SELVARAJ Vs. REVATHI

JUDGEMENT

(1.) Leave granted.

(2.) Order(Order dtd. 4/10/2018 IN Crl.R.C.(ML) No.88of 2017) passed by the High Court(Madurai Bench of Madras High Court) is under challenge before this Court.

(3.) The present appeal arises out of a dispute pertaining to custody of the child born out of the wedlock of the parties to the appeal.