Soumya V.S vs Sandeep
2022 Latest Caselaw 6028 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                              &
          THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
  WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                   OP (FC) NO. 272 OF 2022
 AGAINST THE ORDER DATED 22.03.2022 IN I.A.NO.28/2022 IN GOP
           178/2020 OF FAMILY COURT, IRINJALAKUDA
PETITIONER/PETITIONER/ORIGINAL RESPONDENT:

          SOUMYA V.S., AGED 34 YEARS,
          D/O VENNARAPARAMBIL SURESHBABU,
          RESIDING AT ANAPPUZHA DESOM AND P.O,
          KODUNGALLUR VILLAGE AND TALUK, PIN - 680667

          BY ADVS.
          ACHUTHAN K.
          K.KUSUMAM
          K.KALESH
          R.S.REJITHA
          P.T.MARY
          REEJA R. NAIR



RESPONDENTS/RESPONDENTS/ORIGINAL PETITIONERS:

    1     SANDEEP, S/O VIJAYAN, AGED 40 YEARS,
          3RD OFFICER IN SHIP, KUMARANILAYAM,
          ANAPPUZHA DESOM AND P.O. KODUNGALLUR VILLAGE,
          KODUNGALLUR TALUK, PIN - 680667

    2     VIJAYAN, AGED 70 YEARS, S/O RAMAN, KUMARANILAYAM,
          ANAPPUZHA DESOM AND P.O, KODUNGALLUR VILLAGE,
          KODUNGALLUR TALUK, PIN - 680667

    3     SARASAMANI, AGED 68 YEARS, W/O VIJAYAN,
          KUMARANILAYAM, ANAPPUZHA DESOM AND P.O,
          KODUNGALLUR VILLAGE, KODUNGALLUR TALUK,
          PIN - 680667
 O.P.(F.C) Nos.272, 280 & 282 of 2022

                                 2


           BY ADVS.
           P.N.ANOOP
           P.S.NANDANAN
           SANTHOSH PETER (MAMALAYIL)
           CHITHRA PRABHA
           M.S.SANDEEP SUDHAKARAN




     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
01.06.2022, ALONG WITH OP(FC).NOS.280/2022 AND 282/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(F.C) Nos.272, 280 & 282 of 2022

                                 3




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
           THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
  WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                     OP (FC) NO. 280 OF 2022
 AGAINST THE ORDER DATED 22.03.2022 IN I.A.NO.25/2022 IN GOP
            178/2020 OF FAMILY COURT, IRINJALAKUDA
PETITIONER/RESPONDENT/ORIGINAL RESPONDENT:

           SOUMYA V.S., AGED 34 YEARS,
           D/O VENNARAPARAMBIL SURESHBABU,
           RESIDING AT ANAPPUZHA DESOM AND P.O,
           KODUNGALLUR VILLAGE AND TALUK, PIN - 680667

           BY ADVS.
           ACHUTHAN K.
           K.KUSUMAM
           K.KALESH
           P.T.MARY
           REEJA R. NAIR
           R.S.REJITHA


RESPONDENTS/PETITIONERS/ORIGINAL PETITIONERS:

    1      SANDEEP, S/O VIJAYAN, AGED 40 YEARS,
           3RD OFFICER IN SHIP, KUMARANILAYAM,
           ANAPPUZHA DESOM AND P.O. KODUNGALLUR VILLAGE,
           KODUNGALLUR TALUK, PIN - 680667

    2      VIJAYAN, AGED 70 YEARS, S/O RAMAN, KUMARANILAYAM,
           ANAPPUZHA DESOM AND P.O, KODUNGALLUR VILLAGE,
           KODUNGALLUR TALUK, PIN - 680667
 O.P.(F.C) Nos.272, 280 & 282 of 2022

                                 4


    3      SARASAMANI, AGED 68 YEARS, W/O VIJAYAN,
           KUMARANILAYAM, ANAPPUZHA DESOM AND P.O,
           KODUNGALLUR VILLAGE, KODUNGALLUR TALUK,
           PIN - 680667


