RAJIV VIJAYASARATHY RATNAM Vs. SAVITHA SEETHARAM

JUDGEMENT

(1.) Leave granted.

(2.) The parties are before this Court, aggrieved by the interim order dated 08.09.2016passed by the High Court of Karnataka at Bangalore passed in C.C.C. No.1236 of 2015.The dispute pertains to the custody of their child. Since the main matter is pendingbefore the High Court, we do not propose to deal with the merits of the matter. We makeit clear that during the pendency of C.C.C. No.1236 of 2015 before the High Court,arrangement regarding custody, made by the Family Court, Bangalore, shall continue tooperate. However, the exchange point shall be Tirumala Tirupati Devasthanam Temple,Melleshwaram, Bangalore. The child will be picked up and dropped at the TirumalaTirupati Devasthanam Temple, Melleshwaram, Bangalore, on the designated date by 5:30P.M. in the evening. The visitation of the appellant/father for 22.09.2018 will standsubstituted to 15.09.2018.

(3.) However, we further make it clear that the child shall not be taken out of the countrywithout leave of the High Court. We also restrain both, the appellant and the respondentfrom instituting any fresh litigation in relation to the pending disputes be it criminal orcivil against each other or the members of their family or against the school where thechild is now studying, namely, National Academy for Learning, Bengaluru, or advocateson either side, without express permission from the High Court.