Report No. 83
7.19. Welfare of minor.-
Fourthly, it should be emphasised that the minor's welfare is the paramount consideration1 in proceedings, under section 25. This criterion is already indicated in sub-section (1) by the words "if it will be for the welfare of the ward to return to the custody". However, it would be proper to re-emphasise this aspect.2
1. (a) Rosy Jacob v. Jacob A. Chakramakkal, AIR 1973 SC 2090, para. 7.16, supra;
(b) Harichand v. Virbala, (1974) 15 GLR 499;
(c) Manjit Singh v. Bakshish Singh, AIR 1952 Punj 129 (reviews cases).
2. See also discussion relating to section 19 (Chapter 6, supra).
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