REHANA BEGUM Vs. MASARATHUNNISA

JUDGEMENT

(1.) This revision is directed against the interlocutory order passed by the Judge, Additional Family Court, City Civil Court at Hyderabad, dated 22-01-2010 in I.A. No. 196 of 2009 in O.P. No. 1247 of 2009.

(2.) The said O.P. together with interlocutory application was filed by respondents 1 and 2 herein seeking relief as follows:

(3.) The interlocutory application No. 196 of 2009 was moved by the respondents herein against the petitioners herein for interim custody of their aforesaid son till disposal of the main petition. Under the impugned order the Family Court has ordered the interim custody in favour of the respondents herein and aggrieved thereby the present revision petition is filed by the petitioners herein.