N. GURURAJA Vs. ANURADHA K.

JUDGEMENT

(1.) The parties have filed a joint memo, which is signed by both parties and their respective Counsel. As per the joint memo, the appellant is permitted to take his minor child Vrushank on every 2nd and 4th Sundays of the month between 11 am to 4 pm. It is made very clear that the appellant shall not take his friend Anjan during the period when the minor child is in his custody. The appellant also undertakes to bear the educational and other expenditure of the child, as detailed in para 5 of the joint memo. It is also agreed between the parties that on the birth days of the minor child and the appellant, the appellant is entitled to take the minor child to ISKCON temple for an hour also. The joint memo is taken on record. In terms of the joint memo, this appeal is disposed of and the judgment passed by the Additional Principal Judge, Family Court, Bangalore, in G and WC No. 147 of 2007, dated 3-4-2013 is hereby set aside and modified in terms of the joint memo.