Renjith K N vs Sumisha Manohar
2022 Latest Caselaw 7953 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 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                   OP (FC) NO. 324 OF 2022
  OP(G&W)NO.345/2020 OF THE FAMILY COURT ,PATHANAMTHITTA
PETITIONER/PETITIONER:

            RENJITH K N,
            AGED 38 YEARS, S/O.NEELAKANDAN,
            RESIDING AT KOCHALUMOOTTIL HOUSE, PANCODE P.O,
            KOLENCHERY, ERNAKULAM DISTRICT, PIN - 682310.
            BY ADVS.
            THOMAS T.VARGHESE
            PHILIP T.VARGHESE
            ACHU SUBHA ABRAHAM
            V.T.LITHA
            K.R.MONISHA
            SREENATH VIJAYARAGHAVAN
            ARJUN RAJA P.C.


RESPONDENTS/RESPONDENTS:

    1       SUMISHA MANOHAR,
            (WRONGLY TYPED AS SUMISHA MOHANAN),
            AGED 31 YEARS, D/O.MANOHARAN, RESIDING AT
            SUMESH BHAVAN, OMALLOR, P.O. PATHANAMTHITTA,
            PIN - 689647.
    2       MANOHARAN (WRONGLY TYPED AS MOHANAN),
            AGED 61 YEARS, RESIDING AT SUMESH BHAVAN,
            OMALLOR, P.O. PATHANAMTHITTA, PIN - 689647.
    3       SUSHEELA MANOHARAN (WRONGLY TYPED AS SUSHEELA
            MOHANAN), AGED 56 YEARS,
            RESIDING AT SUMESH BHAVAN OMALLOR, P.O.
            PATHANAMTHITTA, PIN - 689647.
            BY ADV AJEESH K SASI


        THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(FC)No.324 OF 2022                  2




                                  JUDGMENT

A.Muhamed Mustaque, J.

The application for interim custody is pending before the

Family Court, Pathanamthitta. The father of minor child is before

us. On last occasion, we passed the following order:

"We allow the father to have interaction with the child on everyday till 28.06.2022 from 10.00 a.m. to 12.30 p.m. from the premises of the Family Court, Pathanamthitta...."

2. It is submitted that father has extended the leave by one

month.

3. Having considered the facts and circumstances, we allow

father to interact with child on every Saturdays from 10.00 a.m.

to 12.30 p.m. from the premises of the Family Court,

Pathanamthitta till orders are passed in the matter by the Family

Court. The Family Court is directed to dispose of interim custody

application in accordance with the directions in Shiju Joy v.

Nisha [2021 (2) KLT 607].

This original petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE DSV/29.06.2022

APPENDIX OF OP (FC) 324/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF PETITION DATED 09.06.2020 FILED AS O.P(G&W) NO. 345/2020 BEFORE THE FAMILY COURT, PATHANAMTHITTA. Exhibit P2 TRUE COPY OF I.A NO. 1/2020 DATED 09.06.2020 FILED IN O.P(G&W) NO. 345/2020 BEFORE THE FAMILY COURT, PATHANAMTHITTA.

Exhibit P3 TRUE COPY OF I.A NO. 5/2022 DATED 26.05.2022 FILED BY PETITIONER IN O.P(G&W) NO. 345/2020 BEFORE THE FAMILY COURT, PATHANAMTHITTA.

Exhibit P4 CERTIFIED COPY OF ORDER DATED 27.05.2022 IN I.A.NO.5/2022 IN O.P.(G&W)No.345/2020 PASSED BY THE FAMILY COURT, PATHANAMTHITTA.

    RESPONDENTS' EXHIBITS:      NIL