KANHEERI VENUGOPALAN Vs. K V BEENA

JUDGEMENT

(1.) K. Venugopalan, appellant herein, had married respondent K.V. Beena, on 30-12-1993. A daughter, Raveena, was born to them on 02-07-1996. For the last about five years, Raveena was residing along with her father, as the couple had separated a few years back. The mother craved for the company of her daughter, and had moved the Family Court for custody of the minor daughter. Order passed by the Family Court, Malappuram dated 13.07.2006 in O.P.(G & W).No. 45 of 2006 directs that the father of minor Raveena should handover custody of the child to the mother, respondent herein. Visitorial right, however, had been reserved in favour of the father so that he can see the child and spend time with her for two hours on every alternate Sundays. The appeal has been filed by the father feeling aggrieved about the orders so passed.

(2.) We had heard Sri. S.V. Balakrishna Iyer, who appeared on behalf of the appellant and had also occasion to hear Sri. K. Ramachandran, appearing for the respondent.

(3.) The parties are Hindus and they reside in their respective houses, not far apart, and though not too close by. The appellant was running a Driving School initially. After the marriage, he had secured employment as an Executive Officer in the Commissionerate of Hindu Religious and Charitable Endowments. The respondent/wife had also secured employments a teacher. Their family life became tumultuous thereafter.