Geetha vs Joseph Nellankara
2021 Latest Caselaw 17203 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                    OP (FC) NO. 326 OF 2021
  AGAINST THE ORDER/JUDGMENT IN GOP 438/2020 OF FAMILY
                   COURT,THRISSUR, THRISSUR
PETITIONER/3RD RESPONDENT:

            GEETHA
            AGED 57 YEARS
            W/O.SHAJI,PARAMEL HOUSE,PACS STREET,
            NELLIKUNNU KURA
            DESOM,KICHAKKEKOTTA.P.O,CHIYYARAM
            VILLAGE,THRISSUR TALUK AND DISTRICT,
            PIN-680005.
            BY ADV RENJU SEBASTIAN


RESPONDENTS/PETITIONER & RESPONDENT NO.1:

    1       JOSEPH NELLANKARA
            AGED 37 YEARS
            S/O.JOHNSON,NELLANKARA HOUSE,
            NJENLOOR HOUSE,KALLUR
            VILLAGE,KALLUR.P.O,MUKUNDAPURAM TALUK,THRISSUR
            DISTRICT,PIN-680302.
    2       NEETHU SHAJI,
            D/O.SHAJI,PARAMEL VEEDU,NELLIKKUNNU KURA
            DESOM,CHIYYARAM VILLAGE,THRISSUR-680005.
            BY ADV ABY ABRAHAM



        THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO. 326 OF 2021
                          ..2..



                        JUDGMENT

A.Muhamed Mustaque,J.

The petitioner who is the mother of the child

approached this Court challenging coercive action

against her for non-compliance of interim order

passed by the Family Court produced as Exhibit

P1. As per Exhibit P1 order, father is allowed

to have custody of the child on every Saturday

and Sunday from 10.00am to 5.00p.m. According to

the petitioner, she could not comply the oder on

account of covid restrictions. The petitioner's

application to exempt her from production is also

dismissed. We find no reason to interfere in

such order.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE SSK/13/08 OP (FC) NO. 326 OF 2021 ..3..

APPENDIX OF OP (FC) 326/2021

PETITIONER'S ANNEXURES Exhibit P1 TRUE COPY OF THE COMMON ORDERS IN I.A.NO.188/2019 AND I.A.NO.185/2019 IN GOP.NO.1022/2017 (GOP NO.438/2020)PASSED BY THE FAMILY COURT,IRINJALAKKUDA.

Exhibit P2 TRUE COPY OF THE I.A.NO.3/2020 IN GOP.NO.438/2020 FILED BY THE PETITIONER BEFORE THE FAMILY COURT,THRISSUR,DATED 18.03.2020. Exhibit P3 TRUE COPY OF THE ORDER DATED 22.03.2021 IN I.A.NO.3/2020 IN GOP.NO.438/2020 PASSED BY THE FAMILY COURT,THRISSUR.

Exhibit P4 TRUE COPY OF THE I.A.NO.6/2021 IN GOP.NO.438/2020 FILED BY THE PETITIONER BEFORE THE FAMILY COURT,THRISSUR,DATED 26.03.2021. Exhibit P5 TRUE COPY OF THE ORDER DATED 29.03.2021 IN I.A.NO.6/2021 IN GOP.NO.438/2020 PASSED BY THE FAMILY COURT,THRISSUR.

Exhibit P6 TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED ON 07.04.2021 BY THE URBAN FAMILY HEALTH CENTRE,PARAVATTANI,THRISSUR. Exhibit P7 TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED ON 20.04.2021 BY THE URBAN FAMILY HEALTH CENTRE,PARAVATTANI ,THRISSUR Exhibit P8 TRUE COPY OF THE I.A.NO.10/2021 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT,THRISSUR,DATED 20.04.2021. Exhibit P9 TRUE COPY OF THE I.A.NO.11/2021 IN GOP.NO.438/2020 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT,THRISSUR,DATED 20.04.2021. RESPONDENT'S EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE