M GANESAN Vs. G AMIRTHA ALIAS PORKKODI

JUDGEMENT

(1.) Heard learned Counsel for the petitioner as well as the respondent.

(2.) Aggrieved by the order of the Family court, Coimbatore dated 5.9 .2005 made in I.A. No. 539 of 2005 in H.M.O.P. No. 510 of 2004, the petitioner/husband has filed this Revision under Article 227 of the Constitution of India.

(3.) The Family Court, taking note of the age of the child, namely 4 = years and of the fact that the child is with the mother and also attends school, in the absence of acceptable reason in the petition filed by the husband for custody, dismissed the same. On going through the materials placed before the Court below, I am in agreement with the said conclusion. There is no ground to interfere with the said order. Accordingly, the revision fails and the same is dismissed.