MINOR S. ATCHAYASRI Vs. K. SENTHILKUMAR

JUDGEMENT

(1.) The fair and decreetal dated 22.04.2014 passed in G.W.O.P.No. 13 of 2013 is under challenge in the present civil miscellaneous appeal.

(2.) The appellant/mother filed a petition under Sections 8 and 25 of the Indian Guardian and Wards Act, 1890 for granting permanent custody of minor daughters (i) S.Atchayasri and (ii) S.Abinayasri.

(3.) The Principal District and Sessions Judge, adjudicated the issues with reference to the facts and circumstances of the case. It is admitted that the marriage between the appellant and the respondent was solmenized on 23.01.2004 as per the Hindu Rites and Customs. From and out of the wedlock, twin female babies were born. Various allegations were raised against the respondent/husband by the appellant before the trial Court. However, it was admitted that the appellant and the respondent were living separately and further it is admitted that the minor children are with the custody of the respondent/husband and he is raising the children with the help of his mother, who is the paternal grandmother for the minor children.