VELAYUDHAN Vs. SUKUMARAN

JUDGEMENT

(1.) We have heard Adv.Sri.Chandradas, the learned counsel for the appellant and Adv.Sri.Mahesh, the learned counsel for the respondents.

(2.) Under challenge in this appeal is the order dated 19.05.2012 passed by the Family Court, Thrissur, by which weekly custody of a minor child aged 4= years is entrusted with the respondents, her matrimonial parents. The submission of Sri.Chandradas was that as the child has now been admitted to Sacred Heart Convent School, Thrissur, the child has a lot of homework to do and has special classes on Saturday. So, according to the learned counsel, the present arrangement of weekend custody is causing difficulties to the child's studies.

(3.) Sri.Mahesh, the learned counsel for the respondents, submitted that the child is the only child of the only daughter of the respondents. According to Sri.Mahesh, the respondents are entitled to have the custody of their only grand child at least once during weekends.