Veena.V vs Pradeep Kumar K
2022 Latest Caselaw 5143 Ker

Mat.Appeal No.51/2020                         1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                              &
                           THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
               Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                     IA.NO.2/2022 IN MAT.APPEAL NO. 51 OF 2020
                       OP 146/2016 OF FAMILY COURT, KASARAGOD
   PETITIONER/RESPONDENT:

           PRADEEP KUMAR K., AGED 51 YEARS, S/O. LATE A.M SREEDHARAN, RESIDING
           AT AVIKKAL HOUSE, AJANOOR, KOLAVAYAL (P.O), KASARAGOD DISTRICT, PIN
           -671531.

   RESPONDENT/APPELLANT:

           VEENA.V, AGED 41 YEARS, D/O. VATHSALAN, RESIDING AT SREEVALSAM,
           BEACH ROAD, KOTTIKKULAM, BEKAL (P.O), PALLIKKARA - II VILLAGE,
           HOSDURG TALUK, KASARAGOD DISTRICT, PIN- 671318 (NOW RESIDING AT FLAT
           NO.305, ARISDA ENCLAVE, MANGALADEVI, PANDESHWAR, MANGALORE,
           KARNATAKA STATE, PIN-575001).

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to direct the
   respondent, to handover the minor children of the petitioner named
   Prarthana, aged 15 years, and Pranav aged 13 years, from 8-5-2022 to
   12-5-2022, dehors the pendency of above numbered appeal before this
   Honourable Court.

        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.JAWAHAR JOSE Advocate for the applicant(Respondent in Mat.Appeal)
   and of Advocates M/S.HEMALATHA and BINU GEORGE for the
   respondent(Appellant in Mat.Appeal), the court passed the following:
 Mat.Appeal No.51/2020                         2/2

                                         ORDER

Though we cannot deliver judgment in this case at this stage, on account of various issues that has been pending, we deem it appropriate to allow the father visitation right over the children for four days from 08/05/2022 to 12/05/2022.

We, therefore, permit the petitioner to go to the residence of the respondent at 11 A.M. on the afore days and if the children are ready to go with him, he will be permitted to take them and return by 4 p.m. on such days.

Post for further consideration on 18/05/2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- SOPHY THOMAS JUDGE

06-05-2022 /True Copy/ Assistant Registrar