RIYAS R. Vs. JASEENA J.

JUDGEMENT

(1.) By order dtd. 13/4/2023, the Family Court granted day time custody of the minor by name 'Raizal R.' for three days to the petitioner. Aggrieved by the said order limiting the custody to day time and also only for three days, this original petition has been filed.

(2.) Having heard Sri.J.Ramkumar, the learned counsel for the petitioner as well as Sri.S.Shanavas Khan, the learned counsel for the respondent, we are satisfied that the period of three days granted that too as day time custody to the petitioner, especially during summer holidays, is too minimal a period.

(3.) Admittedly, petitioner is the father of the minor child. Therefore, taking note of the interest of the welfare of the child, we direct that the custody of the minor 'Raizal R.' be given to the petitioner for a period of ten days from 2/5/2023 during the day OP (FC) NO. 206 OF 2023 time. The handing over of the child as well as the timings of the custody shall be as directed in the impugned order. The custody of the child shall be returned back to the mother on 12/5/2023.