NAVIN RAJ Vs. SMITHA MENON

JUDGEMENT

(1.) Petitioner is the father of a female minor child, aged 2 = years. The respondent is the mother of the child. The father has filed an application under the Guardian and Wards Act for custody of the child. In that application he has filed an I.A for interim custody. The prayer stands allowed in part now and the petitioner/father is permitted to have access to the child in the premises of the court from 2 p.m to 4 p.m on the second and fourth Saturdays of all English calendar months. The petitioner has come to this Court with a prayer that the time slot allowed to him may be altered as the same is found to be inconvenient now. On this small issue, there has been a lot of litigation between the parties. We have heard both sides. We are informed that the O.P filed under the Guardian and Wards Act already stands listed for trial. Orders are expected expeditiously in such proceedings, it is submitted.

(2.) Be that as it may, we find the request of the petitioner/father to be legitimate. Accordingly we modify the interim orders relating to custody of the child and issue the following modified directions:

(3.) This Writ Petition is accordingly allowed to the above extent.