PRAMOD YALAMANCHILI Vs. VENKATA SUJANA ALURI

JUDGEMENT

(1.) Heard Sri Pramod Yalamanchili, Party-in-person, appellant and Sri Usakoyeela Chandrashekar, counsel for the respondent. Perused the record.

(2.) The present appeal is filed by the appellant/petitioner/husband assailing the order dtd. 3/10/2023 passed by the learned Principal District and Sessions Judge-cum-Family Court, Medchal-Malkajgiri District at Malkajgiri, in I.A.No.102 of 2022 in F.C.O.P.No.420 of 2021, filed under Sec. 43 of Indian Divorce Act 1869 for grant of child custody of his son namely Yelamanchili Asher.

(3.) For convenience, the parties are hereinafter referred as they are arrayed in the said petition.