BINDU Vs. C V ANANTH PADMANABHAN

JUDGEMENT

(1.) BEING aggrieved by the modification of the earlier order dated 22.12.2010 in respect of visitation rights allowed to the Respondent-father, Appellant-mother of the children has come forward with this appeal.

(2.) RESPONDENT filed Petition in O.P.No.144 of 2008 to appoint him as guardian of their minor children Anamika (Date of Birth 25.02.1999) and Riyaan (Date of Birth 17.12.2003). In the Petition, number of interim orders came to be passed which may not be of much relevance for the limited scope of the question involved in this appeal. Suffice it to note that in the earlier order in O.S.A.No.268 of 2008 dated 07.8.2008, the Division Bench ordered that the main O.P. itself be disposed of within a period of three months from the date of the order and directed the parties to co-operate for early disposal of the matter.

(3.) EVEN though trial commenced in February 2010, there was not much progress in the trial. EVEN when the trial is pending, Respondent-father again filed other set of applications to modify the order dated 11.03.2010 and also the order dated 22.10.2010 and the applications were disposed of by the impugned order dated 24.6.2011 giving Respondent-father custody of children on every alternative weekends and other alternative weekends to have visitation rights. The impugned order reads as under:-