Akhilesh.S vs Remya.R
2024 Latest Caselaw 11304 Ker

Kerala High Court

Akhilesh.S vs Remya.R on 19 April, 2024

Author: K. Babu

Bench: K. Babu

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
                                  &
                  THE HONOURABLE MR. JUSTICE S.MANU
        Friday, the 19th day of April 2024 / 30th 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 again coming on for orders upon perusing the
petition and the affidavit filed in support of OP (FC), this Court's
order dated 12/04/2024 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.
                     K.BABU & S.MANU, JJ
          -------------------------------------------------
                  O.P.(F.C.) No.104 of 2024
          -------------------------------------------------
          Dated this the 19th day of April, 2024

                           ORDER

S.MANU, JUDGE

On 12.04.2024, this Court passed an order directing

the parties to appear before this Court today along with

the child. Today, the petitioner and respondent are

present along with the minor child.

2. We have interacted with the parties and also

with the minor child. We find it appropriate to hand over

the custody of the minor child for a short period to the

petitioner.

3. The respondent shall produce the child before

the Chief Ministerial Officer at Family Court, Adoor, on

20.04.2024 at 10.00AM and the custody of the child shall

be handed over to the petitioner. The petitioner shall

produce the child before the Chief Ministerial Officer at

Family Court, Adoor, on 22.04.2024 at 11.00AM and the

..2..

custody of the child shall be handed over to the

respondent.

Post the matter for further consideration on

22.05.2024.

                                    Sd/-                                Sd/-

                            K.BABU, JUDGE                      S.MANU,JUDGE


       kkj




19-04-2024                         /True Copy/                             Deputy Registrar