Remya M. K vs Mahesh T
2022 Latest Caselaw 9550 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 25th day of August 2022 / 3rd Bhadra, 1944
                         MAT.APPEAL NO. 473 OF 2020
                    OP 767/2018 OF FAMILY COURT, KANNUR.
APPELLANT/PETITIONER:

     REMYA M. K., AGED 37 YEARS , D/O. RAMACHANDRAN, POURNAMI, CHIRAKKAL
     P. O., CHIRAKKAL AMSOM, PUZHATHI DESOM, KANNUR - 670011.

    BY ADVS.P.U.SHAILAJAN,SRI.M.SURESH KUMAR,SRI.V.SREEJITH ,SMT.VIDYA
    KURIAKOSE,
RESPONDENTS/RESPONDENTS:

  1. MAHESH T.AGED 49 YEARS, S/O. MADHAVAN T., PANIYAN QUARTERS, TALAP,
     P. O. PALLIKKUNNU, KANNUR - 1 AMSOM, TALAP DESOM, KANNUR - 670004.
  2. SREESUDHA ,AGED 57 YEARS , PANIYAN QUARTERS, TALAP, P. O.
     PALLIKKUNNU, KANNUR - 1 AMSOM, TALAP DESOM, KANNUR - 670004.

    BY ADV SMT.N.SHAMNA
     This Matrimonial appeal having come up for orders on 25.08.2022 upon
perusing this court's order dated 14.07.2022, the court on the same day
passed the following:
                 A.MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.
             -------------------------------------------
                      Mat. Appeal No.473 of 2020
             -------------------------------------------
               Dated this the 25th day of August, 2022

                                           O R D E R

A. Muhamed Mustaque, J

Reserved for judgment. In the light of the submission

made by the learned counsel for the respondents that there

is a possibility of settlement. We await the proposal

mooted by the learned counsel for the respondents.

However, we make the following arrangements in the

meanwhile.

2. The mother is allowed to keep the custody of the

child from 28.8.2022 (Sunday) evening 5 pm till 31.08.2022

(Wednesday) evening 5 pm.

3. During the Onam holidays, the first half of the

Onam holidays, the child will be with the mother and 2 nd

half with the father.

Awaiting for the proposal of settlement, we adjourn

this matter to 16.09.2022.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE PR

25-08-2022 /True Copy/ Assistant Registrar