RIYAZ Vs. NOORJAN A.

JUDGEMENT

(1.) Welfare of the child would be paramount consideration of the Court as it is the matter for well being of the child.

(2.) The present petition is filed by the father of the minor child R.Asadulla, who is the husband of the respondent assailing the order dtd. 13/12/2018 on I.A. No.3 filed by the mother of the minor under Sec. 12 of the Guardians and Wards Act, 1890 (hereinafter referred to as 'the G & WC Act, 1890' for short) in G and WC No.149/2018 pending on the file of I Additional Principal Judge, Family Court, Bengaluru (hereinafter referred to as 'the Trial Court' for short) whereby the interim custody of the minor child aged about four years was directed to be handed over to the respondent- mother herein.

(3.) The parties herein are referred to as petitioner-father and respondent-mother for the sake of convenience.