Muhammed Earattayil vs Fathimath Suhara M
2024 Latest Caselaw 5286 Ker

Kerala High Court

Muhammed Earattayil vs Fathimath Suhara M on 15 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

                                       &

                THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR

         THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945

                          MAT.APPEAL NO. 485 OF 2016

  AGAINST THE ORDER DATED 30.03.2016 IN OP 155/2015 OF FAMILY COURT, TIRUR

APPELLANT/PETITIONERS:

     1      MUHAMMED EARATTAYIL
            S/O.LATE ABDU, PAYYANAKKAL HOUSE, PALAPATTY P.O., VIA
            VELIYAMKODE, MALAPPURAM DISTRICT - 679 579.

     2      SHAHIDA RAYAMARAKKARVEETIL
            W/O.MUHAMMED EARATTAYIL, PAYYANAKKAL HOUSE, PALAPATTY P.O., VIA
            VELIYAMKODE, MALAPPURAM DISTRICT - 679 579.

            BY ADVS.
            SRI.A.JAYASANKAR
            SRI.ASHWIN SETHUMADHAVAN
            SRI.MANU GOVIND
            SRI.S.SABARINADH



RESPONDENT/RESPONDENTS:

     1      FATHIMATH SUHARA M.
            W/O.ARSHAD, PANDARATH HOUSE, VALAYAMKULAM, CHIYYANNUR P.O.,
            MALAPPURAM DISTRICT - 679 585

     2      ARSHAD
            S/O.ANDRAKUNHU, PANDARATH HOUSE, VALAYAMKULAM, CHIYYANNUR P.O.,
            MALAPPURAM DISTRICT - 679 585

            BY ADV SRI.K.K.MOHAMED RAVUF




     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON 15.02.2024,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT.APPEAL NO. 485 OF 2016

                                       2




                               JUDGMENT

(Dated this the 15th day of February, 2024)

Heard the learned counsel appearing for the appellant as well as

the learned counsel for the respondent.

Having considered the contentions advanced on either side and

in view of the fact that since the custody of the minor child was

directed to be handed over only one day during weekend and two

days in a week during vacation time and since there is nothing

illegal in the directions issued by the Family Court, the Matrimonial

Appeal is accordingly closed confirming the directions issued by the

Family Court.

SD/-

ANU SIVARAMAN JUDGE

SD/-

C.PRATHEEP KUMAR JUDGE rp