M.K.Fathima vs Noufal.A
2021 Latest Caselaw 16819 Ker

Mat.Appeal No.335/2020                        1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
                             MAT.APPEAL NO. 335 OF 2020
                  OP 491/2019 OF FAMILY COURT, THALASSERY, KANNUR
   APPELLANT/RESPONDENT:

           M.K.FATHIMA, D/O.ABOOBACKER,AGED 31 YEARS, MULLULLA KATTIL HOUSE
           (FATHIMA MANZIL) P.O.CHOKLI, VIA- THALASSERRY, KANNUR-670 672.

         BY ADV RAJESH SUKUMARAN.K.
   RESPONDENT/PETITIONER:

           NOUFAL.A., S/O.MOOSA,AGED 42 YEARS, RESIDING AT NO.3, 2ND MAIN, AMS
           BUILDING, THIMMA READY LAYOUT, MURUKESH PALAYA, BANGALORE NORTH,
           BANGALORE-560 017.

         BY ADV SRI.ASHWIN SATHYANATH
        This Matrimonial appeal having come up for orders on 11.08.2021, the
   court on the same day passed the following:
 Mat.Appeal No.335/2020                             2/2

                   A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ.
                         -----------------------------------------------
                                    Mat. Appeal No. 335 of 2020
                         ----------------------------------------------
                               Dated this the 11th day of August, 2021


                                            ORDER

A.Muhamed Mustaque, J.

The appellant is directed to produce the child as ordered

by the Family Court, Thalasserry in the impugned Judgment on

every Second Saturday at the premises of the Family Court and

allow the respondent to interact with the child from 10 am to

12 noon. The police shall not prevent the appellant from

travelling to the premises of the Family Court on the strength of

this Order. Both parties can show the order to the police for

their travel.

Post on 25.08.2021. Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

Dr.KAUSER EDAPPAGATH, JUDGE PR

11-08-2021 /True Copy/ Assistant Registrar