High Courts have dealt with the meaning and

purport   of   the   expressions   like   'ordinary   resident'  and

'ordinarily resides' and taken the view that the question whether

one is ordinarily residing at a given place depends so much on

the intention to make that place ones’ ordinary abode.”

15. Further, it is also declared therein, that in the said sense the

question is not so much where the person is to be found “ordinarily”, in the

sense of usually or habitually and with some degree of continuity, but whether

the quality of residence is “ordinary” and general, rather than merely for the

some special or limited purpose. Moreover, “ordinarily” and “resident” have

been used together in other statutory provisions as well, and as per Law

Lexicon they have been construed as, not to require that the person should be

one, who is always resident or carries on business at the particular place. The

expression   coined   by joining the two words, has to be interpreted with

reference, to the point of time requisite for the purposes of the provisions, as cast

under Section 20 of the Representation of the People Act, 1950,  i.e. the

 date

FAO-878-2025 (O&M)

-: 16 :- 

whereons any person seeks to be registered as an elector in a particular

constituency. Therefore, it was concluded that residence is a concept that may

also be transitory.  Even when qualified by the word "ordinarily" the word

"resident" would not result in a construction, rather having the effect, thus

enjoining the requirement qua the person always using a particular place for

dwelling   or   using   it   on   a   permanent   or   an   uninterrupted   basis.   Thus

understood, even the requirement of a person being "ordinarily resident" at a

particular place is incapable of ensuring nexus between him and the place in

question.

16. In consequence therebys, it was concluded that the word/coinage

“ordinarily resident”, on well interpretation thereofs, becoming made therebys,

there would be valid conferment of adjudicatory jurisdiction upon the learned

Family Court concerned, to receive and to make an adjudication upon an

application relating to the custody of a minor child. Nonetheless, the supra

conjunct does not require, the actual/physical residing of the minor child, thus

being at a place where the parent resides alongwith him or her, but as a further

necessity, there has to be prima facie a sense of permanence of habitation of

the minor child. In other words, the said coinage may not have an implication,

that therebys the person concerned, is required to be holding a permanent

residence,   thus  on  an  uninterrupted  basis.  Tritely,  thus  for   making  any

pragmatic valid interpretation thereofs, the relevant point of time, but is of

conspicuous interpretation.

17. In the said judgment i.e. Ruchi Majoo’s case, all the supra made

interpretations are purveyed to a similar besides an analogous to the instant

FAO-878-2025 (O&M)

-: 17 :- 

case,   thus   the   expression   “ordinarily   resides”.   It  is   from   the   supra

interpretation(s), that the jurisdictional competence of the Family Court, both

to entertain and to decide the child custody application, rather is to be gauged.

Therefore, in the judgment delivered in  Ruchi Majoo’s  case, thus on an

interpretation becoming afforded to the statutory expression supra, which is

analogous to the statutory expression carried in the instant case i.e. “ordinarily

resides”, that inferences became drawn (a) that the person concerned holding a

permanent residence, thus on an interrupted basis at the place concerned,

rather for therebys, their occurring conferment of adjudicatory jurisdiction (b)

the concept/coinage “ordinarily resides”, rather is a concept that may also be

transitory, besides the fact whether the quality of residence either is ordinary

or general, rather than being merely for some special or limited purpose, but is

of grave importance, more especially, the impartings of interpretations thereto,

but is dependent on the intention to make the place “ones ordinary abode”. 

18. The said analogical applications, thus to the facts at hand, though

is both apt and tenable. Furthermore, for applying the said interpretation onto

statutes   carrying   a   similar   thereto   coinage.   Consequently,   for   the   supra

interpretation becoming employed, thus to a similar phrase, cast in the instant

statute i.e. the coinage “ordinarily resident”, insofar as, the same requiring, an

interpretation   thereofs   being   made   viz-a-viz   the   determination   of   the

adjudicatory jurisdiction of a Family Court concerned, upon child custody

application, thus this Court considers that the coinage “ordinarily resident”,

does require, that a more incisive analysis be made but bearing in mind the

relevant facts attached theretos.

FAO-878-2025 (O&M)

-: 18 :- 

19. The importance of evaluating such attendant facts, as pertinent to

the minor child being declared to be ordinarily resident, thus are:

a)  A minor child having no independent volition, and or, but

having a limited volition to choose a place of his residing

with one or the other parent;

b) The natural corollary thereof being that a child being

amenable to be removed by one of his parents from the

custody of the other parent, which whom he was earlier to

his being removed, rather was residing.

c) As such therebys, a minor child, thus cannot be construed

to be holding at any place concerned, thus at the relevant

time, rather any permanent residence nor therebys, a minor

child can be stated to be ordinarily resident, at any place

concerned, especially when he/she is prima facie deprived

of exercising an independent volition, rather is prima facie

under the dominant control of the parent, who assumes

custody over him/her.

