Jeena K K vs Adarsh
2023 Latest Caselaw 13746 Ker

Kerala High Court

Jeena K K vs Adarsh on 26 December, 2023

Author: P Gopinath

Bench: P Gopinath

OP (FC) No.703/2023                         1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE GOPINATH P.
                                            &
                           THE HONOURABLE MR. JUSTICE G.GIRISH
                 Tuesday, the 26th day of December 2023 / 5th Pousha, 1945
                                OP (FC) NO. 703 OF 2023(R)

                          OP 154/2022 OF FAMILY COURT, ALAPPUZHA

   PETITIONER/RESPONDENT:

           JEENA K K, AGED 34 YEARS, W/O. ADARSH AND D/O.KARUNAKARA MENON,
           RESIDING AT KALATHIL, S L PURAM P O, ALAPPUZHA, PIN - 688 523.

   RESPONDENT/PETITIONER:

           ADARSH, AGED 40 YEARS, ASHOK NIVAS, S/O ASHOK, EZHUPUNNA P O,
           CHERTHALA TALUK, ALAPPUZHA, PIN - 688 537.


        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 direct the respondent herein to hand over the custody of the
   minor child to the petitioner and communicate the order to the respondent
   by appointing a special messenger, pending disposal of this Original
   Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of M/S. S.GOPAKUMAR & T.M.BINITHA, Advocates for the petitioner, the court
   passed the following:

                                                                    P.T.O.
 OP (FC) No.703/2023                             2/3

                                     GOPINATH P & G.GIRISH., JJ.
                                        ================
                                         O.P (F.C) No.703 of 2023
                                         =================
                                 Dated this the 26th day of December, 2023


                                                    ORDER

GOPINATH P, J.

Having heard the learned counsel for the petitioner and the

learned counsel appearing for the respondent and having regard to the

various orders issued by this Court, including Ext.P6 order, where this

Court has directed the Family Court, Alappuzha to take necessary steps

to ensure completion of the counselling through a named Counsellor

attached to the Family Counselling Centre under the Kerala High Court

Legal Services Committee, as expeditiously as possible, we are of the

view that a report must be called for from the Family Court, Alappuzha,

regarding the status of the counselling before finally disposing of this

Original Petition.

Registry shall therefore call for a report from the Family Court,

Alappuzha regarding the status of counselling pursuant to Ext.P6

judgment of this Court in O.P (F.C) No.172 of 2023 urgently. A copy of

this order shall also be communicated to the Family Court, Alappuzha .

Post on 09.01.2024.

Sd/-

GOPINATH P. JUDGE

Sd/-

G.GIRISH JUDGE 26-12-2023DK /True Copy/ Deputy Registrar

APPENDIX OF OP (FC) 703/2023 Exhibit P6 TRUE COPY OF THE JUDGMENT IN O.P.(FC) NO. 172/2023 DT.

10/04/2023.

26-12-2023 /True Copy/ Deputy Registrar