S.SANKARA NARAYANAN Vs. T.KAMATCHI SUGANYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the fair and decreetal order dtd. 20/3/2014 made in Guardian and Wards Original Petition No.53 of 2012 on the file of the II Additional District Judge, Tiruchirappalli, wherein the appellant herein filed the Guardian and Wards Original Petition No.53 of 2012 on the file of the II Additional District Judge, Tiruchirappalli, for custody of the minor child to the appellant / petitioner.

(2.) The brief facts of the petition before the trial Court are as follows:-

(3.) The respondent / respondent husband filed a counter stating that the relationship between the parties has been admitted. The appellant / petitioner husband for the reasons known to him, prevented the love and affection towards the child. The appellant / petitioner husband caused harassment to the respondent / respondent wife. After dismissal of HMOP and after reunion, the appellant / petitioner husband has not shown any interest and caused mental torture to the respondent / respondent wife. The minor child is under the care and custody of the respondent / respondent wife and he needs proper care and protection, which is being provided by the respondent / respondent wife. The respondent / respondent wife being the mother is the only person opt to show love and affection towards the minor child. Now, the minor child is given education in Trichy Mount Litera Zee School and he has been properly maintained by the respondent / respondent wife with love and affection.