N S PREETHI @ PREETHI SURESH Vs. K KEERTHIKUMAR

JUDGEMENT

(1.) Though these writ petitions are listed for preliminary hearing, with the consent of learned counsel on both sides, they are heard finally.

(2.) Petitioner herein was the wife of the respondent who was her husband. They were married on 12.08.2009. However, respondent herein filed a petition seeking dissolution of marriage by a decree of divorce in M.C.No.452/2012. The said petition was allowed on 20.10.2016. Thereafter, the petitioner got married to Dr.Shreekanth K.S. on 06.12.2017. During the pendency of M.C.No.452/2012, respondent herein had filed G & W No.14/2014 before the Family Court at Mysuru seeking permanent custody of the minor girl child, Aanvi K.Gowda. The said petition was allowed in part by order dated 28.04.2017 in the following terms:

(3.) Being aggrieved by the directions issued in the said petition, the mother of the minor child has preferred W.P.No.6565/2018. It is noted from the impugned order that the permanent custody of the minor daughter has been granted to the petitioner - mother herein. However, visitation rights granted to the respondent - father as per order in M.C.No.452/2012 have been reiterated in the impugned order. The respondent - father is said to have temporary custody of the minor child in Summer Holidays and Dussehra Holidays subject to certain terms and conditions. I.A.No.10 filed by the petitioner herein has been dismissed. Being aggrieved by the visitation rights being granted for respondent - father as ordered in M.C.No.452/2012 which is weekly visitation rights and the dismissal of I.A.No.10 filed by the petitioner herein, the mother has filed this writ petition.