S. EASTER HAIL WITZ Vs. ASHA RAJAN

JUDGEMENT

(1.) The fair and decretal order dated 09.01.2020 passed by the learned Principal District Judge, Chengalpattu in I.A.No.1 of 2019 in GWOP No.48 of 2018, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The Interlocutory Application was filed by the appellant/ father of the minor girl child for an ad interim injunction, restraining the first respondent/mother of the minor girl child from in any manner taking the child from Chennai City to any other place in Tamil Nadu, including to other States and direct the ward to re-admit the minor Liana Easter in the same school by name Alpha International School, Sembakkam till the disposal of GWOP No.48 of 2018.

(3.) The appellant states that on account of strained relationship, both the appellant and the first respondent are living separately and they had impleaded respondents 2 and 3, who are Police Officials, who took the minor girl child and handed over the child to the first respondent/mother in a forcible and unlawful manner.