PRAKASH Vs. AKKAMAHADEVI

JUDGEMENT

(1.) THIS revision petition is directed against the impugned order dated 3-2-2000 passed on LA. No. I in M. C. No. 58 of 1999.

(2.) THE petitioner is the husband. The respondent is the wife who has filed M. C. No. 58 of 1999 for the judicial separation and the custody of the child. Out of the wedlock, there are two children. Of the two, the first one is the daughter and the second one is the son. The respondent is in possession of the daughter. The son is in possession of the petitioner. Now there is a battle for possession of this child. The respondent is bent upon taking the custody of the child from her husband who is opposing tooth and nail. The interim application has been allowed by the lower Court with a direction to the petitioner to hand over the child. Being aggrieved by this, the present revision petition arises.

(3.) MR. Hebballi, learned Counsel for the petitioner submitted that final prayer sought for in the case is almost equivalent to the interim prayer now granted. According to him, the Court ought not to have passed any order adverse to the interest of the petitioner,