RAHNA RAHIMAN Vs. MANEESH P.S.

JUDGEMENT

(1.) This Original Petition is filed against the order of the Family Court, Kozhikode in I.A. No. 1372 of 2015 in O.P.(G&W) No. 1010 of 2015, dated 02.02.2016, as per which the Family Court has made temporary arrangements granting visitation right to the petitioner on the minor children of the parties herein.

(2.) Necessary facts required for disposal of the Original Petition are that: The petitioner and the respondent are wife and husband, their marriage being solemnized on 19.11.2004. In the said wedlock two sons were born, named Aarav, aged 8 years and Akhil, aged 3 years. Petitioner is working as a Branch Manager in a Bank at Chalappuram, Kozhikode. It is the case of the petitioner that, respondent is not having any permanent job and he made the marital life miserable with cruelty, quarrels and alcohol.

(3.) Due to the matrimonial disputes and marital disharmony between the petitioner and the respondent, friends and relatives intervened, and as agreed by both sides, they started living separately in their respective parental houses. As per the said arrangement, the elder son was left in the custody of the respondent and the younger son in the custody of the petitioner. Visitorial rights and access to both the children were reserved between the parties. It is contended that the younger child, who is aged only 3 years, is very much attached to the petitioner.