Arun Kumar.R vs Anuja V.R
2021 Latest Caselaw 5424 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

         Con.Case(C).No.335 OF 2021 IN OP (FC). 445/2020

 AGAINST THE ORDER/JUDGMENT IN OP (FC) 445/2020 OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER:

             ARUN KUMAR.R
             AGED 35 YEARS
             S/O. K.RAMACHANDRAN NAIR, USHAS, MUKKOLAKKAL,
             NEDUMANGAD P.O., THIRUVANANTHAPURAM

             BY ADVS.
             SRI.R.SUNIL KUMAR
             SMT.A.SALINI LAL

RESPONDENT/RESPONDENT:

             ANUJA V.R.
             AGED 32 YEARS
             D/O. A.VIJAYA KUMARI, TC 2/446, JYOTHIS,
             MUTHAYIMKONAM LANE, ULLOOR, MEDICAL COLLEGE P.O.,
             THIRUVANANTHAPURAM


OTHER PRESENT:

             SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.335 OF 2021 IN OP (FC). 445/2020

                                      2



                               JUDGMENT

Dated this the 15th day of February 2021

K. Vinod Chandran, J.

The contempt petition is filed on the ground that the child

was not handed over on 09.01.2021 and 06.02.2021 as per the

directions in Annexure A Judgment.

2. The learned counsel for the respondent submits that

the order was received only on 12.01.2021. The child admittedly

was produced on 13.02.2021.

In such circumstances, we do not find any deliberate

contempt on the part of the respondent. We hence close the

contempt petition.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

                                                  M.R.ANITHA

SHG                                                 JUDGE

Con.Case(C).No.335 OF 2021 IN OP (FC). 445/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-A CERTIFIED COPY OF THE JUDGMENT IN OP(FC) NO.445/2020 DATED 6.6.201

ANNEXURE-B TRUE COPY OF THE JUDGMENT IN OP(FC) NO 711/2017

ANNEXURE-C TRUE COPY OF THE ORDER IN IA NO 607/2018 IN OP (FC) NO.711/2017