KADAMBARI DAS Vs. SRI RANJAN KUMAR BEHERA

JUDGEMENT

(1.) IN this case, the petitioner has called in question the validity of the order at Annexure 'A' dated 15.12.2012 in G and W.C. No. 69/2010 on the file of the II Additional Principal Judge, Family Court at Bangalore whereby the court below has granted interim custody of the minor child Ritesh Behera to the respondent during the first half or during the second half of winter, summer and mid -term school vacations at the convenience of the child and also at the convenience of the petitioner. The respondent filed a petition in G and W.C. No. 69/2010 for appointing him as the guardian of the minor child Master Ritesh Behera born on 12.1.2007, presently, in the care and custody of the petitioner. In the said case, he filed an application for grant of interim custody of the minor child, which has been allowed by the Family Court.

(2.) LEARNED Counsel for the petitioner would contend that the petitioner is employed at Kolkatta. The child is aged about 6 years. The interim custody of the child cannot be given to her husband in terms of the impugned order. Petitioner has no objection for grant of visitation rights of the child to the respondent.

(3.) I have carefully considered the arguments of the learned Counsel made at the Bar and perused the materials placed on record.