SHINE DAS Vs. DEEPTHI

JUDGEMENT

(1.) " Co-parenting. It's not a competition between the two homes. It's a collaboration between the parents in doing what is best for the children" ? Heather Hetchler.

(2.) The appellant had averred in O.P.No.635/2018 filed before the Family Court, that his marital felicity with the respondent was short-lived. He realised that the respondent had perpetrated a fraud on him in getting his consent for the marriage: she had suppressed about her congenital mental illness. If the children are permitted to live with the respondent, it would affect their paramount welfare and best interest. The appellant is ready to look after to the children. He being their natural guardian is willing to provide them with the best of education, which would be beneficial for their physical and mental development. The appellant is paying the respondent and the children monthly maintenance allowance at the rate of Rs.7,000/- per month, as ordered by Court. The appellant is ready to take complete responsibility of the children. He prayed that the original petition be allowed.

(3.) The respondent denied the allegations in the original petition and contended that, if the children are permitted to live with the appellant, it will affect their welfare and best interest. The children are aged only five years and four years. They require constant care and protection of the respondent. The appellant is a drunkard. He has frequently harassed the children while in an inebriated state. He is not in a position to look after to the welfare of the children. Hence, the original petition may be dismissed.