WALTER PHILIPS.J Vs. OLIVE SHARANYA

JUDGEMENT

(1.) This Application in A.No.2102 of 2025 had been filed to restore the common order passed dtd. 25/3/2025 in A.Nos.883 & 883 & 1293 of 2025 in GWOP No.77 of 2025, granting interim weekend custody and 50% of the entire summer vacation holidays.

(2.) The Application in A.No.883 of 2025 had been filed to grant interim custody of the child, Leah Walter, to the petitioner along with his parents, the child's grandparents during all Christmas Holidays, recognizing the significance of the festival for the petitioner, the child's grandparent and the child, who is being raised in the Christian faith, this arrangement is sought to ensure the child's religious and cultural upbringing in accordance with true christian values and traditions.

(3.) The Application in A.No.883 of 2025 had been filed to direct the respondent to grant access to the petitioner to the minor child's overnight weekend custody with the permission to pick up the child from school on Friday evening and drop her back in school by Monday morning.