Dr. Mary P.L. vs Vincent
2021 Latest Caselaw 8537 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 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                         Tr.P(C).No.543 OF 2018

   AGAINST THE ORDER/JUDGMENT IN GOP 888/2003 OF FAMILY COURT,
                             THRISSUR
                                --------


PETITIONER/S:

      1         DR. MARY P.L., AGED 54 YEARS,
                D/O LATE PANTHALLOOKKARAN LONAPPAN,
                PRESENTLY EMPLOYED AS PROFESSOR OF
                PHYCHOLOGY AND BIO MEDICAL SCIENCES.

      2         MINOR NOEL SEBASTIAN, REPRESENTED BY
                MOTHER AND GUARDIAN, DR. MARY P.L,
                D/O. LATE PANTHALLOOKKARAN LONAPPAN,
                AGED 54, PRESENTLY EMPLOYED AS PROFESSOR OF
                PSYCHOLOGY AND BIOMEDICAL SCIENCES,
                GULF MEDICAL UNIVERSITY, P.O. BOX NO. 4184,
                AJMAN, UNITED ARAB EMIRATES

                BY ADV. MANOJ T.N.


RESPONDENT/S:

                VINCENT, CHIRAYAT HOUSE,
                S/O DEVASSY, PRESENTLY RESIDING NEAR
                SURYA EXPORTING CO., KODANNOR DESOM,
                THRISSUR.

                BY ADV. SRI.VINCENT (PARTY IN PERSON)



THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
15.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P(C).No.543/2018                  2

                                  JUDGMENT

Dated this the 15th day of March 2021 A.Muhamed Mustaque, J.

This Transfer Petition was filed seeking transfer of

GOP No.888/2003 on the file of the Family Court, Thrissur

to the Family Court, Irinjalakuda. The matter relates to

the custody of an adopted child. The dispute is between

the adoptive father and the adoptive mother. We interacted

with the child. He is now staying along with the adoptive mother in UAE. The first respondent was also permitted to

interact with the child through online. The child

expressed his willingness to remain with the adoptive

mother in UAE. The first respondent submitted that the

child is attaining majority on 05.05.2021 and this Court

shall direct the Family Court to close all proceedings in

GOP No.888/2003. The said submission is recorded.

Accordingly, the Tr.P(C) is closed. The Family

Court is directed to close all proceedings in GOP

No.888/2003.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR.KAUSER EDAPPAGATH

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE (A) TRUE COPY OF THE ORDER IN G.O(P) 888/2003 OF THE FAMILY COURT, THRISSUR.

ANNEXURE (B) TRUE COPY OF THE COMMON ORDER IN I.A 3412/16 AND I.A 5133/2016 OF THE FAMILY COURT THRISSUR.

ANNEXURE (C) TRUE COPY OF THE COMMON ORDER DATED 14/08/2017 IN GOP 888/2003 OF THE FAMILY COURT, THRISSUR.

ANNEXURE (D) TRUE COPY OF THE COMMON ORDER DATED 08/12/2017 IN GOP 888/2003 OF THE FAMILY COURT, THRISSUR.

ANNEXURE (E) TRUE COPY OF THE PETITION FILED BY THE 1ST RESPONDENT IN O.P(FC) 32/2018 BEFORE THIS HONOURABLE COURT.

ANNEXURE (F) TRUE COPY OF THE PETITION FILED BY THE 1ST PETITIONER BEFORE THE FAMILY COURT IN GOP 888/2003.

RESPONDENT'S EXHIBITS:NIL.

//TRUE COPY//

P.A. TO JUDGE