J SELVAN Vs. N PUNIDHA

JUDGEMENT

(1.) THIS is a petition filed under Section 25 of the Guardians and Wards Act, 1890, by the fa?ther of two minor children by name S. Kishore Kumar and S. Praveen Kumar. The mother of the minor children is the respondent herein.

(2.) THE petitioner took out an application in A. No. 1858 of 2006 for interim custody of the minor children, for the vacation in May 2006, on the ground that the orders passed in earlier applications for visitation rights and for in?terim custody in A. No. 4773 of 2003 and A. No. 4641 of 2005 were actually frustrated. In the said application A. No. 1858 of 2006. I passed an interim order, permitting the peti?tioner to take interim custody of the minor children on 20. 4. 2007 and return the children on 26. 4. 2007. On the ground that the said order was disobeyed, the petitioner took out a contempt petition in Contempt Petition No. 447 of 2007.

(3.) HOWEVER, upon finding that both parties have already adduced evidence and the Origi?nal Petition itself was ripe for final disposal, I directed the learned counsel appearing for both sides to file written arguments, so that the Original Petition itself could be disposed of. Accordingly, Ms. lima Ramanathan, learned counsel appearing for the petitioner and Ms. Nalini Chidambaram, learned senior counsel appearing for the respondent filed their written submissions. Hence, the Original Petition itself is disposed of by this order.