BHAVANIPRIYA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS application is brought forth by one Bhavanipriya, wife of the third respondent seeking production of the two minor children, Lokesh, aged 9 years and Bhuvaneswari, aged 8 years.

(2.) THE affidavit filed in support of the application is perused. THE Court heard the learned counsel appearing on either side.

(3.) NOW, the matter which is pending before the police and also the divorce proceedings pending before Chengalpet Court could be solved by the parties by approaching the Mediation Centre or otherwise. Under such circumstances, after hearing the counsel appearing on both sides, the Court is of the considered opinion that as an interim measure, the father/3rd respondent shall have the custody of his son Lokesh and the mother/petitioner shall have the custody of her daughter, Bhuvaneswari, to which course, both the parties agreed. Accordingly, the same is ordered. The petitioner and the third respondent are the parents of the children, Lokesh and Bhuvaneswari. Therefore, the petitioner is permitted to visit her son Lokesh on the first and third Sunday of every month and equally, the father/3rd respondent is permitted to visit his daughter, Bhuvaneswari on the first and third Sunday of every month, till the matter is amicable settled between the parties. Accordingly, the habeas corpus petition is disposed of.