SIVAGOWRI Vs. D HARIKRISHNAN

JUDGEMENT

(1.) This Original Side Appeal is directed against the interim order dated 27.04.2018 passed in O.P. No.877 of 2017, wherein, the learned single Judge directed the appellant to hand over the custody of the minor child to the respondent for 15 days from 01.05.2018 to 15.05.2018.

(2.) The appellant is the grandmother of the minor child and the respondent is the father of the minor child. The respondent filed the Original Petition for permanent custody of his minor daughter. His wife Anitha Harikrishnan, was diagnosed with cancer in the year 2011 and inspite of providing her with the best of treatment, she died on 04.11.2017.

(3.) Pending the above said Original Petition, the respondent filed A.No.6917 of 2018 seeking for interim custody of the child. The respondent, the deceased mother and the minor child were staying together till October 2017. Subsequent to the death of the mother, the appellant took the custody of the minor child and was not allowing the respondent to meet the child.