AMITABH SINHA Vs. KARTHICKEYA MOTWANI

JUDGEMENT

(1.) This intra court Writ Appeal is filed against the order passed by the learned single Judge in Writ Petition No.48962/2016 (GM-RES) dated 4.6.2018 by making some interim arrangements between the parties in respect of the school fee of the respondent No.1, who is the child of the appellant and Smt. Sunitha Motwanee, the natural mother and guardian of the first respondent-child.

(2.) We have heard the arguments of the learned counsel for the appellant and also Smt. Sunitha Motwanee, next friend and guardian of the first respondent Karthikeya Motwanee, appearing party-in-person. We have also carefully perused the order passed by the learned single Judge in Writ Petition No.48962/2016 dated 4.6.2018.

(3.) Before adverting to the grounds elaborated by the learned counsel for the appellant, we feel it just and necessary to have the brief factual matrix that emanate from the records in Writ Petition No.48962/2016 is that: The petitioner (respondent No.1 herein) - Karthikeya, minor son of Smt. Sunita Motwanee, has filed the above said Writ Petition against the respondent, father of the petitioner - Amitabh Sinha, (appellant herein) for the following reliefs i.e.,-