Santhosh Kumar vs Dhanya V Pillai
2022 Latest Caselaw 8687 Ker

OP (FC) No.355/2022                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                 Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                               OP (FC) NO. 355 OF 2022 (R)
                    OP(G&W)NO.852/2014 OF FAMILY COURT, KOTTARAKKARA.

      PETITIONER/PETITIONER/DECREE HOLDER:


                SANTHOSH KUMAR, AGED 43, S/O. MOHANAN PILLAI,

                PRASANA SADANAM, ELAMPAL, ELIKKODU P.O.,

                VAIKUDDY VILLAGE, PATHANAPURAM TALUK,, PIN - 691 322.

      RESPONDENT/RESPONDENT/JUDGMENT DEBTOR:

                DHANYA V.PILLAI, AGED 36, D/O. GEETHAKUMARI,

                ALAVILAYIL VEEDU, KANNIMEL MURI, PATTAZHI VILLAGE,

                PATHANAPURAM TALUK,, PIN - 691 552.


           OP (Family Court) praying inter alia that in the circumstances
      stated in the affidavit filed along with the OP (FC) the High Court be
      pleased to direct the respondent to hand over the child to the
      petitioner on the coming second Saturday (11-06-2022) and allow the
      petitioner to keep custody of the child till the Sunday for the interest
      of justice.


           This petition again coming on for admission upon perusing the
      petition and the affidavit filed in support of OP (FC) and this Court's
      order dated 28.06.2022 and upon hearing the arguments of M/S. T.S.MAYA
      (THIYADIL) & K.A.SUNITHA, Advocates for the petitioner,and of
      SRI.VINCENT JOSEPH, Advocate for the respondent,the court passed the
      following:
 OP (FC) No.355/2022                                2/2




                                              ORDER

We refer the parties for mediation before the Mediation Centre

attached to this Court forthwith.

Registry is directed to get a telephonic instruction from the

Family Court, Kottarakkara as to the total amount deposited by the

petitioner herein, Santhosh Kumar, in M.C.No.351/2013 and the amount

withdrawn in the above case.

06.07.2022

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

06-07-2022 /True Copy/ Assistant Registrar