           BY ADVS.
           P.N.ANOOP
           P.S.NANDANAN(N-25)
           SANTHOSH PETER (MAMALAYIL)(K/1405/2003)
           K.C.SALMAN(K/001390/2003)
           P.SMITHA(K/751/2008)
           M.S.SANDEEP SUDHAKARAN(K/000598/2018)




     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
01.06.2022, ALONG WITH OP (FC).NOS.272/2022 AND 282/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(F.C) Nos.272, 280 & 282 of 2022

                                 5




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
           THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
  WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                     OP (FC) NO. 282 OF 2022
 AGAINST THE ORDER DATED 22.03.2022 IN I.A.NO.27/2022 IN GOP
            178/2020 OF FAMILY COURT, IRINJALAKUDA
PETITIONER/RESPONDENT/ORIGINAL RESPONDENT:

           SOUMYA V.S., AGED 34 YEARS,
           D/O VENNARAPARAMBIL SURESHBABU,
           RESIDING AT ANAPPUZHA DESOM AND P.O,
           KODUNGALLUR VILLAGE AND TALUK, PIN - 680667

           BY ADVS.
           ACHUTHAN K.
           K.KUSUMAM
           K.KALESH
           R.S.REJITHA
           P.T.MARY
           REEJA R. NAIR


RESPONDENTS/PETITIONERS/ORIGINAL PETITIONERS:

    1      SANDEEP, S/O VIJAYAN, AGED 40 YEARS,
           3RD OFFICER IN SHIP, KUMARANILAYAM,
           ANAPPUZHA DESOM AND P.O. KODUNGALLUR VILLAGE,
           KODUNGALLUR TALUK, PIN - 680667

    2      VIJAYAN, AGED 70 YEARS, S/O RAMAN, KUMARANILAYAM,
           ANAPPUZHA DESOM AND P.O, KODUNGALLUR VILLAGE,
           KODUNGALLUR TALUK, PIN - 680667
 O.P.(F.C) Nos.272, 280 & 282 of 2022

                                 6


    3      SARASAMANI, AGED 68 YEARS, W/O VIJAYAN,
           KUMARANILAYAM, ANAPPUZHA DESOM AND P.O,
           KODUNGALLUR VILLAGE, KODUNGALLUR TALUK,
           PIN - 680667

           BY ADVS.
           P.N.ANOOP
           P.S.NANDANAN(N-25)
           SANTHOSH PETER (MAMALAYIL)(K/1405/2003)
           K.C.SALMAN(K/001390/2003)
           SMITHA PILLAI(K/1513/2003)
           M.S.SANDEEP SUDHAKARAN(K/000598/2018)




     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
01.06.2022, ALONG WITH OP(FC).NOS.272/2022 AND 280/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(F.C) Nos.272, 280 & 282 of 2022

                                     7


                          J U D G M E N T

A.MUHAMED MUSTAQUE, J.

This matter arises from different interlocutory

applications filed in a pending application for permanent

custody filed by the father. The mother, who is now

stated to be in Dubai, moved an application before the

Family Court to take the child abroad. That application

has been declined. The mother is now here in India. She

is personally present before us. The father of the child

is also present. Detailed orders have been passed by the

Family Court in different interlocutory applications.

Urgency looms in this case for the reason that the

child's future is hanging in the decision to be taken

regarding his custody. If the mother is permitted to take

the child abroad, he can continue his education in Dubai.

If it is not allowed, he has to be in the company of the

father. The welfare of the child is a question to be

decided finally, after allowing the parties to adduce

evidence.

