R SATHYABAMA Vs. G K CHENTHILKANNAN

JUDGEMENT

(1.) This appeal challenges the order of the learned single Judge of this Court made in O.P.No.584 of 2007 whereby the custody of the minor child Adithya Abhishek, aged 9 years, came up for consideration and the following order came to be passed.

(2.) The Court heard the learned counsel for the appellant and also for the respondent.

(3.) Concededly, the marriage between the spouse took place on 5.3.1999 and out of the wedlock a child was born on 23.11.1999. Both the appellant/wife and the respondent/husband were employed. The appellant made visit to U.S.A. from March 2003 to May 2003 and from May 2005 to June 2006. During the said period the minor child was in Madras. The case of the respondent before the learned single Judge was that on 28.2.2007, the appellant in the guise of visiting the child took the child and refused to give the child back.