SAJIL T DEVADAS Vs. HONEY SABU

JUDGEMENT

(1.) Absolute right of parents over the destinies and the lives of their children, in the modern changed social conditions, must yield to considerations of the welfare of the children as human beings so that they may grow up in a normal balanced manner to be useful members of the society (Gaurav Nagpal Vs. Sumedha

(2.) The appellant is the husband and the respondent is the wife. The marriage between them was on 14.1200 They have got two children. The elder child Abhinav is now aged 14 years. He was born on 06.02004. The younger child Anagha is now aged seven years. She was born on 05.07.2011.

(3.) Matrimonial discords erupted between the appellant and the respondent during the year 201 They are living separately from 07.10.2013 onwards. The two children are residing with their mother.