Vaishnavi P.G vs Rajeesh P.R
2022 Latest Caselaw 4107 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
              THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
   THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                        OP (FC) NO.608 OF 2021
AGAINST THE ORDER/JUDGMENT IN IA 2/2021 IN OP 771/2021 OF FAMILY
                            COURT,THRISSUR
PETITIONER/RESPONDENT:

            VAISHNAVI P.G
            AGED 27 YEARS
            D/O. LATE GOPI, POTHIKKARA HOUSE, KODAKARA P.O.,
            MANAKULANGARA DESOM, KODAKARA VILLAGE, CHALAKKUDY
            TALUK, THRISSUR DISTRICT-680684.

            BY ADVS.
            C.DHEERAJ RAJAN
            ANAND KALYANAKRISHNAN



RESPONDENT/PETITIONER:

            RAJEESH P.R
            AGED 38 YEARS
            S/O. RAJAN, PURANDAKKATTIL HOUSE, MASTER LANE,
            POOTHOLE P.O., POOTHOLE DESOM, THRISSUR VILLAGE,
            THRISSUR TALUK, THRISSUR DISTRICT-680004.

            BY ADVS.
            PREMCHAND M.
            K.ANITHA JOHN
            K.S.ARUNI RAJ
            VINAYA V.NAIR


     THIS    OP   (FAMILY   COURT)   HAVING   BEEN   FINALLY   HEARD   ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P. (F.C) No.608 of 2021                2


                        A.MUHAMED MUSTAQUE &
                            SOPHY THOMAS, JJ.
                      ------------------------------------
                            O.P. (FC) No.608 of 2021
                      ------------------------------------
                    Dated this the 7th day of April, 2022

                               JUDGMENT

A.Muhamed Mustaque, J.

This original petition is filed by the mother challenging the

overnight custody given to the respondent/father.

2. It is submitted that, the petitioner is coming down to Kerala

on 10.04.2022 and she will return on 12.04.2022.

3. The father seeks custody for one week. He undertakes that,

he will take up the child to Bombay. Based on the above, we direct

the petitioner to hand over the child to the father on his arrival. The

father shall return the child to the petitioner on 17.04.2022 by 5 p.m

at Bombay.

Leaving open all other contentions to be urged before the Family

Court, Thrissur, this original petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE Sd/-

SOPHY THOMAS JUDGE smp

APPENDIX OF OP (FC) 608/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF O.P.771/2021 FILED BY THE RESPONDENT HEREIN SEEKING DISSOLUTION OF MARRIAGE.

Exhibit P2 THE TRUE COPY OF I.A.2/2021 IN O.P.771/2021.

Exhibit P3 THE TRUE COPY OF THE OBJECTION IN I.A.2/2021 IN O.P.771/2021.

Exhibit P4 THE TRUE COPY OF THE ORDER DATED 11.11.2021 IN I.A.2/2021 IN O.P.771/2021 ON THE FILES OF FAMILY COURT, THRISSUR.

Exhibit P5 THE TRUE COPY OF THE OFFER LETTER DATED 1.12.2021 ISSUED BY BILTZ PRO SOLUTIONS.

RESPONDENT'S EXHIBITS: NIL.

True Copy

P.S to Judge

smp