Akhilesh.S vs Remya.R
2024 Latest Caselaw 10886 Ker

Kerala High Court

Akhilesh.S vs Remya.R on 12 April, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

OP (FC) No.104/2024                         1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                             &
                            THE HONOURABLE MR. JUSTICE P.M.MANOJ
                 Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                                OP (FC) NO. 104 OF 2024(R)
                          OPGW 1013/2023 OF FAMILY COURT, ADOOR

   PETITIONER/PETITIONER:


           AKHILESH.S, AGED 42 YEARS, S/O. SOMAN PILLAI,
           'AKHILESH BHAVAN', NEELIKULAM, VAVVAKKAVU P.O.,
           KARUNAGAPPALLY TALUK, KOLLAM DISTRICT, PIN - 690 528.

   RESPONDENT/RESPONDENT:

           REMYA.R, AGED 38 YEARS, D/O. BALAKRISHNA PILLAI,
           'SREEVALSAM', BHAGAVATHIKKUM PADINJARU, KEERUKUZHY,
           THATTA, PATHANAMTHITTA DISTRICT, PIN - 691 525.

        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 to comply with Exts.P3 and P5 judgments
   of this Hon'ble Court permitting the petitioner to have the interim
   custody of the minor ward as ordered by this Hon'ble Court, till the
   disposal of the above Original Petition (F.C).
        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. GISA SUSAN THOMAS, A.R.DIVYA, V.VIDJEALATCHOUMY, DANA MOHAN
   VARGHESE, NEERAJ M.S. & ATHUL G.T, Advocates for the petitioner and
   of SRI.MAYANKUTTY MATHER K.I (SENIOR ADVOCATE) along with
   SMT.T.K.SREEKALA, S.PARVATHI & KALLIYANI KRISHNA B, Advocates for the
   respondent, the court passed the following:

                                                                   P.T.O.
 OP (FC) No.104/2024                              2/3




                           RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                            -----------------------------------------------
                                     O.P.(F.C.)No.104 of 2024
                              -------------------------------------------
                              Dated this the 12th day of April 2024

                                                ORDER

Raja Vijayaraghavan, J.

The petitioner states that he is suffering from Cancer and there is

no justification on the part of the Family Court, Adoor in refusing to grant

overnight custody to the petitioner. It is submitted that the arrangement

ordered in terms of Exts.P3 and P5 should continue.

Both the petitioner, respondents as well as the child shall appear

before this Court on 19.04.2024 for interaction.

Post on 19.04.2024. sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE

das

12-04-2024 /True Copy/ Deputy Registrar

APPENDIX OF OP (FC) 104/2024 Exhibit P3 COPY OF THE JUDGMENT DATED 14/01/2019 IN O.P.(FC) NO.670/2018 PASSED BY THIS HON'BLE COURT. Exhibit P5 COPY OF THE JUDGMENT DATED 02/08/2021 PASSED BY THIS HON'BLE COURT IN OP(FC)NO.176/2020.

12-04-2024 /True Copy/ Deputy Registrar