LAWS(KAR)-2021-12-19

MOHAMMED MUSHTAQ G. K. Vs. AYESHA BANU

Decided On December 21, 2021
Mohammed Mushtaq G. K. Appellant
V/S
Ayesha Banu Respondents

JUDGEMENT

(1.) This is a legal battle between the estranged spouses for the custody of a minor child. petitioner, being the husband of respondent is knocking at the doors of Writ Court for assailing the order dtd. 17/12/2018, a copy whereof is at Annexure-E whereby, the learned IV Addl. Family Court Judge, Bangalore, having rejected his application in I.A.No.3 for custody of the child in his G and WC No.77/2017; however, has accorded visitation rights to the petitioner.

(2.) The operative portion of the impugned order reads as under:

(3.) After service of notice, the respondent wife having entered appearance in person, opposes the Petition making submission in justification of the impugned order and the reasons on which it has been structured; she also narrates several tormenting acts allegedly perpetrated by the petitioner and the same eventually leading to the breakdown of marriage, despite there being a pretty child.