NANDI MUNI KUMAR Vs. EKAMBARAM SWETHA

JUDGEMENT

(1.) Challenge in the Family Court Appeal No.37 of 2022 is to the order, dtd. 2/5/2022, in F.C.O.P. No.156 of 2019 on the file of the Judge, Family Court-cum-V Additional District Judge, Tirupati (for short, 'the learned Judge, Family Court') where under the learned Judge, Family Court dismissed the Petition filed by the petitioner (husband) under Sec. 7 of the Family Courts Act, 1984 (for short, 'the FC Act') seeking custody of the minor child by name Likith Sri Sai @ Sri Sreeyansh .

(2.) Challenge in the Civil Revision Petition No.1842 of 2022 is to the order, dtd. 12/8/2022, in I.A. No.642 of 2022 in G.O.P. No.147 of 2017 where under the learned Judge, Family Court modified the orders passed in G.O.P. No.147 of 2017, dtd. 12/1/2019.

(3.) The parties to this Family Court Appeal and Civil Revision Petition will hereinafter be referred to as arrayed before the trial Court in the respective cases.