MANORAMA AKKINENI Vs. JANAKIRAMAN GOVINDARAJAN

JUDGEMENT

(1.) CHALLENGE is made to an interim order made by the learned Single Judge in Application No. 5025 of 2004 in O. P. No. 732 of 2003 filed under Guardians and Wards Act.

(2.) PENDING O. P. , the said application No. 5025 of 2004 was filed by the respondent herein father, seeking to grant interim custody of his minor child Arjun K. Janakiraman for half of the winter December holidays from 31/12/2004 to 18/1/2005. The Court, after making enquiry, has passed the order, which runs as follows:

(3.) THE only contention put forth by the learned counsel for the appellant is that the boy is now aged 17 years 6 months and is doing 12th standard; that as per the order, the respondent/father was permitted to meet the child on every Saturday between 4. 00 p. m. and 8. 00 p. m. ; that this would cause inconvenience not only to the child, but also cause disturbance to his study, since he is doing 12th standard and under these circumstances, the order of the learned Single Judge has got to be set aside.