K HARISH KUMAR Vs. LAKSHMI NARAYANAN

JUDGEMENT

(1.) The Original Petition is filed with the following prayer:

(2.) Briefly put the case of the Petitioner is as follows:

(3.) Section 26 of the Hindu Marriage Act undoubtedly provides for passing interim orders with respect to the custody, maintenance and education of minor child, consistently with their wishes, wherever possible. This is apart from the power to make provision in the decree and also after the decree. Ext.P1 petition appears to be filed on 2.12.2010. It is brought to our notice that a counter affidavit is filed in the same. We direct the Family Court, Thodupuzha to take up Ext.P1 for consideration and pass orders thereon without delay and at any rate, within a period of two months from the date of production of a copy of this judgment before it.