Citation : 2021 Latest Caselaw 18785 Ker
Judgement Date : 9 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TH
THURSDAY, THE 9 DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
OP (FC) NO. 434 OF 2021
(IN RELATION TO ORDERS IN I.A.No.5/2021, I.A.No.6/2021, I.A.No.7/2021,
I.A.No.8/2021 AND I..A.No.9/2021 IN OP(G&W) No.1391/2019
OF FAMILY COURT, KOZHIKODE, KOZHIKODE)
PETITIONER/PETITIONER/PETITIONER:
SHAFEEQUE ALI, AGED 33 YEARS,
S/O.ABDUL RASHEED, PULIYALIL HOUSE,
CHEEKKODE P.O., EDAVANNAPPARA, PALLIPPADI,
KONDOTTY TALUK, MALAPPURAM DISTRICT.
BY ADV K.RAKESH
RESPONDENT/RESPONDENT/RESPONDENT:
SHAHANA, AGED 27 YEARS,
D/O.SULAIMAN, KAVUTHIYOTTIL HOUSE, CHUNDAPPURAM,
KODUVALLY P.O., KOZHIKKODE, PIN - 673 572.
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(F.C.)No.434 of 2021
2
A.MUHAMED MUSTAQUE &
DR.KAUSER EDAPPAGATH, JJ.
-------------------------------------------
O.P.(F.C.)No.434 of 2021
---------------------------------------
Dated: 9th September, 2021
JUDGMENT
A.Muhamed Mustaque, J
This original petition is filed by the father of a minor child,
seeking interim custody of the child for one week.
2. Petitioner/father is employed in Gulf country. Based on
an interim order dated 6/9/2021, the interim custody of the child
was given to the father. Now the child is with the
mother/respondent. For any other relief in regard to the interim
custody, the petitioner is free to move the Family Court at
appropriate time. In the meantime, we also permit the petitioner
to contact the child on every Monday, Wednesday and Friday O.P.(F.C.)No.434 of 2021
between 7.00 p.m and 7.30 p.m. through any video conferencing
platform convenient for both the parties. The video conferencing
platform shall be intimated to the respondent in advance.
The learned counsel for the respondent submits that huge
maintenance arrear is due. The respondent is free to move the
appropriate court seeking such directions. We need not consider
the same in this Original petition.
OP(FC) is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE,
JUDGE
Sd/-
DR.KAUSER EDAPPAGATH, ss JUDGE O.P.(F.C.)No.434 of 2021
APPENDIX OF OP (FC) 434/2021
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE ORDER DATED 17/12/2020 PASSED BY THE FAMILY COURT, KOZHIKKODE IN I.A.NO.1338/2020 IN O.P.(G&W) NO.1391/2019.
Exhibit P2 TRUE COPY OF THE INTERIM ORDER
DATED 28/1/2021 IN O.P.(FC)
NO.67/2021 OF THIS HON'BLE COURT. Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 1/2/2021 OF THIS HON'BLE COURT IN O.P.(FC) NO.67/2021.
Exhibit P4 TRUE COPY OF THE ORDER DATED 7/4/2021 OF THE FAMILY COURT, KOZHIKKODE IN I.A.NO.5/2021 IN O.P.(G&W) NO.1391/2019.
Exhibit P5 TRUE COPY OF THE ORDER DATED
9/8/2021 IN I.A.NO.8/2021,
I.A.NO.7/2021, I.A.NO.6/2021 IN
O.P.(G&W) NO.1391/2019 OF FAMILY COURT, KOZHIKKODE.
Exhibit P6 TRUE COPY OF THE INTERLOCUTORY APPLICATION NO.9/2021 DATED, 2/8/2021 FILED BY THE PETITIONER. Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE CIVIL REGISTRAR MAINTAINED IN FAMILY COURT, KOZHIKKODE.
Exhibit P8 TRUE COPY OF THE PROCEEDINGS PAPER
OF THE COURT PERTAINING TO
O.P.NO.1391/2019 OF FAMILY COURT, KOZHIKKODE.
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