KARAN CHANDRASHEKAR Vs. DIVYA K.C.

JUDGEMENT

(1.) This petition is filed by the petitioner-father aggrieved by the common order passed on I.A.No.13 and I.A.No.16 in G & W.C. No.137/2023 by the V Additional Principal Family Court Judge, Bengaluru.

(2.) Petitioner-father and respondent-wife are at loggerheads due to matrimonial dispute and differences of opinion, have initiated child custody petition in G & W.C. No.137/2023 by the father and in the course of the petition, two applications came to be filed, one by the father and the other by the mother i.e., I.A.No.13 came to be filed by the father seeking for the following reliefs:-

(3.) On hearing the learned counsel for both parties, that is, father and mother, the learned Judge of the Family Court dismissed I.A.No.13 and allowed I.A.No.16, consequently, directed the father to give consent for admission of the minor children, for Grade-I to the first child and pre-primary admission to the second child in "Head Start Educational Academy". It is this order that is questioned by the petitioner-father.