Citation : 2024 Latest Caselaw 10154 Ker
Judgement Date : 5 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Friday, the 5th day of April 2024 / 16th Chaithra, 1946
IA.NO.1/2024 IN OP (FC) NO. 655 OF 2021(R)
OPGW 401/2018 OF FAMILY COURT, THIRUVALLA
APPLICANT/PETITIONER:
VARGHESE MATHEW, AGED 41, S/O. M.V.MATHEW, NO.5-377,
TOP HILL TEA FACTORY, AMMAN NAGAR, KIL-KOTAGIRI BAZAR P.O.,
NILGRIS, TAMIL NADU STATE, PIN - 643 216.
RESPONDENT/RESPONDENT:
SHARON MANALOOR, AGED 36, W/O.VARGHESE MATHEW AND
D/O.REVI MANALOOR, MANALOOR HOUSE, CHIRAYIRAMBU P.O.,
MARAMON, PATHANAMTHITTA DISTRICT, PIN - 689 549.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass and order
permitting the petitioner/father to contact the minor child 'Niah Mary
Varghese' through Whatsapp video call (a) 5 minutes every day except
Friday, Saturday and Sunday between 4.00 P.M and 4.30 P.M (b) 5 minutes
every day except Friday, Saturday and Sunday between 8.00 P.M and 8.30 P.M
(c) for 20 minutes Whatsapp video call on every Sunday and Friday between
8.30 P.M and 9.00 P.M.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this Court's judgment dated
12.01.2022 & order dated 20.12.2023 in IA 1/2023 and upon hearing the
arguments of M/S. JOSEPH GEORGE & P.A.REJIMON, Advocates for the applicant
in IA/petitioner in OP(FC) and of SMT. MEREENA.J.JOSEPH, Advocate for the
respondent in IA/OP(FC), the court passed the following:
P.T.O.
A.MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.
------------------------------------------------
I.A.No.1/2024 in O.P.(FC).No.655/2021
------------------------------------------------
Dated this the 5th day of April, 2024
O R D E R
A.Muhamed Mustaque, J.
We also allow father to contact the child on 15th of every
month through a WhatsApp call on the mother's phone from 7.30
P.M. to 8 P.M. However, before the father is allowed to contact
the child through WhatsApp, he shall clear the entire arrears of
maintenance.
Post on 28/5/2024.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE
Sd/-
SOPHY THOMAS, JUDGE
ms
05-04-2024 /True Copy/ Deputy Registrar
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