SAVITHA SEETHARAM Vs. RAJIV VIJAYASARATHY RATNAM

JUDGEMENT

(1.) THOUGH this matter is posted for orders, by consent of the learned counsel for the parties, it is taken up for final hearing. Heard and disposed of by this order.

(2.) THIS writ petition is directed against the order on I.A.No.3 dated 5.10.2013 in G&WC No.101/2012 on the file of the III Additional Principal Judge, Family Court, Bangalore.

(3.) THE said application was opposed by the respondent. The Court below passed an order dated 5.10.2013 permitting the respondent to have the interim custody of the child on every 1st, 3rd and 4th Saturday between 10:00 a.m. to 05:00 p.m. The respondent was permitted to have the interim custody of the minor child on 9th and 12th of October, 2013 on the eve of Dasara festival. Liberty was reserved to the respondent to take the child to his home during the said visitation. The petitioner was directed to bring the child to Mantri Mall at 10:00 a.m. The respondent was directed to pick up the child in the said place and drop back at Mantri Mall at 06:00 p.m. The petitioner has called in question the validity of the said order in this writ petition.