Mohamed Ziaudeen vs Seema Nasrin
2026 Latest Caselaw 2286 Mad

Citation : 2026 Latest Caselaw 2286 Mad
Judgement Date : 30 April, 2026

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Madras High Court

Mohamed Ziaudeen vs Seema Nasrin on 30 April, 2026

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

CRP No. 2735 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 30-04-2026 CORAM THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI CRP No. 2735 of 2026 Mohamed Ziaudeen S/o Abdul Kader, Res at No.12, Thirumurugan Nagar, 3rd Cross Street, Porur, Thiruvallur 116.

..Petitioner(s) Vs Seema Nasrin W/o. Mohamed Ziaudeen, D/o. Sowkath Ali, D.No.63/1, Annai Indra Nagar, Chinnakollapatti, Salem 8.

..Respondent(s)

To direct the Honble Family Court, Salem to dispose the Application in IA.No.3 of 2026 in G.O.P.No.93 of 2026 pending on its file within the time frame fixed by the court and pass such other orders that this Honourable Court may deem fit in the facts and circumstances of the present case and thus render justice

For Petitioner(s): MR.Navod Prasannan

For Respondent(s):

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Order

Before the Trial Court, the petitioner/father had filed I.A. No. 3 of 2023

seeking interim visitation rights to be with the minor daughter from 8.00 a.m. to

1.00 p.m. on every weekend. The said application was contested by the

respondent by filing objections.

2. Pending the said proceedings, the petitioner/father also filed a memo

on 08.04.2026 stating that, in view of the commencement of summer vacation,

he may be permitted to take the child from Salem to Chennai for the period

from 23.04.2026 to 30.04.2026, in order to spend time with the child during

vacation. However, without considering the said request, the Trial Court

adjourned the matter to 06.06.2026, i.e., after the vacation period. Aggrieved by

the said adjournment, the present revision has been filed.

3. The learned counsel for the petitioner would submit that the petitioner,

being the father, sought a limited period of visitation during the summer

vacation, which would otherwise be rendered infructuous by the adjournment,

and that the Trial Court failed to consider the urgency of the relief sought.

4. On perusal of the records, it is seen that the petitioner has also filed

G.O.P. No. 93 of 2026 before the Family Court, Salem. The minor daughter,

aged about 7½ years, is presently in the custody of the respondent/mother. The

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respondent has entered appearance and is contesting the proceedings through

counsel.

5. Considering the facts and circumstances of the case, and in the interest

of the minor child, this Court is of the view that limited interim visitation can be

granted to the father during the vacation period.

6. Accordingly,

(i) the petitioner/father is permitted to have custody of the minor child

from 04.05.2026 to 14.05.2026. During the said period, the petitioner shall stay

at Salem along with his parents and spend time with the child.

(ii) Before taking custody of the child, the petitioner shall intimate the

respondent/mother. The respondent/mother is also permitted to interact with the

child through video calls during the said period.

(iii) Both parties shall ensure that no inconvenience or annoyance is

caused to each other at the time of handing over and taking custody of the child.

(iv) In case of any difficulty, both parties are at liberty to approach the

this Court, which shall entertain such request, if made, even during this period.

(v) Since the address of the respondent falls within the jurisdiction of the

Chinnakollapatti Police Station, the handing over and taking over of the child

shall take place in the presence of the Station House Officer of the said Police

Station.

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