BINCYMOL P. Vs. JAYAKRISHNAN P. AND ORS.

JUDGEMENT

(1.) The petitioner in O.P(G&W)No.14/2018 on the file of the Family Court, Pathanamthitta, is the appellant in this Mat. Appeal. The respondents in the original petition are the respondents in this appeal.

(2.) The appellant filed the original petition before the Family Court under Sections 7,8 and 10 of the Guardian and Wards Act 1890 and Section 7(1) of the Family Courts Act, seeking to appoint her as the legal guardian of her son and grant her permanent custody.

(3.) It was the case of the appellant that she is married to the 1st respondent. A male child was born in her wedlock on 17.10.2010. The 2nd respondent is the mother of the 1st respondent. The appellant sought for her appointment as legal guardian of the child and give her the permanent custody, as she is settled in the United Kingdom and desires to take her son with her to U.K, so as to give the child better care and education.