AJAY RAJASEKHAR Vs. TRIPTI

JUDGEMENT

(1.) THE petitioner filed G&WC.No. 153/2013 against the respondent on the file of the II Additional, Principal Judge, Family Court, Bangalore, for appointing him as a guardian of the minor children viz., Master Dheer and Kumari. Mischa till they attain the age of 18 years and to grant him full custody of both the minor children. In the said case, he filed an application - I.A.No.2 for grant of an interim custody of the minor children. The application was opposed by the respondent. On consideration of the rival contentions of the parties, the Court below has allowed the application on 26.08.2013 by granting him the visitation right of the children in the premises of Bangalore Mediation Centre on 1st and 3rd Saturday of every month between 02:00 p.m. to 05:00 p.m. The petitioner has challenged the validity of the said order in this writ petition.

(2.) LEARNED counsel for the petitioner would contend that the petitioner being the father of the children is well qualified and financially well placed to take care of his children and provide them with a good and health}

(3.) ON the other hand, learned advocate appearing for the respondent submits that the petitioner has not taken care of the children at any point of time. He has riot cared to pay their school fee. The children are of tender age. Her daughter Mischa is an adopted child. The petitioner is not entitled for interim custody of the children. It is further submitted that the respondent is looking after their children very well. If the petitioner wants to visit the children in some other pla.ce, she has no objection to visit them at Bangalore club wherein she is a member. There is enough space in the said club and it is not even crowded. The respondent will facilitate the petitioner to meet the children.