K. PARVATHI ALIAS LEELA Vs. K.V. RADHAKRISHNAN

JUDGEMENT

(1.) This appeal raises the question of competition between the appellant and her husband who is the respondent for the custody of their minor son Ramesh aged 8 years.

(2.) The respondent filed a petition under S.25 of the Guardians and Wards Act, 1890 for the custody of the boy. It was dismissed by the District Judge of Palghat by the order dated 24-3-1971 which is challenged in this appeal.

(3.) The respondent married the appellant on 30-10-1961 and since then the husband and wife were residing in the husband's house at Govindarayapuram Palghat, till 23-3-1970 when the wife began residing separately with her father,