RAHUL MAHESHWARI Vs. RASHMI MAHESHWARI

JUDGEMENT

(1.) On the joint request of learned Counsel for the parties, this appeal is being disposed of finally at the admission stage.

(2.) Heard Shri Murlidhar senior advocate assisted by Shri R. K. Ojha learned Counsel for the appellant-applicant and Shri C. L. Pandey learned Counsel for the respondent at length and perused the affidavit and counter-affidavit and rejoinder-affidavit.

(3.) The order dated 21.10.2005, passed by the court below regarding the interim custody of the child, has been challenged by which the interim custody of 9 months old child has been given to the mother. I do not find any illegality or error apparent in the order of the court below, rather it is in the welfare of the child of 9 months to be looked after and taken care of by the mother instead of the father.