HARSHA TIPIRNENI Vs. POOJA TIPIMENI

JUDGEMENT

(1.) The prayer in this Contempt Case, instituted under Sections 10 to 12 of the Contempt Courts of Act, is as follows:

(2.) Petitioner and respondent are husband and wife respectively. Out of their wedlock they were blessed with a male child by name Agastya. Thereafter they are not in marital relation for several years and are staying separately.

(3.) The main lis involved in this case is with regard to custody of the minor boy by name Agasthya aged about 6 years, to be shared by both the parents. The petitioner is father and the respondent is mother of the child respectively in this Contempt Case. For the sake of convenience the parties to these proceedings will hereinafter be referred to as 'father', 'mother' and 'child'.