HIROSH JOSEPH Vs. TINA KALAYIL

JUDGEMENT

(1.) This is an appeal filed invoking Sec. 19(1) of the Family Courts Act, 1984, Sec. 49 of the Guardian and Wards Act, 1890 and Order XLI Rule 1 of the Code of Civil Procedure, 1908.

(2.) The petitioner in O.P.(G&W) No. 379 of 2019 before the Family Court, Kottayam at Ettumanoor is the appellant. After condoning the delay of 36 days in filing the appeal, this appeal was admitted on 28/10/2022.

(3.) Heard the learned counsel for the appellant and also the learned counsel appearing for the respondents.