Gireesh C.L vs Simi
2021 Latest Caselaw 7910 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 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                       OP (FC).No.80 OF 2021

I.A.NO.5/2021 AND I.A.NO.6/2021 IN O.P.2628/2019 BEFORE THE FAMILY
                          COURT, THRISSUR

PETITIONER:

              GIREESH C.L.
              AGED 34 YEARS
              S/O.LOHIDAKHSAN, CHANDANA PARAMBIL HOUSE,
              THALAKOTTUKARA DESOM, CHIRANELLUR VILLAGE,
              KUNNAMKULAM TALUK, THRISSUR DISTRICT.

              BY ADV.SRI.M.K.DILEEP KUMAR

RESPONDENT:

              SIMI
              AGED 30 YEARS
              D/O.SIVADASAN, KECHERI VALAPPIL HOUSE, THALAKOTTUKARA
              DESOM, CHIRANELLUR VILLAGE, KUNNAMKULAM TALUK,
              THRISSUR DISTRICT.

              BY ADV. SMT.K.V.RASHMI

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD            ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.80 OF 2021

                                  2

                               JUDGMENT

Dated this the 8th day of March 2021

A.Muhamed Mustaque, J.

The petitioner filed petitions produced as Exts.P1 and P2

before the Family Court, Thrissur. The petitioner approached

this Court aggrieved by adjournment of Exts.P2 and P4 petitions

by the Family Court, Thrissur. These petitions are in the nature

of modification of earlier orders and also for prosecution of non

compliance of the earlier orders. The petitioner also seeks a

direction to permit video call to contact with the children, who

are admittedly in the custody of respondent.

2. It is appropriate that the Family Court shall disposed

of those applications after hearing both sides, within a period of

one month.

The Original Petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE DK OP (FC).No.80 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF I.A.NO.3/3030 FILED BY THE PETITIONER SEEKING DIRECTION TO RESPONDENT FOR ARRANGING VIDEO CALL WITH CHILDREN.

EXHIBIT P2 TRUE COPY OF I.A.NO.5/2021 FILED BY THE PETITION SEEKING PROSECUTION FOR DISOBEDIENCE OF THE COURT ORDER.

EXHIBIT P3 TRUE COPY OF THE COUNTER FILED BY THE RESPONDENT AGAINST EXT.P2.

EXHIBIT P4 TRUE COPY OF I.A.NO.6/2021 FILED BY THE RESPONDENT SEEKING ALTERATION OF VIDEO CALL TIMINGS.

RESPONDENT'S EXHIBITS: NIL