ARATHY RAMACHANDRAN Vs. BIJAY RAJ MENON

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant [Hereinafter, being referred to as 'appellant-mother'] and the respondent [Hereinafter, being referred to as 'respondent-father'], who are both highly qualified professionals, tied the knot in the year 2014. From their wedlock, two children were born-the first being the daughter, on 23/7/2016, and the second being the son, on 5/7/2022. The custody of the children is the subject matter of the present lis.