CHERIAN KOSHY Vs. SUSAN ABRAHAM

JUDGEMENT

(1.) ALL these appeals arise from a common judgment of the Family Court, Kozhikode in O.P.Nos. 116/06, 115/06, 117/06 & 118/06. O.P. NO.115/2006 was instituted by the wife and the child seeking maintenance against the respondent- husband/father of the child.

(2.) O .P.No.116/2006 is instituted by the wife against her husband seeking dissolution of marriage under Section 10 (x) of the Divorce Act on the ground of mental and physical cruelty.

(3.) O .P.No.118/2006 is instituted by the husband against the wife under Sections 7, 12 and 25 of the Guardians & Wards Act seeking permanent custody of the minor child.