BINDU Vs. C V ANANTH PADMANABHAN

JUDGEMENT

(1.) THIS appeal arises out of an order passed by the learned Single Judge in the interim application filed by the father of the children for the custody of minor children Miss. Anamika, aged about 9 years and Master Riyaan, aged about 4 years.

(2.) VERY many issues, including the jurisdiction of this Court for entertaining the application for interim custody before the main O.P. was taken up, were raised before the learned Judge. Learned Judge, after making some attempts to resolve the issue amicably in a manner known to law and having failed in that attempt, ultimately passed the impugned order on merits, permitting the respondent-husband to have the custody of the minor children pending disposal of the main O.P.

(3.) ONE of the factors which weighed with the learned Judge was that the appellant herself was seriously involved in her own business ventures, which required wide spread traveling and hence, she may not be in a position to spend much time for the care of the children. Learned senior counsel appearing for the appellant in the course of his submission stated that the appellant is willing to give up all her business ventures including her position as Marketing Director in her father's concern for the welfare of the children and contrary to the stand in the O.P. that the respondent-husband may be directed to set his abode at Hyderabad, she is now prepared to stay at Chennai itself for the sake of the children.