20. Moreovers, the manner of removals of the apposite custody, but

is also of grave importance inasmuch as, appertaining to the removal of the

child from the custody of the parent with whom he or she rather was ordinarily

residing, especially when removals of custody of a minor child aged below 5

years, if is made, through force or compulsion and or is made, rather without

the consent or in the absence of the parent, thus with whom the minor child

was  earlier   residing   at   the   relevant   time.   Consequently,   the  compulsive

FAO-878-2025 (O&M)

-: 19 :- 

manners qua removal of a minor child from the custody of the parent with

whom he/she was earlier residing, especially when then a minor child, thus

has no independent volition, but thus to the considered mind of this Court, has

a material bearing, upon the conferment of adjudicatory jurisdiction upon the

Family Court concerned, where before whom, an application is laid by the

parent,   who   compulsively   acquires   custody   of   a   minor   child,   and   the

conferment of adjudicatory jurisdiction over the Family Court concerned, but

is contended to be a lawful conferment, on the ground of actual physical

residence of the minor child, thus in contemporaneity to the filing of the

application.

21. If so, the facts as averred in paragraphs 3 and 4 of the application

filed under Section 12 of the Act of 1980, and in paragraph 7 of the

application filed under Section 25 read with Sections 7 and 8 of the Act of

1980,  do assume grave importance. The said paragraphs becomes extracted

hereinafter:-

“3. That, the respondent has taken the minor daughter

with him after locking his rental accommodation at Chandigarh.

When, he took minor with him, she was just 4 years old. The

respondent is not allowing the applicant to meet with the minor

since 13.11.2023. The minor is fully depended upon the applicant

as she is only 5 years old. The respondent having knowledge that

the applicant is having great love and affection towards the

minor and he has kept the minor in his illegal custody against the

wishes   and   desire   of   the   applicant   and   the   minor   just   to

pressurize the applicant. Moreover, the applicant observed in

Mediation Proceedings that the minor was emotionally distressed

and   threatened   as   the   minor   continuously   requesting  the

FAO-878-2025 (O&M)

-: 20 :- 

applicant to take her along with her.

4. That,   the   applicant   also   approached   the   Child

Welfare   Committee   on   10.01.2024   followed   by   multiple

reminders till July 2024 to know the whereabouts of the minor

daughter Manasvi. Then, the CWC has also sent representation

to the SSP, Pathankot.

7. That,   on   29.12.2022   with   intervention   of

respectable petitioner and respondent and his family members

agreed to allow the petitioner to reside at her matrimonial home

and on 12.01.2023 compromise was executed between petitioner

and   respondent   in   the   light   of   compromise   petitioner   and

respondent started residing separately from the family members

of   respondent   at   rental   accommodation   at   Sector   44,

Chandigarh,   but   even   after   compromise   respondent   started

harassing the petitioner again for not fulfilling demand of more

dowry.   It   is   worthwhile   to   mention   here   that   parents   of

respondent   used   to   instigate   the   respondent   against

applicant/petitioner.   The   respondent   started   beating   the

petitioner whenever she tried to raise an objection to his undue

demand   of   more   dowry   and   cash   then   respondent   started

threatening petitioner to leave her matrimonial home.”

22. In the face of the grave importance being assumed, rather by the

said averments, whereupons, thus they did require a pointed rebuttal theretos,

thus becoming rendered whereafter, issues were to be struck thereovers by the

learned  Family   Court  concerned,   besides  subsequent  thereto,   necessarily

cogent   evidence   thereons   was   required   to   be   adduced  by   the   litigant

whereupons, whom the evidence adducing discharging of onus, rather became

cast.

23. Resultantly,   without   awaiting   for   the   entire   supra   process

FAO-878-2025 (O&M)

-: 21 :- 

becoming undertaken or being undergone, yet the application under Order 7

Rule 11 CPC seeking rejection of the petition, rather became filed. Though

therebys, prima facie the said application was prematurely filed, as therebys

the said application derogates from the settled position of law, thus governing

the makings of valid adjudication(s) upon an application filed under Order 7

Rule 11 CPC, exposition of law whereofs clearly state, that until and unless at

the very threshold, there is clear cogent categorical evidence suggestive, that

the institution of the apposite application before the learned Court concerned,

is barred by law or to the extent, that the Court wherebefore whom, such an

application is filed, has evidently at the very threshold, thus no jurisdiction to

make an adjudication thereovers, that only thereupons, an application under

Order 7 Rule 11 CPC may be considered to be allowed.

24. Be that as it may in the instant case, thus with the said averments

being cast in the apposite application, and which required theirs being proven,

therebys, at this stage, it could not have been stated, as aptly done by the

learned Trial Judge concerned, that there was complete want of adjudicatory

jurisdiction over the relevant application.

25. After   finding   no   merits   in   the   instant   appeal,   the   same   is

dismissed.

26. The learned Family Court, concerned, is directed to forthwith

proceed with the trial of the instant petition. The trial of the instant petition be

ensured   to   be   concluded   within   six   months   from   today.   In   case,   any

application is filed by any of the contesting litigants before the learned Family

Court concerned, seeking therebys the conferment of visitation rights or

FAO-878-2025 (O&M)

-: 22 :- 

interim custody, over the minor child, thereupon the said application shall be

lawfully considered and shall also be ensured to be most expeditiously

decided. It is further clarified that in making the apposite adjudication, the

prima donna  requirement, of the welfare of the minor child being keenly

discerned from the material adduced on record, rather shall be throughout

borne in mind. The gravity qua primacy viz-a-viz the supra requirement being

borne in mind, ensues from the stark factum, that the Family Court is required

to be functioning as parens patriae towards the minor child.

27. Pending applications, if any, also stand disposed of.

(SURESHWAR THAKUR)

JUDGE

(VIKAS SURI)

April 28, 2025 JUDGE

Varinder

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No