BHARAT ANUMOLU Vs. TRACY LYNN ANUMOLU

JUDGEMENT

(1.) This revision arises out of order dated 03.12.2019 in I.A.No.1127 of 2019 in O.P.No.96 of 2014 passed by the Principal Judge, Family Court - cum - Additional Chief Judge, Hyderabad.

(2.) OP.No.96 of 2014 is filed by the revision petitioner against the respondent under Section 25 of the Guardians and Wards Act for custody of their minor daughter 'Sareena Anumolu '. An application in I.A.No.1127 of 2019 was filed under Section 151 CPC by the petitioner to direct the respondent to sign in the passport application form by incorporating their minor daughter 's address in India as the child has been living in India continuously from August, 2009 and further to direct that the passport be mailed directly to this Court by the U.S. Department of State upon renewal and to pass such other orders as deemed fit and proper in the interest of justice.

(3.) It is the case of the petitioner that the respondent-mother filed an application in I.A.No.552 of 2014 for renewal of passport of their daughter and as no objection was reported by the petitioner-father, the Court below allowed the application. In compliance of the said orders, the petitioner signed the application form to the respondent across the Bench, but the respondent refused to sign on the said application form. The respondent filed another application in IA.No.260 of 2016 for renewal of passport and the Court below passed order directing both the parties to renew the child passport but the respondent failed to sign in the said application form and as such, it is not renewed till date.