VIJAYAKUMARI Vs. K K HARI ALIAS HARIKUMAR

JUDGEMENT

(1.) WHAT the petitioner essentially seeks is a modification of Ext.P1 order passed by the Family Court, Thiruvalla with regard to the custody of the child. According to the petitioner, though the order to grant interim custody of the child to the respondent for ten days is dated 21.4.2007, the respondent did not take any steps till recently and now he is threatening the petitioner with the assistance of the police. These are all matters for the petitioner to bring to the notice of the Family Court, since the matter is pending there, in which case, it will be duly considered by the Family Court. Without prejudice to such liberty, this Writ Petition (Civil) is dismissed.