Roshan George vs Reny Varghese
2024 Latest Caselaw 14277 Ker

Kerala High Court

Roshan George vs Reny Varghese on 29 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

Mat.Appeal No.1394/2017                         1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             PRESENT
                          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                &
                             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                   IA.NO.1/2024 IN MAT.APPEAL NO. 1394 OF 2017
          OP(G&W) 243/2014 OF FAMILY COURT, THIRUVALLA, PATHANAMTHITTA.
   APPLICANT/APPELLANT:

           ROSHAN GEORGE, AGED 45 YEARS, S/O. LATE GEORGE JOSEPH, UZHATHIL
           BUNGLOW,PARUMALA P.O, THIRUVALLA, PIN- 689626, REPRESENTED BY POWER
           OF ATTORNEY HOLDER ANNIE JOSEPH, AGED 72 YEARS, W/O.LATE.GEORGE
           JOSEPH, UZHATHIL BUNGLOW, PARUMALA PO,THIRUVALLA, PIN- 689626.

   RESPONDENT/RESPONDENT:

           RENY VARGHESE, AGED 34, D/O. VARGHESE GEE VARGHESE, KADAVIL MARY
           VILLA, PARUMALA PO, THIRUVALLA, PIN- 689626.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to modify the
   condition mentioned in paragraph 7 of the judgment dated 16.03.2022 in
   Mat.Appeal Nos.1394 and 1395 of 2017 of this Honourable Court in the
   following manner by allowing the applicant/appellant;

        i) to communicate with the child over video conferencing from 3.00
   p.m. to 3.30 p.m.(Doha time) on Friday every week vide through IMO, and

        ii) to have custody of the child for a period of four weeks in a
   year in India or in United Kingdom in the best interest of the child and
   in the interest of justice.


        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S. SOMAN P. PAUL, YASH THOMAS MANNULLY, AND PREETHI ANNIE ALEX
   Advocates for the applicant, and of M/S.T.K.BIJU (MANJINIKARA), BIJU
   C.VARGHESE and BINDU N.RAJAN Advocates for the respondent, the court
   passed the following:

                                                                          P.T.O
 Mat.Appeal No.1394/2017                       2/2




                                         ORDER

The learned counsel for the appellant- Sri.Joseph George seeks permission to remove his name from the cause list. Permission granted.

Issue urgent notice to the respondent by speed post.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

29-05-2024 /True Copy/ Assistant Registrar