G EVA MARY ELEZABETH Vs. K JAYARAJ

JUDGEMENT

(1.) THE Court heard the learned Counsel for the appellant.

(2.) THIS appeal challenges an order of the learned Single Judge of this Court made in O.P.No.180 of 2006 filed by the respondent, the father of the minor child Samuel Raily Macon, under Sec.25 of the Guardians and Wards Act, 1890, for a permanent custody of the minor child.

(3.) AFTER hearing the learned Counsel for the appellant and also looking into the materials available and in particular, the order under challenge, this Court is of the considered opinion that it is not a fit case where the order of the learned Single Judge could be interfered with.