JOSE ANTONIO Vs. SUCHARITA MAHAPATRA

JUDGEMENT

(1.) The present four revisional applications, along with the connected application for bringing on record additional documents, are taken up together for hearing due to identity of the disputes involved and since all arise from the same proceeding.

(2.) The petitioner-father filed an application under Section 25 of the Guardians and Wards Act, 1890 (hereinafter referred to as "the 1890 Act") for custody of his two children, being Siddhartha Aupa Zalba, born on November 12, 2006 (aged about 13 years now) and daughter Ikantika Margarita, born on October 10, 2011, (aged about 8 years now). In the said proceeding, several interlocutory applications were filed by the father.

(3.) C.O. No.1686 of 2019 and the connected supplementary affidavit, filed by the petitioner-father, arise out of Order No. 56 dated February 16, 2019 passed in the said proceeding under Section 25 of the 1890 Act, bearing Act VIII Case No. 88 of 2017. By the said order, the trial court disposed of three applications filed by the petitioner, respectively dated September 20, 2018, January 2, 2019 and January 7, 2019, all under Section 151 of the Code of Civil Procedure (hereinafter referred to as "the Code") by the petitioner-father, alleging violation of an interim order of visitation of the children by the opposite party-mother.