INDU Vs. THOMAS @ MANOJ

JUDGEMENT

(1.) Parental conflicts are not mere legal matters; they are reflections of interpersonal problems between couples, which require interpersonal solutions.

(2.) Unfortunately, it are the children involved, who are forced to share or bear the dysfunction that occurs in such scenario; exacerbated by the often noticed fact that their interests are seen with less priority by the parents, as they deal with the emotional and psychological side to it.

(3.) Often, in the maelstrom of emotions, the children are sometimes forgotten; and this can be devastating for them and leave scars on their psyche permanently.