XXXXX Vs. XXXXX

JUDGEMENT

(1.) This petitioner challenges Exts.P8, P13 and P14 orders of the learned Family Court, Mavelikkara.

(2.) The petitioner is the former wife of the respondent herein and they have a child aged 1 1/2 years in their union. The controversy between the parties is with respect to the custody of the said child; and it transpires that the respondent-husband filed I.A.No.2 of 2024 and I.A.No.3 of 2024 in O.P(G&W) No.64 of 2024 - filed by him earlier before the learned Family Court, seeking permanent custody of the child - seeking her interim custody and also to modify Ext.P3 order passed by the learned Court on 22/5/2024, whereby, he was given overnight interim custody of the child on certain days.

(3.) The learned Family Court, Mavelikkara, allowed the aforementioned applications through Ext.P8 order, prima facie finding that the mother is suffering from psychiatric disorders; against which, she filed I.A.No.7 of 2024 seeking a review, which has been dismissed through Ext.P13, and consequently, the learned Court passed Ext.P14 order, directing a Woman Police Officer to take custody of the child and to hand him over to the father.