Jisha Mohan vs Vishal V.M
2023 Latest Caselaw 10240 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 21st day of September 2023 / 30th Bhadra, 1945
                         MAT.APPEAL NO. 757 OF 2022
              OP(GW) 766/2022 OF FAMILY COURT, PATHANAMTHITTA.
APPELLANT/PETITIONER & COUNTER CLAIM RESPONDENT:

     JISHA MOHAN, AGED 33 YEARS, D/O.MOHANAN,
     PARAMKIMAMVILAYIL,CHOORAKODU P.O., ERATHU VILLAGE, ADOOR TALUK,
     PATHANAMTHITTA, PIN-691551.

    BY ADVS.T.S.HARIKUMAR AND P.B.SAHASRANAMAN

RESPONDENT/RESPONDENT & COUNTER CLAIM PETITIONER:


     VISHAL V.M., AGED 38 YEARS, S/O.VIJAYAN, V.V.VILAS(MOORTHIVILAYIL),
     THEKKUMMURI, PERINGANADU P.O., PERINGANADU VILLAGE, ADOOR TALUK,
     PATHANAMTHOTTA, PIN-691551.

     (NAME AND ADDRESS OF THE MINOR WARD)
     ISHAN V., AGED 4 YEARS, SON OF VISHAL V.M., PARAMKIMAMVILAYIL,
     CHOORAKODU P.O., ERATHU VILLAGE, ADOOR TALUK, PATHANAMTHITTA - 691
     551.


   BY ADVS.MANU RAMACHANDRAN, M.KIRANLAL, R.RAJESH (VARKALA), SAMEER M
   NAIR, DHANALAKSHMI V.K., GEETHU KRISHNAN AND SAILAKSHMI MENON


     This Matrimonial appeal having come up for orders on 21.09.2023, the
court on the same day passed the following:




                                                     P.T.O.
                      A.MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.
                    -----------------------------------------
                            Mat.Appeal No.757 of 2022
                    -----------------------------------------
                    Dated this the 21st day of September, 2023

                                               O R D E R

A.Muhamed Mustaque, J.

This matter has been brought up at the instance of the

respondent. It is to be noted that we permitted mother of the child

to take the child to New Zealand on certain conditions mentioned in

the judgment. The request now made is regarding clarification on

the custody granted to the paternal grandmother during weekends.

2. Having considered the submissions of both sides, the

paternal grandmother shall have custody of the child every Saturday

from 10.30 A.M. till ensuing Sunday 5.30 P.M.. This arrangement shall

continue till the child is taken to New Zealand. The child shall be

handed over and returned from the premises of the Family Court, Adoor.

3. We also clarify that the direction in the judgment

regarding bringing the child to India when the academic year of the

child ends in December would operate only from the year 2024 onwards.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE ms 21-09-2023 /True Copy/ Assistant Registrar