SANTHOSH C. SAMUEL Vs. BLESSY S.S.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner has assailed the order dated 27.04.2019 at Annexure-E to the writ petition in G and WC. No. 232/2014 by the V Additional Principal Judge, Family Court at Bengaluru whereby the respondent/mother has been directed to handover the child to the custody of the father/petitioner for three days overnights stay in between 03.05.2019 to 30.05.2019 i.e., from 04.05.2019 - 10 a.m., to 06.05.2019 - 5 a.m.

(3.) The petitioner is the father of the Master Justin S. Samuel who is at present 11 years old. The petitioner filed I.A. No. 16 for the interim custody of his minor son during the summer vacation under Section 12 of the G and WC Act read with Sections 9 and 10 of the Family Courts Act and Sections 89 and 151 of the Code of Civil Procedure, 1908. The said application has been disposed of by the order impugned herein. Being aggrieved, this writ petition has been filed.