JAYANTHI S. Vs. SUNIL KUMAR

JUDGEMENT

(1.) Petitioner challenges Ext.P9 order. Ext.P9 is an order dated 21.08.2020 in I.A No.1/2020 in O.P. No.241/2018 on the files of the Family Court, Alappuzha.

(2.) As per the said order, the Family Court allowed the application filed by the husband in a marital relationship and directed the wife to strictly obey the order of interim custody passed in I.A No. 1306/2019.

(3.) Ext.P2 is an order dated 20.12.2019, passed in I.A No. 1306/2019 in O.P(G&W) No.241/2018. As per the said order, the Family Court made arrangements regarding the custody of the minor child as follows: