DIVYA S. NAIR Vs. SREEJITH NAIR A.D.

JUDGEMENT

(1.) This Original Petition was filed by the petitioner in O.P.No.1116 of 2020 on the file of the Family Court, Ernakulam. She filed the said Original Petition seeking permanent custody of her children Aadithya Jith and Aadarsh Jith, aged 14 and 12 years respectively. The respondent is the husband. The children have been in his custody. The petitioner also filed I.A.Nos.4833 and 4834 of 2022 in that Original Petition for getting interim custody of the children. As per order dtd. 12/8/2022 the said I.A. was dismissed. The petitioner challenges the said order in this Original Petition filed under Article 227 of the Constitution of India.

(2.) On 16/8/2022, this Original Petition was admitted to file and notice was directed to be served on the respondent. The petitioner was allowed to serve the notice on the counsel for the respondent before the Family Court, Ernakulam. Service was effected, but the respondent did not choose to appear before this Court.

(3.) Heard the learned counsel appearing for the petitioner.