V VENKATESAN Vs. SHANMUGA VADIVU

JUDGEMENT

(1.) BOTH the sides called absent.

(2.) THE pith and marrow, the warp and woof of the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition would run thus:

(3.) AT this juncture, my mind is reminiscent and redolent of the famous maxim Salus populi suprema lex (The welfare of the people is the supreme law). As such, the welfare of the minor should be considered. When proceedings relating to custody of the child is held at Salem itself, then the Salem Court Judge would be able to personally hear the child easily. But on the other hand, if the proceedings are held at the Principal District Court at Villupuram, the child has to travel along with the mother to Villupuram sacrificing his education. As such taking into account the practical difficulties also, I am of the considered opinion that the proceedings should be held only at Salem.