RAMAKRISHNA SAHOO & ORS. Vs. NAMITA SAHOO

JUDGEMENT

(1.) It is a cause of great satisfaction to this Court that this dispute regarding custody of children could be resolved in Court, through the good offices of the learned Counsel appearing in the matter.

(2.) At the moment, the husband and wife are separated. They have two children. One son aged about 9 years and other the daughter about 16 years. The wife and the two children are living with her brothers in her maiden home at Barida, P.S. Egra, District Purba Medinipur. The matrimonial home is in Barida, P.S. Patashpur, Purba Medinipur which are 10 Kms from Barida.

(3.) The wife is agreeable to stay with her children in her husband's house in Pataspur forthwith.