S.MANIVANNAN Vs. R.RAJALAKSHMI

JUDGEMENT

(1.) These three appeals have been lodged by the husband aggrieved by the dismissal of his petitions for Divorce and Guardianship of his minor daughter in H.M.O.P.No.444 of 2013 and G.W.O.P.No.452 of 2013 on the file of the Family Court, Coimbatore and the order allowing the petition filed by the wife in H.M.O.P.No.551 of 2013 for restitution of conjugal rights. All these three Original Petitions were disposed of by a common order dtd. 24/11/2015.

(2.) The background facts are as follows:

(3.) As far as the case of custody is concerned, i.e., C.M.A.No.1022 of 2017, it is conceded by both the counsel that the minor daughter, who is now aged about 17 years, is now in the custody of the father and she is pursuing her education at Trivandrum. We, therefore, do not think that we should disturb the said position. Being a child aged about 17 years, we firmly believe that she would be in a position to know what is best for her. It is also stated that she has been living with the father from March 2017 for almost seven years now.