DHATSHAYANI Vs. POUNRAJ

JUDGEMENT

(1.) The above appeal arise out of the fair and decreetal order dtd. 13/10/2016 in F.C.G.O.P.No.2/2016 passed by the learned Judge, Famil Court, Dharmapuri. For the sake of convenience referred to as husband and wife.

(2.) By the impugned order, it was directed that the children would remain in the custody of their father/respondent and it will be open to the parties to move the above Court for modification of the said order or for seeking any direction regarding the custody and well being if there is any change in the circumstances.

(3.) Aggreived by this,the wife is on appeal.