LAWS(APH)-2007-1-72

KAKA RAMAYAMMA Vs. PALEPU SATYANARAYANA ALIAS SATYAM

Decided On January 25, 2007
KAKA RAMAYAMMA Appellant
V/S
PALEPU SATYANARAYANA ALIES SATYAM Respondents

JUDGEMENT

(1.) As directed by this Court on 19-01 -2007 the Station House Officer, Devipatnam Police Station, Devipatnam Mandal, East Godavari District is present before this Court.

(2.) The suit O.S. No. 12 of 2006 was filed before the Agent to Government (District Collector), East Godvari at Kakinada seeking custody of the minor child, by name Kaka Praveen Kumar and an interlocutory application in I.A.No.8 of 2006 has also been filed for interim custody of the child.

(3.) It appears that the plaintiff is the biological mother of the minor son. One son is admittedly with the mother/plaintiff and the other son had been in the custody of one Palepu Safyanarayana @ Satyam, who is allegedly estranged husband of the petitioner/plaintiff.