AYSHA C.M. Vs. ALI ABDUL LATHEEF

JUDGEMENT

(1.) The petitioner in O.P.No.15 of 2023 has filed this Review Petition under Sec. 114 and Order XLVII, Rule 1 of the Code of Civil Procedure, 1908. She seeks to review the judgment dtd. 8/3/2023 by which O.P.(FC) No.15 of 2023 along with O.P.(FC) Nos.18 and 19 of 2023 and Mat.Appeal Nos.28 and 30 of 2023 were disposed of.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(3.) The order in O.P.(FC) No.15 of 2023 is sought to be reviewed on the grounds that the direction to give the child on interim custody for a continuous period of 15 days to the respondent was without taking into account the facts, namely, (i) for the last two years, except for a solo incident, the child has not been in the custody of the respondent; (ii) repeated instances of cruelties perpetrated against the child by the respondent; and (iii) the respondent has been suffering from hepatitis-B, a contagious disease.