Vineeth Chandran vs Sandhya Gopinathan
2021 Latest Caselaw 16507 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                               &
               THE HONOURABLE MR.JUSTICE K. BABU
THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                    OP (FC) NO. 396 OF 2021
   AGAINST THE ORDER/JUDGMENT IN OP 286/2019 OF FAMILY
                  COURT, OTTAPPALAM, PALAKKAD
PETITIONER:

            VINEETH CHANDRAN, AGED 33 YEARS,
            S/O.K.K.CHANDRASHEKARAN PILLAI, KRISHNA, SARAYU
            NAGAR, 120, ASRAMOM, KOLLAM DISTRICT - 691 002.


            BY ADVS.
            P.JAYARAM
            GIGI PAPPACHAN
            SARATH CHANDRAN K.B.


RESPONDENTS:

    1       SANDHYA GOPINATHAN, W/O.VINEETH CHANDRAN,
            KRISHNA NIVAS, P.O.PATTITHARA, PALAKKAD - 679
            534.
    2       MEENAKSHI VINEETH, MINOR, D/O.VINEETH CHANDRAN,
            KRISHNA NIVAS, P.O.PATTITHARA, PALAKKAD - 679
            534.
    3       HARISHANKAR MENON, MINOR, S/O.KRISHNA NIVAS,
            P.O.PATTITHARA, PALAKKAD - 679 543.
            (MINOR RESPONDENTS 2 AND 3 ARE REPRESENTED BY
            THE 1ST RESPONDENT MOTHER).

        THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO. 396 OF 2021
                                    ..2..




                              JUDGMENT

A.Muhamed Mustaque, J

The petitioner approached this Court on account of the considerable

delay involved in disposing the interim application in pending GOP No.286

of 2019. Ext.P4 is the application for interim custody.

2. A Division Bench of this Court in Shiju Joy v. Nisha [2021 (2)

KLT 607], had given guidelines for the disposal of the interim application.

Strictly following the guidelines issued, the Family Court shall dispose off the

interim application in a time bound manner referred in therein.

This Original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE Sd/-

K. BABU JUDGE PR OP (FC) NO. 396 OF 2021 ..3..

APPENDIX OF OP (FC) 396/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORIGINAL PETITION IN GOP NO.286/2019 ON THE FILES OF FAMILY COURT, OTTAPPALAM, SEEKING CUSTODY OF PETITIONER'S MINOR CHILDREN FROM THE 1ST RESPONDENT.

Exhibit P2 TRUE COPY OF THE AFFIDAVIT AND APPLICATION IN I.A.NO.3/2020 IN G O P NO.286/2019 ONT HE FILES OF FAMILY COURT, OTTAPPALAM SEEKING INTERIM CUSTODY OF PETITIONER'S MINOR CHILDREN FROM THE 1ST RESPONDENT THROUGH VIDEO CONFERENCING.

Exhibit P3 TRUE COPY OF THE MEMO FILED BY COUNSEL FOR THE RESPONDENT PERMITTING THE PETITIONER TO HAVE INTERACTION WITH THE CHILDREN THROUGH WHATSAPP VIDEO CALL ON WEDNESDARY AND SUNDAY BETWEEN 7 PM AND 8 PM OVER MOBILE NO.9961985566.

Exhibit P4 TRUE COPY OF THE AFFIDAVIT APPLICATION IN I.A.NO.3/2021 IN I.A.NO.3/2020 IN G O P NO.286/2019 ON THE FILES OF FAMILY COURT, OTTAPPALAM, SEEKING INTERIM CUSTODY OF PETITIONER'S MINOR CHILDREN FROM THE 1ST RESPONDENT.

Exhibit P5 TRUE COPY OF THE ORDER DATED 16/07/2021 IN I.A.NO.3/2021 IN I.A.NO.3/2020 IN G O P NO.286/2019 ON THE FILES OF FAMILY COURT, OTTAPPALAM, ADJOURNING EXHIBIT P4 APPLICATION TO 28/08/2021