SHAIJU S. Vs. CHAILD WELFARE COMMITEE, KOLLAM

JUDGEMENT

(1.) This revision petition was filed challenging an order of the Child Welfare Committee invoking Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, the "Act").

(2.) The first petitioner is the father and 2 nd and 3rd petitioners are the minor children. The 3rd respondent is the mother of the children.

(3.) On 16.1.2021, the third respondent-mother approached the Family Court, Kottarakkara to appoint her as the guardian and also for custody of the children.