SUBIN BABU Vs. SUSAMMA

JUDGEMENT

(1.) This appeal has been preferred by the respondent in O.P (G&W) No. 512 of 2016 on the file of Family Court, Pathanamthitta, challenging the impugned judgment and decree by which he was deprived of permanent custody of his minor girl child Thejal Santy Subin. The respondent is the maternal grandmother of the child and mother-in-law of the appellant.

(2.) The respondent/mother-in-law filed the above O.P for appointing her as the guardian of the minor child with her permanent custody, as the mother of the child was no more. The appellant/respondent opposed that O.P as he was the father and natural guardian of the child, and the child was permanently staying with him since the death of her mother.

(3.) The Family Court, Pathanamthitta formulated necessary issues and thereafter the parties went on trial. PWs 1 to 3 were examined and Exts.A1 to A8 were marked from the side of respondent/mother-in-law. RW1 was examined and Exts.B1 to B13 were marked from the side of the appellant/father.