K.R.Suni vs Sajna K.M
2023 Latest Caselaw 5655 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                 &
              THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                      OP (FC) NO. 229 OF 2023
   AGAINST THE ORDER/JUDGMENT IN GOP 30/2022 OF FAMILY COURT,
                            KUNNAMKULAM
PETITIONER:

          K.R.SUNI
          AGED 47 YEARS,KARUPPATH PARAMBIL, MANNATH LANE,
          CHIRANGARA TEMPLE ROAD, MALIKAMPEEDIKA, ALUVA,
          ERNAKULAM DISTRICT-, PIN - 683511
          BY ADV M.R.SASITH


RESPONDENT:

          SAJNA K.M
          AGED 42 YEARS
          KARIYANNUR HOUSE, PORKALENGAD P.O.,
          KUNNUMKULAM, THRISSUR DISTRICT, PIN - 680517
          BY ADVS.
          SANTHOSH P.PODUVAL
          R.RAJITHA(K/870/2005)
          CHITHRA S.BABU(K/376/2012)


OTHER PRESENT:

          SMT. M.M. JASMIN-GP


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
12.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 229 OF 2023               2

                                JUDGMENT

The petitioner challenges Ext.P6 order asserting that his

daughter is fully willing to remain in his custody at least for a few

days.

2. However, we have interacted with Miss.Gouri - the child of the

petitioner and respondent; and she has made her intention

unequivocally clear that she does not want to go with the father at all.

Obviously, this Court is now constrained to approve Ext.P6 order.

It is so ordered.

This Original Petition is thus disposed of.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

SOPHY THOMAS JUDGE MC/12.5

APPENDIX OF OP (FC) 229/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE ORIGINAL PETITION FILED BY THE PETITIONER AGAINST THE RESPONDENT AS G.O.P. NO.30/2022(OLD- 1967/2016) BEFORE THE HON'BLE FAMILY COURT AT THRISSUR Exhibit P2 THE TRUE COPY IF THE INTERLOCUTORY APPLICATION NO IA NO 2356/2016 IN OP NO 1967/2016 SEEKING INTERIM CUSTODY OF THE CHILDREN ALONG WITH THE ORIGINAL PETITION. Exhibit P3 THE TRUE COPY OF THE ORDER DATED 25.01.2018 IN I A NO 2356/2016 IN OP NO 1967/2016 BY THE HON'BLE FAMILY COURT, THRISSUR Exhibit P4 THE TRUE COPY OF THE INTERIM APPLICATION NO.10/2023 IN G.O.P.NO.30/2022 ALONG WITH AFFIDAVIT BEFORE THE HON'BLE FAMILY COURT, KUNNAMKULAM Exhibit P5 THE TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT IN THE IA 10/2023 Exhibit P6 THE TRUE COPY OF THE ORDER DATED 19.04.2023 IN I.A.NO.10/2023 IN G.O.P.NO.30/2022 BEFORE THE HON'BLE FAMILY COURT; KUNNUMKULAM Exhibit P7 TRUE COPY OF PHOTOGRAPHS OF THE PETITIONER AND HIS DAUGHTER DURING VACATION Exhibit P8 TRUE COPY OF ORDER IN OP FC NO 210/2018 OF THE HON'BLE HIGH COURT DATED 13/4/2018