SARAH VIJAYALAKSHMI Vs. J D DEVADATTA

JUDGEMENT

(1.) Challenge in this appeal is to the order made in Application No. 1249 of 2009 in O.P. No. 687 of 2009 dated 30.08.2010 wherein, the learned Single Judge has granted interim injunction against the Appellants restraining therein from interfering with the custody of minor child 'Sharon Rose' who is under the Respondents care.

(2.) The facts of the case are as follows:

(3.) During the pendency of the said case, the Respondent filed Application No. 1249 of 2009 before the learned Single Judge of this Court praying for an interim injunction restraining the Appellants herein from interfering with the custody of the minor child under the Respondent's care during the pendency of O.P. No. 687 of 2009.