ANJANA CHANDRAN Vs. HANEESH

JUDGEMENT

(1.) The petitioner is the mother of Dev Haneesh Nanbeerakath, born on 3/7/2015. The petitioner filed O.P.No.485 of 2023 seeking a decree of divorce, under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955. She filed I.A.No.5 of 2023 in that original petition seeking to issue to her a Sole Legal Responsibility Certificate relating to the child. The Family Court dismissed that application as per order dtd. 17/2/2023, Ext.P9. The petitioner challenges the said order in this Original Petition filed under Article 227 of the Constitution of India.

(2.) On 13/3/2023, notice was directed to be served on the respondent. On receipt notice, the respondent entered appearance.

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