O.P.(F.C) Nos.272, 280 & 282 of 2022

2. In Smitha Antony vs. Koshy Kurian (2002 (3) KLT

516), we have considered a similar issue and opined that in an

Interlocutory Application or in exercising the power under

Article 227 of the Constitution of India, it may not be proper

for the court to permit one of the spouse to take the child

abroad. It is appropriate to refer the relevant paragraphs in

the said judgment:

"8. We sought the assistance of Amicus Curiae Advocate Sri.Anil Malhotra who is an expert in the field of child custody matters, to get more insight into this issue. Learned Amicus Curiae appeared before this Court online and submitted that, jurisdictional Family Court is the proper forum to decide on the question of guardianship of the person or the custody of or access to any minor. The High Court exercising supervisory power under Article 227 of the Constitution cannot bye pass the Family Court to decide on the question of guardianship of the person or custody of or access to any minor. Before deciding the question of guardianship and custody, if one party is permitted to take the children abroad, the other party will be non-suited, as there is little scope for enforcing orders of an Indian Court in a foreign land. Moreover, India is not a signatory to the 1980 Hague convention on the civil aspects of international child abduction (Hague Abduction O.P.(F.C) Nos.272, 280 & 282 of 2022

Convention) nor are there any bilateral agreement in force between India and Australia concerning international parental child abduction.

9. Going by Section 7(1) explanation (g) of the Family Courts Act, 1984, and Section 9 of the Guardian and Wards Act, 1890, it is manifestly clear that the suits and proceedings including the suit or proceeding where any question of guardianship of the person of any minor or his custody or access to him arises, whether governed by any personal law, or the provisions to the Guardian and Wards Act, would be cognizable only by the Family Court, if the matter arises within the area over which the jurisdiction is exercisable by the Family Court (Devilal Bhagat vs. Rekha Bhagat (2008 (3) KLT S.N 14 (C.No.16)".

3. After bestowing our attention to the concern of

the parties, we are of the view that the matter requires

an urgent disposal. In such circumstances, we are of the

view that notwithstanding the impugned order, the Family

Court shall dispose the original petition itself within a

period of five weeks from today.

4. The parties are directed to appear before the

Family Court on 09.06.2022 in regard to custody matter.

So long as, the mother is available in India, the child O.P.(F.C) Nos.272, 280 & 282 of 2022

is permitted to reside with the mother subject to contact

right to the father on every day through Whatsapp video

call between 7.30 p.m. to 9 p.m. However, when the mother

leaves India, the child has to be with the father subject

to contact rights to mother.

It is made clear that only this case regarding

custody (GOP.No.178 of 2020) alone be directed to

dispose. All other cases if any tagged along with this

matter be de-linked. While the child is in the custody of

the mother, we allow child to be in the company of the

father on every Saturday between 02.00 p.m. to 04.00 p.m.

at the premises of the Family Court, Irinjalakkuda.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE AS O.P.(F.C) Nos.272, 280 & 282 of 2022

APPENDIX OF OP (FC) 272/2022

PETITIONER EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN G.O.P 178/2020, NOW PENDING BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 17/02/2020

EXHIBIT P2 TRUE COPY OF THE ORDER IN I.A. NO. 5/2020 DATED 21/12/2020 BY THE HON'BLE FAMILY COURT, IRINJALAKKUDA

EXHIBIT P3 TRUE COPY OF THE COMMON ORDER DATED 02/02/2021, IN I.A. NO.11/2021 AND I.A. NO.12/2021 IN I.A. NO.5/2020 IN G.O.P 178/2020 BY THE HON'BLE FAMILY COURT, IRINJALAKKUDA.

EXHIBIT P4 TRUE COPY OF THE I.A. NO.15/2021 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 04/02/2021

EXHIBIT P5 TRUE COPY OF THE OBJECTION TO THE I.A.

NO.15/2021 IN G.O.P NO.178/2020 FILED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 25/02/2021

EXHIBIT P6 TRUE COPY OF THE ORDER PASSED BY THE FAMILY COURT IN I.A. NO.15/2021 IN G.O.P NO.178/2020 DATED 29/06/2021.

EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER IN O.P(F.C) 344/2021 PASSED BY THE HON'BLE HIGH COURT OF KERALA, DATED 12/07/2021. O.P.(F.C) Nos.272, 280 & 282 of 2022

EXHIBIT P8 TRUE COPY OF THE ORDER IN O.P(F.C) 344/2021 AND O.P.(F.C) 412/2021 PASSED BY THE HON'BLE HIGH COURT OF KERALA, DATED 12/10/2021

EXHIBIT P9 TRUE COPY OF I.A. NO.25/2021 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 04/12/2021

EXHIBIT P10 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO I.A. NO.25/2021 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 11/01/2022

EXHIBIT P11 TRUE COPY OF I.A. NO.27/2022 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 10/01/2022

EXHIBIT P12 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO I.A. NO.27/2022 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 28/01/2022

EXHIBIT P13 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENT TO THE OBJECTION OF THE PETITIONER IN I.A NO.27/2022 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 3/03/2022

EXHIBIT P14 TRUE COPY OF I.A. NO.28/2022 IN G.O.P NO.178/2020 FILED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 06/03/2022

EXHIBIT P15 TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT TO I.A. NO.28/2022 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA

EXHIBIT P16 TRUE COPY OF THE COMMON ORDER IN I.A 25/2021, I.A. 27/2022 AND I.A. 28/2022 PASSED BY THE HON'BLE FAMILY COURT, O.P.(F.C) Nos.272, 280 & 282 of 2022

IRINJALAKKUDA DATED 22/03/2022

EXHIBIT P17 TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 14/02/2022

EXHIBIT P17(A) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 14/02/2022

EXHIBIT P17(B) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 16/02/2022

EXHIBIT P17(C) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 28/02/2022 O.P.(F.C) Nos.272, 280 & 282 of 2022

APPENDIX OF OP (FC) 280/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PLAINT IN G.O.P 178/2020, NOW PENDING BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 17/02/2020

EXHIBIT P2 TRUE COPY OF THE ORDER IN I.A. NO. 5/2020 DATED 21/12/2020 BY THE HON'BLE FAMILY COURT, IRINJALAKKUDA

EXHIBIT3 TRUE COPY OF THE COMMON ORDER DATED 02/02/2021, IN I.A. NO.11/2021 AND I.A. NO.12/2021 IN I.A. NO.5/2020 IN G.O.P 178/2020 BY THE HON'BLE FAMILY COURT, IRINJALAKKUDA.

EXHIBIT P4 TRUE COPY OF THE I.A. NO.15/2021 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 04/02/2021.

EXHIBIT P5 TRUE COPY OF THE OBJECTION TO THE I.A.

NO.15/2021 IN G.O.P NO.178/2020 FILED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 25/02/2021

EXHIBIT P6 TRUE COPY OF THE ORDER PASSED BY THE FAMILY COURT IN I.A. NO.15/2021 IN G.O.P NO.178/2020 DATED 29/06/2021.

EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER IN O.P(F.C) 344/2021 PASSED BY THE HON'BLE HIGH COURT OF KERALA, DATED 12/07/2021.

EXHIBIT P8 TRUE COPY OF THE ORDER IN O.P(F.C) 344/2021 AND O.P.(F.C) 412/2021 PASSED BY O.P.(F.C) Nos.272, 280 & 282 of 2022

THE HON'BLE HIGH COURT OF KERALA, DATED 12/10/2021

EXHIBIT P9 TRUE COPY OF I.A. NO.25/2021 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 04/12/2021

EXHIBIT P10 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO I.A. NO.25/2021 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 11/01/2022.

EXHIBIT P11 TRUE COPY OF I.A. NO.27/2022 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 10/01/2021.

EXHIBIT P12 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO I.A. NO.27/2022 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 28/01/2022.

EXHIBIT P13 TRUE COPY OF THE REPLY AFFIDAVIT FILED BY THE RESPONDENT TO THE OBJECTION OF THE PETITIONER IN I.A NO.27/2022 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 3/03/2022.

