DHULIPALLA VENKATA SUNDEEP Vs. DHULIPALLA TALASILA YAMINI SATYA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India by the petitioner/husband challenging the order passed by the learned Judge, Family Court, Guntur, dtd. 18/12/2023 in I.A.No.57 of 2023 in F.C.O.P.No.218 of 2021, whereby, the Court below dismissed the application filed by the petitioner/husband under Sec. 151 of the Code of Civil Procedure (for short 'CPC') seeking interim custody of the minor child every day during 10.00 a.m. to 05.00 p.m., till disposal of the main petition.

(2.) Brief facts of the case are as under:

(3.) Heard Sri. S.V.S.S. Sivaram, learned counsel for the petitioner and Sri. N. Sriram Murthy, learned counsel for the respondent. Perused the entire material available on record.