K.LAKSHMI NARASAIAH ACHARI Vs. KAMARI SIRISHA

JUDGEMENT

(1.) The petitioner in FCOP No.299 of 2021 on the file of the Family Courtcum-VII Additional District and Sessions Judge, Anantapuramu, prayed for the relief of custody of his children. Questioning the dismissal of his petition/application, under decree and judgment dtd. 1/8/2022, he has filed the present appeal.

(2.) Respondent is his wife.

(3.) For the sake of convenience, parties will be herein after referred to as the petitioner and the respondent, and children will be referred to as Minor No.1, Minor No.2 and Minor No.3 respectively.