LAWS(KER)-2012-12-288

M.S. MAYA Vs. S. VIJAYAMADHAVAN

Decided On December 11, 2012
M.S. Maya Appellant
V/S
S. Vijayamadhavan Respondents

JUDGEMENT

(1.) THE Family Court, Alappuzha by judgment in O.P (G& W) No. 973/2007 allowed the father to have the permanent custody of the minor by name V. Eashwari as being her father and natural guardian. The judgment also made it clear that the mother can visit the minor at the school or at the residence of her father without causing hindrance to the studies of the child. The child is now with her mother and the father has filed O.P. (G&W) No. 815/2012 for conferring visitation rights to him under the circumstances. The present proceedings can only be treated as one in continuation of the earlier proceedings going by Rule 9 of the Rules framed under the Guardian & Wards Act by this Court.

(2.) I also find that the Family Court, Alappuzha has passed an interim order in I.A.No. 1278/2012 in O.P. (G&W) No. 815/2012 fixing the duration of the visitation rights and also the venue for handing over the child. The proceedings are midway and I am not inclined to transfer the case from the Family Court, Alappuzha to the Family Court, Kollam at this juncture. The Family Court, Alappuzha shall however expedite the proceedings and take the same to a logical end without delay.