Shajeena vs Anshad
2021 Latest Caselaw 7079 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

          THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

     MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                        OP (FC).No.133 OF 2020

 AGAINST ORDER DATED 20.2.2020 IN EA 23/2020 IN EP 30/2019 IN GOP
         NO.1099/2017 OF THE FAMILY COURT, IRINJALAKKUDA


PETITIONERS:

      1        SHAJEENA
               AGED 24 YEARS
               D/O.KURIAPPILLY ASHRAF, ANCHAPALAM DESOM, METHALA
               VILLAGE, KODUNGALLUR TALUK, THRISSUR DISTRICT, PIN-
               680669.

      2        SAJITHA,
               AGED 52 YEARS
               W/O.KURIAPPILLY ASHRAF, ANCHAPALAM DESOM, METHALA
               VILLAGE, KODUNGALLUR TALUK, PIN- 680669.

               BY ADVS.
               SRI.K.B.PRADEEP
               SHRI.HARISANKAR R
               SHRI.SREERAJ M.D.

RESPONDENT:

               ANSHAD
               AGED 32 YEARS
               S/O.VALIYAKATH ABDULLAKKUTTY, MATHILAKAM DESOM,
               PAPPINIVATTOM VILLAGE, KODUNGALLUR TALUK, PIN-680685.

               BY ADV. SRI.K.M.FIROZ

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 1.3.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(FC).No.133/2020
                                       2




                                    JUDGMENT

Dated this the 1st day of March 2021

A.MUHAMED MUSTAQUE, J

The mother of a minor child has come up with this

original petition challenging the order dated 20.2.2020 in

E.A.No.23/2020 in E.P.No.30/2019 in G.O.P No. 1099/2017 on

the files of the Family Court, Irinjalakkuda granting

interim custody of the child to the father from 24.02.2020

till 24.3.2020. The order itself might have been worked

out. Hence, we do not find any reason to interfere with

the order.

This original petition is hence dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                               KAUSER EDAPPAGATH

kp               True copy                           JUDGE
                    P.A. To Judge
 O.P.(FC).No.133/2020




                           APPENDIX
PETITIONERS' EXHIBITS:

EXHIBIT P1             TRUE COPY OF THE JUDGMENT DATED 18.10.2019
                       IN OP(FC) NO.602/2019.

EXHIBIT P2             TRUE COPY OF EA NO.23/2020 DATED 7.2.2020.

EXHIBIT P3             TRUE COPY OF THE OBJECTIONS DATED
                       17.2.2020.

EXHIBIT P4             TRUE COPY OF ORDER DATED 20.2.2020 IN
                       E.A.NO.23/2020.

RESPONDENT'S EXHIBITS:

EXHIBIT R1(A)          TRUE COPY OF THE JUDGMENT PASSED IN GOP

NO.1099 OF 2017 BY THE HONOURABLE FAMILY COURT, IRINJALAKKUDA.

EXHIBIT R1(B) TRUE COPY OF THE AGREEMENT DATED 7.12.2017 SIGNED BY THE PETITIONERS AND THE RESPONDENTS.

EXHIBIT R1(C) TRUE PHOTOGRAPHS OF THE CHILD AND THE RESPONDENT.