ANNU JACOB Vs. THARUN KOSHY

JUDGEMENT

(1.) As per order dtd. 10/5/2022, this Court had directed the petitioner to hand over custody of the minor child to the respondent at 5.00 p.m. on 10/5/2022 and the parties along with the child, were directed to be present today.

(2.) Learned counsel for the petitioner submits that rather than giving custody of the child to the father at a stretch, the emotional well being of the child warrants granting of custody intermittently.

(3.) We find the above suggestion to be well founded. The learned counsel for the respondent also do not oppose the suggestion.