KALAVATHY GIRISH RALLAPALLI Vs. GIRISH GOPINATH RALLAPALI

JUDGEMENT

(1.) BY consent heard both the parties.

(2.) THE matter arises out of the interim order passed by the 4th Family Court, Bombay in M.J. Petition No. A-1695 of 1996 with regard to the custody of a boy called Sankarsh who is studying in first standard in primary school, Khar, Bombay in 1st standard, Pending writ petition, as a temporary arrangement on 9.2.1999, this court has ordered to give custody of the child to the petitioner in the alternative week. It was ordered to continue that arrangement for four weeks and the said four weeks expired on 10th March, 1999. The respondent husband after expiry of the four weeks produced the child before me. I interviewed the child and heard all the parties.

(3.) SINCE both the counsels agree for final disposal of the writ petition. I direct Family Court to finally dispose of the petitions filed by the petitioner and respondent by 31st December, 1999. Till then, the above arrangement for the custody of child will continue. At the final disposal for the petition by the Family Court, it can pass appropriate order for the custody of the child.