M UDHAYABANU Vs. K S RAJA

JUDGEMENT

(1.) APPLICATION No. 3783 of 2006 has been field by the applicant, mother of the minor child Raghav, praying this Court to modify the earlier order of this Court dated 1.10.2004 made in APPLICATION No. 560 of 2004, viz., instead of interim custody granted for alternative Saturday from 10.00 a.m. to Sunday 12.00 Noon, to grant interim custody once in a year for 15 days or the days as may be fixed by this Court during the annual vacation of the school in which the minor child is going to study.

(2.) APPLICATION No. 3539 of 2006 has been filed by the applicant, mother of the minor child Raghav to permit the applicant to apply and get a passport for the minor child as the mother, guardian and custodian of the child.

(3.) THE brief facts of the case are as follows: