BHARATHA RAJA Vs. SUBBULAKSHMI

JUDGEMENT

(1.) The appellant has filed this Civil Miscellaneous Appeal against the judgment and decree dated 21.07.2010 passed in G.W.O.P.No.12 of 2009 by the District Judge, Sivagangai.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel appearing for the appellant submitted that he is the biological father of the minor child and therefore, he is entitled to get the custody of his minor child. He further submitted that it is wrong on the part of the Court below to come to the conclusion that the child is suffering from neurological defect and therefore, the respondent/mother alone could take care of the child and therefore, he prays for allowing this appeal by setting aside the order of the Court below.