JAYALAKSHMIAMMAL Vs. L VENKATARAMAIAH

JUDGEMENT

(1.) THIS appeal is against the order passed in Guardian O.P. No.194 of 1988 on the file of the District Judge, Dharmapuri at Krishnagiri.

(2.) THE petitioner's case is as follows;

(3.) ON the above pleadings, an enquiry was held and the learned District Judge has held that the petitioner is entitled to the custody of the children and has passed the impugned order.