DEEPAK Vs. BINDHU

JUDGEMENT

(1.) Petitioner is the father of a minor male child. The child is in the custody of the respondent, the mother of the minor child. O.P(G&W) 970 of 2009 was filed by the petitioner for custody of the child during vacations and also for other incidental reliefs. The petitioner is working in the Merchant Navy. According to him, he comes to Kerala to spend his vacations.

(2.) During the pendency of that petition, I.A.No.874 of 2010 was filed by the petitioner for custody of the child during summer vacation, 2010. The court below, by the impugned oder, granted custody for two days from 12.05.2010 to 14.05.2010. It is admitted at all hands that the petitioner could not take advantage of the said order. He has now come up with this petition to challenge the said order.

(3.) We wanted the learned counsel for the petitioner to state specifically on which date he now wants custody of the child. The learned counsel for the petitioner submits that the petitioner is now on board in a voyage and he is not able to specify the time/the date on which the interim direction to give custody can be implemented.