RAJU CHANDRAN Vs. LATHA SUNDERSWARAN

JUDGEMENT

(1.) This revision petition has been filed under Sec. 19(4) of the Family Courts Act, challenging order in M.C.No.31/2014, dtd. 26/7/2017, on the file of the Family Court, Palakkad. The revision petitioner is the respondent in the above M.C.

(2.) The respondents herein are petitioners 1 to 3 in the above case, who are the wife and children, aged 7 years and 2 years, in the year 2014.

(3.) Heard the learned counsel for the revision petitioner as well as the learned counsel appearing for the respondents.