Sreeshankar vs Meera Govind
2021 Latest Caselaw 16053 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                              &
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                  OP (FC) NO. 335 OF 2021
       AGAINST OP 2121/2020 OF FAMILY COURT,ERNAKULAM
PETITIONER/PETITIONER IN I.A./PETITIONER IN G.O.P.:

         SREESHANKAR, AGED 47 YEARS, S/O. G.SIVASANKARAN
         NAIR, KAILAS, AYYARATTU VEEDU, CHEMPAZHANTHY P.O.,
         THIRUVANANTHAPURAM,PIN-695 587, NOW AT FLAT SFG
         LEKHA APARTMENT, OPPOSITE TO POORNATHRAYEESA
         TEMPLE, TRIPUNITHURA, ERNAKULAM-682 301

         BY ADVS. P.SANJAY, A.PARVATHI MENON
         BIJU MEENATTOOR, PAUL VARGHESE (PALLATH)
         P.A.MOHAMMED ASLAM, KIRAN NARAYANAN
         PRASOON SUNNY, RAHUL RAJ P.



RESPONDENT/RESPONDENT IN IA/RESPONDENT IN GOP:

         MEERA GOVIND, AGED 42, D/O. GOVINDA KAIMAL V.R.,
         RESIDING AT GAYATHRI, OPPOSITE TO PUTHEN BUNGLOW
         TEMPLE, KOTTAKKAKAM, THRIPUNITHURA,
         ERNKAULAM-682 301



     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(FC).No.335/2021

                                 -:2:-




                           J U D G M E N T

Dated this the 2nd day of August, 2021

A.Muhamed Mustaque,J.

This matter is relating to interim custody. We interacted with the parties. The main matter is pending

before the Family Court. Till disposal of the the said

matter, we deem it necessary to make the following

arrangements:-

1. That the petitioner father will be

allowed to have custody of the children from

10 a.m. till 5.00 p.m. on first and third

Saturdays of every month.

2. The petitioner shall pick the children

from the residence of the respondent/mother

and drop the child back there.

3. The custody of the children as above will

be given on condition that petitioner's

parents are residing with him.

4. The petitioner is also permitted to interact

with the children through video conferencing O.P.(FC).No.335/2021

on Monday and Thursday between 7.00 p.m. to

7.30 p.m. It is open for the Family Court to

modify this order on any valid or sufficient

reasons.

Untramelled by the observations as above, the

Family Court shall dispose of the pending Guardian OP in accordance with law. This OP(FC) is disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp O.P.(FC).No.335/2021

APPENDIX OF OP (FC) 335/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF JUDGMENT DATED 29.6.2020 IN OP NO.2640/2019 ON THE FILE OF THE LEARNED FAMILY COURT, ERNAKULAM

Exhibit P2 TRUE COPY OF THE AGREEMENT DATED 7.1.2019

Exhibit P3 TRUE COPY OF PETITION FILED UNDER GUARDIAN AND WARDS ACT IN NOVEMBER 2019 IN GOP 2121/2020 DATED 4.11.2020

Exhibit P4 TRUE COPY OF PETITION IN IA 1484/2021 DATED 23.4.2021

Exhibit P5 TRUE COPY OF LAB REPORT OF THE MINOR DAUGHTER SREELAKSHMI 23.5.2021

Exhibit P6 TRUE COPY OF THE LAB REPORT OF ISWARASUBRAMANIAN 28/6/2021

Exhibit P7 TRUE COPY OF IA 2584/2021 DATED 30.6.21