TATINENI MAYURI Vs. EDARA BALDEV

JUDGEMENT

(1.) Leave granted.

(2.) The marriage between the appellant and respondent took place on 2.9.1999. A female child was born to them on 15.06.2006 and she has been named Jasmitha. In the year 2011, the appellant filed a petition before the Family Court for divorce. The Family Court allowed the petition and granted decree of divorce. Permanent custody of the child was given to the appellant-wife and the respondent-husband was given visitation rights during weekend.

(3.) Aggrieved, the respondent-husband approached the High Court. By impugned judgment dated 25.07.2014, the High Court allowed the appeals and remanded the matters to the Family Court with a direction that the arrangement as to the custody of the child would be continued purely as an interim measure, during the pendency of the matters before the Family Court.