Renjith vs Animol
2022 Latest Caselaw 6949 Ker

OP (FC) No.207/2022                                1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                &
                             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
               Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
                              OP (FC) NO. 207 OF 2022(R)
                      OP. NO.559/2017 OF FAMILY COURT, PALAKKAD.
         PETITIONER/COUNTER PETITIONER/PETITIONER:

                      RENJITH, AGED 36,   SON OF NANDAN, PUTHAKKAD,

                      CHERAYAI VEEDU, PUTHUR, OLLUR POST,

                      THRISSUR DISTRICT, PIN - 680 306.

         RESPONDENT/PETITIONER/RESPONDENT:

                      ANIMOL, AGED 26,    DAUGHTER OF PUSHPAN, ERUKKINCHIRA,

                      PAZHARNI DESOM, KIZHAKKENCHERY VILLAGE, ALATHUR TALUK,

                      PALAKKAD, PIN - 678 682.


              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 issue an interim order, restoring the conditions 1 to 6
         specified in the compromise judgment dated 4.2.2019 in
         O.P.No.559/2017 on the files of the Family Court, Palakkad, until the
         disposal of this Original Petition (F.C.).


              This petition again coming on for orders upon perusing the
         petition and the affidavit filed in support of OP (FC) and this
         Court's order dated 31/05/2022 and upon hearing the arguments of
         SRI.SARATH M.S., Advocate for the petitioner and of
         SRI.V.A.JOHNSON (VARIKKAPPALLIL), Advocate for respondent, the court
         passed the following:

                                                 ORDER

Parties are directed to appear before this Court on 20/06/2022 along

with the children. In the meanwhile, we allow the petitioner to interact

with the children from 10.00 a.m. to 01.00 p.m. at the residence of the

respondent.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

14-06-2022 /True Copy/ Assistant Registrar