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Judgment
7 paragraphs · 257 wordsV.G.Arun, J
As per order dated 10.05.2022, this Court had directed the petitioner to hand over custody of the minor child to the respondent at 5.00 p.m. on 10.05.2022 and the parties along with the child, were directed to be present today.
Learned counsel for the petitioner submits that rather than giving custody of the child to the father at a stretch, the emotional well being of the child warrants granting of custody intermittently.
We find the above suggestion to be well founded. The learned counsel for the respondent also do not oppose the suggestion.
Therefore, the respondent is directed to hand over custody of the child to the petitioner at 4.00 p.m. on 14.05.2022. The petitioner shall have custody of the child till 21.05.2022 and shall hand over custody to the respondent at 4.00 p.m. on that date. Thereafter, the custody of the child shall remain with the respondent till 28.05.2022. The respondent shall hand over custody of the child to the petitioner at 4.00 p.m. on 28.05.2022.
As the challenge in this Original Petition is only against Ext.P6 order granting interim custody of the minor child to the respondent up to 28.05.2022, nothing survives for consideration. Accordingly, the Original Petition is closed with the above directions.
We make it clear that the above directions are issued for the purpose of granting interim custody of the minor child to both the parents during this vacation and the parties are at liberty to independently agitate their cause before the Family Court.