PREMKUMAR Vs. REKHA

JUDGEMENT

(1.) THE Mat. Appeal arises from Original Petition No. 36/2011 on the file of the Family Court, Kalpetta. THE Original Petition before the Family Court was filed by Rekha (the respondent herein) against Premkumar (the appellant herein) for custody of the minor child Adwaith Prem, now aged 5= years.

(2.) HEREINAFTER, the parties are referred to as father and mother.