MAVILLAPALLI LAVANYA Vs. MAVILLAPALLI SIVA ADITYA

JUDGEMENT

(1.) This Civil Revision Petition on hand has been instituted for a direction to extend and revise the time lines for expeditious consideration and disposal of G.W.O.P.No.3918 of 2021 on the file of V Additional Family Court, Chennai, with appropriate guidelines.

(2.) The petitioner instituted G.W.O.P.No.3918 of 2021 for appointing her as legal guardian and sole custodian of Minor Mavillapalli Paresa Kedar, born on 6/11/2007 through the wedlock between the petitioner and the respondent. The marriage between the petitioner and the respondent was solemnized in February 2003 and one male child was born through the wedlock and now aged about 15 years. The minor boy is studying tenth standard (SSLC) in a School at Chennai. The incident, which was the cause for several disputes between the parties occurred for about a period of three years without the knowledge of the family members and came to light on 25/4/2021, which prompted the petitioner to institute GWOP seeking guardianship. The said dark incident has been narrated in Paragraph Nos.30 & 31 of the GWOP, which reads as under:

(3.) The grievance of the revision petitioner is that the Family Court is committing chain of errors in dealing with the G.W.O.P filed by the revision petitioner. The procedures followed in dealing with the G.W.O.P are not in consonance with the principles established. The minor boy was questioned by the Judge and many irrelevant and unwarranted questions were asked with the minor boy and he was pressurised unnecessarily to meet his father. The nature of questions asked by the Family Court with the minor boy would reveal that irrelevant and unwarranted questions were asked and therefore, the revision petitioner states that there is no conducive atmosphere in the Family Court, so as to develop a confidence in proceeding with the G.W.O.P. Thus, the petitioner has chosen to approach this Court under Article 227 of the Constitution of India, seeking for a direction to revise the time-lines and for issuing directives.