EXHIBIT P14 TRUE COPY OF I.A. NO.28/2022 IN G.O.P NO.178/2020 FILED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 06/03/2022.

EXHIBIT P15 TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT TO I.A. NO.28/2022 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA.

EXHIBIT P16 TRUE COPY OF THE COMMON ORDER IN I.A 25/2021, I.A. 27/2022 AND I.A. 28/2022 PASSED BY THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 22/03/2022 O.P.(F.C) Nos.272, 280 & 282 of 2022

EXHIBIT P17 TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 14/02/2022.

EXHIBIT P17(A) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 14/02/2022.

EXHIBIT P17(B) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 16/02/2022.

EXHIBIT P17(C) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 28/02/2022 O.P.(F.C) Nos.272, 280 & 282 of 2022

APPENDIX OF OP (FC) 282/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PLAINT IN G.O.P 178/2020, NOW PENDING BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 17/02/2020.

EXHIBIT P2 TRUE COPY OF THE ORDER IN I.A. NO. 5/2020 DATED 21/12/2020 BY THE HON'BLE FAMILY COURT, IRINJALAKKUDA

EXHIBIT P3 TRUE COPY OF THE COMMON ORDER DATED 02/02/2021, IN I.A. NO.11/2021 AND I.A. NO.12/2021 IN I.A. NO.5/2020 IN G.O.P 178/2020 BY THE HON'BLE FAMILY COURT, IRINJALAKKUDA

EXHIBIT P4 TRUE COPY OF THE I.A. NO.15/2021 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 04/02/2021

EXHIBIT P5 TRUE COPY OF THE OBJECTION TO THE I.A.

NO.15/2021 IN G.O.P NO.178/2020 FILED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 25/02/2021

EXHIBIT P6 TRUE COPY OF THE ORDER PASSED BY THE FAMILY COURT IN I.A. NO.15/2021 IN G.O.P NO.178/2020 DATED 29/06/2021.

EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER IN O.P(F.C) 344/2021 PASSED BY THE HON'BLE HIGH COURT OF KERALA, DATED 12/07/2021.

EXHIBIT P8 TRUE COPY OF THE ORDER IN O.P(F.C) 344/2021 AND O.P.(F.C) 412/2021 PASSED BY THE HON'BLE HIGH COURT OF KERALA, DATED O.P.(F.C) Nos.272, 280 & 282 of 2022

12/10/2021

EXHIBIT P9 TRUE COPY OF I.A. NO.25/2021 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 04/12/2021

EXHIBIT P10 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO I.A. NO.25/2021 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 11/01/2022

EXHIBIT P11 TRUE COPY OF I.A. NO.27/2022 IN G.O.P NO.178/2020 FILED BY THE RESPONDENT BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 10/01/2022

EXHIBIT P12 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO I.A. NO.27/2022 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 28/01/2022

EXHIBIT P13 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENT TO THE OBJECTION OF THE PETITIONER IN I.A NO.27/2022 IN G.O.P NO.178/2020 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 3/03/2022

EXHIBIT P14 TRUE COPY OF I.A. NO.28/2022 IN G.O.P NO.178/2020 FILED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 06/03/2022

EXHIBIT P15 TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT TO I.A. NO.28/2022 BEFORE THE HON'BLE FAMILY COURT, IRINJALAKKUDA.

EXHIBIT P16 TRUE COPY OF THE COMMON ORDER IN I.A 25/2021, I.A. 27/2022 AND I.A. 28/2022 PASSED BY THE HON'BLE FAMILY COURT, IRINJALAKKUDA DATED 22/03/2022. O.P.(F.C) Nos.272, 280 & 282 of 2022

EXHIBIT P17 TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 14/02/2022.

EXHIBIT P17(A) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 14/02/2022.

EXHIBIT P17(B) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 16/02/2022.

EXHIBIT P17(C) TRUE COPY OF THE MEDICAL RECORD OF THE MINOR FROM ASTER MEDICITY DATED 28/02/2022.