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Judgment
There is no doubt according to the authorities to which our attention has been drawn that the husband is the legal guardian of his wife from the
moment of marriage whether the marriage is consummated, or not. The real question in this case is whether the husband is entitled to the custody of
his wife as against the parents, when she has not yet attained her maturity, and no special reason having been shown why the girl should be taken
from their custody. As found by both the Courts below, it is the general practice of the Hindu community in this Presidency for a girl wife to be left
with her parents until she attains puberty. The case of Ramien v. Kondammal (Sudder Decisions 1858, p. 154) is a direct authority on this point.
To hold that the husband is not entitled by general custom to the custody of immature wife as against the parents does not really detract from his
general rights as her legal guardian. Even in the matter of custody he would he entitled to it if it should appear necessary in the interests of the girl,
but in the absence of evidence to the contrary, her custody by the parents is presumably preferential, which is no doubt the foundation for the
general custom. In this view we think the lower Courts wore right in dismissing the plaintiff''s suit for the recovery of his child wife.
The second appeal is dismissed with costs.