Nirmal Rema Das vs Kala Prathapan
2022 Latest Caselaw 5600 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
           Thursday, the 26th day of May 2022 / 5th Jyaishta, 1944
                 RP NO. 366 OF 2021 IN OP(FC)No.190/2021(R)
  REVIEW PETITIONER/1ST RESPONDENT:

         NIRMAL REMA DAS, S/O.HARI DAS, RESIDING AT CELOSIA HOUSE,

         VANDAMATTAM P.O., THODUPUZHA, IDUKKI DISTRICT- 685 582,

         NOW RESIDING AT 1ST FLOOR EADEN, MUNDAMPALAM ROAD,

         THRIKKAKARA, KAKKANAD, ERNAKULAM- 682 021.

  RESPONDENTS/PETITIONERS AND 2ND RESPONDENT:

    1. KALA PRATHAPAN, VALAVOOR HOUSE, ANNAMANADA P.O., THRISSUR- 680
       741, NOW RESIDING AT VB FLORA, FLAT NO.5B, THANAPADAM, KAKKANAD,
       ERNAKULAM- 682 030.
    2. PRATHAPAN VALAVOOR, VALAVOOR HOUSE, ANNAMANADA P.O., THRISSUR- 680
       741, NOW RESIDING AT VB FLORA, FLAT NO.5B, THANAPADAM, KAKKANAD,
       ERNAKULAM- 682 030.
    3. AISHWARYA PRATHAPAN, D/O.PRATHAPAN VALAVOOR, ANNAMANADA P.O.,
       KALLUR THEKKUMURI VILLAGE, LAST RESIDED AT VB FLORA, FLAT NO.5B,
       THANAPADAM, KAKKANAD, ERNAKULAM -682 030, NOW RESIDING AT 9,
       BAUSCHSTR, 97421, SCHWEINFURT, DEUTSCHLAND, GERMANY, REPRESENTED
       BY POWER OF ATTORNEY HOLDER FATHER, PRATHAPAN VALAVOOR, AADHAR
       CARD NO.201718442800, AGED 65 YEARS, S/O. RAMAN NAIR, RESIDING AT
       FLAT NO.5 B, VB FLORA, THANAPADAM, KAKKANAD, COCHIN-682 030,
       KERALA STATE, INDIA.


       Review Petition praying that in the circumstances stated therein the
High Court be pleased to direct the 1st and the 2nd respondents to produce the
minor child Dhyan Nirmal before this Honourable Court and grant the petitioner
the interim custody of the minor, till the disposal of the Review Petition.

       This Review petition again coming on for orders upon perusing the
petition and this Court's judgment dated 08/04/2021 in OP(FC) No. 190/2021 &
order dated 24/05/2022 in RP No. 366/2021 and upon hearing the arguments of
M/S. T.B.SHAJIMON, T.S. HARIKUMAR & GOVINDU P.RENUKADEVI, Advocates for the
petitioner in RP/R1 in OP(FC) and of SRI.G. SREEKUMAR (CHELUR), Advocate for
the respondents, the court passed the following:-

                                                      P.T.O.
                  MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.
                  -------------------------------------------------
                 R.P.No.366 of 2021 in OP(FC).No.190 of 2021
                 ---------------------------------------------------
                              Dated : 26th May, 2022


                                      ORDER

We interacted with the parties online. Mother of the child

submits that she could not bring the child to India during

summer holidays as agreed, due to her examination in Germany

and she has undertaken before this Court that she will bring the

child during December vacation.

Hence, we direct to bring the child on 22.12.2022.

Sd/-

MUHAMED MUSTAQUE, Judge

Sd/-

SOPHY THOMAS, Judge

Mrcs

26-05-2022 /True Copy/ Assistant Registrar