Sivan vs Rehana Mukundan
2022 Latest Caselaw 8312 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
            Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                 IA.NO.15/2022 IN MAT.APPEAL NO. 233 OF 2022
  IA NO. 1/2020 &IA NO. 1/2021 IN G(OP) 1846/2013 OF FAMILY COURT,THRISSUR
PETITIONER:

     REHNA P MUKUNDAN, AGED 35 YEARS, D/O.P.V MUKUNDAN, PUZHAKKAL VEETIL
     HOUSE, AVNOORR VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT,
     REPRESENTED BY POWER OF ATTORNEY HOLDER P.V.MUKUNDAN, AGED 69 YEARS,
     S/O.(LATE) VELAPPAN, PUZHAKKAL VEETIL HOUSE, AVANOOR VILLAGE DESOM,
     THRISSUR TALUK, THRISSUR DISTRICT, PIN- 680 541.

RESPONDENTS:

  1. SIVAN EZHUVANAPARAMBIL HOUSE, KIZHAKKEKOMBARA DEOSM, MUKUNDAPURAM
     TALUK, IRINGALAKKUDA P.O., THRISSUR-680 121.
  2. SHANTHA, W/O.SIVAN, EZHUVANPARAMBIL HOUSE, KIZHAKKEKOMBARA DEOSM,
     MUKUNDAPURAM TALUK, IRINGALAKKUDA P.O., THRISSUR-680 121


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to direct the
respondents to produce the minor child Bhavishnu before this Honourable
Court to hand over the child to the petitioner and on their
refusal/failure direct the Superintendent of Police, Thrissur to ensure
the production of the minor child Bhavishnu before this Honourable Court,
in the interest of justice.


     This Application coming on for orders, upon perusing the application
and the affidavit filed in support thereof and this court's judgment dated
24/5/2022, and upon hearing the arguments ofMR. RAJIT,Advocate for the
applicant(respondent in Mat Appeal) and of M/S.L.RAM MOHAN and M.AUBREY
ABRAHAM ISAAC, Advocates for the respondents(appellants in Mat Appeal),
the court passed the following:




                                                            P.T.O.
                           A.MUHAMED MUSTAQUE &
                               SOPHY THOMAS, JJ.
                  -------------------------------------------------
                               I.A.NO.15 OF 2022
                                         IN
                         Mat. Appeal No. 233 of 2022
                  -------------------------------------------------
                        Dated this the 1st day of July, 2022

                                   ORDER

A.Muhamed Mustaque, J.

We direct the Superintendent of Police, Thrissur to assist the

CWC to obtain the child from paternal grandparents, who are the

appellants in the case and hand over to the maternal grandparents.

This shall be done by 02.07.2022.

Hand over a copy of the order to the learned Government

Pleader.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE DSV/01.07.2022

H/o.

01-07-2022 /True Copy/ Assistant Registrar