S. T. AROCKIANATHAN Vs. JOICE EMILI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order, dtd. 23/12/2014, made in G.W.O.P.No.30 of 2012, on the file of I Additional District Judge (PCR), Tiruchirappalli.

(2.) The appellants herein are the petitioners and the respondents herein are respondents in the original petition.

(3.) Brief substance of the petition, in G.W.O.P.No.30 of 2012, is as follows:- The first respondent is the daughter of the petitioners. She was married to the second respondent in the year 2007 and they gave a birth to the minor viz., Sharon Divina, on 10/3/2008. The child is residing with the petitioners. The second respondent is employed in Southern Railway at Erode. The first respondent is working as a Teacher in a private School and the respondents are living at Somarasampettai. The first respondent developed intimacy with a person, by name, Shajkumar and she went away and is living in adultery. The first respondent did not take care of the minor child. The secondrespondent is in a transferable job and he cannot take take of a female child. The petitioners, being the grand parents of the minor child, are taking care of the minor child. The first petitioners is a retired Teacher and he is having movable and immovable properties of his own and he is getting monthly pension and they prayed that the custody of the minor to be given to the petitioners.