SHINY A Vs. ANTONY BIJOY AUSTIN

JUDGEMENT

(1.) The petitioner herein is the first respondent in O.P.(GW) No.1088/2017 on the file of the Family Court, Kollam. The aforesaid petition is filed by her husband for getting custody of their three children.

(2.) This Original Petition is filed by the petitioner against her husband alleging that on 12.03.2018, the youngest child was produced before the Family Court and that the Court directed her to hand over the custody of the child to him observing that the child was reluctant to go with her. The petitioner challenges the aforesaid order passed by the Family Court.

(3.) Notice was served on the power of attorney holder of the respondent but there is no appearance for him. We have heard the learned counsel for the petitioner.