V V SURESH BABU Vs. SEEMA ALIAS NASEEMA

JUDGEMENT

(1.) THE parties in both appeals are the same. The appellant is V.V. Suresh Babu, who is the husband of the first respondent namely, Seema @ Naseema. The second respondent is alleged to be the adulterer of the first respondent. He was set ex parte before the Family Court. He has not entered appearance before this Court also.

(2.) O.P. No.397/11 on the file of the Family Court, Kozhikode was filed by the appellant for custody of the minor child. The Family Court rejected the claim for permanent custody made by the appellant, but, granted only visitorial rights to him. M.A.No.255/12 was filed challenging the judgment in O.P.No.397/11.

(3.) THE learned counsel for the first respondent submitted that the objection regarding the territorial jurisdiction raised by the first respondent in O.P. No. 593/11 is withdrawn by the first respondent.