SINDHU Vs. NAGENDRAN

JUDGEMENT

(1.) Connubial discordancy between the couple, the petitioner and the respondent herein, led to the filing of O.P.No.1063 of 2013 by the latter, before the Family Court, Mavelikkara. The paternity dispute of their daughter sprang as an offshoot and it made the husband-the respondent herein to file I.A.No.1554 of 2016 in the said Original Petition. The respondent therein-the wife, filed this original petition against the orders dated 29.7.2016 (Ext.P5) and 12.8.2016 (Ext.P7) passed by the Family Court in the said interlocutory application. Ext.P3 is the copy of I.A.No.1554 of 2016 moved by the respondent herein and Ext.P4 is the objection filed thereon by the petitioner herein. After considering the rival pleadings and contentions the Family Court passed Ext.P5 order on the following lines:-