VIJAYAKUMARI Vs. SHYLAJA D/O SATHYABHAMA AND ORS.

JUDGEMENT

(1.) THE controversy in these Writ Petitions is about the custody of a child. The child is aged one year only. Vijayalakhsmi, the respondent in W.P(C) No. 14531 of 2010 and the petitioner in W.P(Crl) No. 180 of 2010, is the mother of the child. Shylaja, the petitioner in W.P(C) No. 14531 of 2010 and the 1st respondent in W.P(Crl) No. 180 of 2010, is the sister in law, ie. the sister of the father of the child. The 4th respondent in W.P(Crl.) No. 180 of 2010 is the father of the child. The father of the child is employed abroad. The child is now in the custody of Shylaja, paternal aunt of the child. O.P Nos. 359 of 2010 and 1328 of 2009 are pending before the Family Court, Nedumangad in respect of the custody of the child. Various interim orders have been passed. There have been applications for review of the orders and review of the reviewed orders.

(2.) WE have heard both sides. We are satisfied that these Writ Petitions can now be disposed of by issuing specific directions regarding the custody of the child. Accordingly these Writ Petitions are allowed and the following directions are issued, which shall remain in force in supersession of all the earlier directions on the subject.