FEBIN Vs. MUHAMMED ASHRAF
LAWS(SC)-2010-8-126
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on August 02,2010

FEBIN Appellant
VERSUS
MUHAMMED ASHRAF Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard Dr. Raju, counsel appearing for the appellant and Mr. P.A. Noor Mohamed, counsel appearing on behalf of the respondent.
(3.) These appeals arise from the proceeding between an estranged couple for the custody of their child (being a minor daughter).;


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