M. SUGANYA Vs. G. KARTHIK

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the order dated 12.12.2019 passed in I.A.No.01 of 2019 in H.M.O.P.No.4215 of 2018 on the file of the II Additional Family Court, Chennai.

(2.) The Revision Petitioner is the wife and petitioner in H.M.O.P.No.4215 of 2018. The petitioner filed H.M.O.P.No.4215 of 2018 for the relief of divorce. The marriage was held on 11.06.2009 with the respondent's husband. She has also prayed for permanent custody of child Aarav to her. Pending H.M.O.P., the respondent's husband filed I.A.No.01 of 2019 to hand over the custody of the minor child Aarav to him pending disposal of the H.M.O.P.

(3.) The trial Court after considering the argument of the counsel for the parties and based on records granted custody to the husband on the ground that minor child Aarav completed five years of age and his date of birth is 29.04.2014 based on Section 6 of Hindu Minor and Guardianship Act 1956. In view of Section 6 of the above Act, father is the natural guardian of a Hindu Minor.