Sandeep.C.I vs Anju
2021 Latest Caselaw 5139 Ker

                                   1
OP (FC).No.474 OF 2019

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                         OP (FC).No.474 OF 2019

  AGAINST THE ORDER/JUDGMENT IN I.A 685/2019 IN GOP 286/2019 OF
                      FAMILY COURT,THRISSUR


PETITIONER/S:

                SANDEEP.C.I.
                AGED 35 YEARS
                S/O ISSAC,CHAKKALAKAL HOUSE,MANALITHARA
                VILLAGE,THRISSUR DISTRICT,PIN-680589.

                BY ADV. SRI.M.K.DILEEP KUMAR

RESPONDENT/S:

                ANJU
                AGED 31 YEARS
                S/O JOHN,NELLIKUNNEL HOUSE,KILLANNUR VILLAGE,
                POST KUNDUKAD,THRISSUR DISTRICT,PIN-680028.

                R1 BY ADV. SRI.C.A.CHACKO

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 11-02-
2021 THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       2
OP (FC).No.474 OF 2019




            A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
                ======================
                     OP(FC) No.474 of 2019
                ======================
            Dated this the 11th day of February, 2021.

                                JUDGMENT

A.MUHAMED MUSTAQUE , J.

This original petition was filed in the year 2019

challenging the interim order in I.A No.685/2019 in GOP

No.286/2019 on the files of the Family Court, Thrissur.

2. I.A No.685/2019 was filed by the petitioner herein.

Taking note of the age of the children, the Family Court

passed the following order:

In the result, the petition is allowed on the following extent:-

The petitioner is provided with a right to visit the children on every first and third Saturdays between 2 p.m to 5 p.m in the office of the Court.

3. The above order was passed on 9.5.2019. We do

not find any reason to interfere with that interim

arrangement at this distance of time. The petitioner can

very well urge all grounds available under the law, while the

OP (FC).No.474 OF 2019

matter is finally disposed of. With liberty as above, the

original petition is dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                              C.S.DIAS

SKS/11.2.2021                                  JUDGE

OP (FC).No.474 OF 2019



                             APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1               TRUE COPY OF I.A.NO.685/2019 IN

G.O.P.NO.286/2019 FILED BY THE PETITIONER BEFORE THE FAMILY COURT,THRISSUR

EXHIBIT P2 TRUE COPY OF COUNTER FILED BY THE RESPONDENT AGAINST THE EXT.P1 PETITION.

EXHIBIT P3 TRUE COPY OF THE ORDER IN I.A.NO.685/2019 IN G.O.P.NO.286/2019 DATED 09.05.2019 BY THE FAMILY COURT,THRISSUR.