JOSEPH KEVIN SELVADORAY Vs. SHABANA BUKHT

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 13/10/2022 passed by the II Additional Principal Judge, Family Court, Bengaluru in G & WC No.288 of 2018 whereby the concerned Court rejects Interlocutory Application No.XX and has further sought for a direction seeking custody of minor child in equal proportion between him and his wife.

(2.) Heard Sri Ravi B Naik, learned senior counsel appearing for petitioner and Sri Sandesh J Chouta, learned senior counsel appearing for respondent.

(3.) Facts adumbrated are as follows: