ANUPAMA M.S. Vs. K.P. SHYAM

JUDGEMENT

(1.) This Original Petition under Article 227 of the Constitution of India has been filed by the wife, who filed I.A.No.1 of 2021 in O.P.No.410 of 2021 before the Family Court, Kozhikode. The said Original Petition was filed by the petitioner under Sec. 7, 10 and 25 of the Guardian and Wards Act, 1890. I.A.No.1 of 2021 was filed by her seeking interim custody of her minor children, namely, Jaisyam, aged 8 years and Jaishnavi, aged 4 years. The Family Court passed Exts.P8 and P9 interim orders in I.A.No.1 of 2021. The petitioner seeks to set aside Exts.P8 and P9 orders and to grant custody of the children as requested in I.A.No.1 of 2021.

(2.) On 12/8/2022, notice on admission was directed to be served on the respondent. On 26/8/2022, both parties were directed to appear before the Court along with children today.

(3.) As directed, the petitioner along with her parents and respondent along with his mother and children appeared before this Court.