NRITYA REDDY K Vs. KRANTI KIRAN AVADHANULA

JUDGEMENT

(1.) THIS writ petition is directed against the order on I.A.No.5 in G & WC No.282/2014 dated 18.2.2015 on the file of the 4th Additional Principal Judge, Family Court, Bangalore, whereby the Family Court has rejected the application of the petitioner seeking interim custody of the minor child.

(2.) THE respondent herein filed G and WC No.282/2014 before the Family Court seeking permanent custody of the child Aadhya Avadhanula. He was married to Smt.K.Nritya Reddy, the petitioner herein on 11.4.2007. The child was born on 12.6.2011. It is his contention that the petitioner is leading an immoral life. She has voluntarily left the matrimonial house on 6.12.2014. The child is in his custody since then.

(3.) THE petitioner made an application I.A.No.5 before the Family Court seeking interim custody of the child. According to her, she was thrown out of the matrimonial home on 6.12.2014 and that she is residing in a separate house along with her parents. The respondent has illegally detained the child.