R MANIVASAKAN Vs. M VIMALA

JUDGEMENT

(1.) The original petitioner is the father. This O.P is filed by the petitioner seeking for the grant of the custody of the minor child M.Niranjan from the respondent. The O.P was admitted on 08.03.2010. On notice, the respondent has entered appearance and has filed a counter affidavit dated 14.12.2010.

(2.) During the pendency of the proceedings, several applications were filed claiming visitorial rights for the father. Subsequently, the matter was directed to be posted before the learned Master. Accordingly, the evidence of the petitioner was recorded as P.W.1 on 22.03.2011, 06.04.2011, 20.04.2011 and 27.04.2011. The respondent examined herself as R.W.1 and she was examined on 02.08.2011 and 18.08.2011. Subsequently, when the matter came up before this court, the petitioner filed a memo dated 04.10.2012 and the respondent filed a memo dated 05.10.2012.

(3.) Heard the arguments of Ms.Y.Kavitha, learned counsel appearing for the petitioner and Mrs.Hema Sampath, learned Senior Counsel leading Ms.R.Meenal, learned counsel for the respondent.