(1.) Application No.3076 of 2023 has been filed by the applicant / petitioner, who is the father of the minor child seeking permission to grant interim custody of the minor children Varsha Venkat aged 12 years and Raghav Venkat aged 2 years. He has filed the Original Petition seeking permanent custody and guardianship of the children.
(2.) Heard the learned counsels for the applicant and the respondent and perused the materials available on record. Application in brief:-
(3.) The applicant / petitioner is the father of the children and the respondent is their mother; the marriage between the petitioner and the respondent is a love cum arranged marriage and at the time of marriage, the couples were living at U.S.A.; a female child namely Varsha Venkat and another child Raghav Venkat were born to the couples on 13/5/2011 and 18/1/2021 respectively in U.S.A; since there were some misunderstanding between the couples, they got separated.