S ANAND ALIAS AKASH Vs. VANITHA VIJAYA KUMAR

JUDGEMENT

(1.) In an Article published in "The Matrimonial Strategist" (October 2003) titled "Children as Pawns:Who Determines Custody?", by Lawrence Jay Braunstein, the author states as follows:

(2.) Pending the main original petition O.P. No. 12 of 2011, filed under Sections 7 and 25 of the Guardians and Wards Act, 1890, in respect of two minor children, a boy (hereinafter referred to as 'V') and a girl (hereinafter referred to as 'J'), the Petitioner-father seeks an interim protection order in A. No. 248 of 2011, so as to enable him to retain the custody of their minor son.

(3.) I have heard Mr. R. Krishnamoorthy, learned Senior Counsel for the applicant and Mr. T. Surendran, learned Counsel for the Respondents.