ANNIE Vs. V J A RICHARD

JUDGEMENT

(1.) Parties to this writ petition are divorced spouses. The bone of contention is the custody of a girl child now aged about 12 years. About the custody of the said minor child, Ext. P1 judgment dated 19/06/07 in MFA No. 19/07 and Mat. A No. 210/07 passed by this Court holds the field.

(2.) The child is now in the custody of the mother and the directions in the said judgment - Ext. P1 is that the father shall have the custody of the child during all vacations as also the second Saturdays and the following Sundays.

(3.) It is admitted that the father, considering the difficulties of the child and the distance that has to be traversed, is not invoking his right for the custody during the second Saturdays and the following Sundays. During the entire vacations, the child is in the custody of the father.