Custody of Child—Preference of Child of discernible age is to be given due importance.
2017(3) Law Herald (SC) 2032 : 2017 LawHerald.Org 1342 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.K. Sikri Hon’ble Mr. Justice Ashok Bhushan Criminal Appeal No. 1553…