NEETI DHAWAN Vs. VENU GOPALAKRISHNAN

JUDGEMENT

(1.) The petition is preferred in the light of ensuing summer vacation and the intention of the parents to travel with the child.

(2.) The child is in the house where the petitioner-wife and the respondent-husband have a dispute despite residing together under the same roof.

(3.) The petition is filed seeking a direction at the hands of this Court that the child would be taken fortnight by the husband and fortnight by the wife on a vacation.