Kerala High Court
Sreenath Thulasidas vs Sethulaskshmi Harinarayanan on 7 November, 2024
2024:KER:82766
Tr.P.(C) Nos.650, 677 & 678 of 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946
TR.P(C) NO. 650 OF 2024
IN OP NO.231 OF 2023 OF FAMILY COURT, NORTH PARAVUR
PETITIONER:
SREENATH THULASIDAS
AGED 37 YEARS
S/O T.G.THULASIDAS, PADMASREE HOUSE HOUSE, NEAR
CHENDAMANGALAM PANCHAYATH OFFICE, N PARAVUR,
ERNAKULAM (DIST), PIN - 683512
BY SREENATH THULASIDAS(Party-In-Person)
RESPONDENT
SETHULASKSHMI HARINARAYANAN
AGED 35 YEARS
D/O HARINARAYANAN, KAMAL, KOTTAARAPPATTU, NEAR
MUNICIPAL TOWN HALL, NORTH PARAVOOR, ERNAKULAM
(DIST), PIN - 683513
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.11.2024, ALONG WITH Tr.P(C).677/2024,
678/2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946
TR.P(C) NO. 677 OF 2024
IN OP NO.222 OF 2023 OF FAMILY COURT, NORTH PARAVUR
PETITIONER:
SREENATH THULASIDAS
AGED 37 YEARS
S/O T G THULASIDAS, NEAR CHENDAMANGALAM PANCHAYATH
OFFICE, N PARAVUR, ERNAKULAM(DIST), PIN - 683512
BY SREENATH THULASIDAS(Party-In-Person)
RESPONDENT:
SETHULASKSHMI HARINARAYANAN
AGED 35 YEARS
D/O HARINARAYANAN,KAMAL HOUSE, ,KOTTARAPPATTU LANE,
N PARAVUR, ERNAKULAM(DIST), PIN - 683513
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.11.2024, ALONG WITH Tr.P(C).650/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946
TR.P(C) NO. 678 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN OP NO.224 OF 2023
OF FAMILY COURT, NORTH PARAVUR
PETITIONER:
SREENATH THULASIDAS
AGED 37 YEARS
S/O T.G.THULASIDAS, PADMASREE HOUSE HOUSE, NEAR
CHENDAMANGALAM PANCHAYATH OFFICE, N PARAVUR,
ERNAKULAM (DIST), PIN - 683512
BY SREENATH THULASIDAS(Party-In-Person)
RESPONDENT:
SETHULAKASHMI HARINRAYANAN
AGED 35 YEARS
D/O HARINARAYANAN, KAMAL, KOTTAARAPPATTU, NEAR
MUNICIPAL TOWN HALL, NORTH PARAVOOR, ERNAKULAM
(DIST), PIN - 683513
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.11.2024, ALONG WITH Tr.P(C).650/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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VIJU ABRAHAM, J.
-- -- -- -- -- -- -- -- -- -- -- -- --
Tr.P(C) Nos.650, 677 & 678 of 2024
-- -- -- -- -- -- -- -- -- -- -- -- --
Dated this the 7th day of November, 2024
ORDER
Tr.P(C)No.650 of 2024 is filed seeking transfer of OP(G & W)
No.231/2023, whereas Tr.P(C)No.677 of 2024 is filed seeking
transfer of OP No.222/2023 and Tr.P(C)No.678 of 2024 is filed
seeking transfer of OP No.224/2023, pending before the Family
Court, North Paravur to any other Family Court.
2. The petitioner submits that evidence is to begin in all three
cases and therefore requested for the interference of this Court
and order transfer of the cases. It is seen that these transfer
petitions have been filed essentially alleging bias on the Presiding
Officer. One of the allegation raised against the Family Court,
North Paravur is that it had made an observation in its Common
Order dated 22nd February 2024 in IA 02/2023, IA 4/2024, IA
5/2023, IA 7/2023 and IA 8/2023 in OP 231/2023 that even prima
facie the alleged violation is not established, even after the
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respondent itself admitting her willful violation. It is also
contended that the court has taken a biased approach with regard
to the custody of the child and as per the information from the
Family Court staff, no remark has been written about the
interaction of the Judge with the child on 18.11.2023. Yet another
contention raised is that the Family Court, North Paravur has
denied overnight custody of the child to the petitioner, which was
granted to him by the Family Court, Ernakulam.
3. Since the grievance of the petitioner is essentially with
regard to the orders/decision taken by the Family Court, North
Paravur, a report was called for from the court concerned
regarding the allegation raised by the petitioner. A report has been
submitted, wherein it is stated that the overnight custody of the
child was modified by the Family Court, Ernakulam itself on
13.06.2022, prior to the transfer on the application of the
respondent/wife to day custody on every Saturday between 10 am
till 5 pm and it is true that the overnight custody of the child was
sought by the petitioner before the Family Court, North Paravur
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and that the request was denied and directed to continue the
existing day custody till the disposal of the original petition, that
too after interaction with the child in chamber counselling. It is
also true that the petitioner has preferred 5 petitions for taking
action against the respondent for violating the custody order and
all those petitions were rejected by the Family Court as per order
dated 22.02.2024. It is also reported that different counsels
engaged by the petitioner had relinquished their vakalath and the
petitioner is now appearing in person.
4. Going through the averments and allegations in the
transfer petitions allegation of bias is based on the orders passed
by the Presiding Officer. In view of the same, I am of the opinion
that if the petitioner is aggrieved by the said orders, it is for the
petitioner to challenge the said orders in appropriate proceedings.
Whether the petitioner has done so, is not discernible from the
averments in the transfer petitions. This Court in Noushad
Flourish v. Akhila[2024 KHC OnLine 1521], after referring to
various judgments of this Court and Apex Court, has held that
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mere allegation of bias against Judicial Officers is not sufficient for
transfer and the allegations of bias must be substantiated with
cogent evidence and cannot be based on conjectures and that
adverse orders by themselves cannot be a reason to doubt the
integrity of a Judicial Officer. The Court has further held that
general statements are insufficient to prove ill-will and it is for the
persons who alleged bias, to substantiate that apprehensions are
reasonable, genuine and justifiable.
5. Taking into consideration the above facts and
circumstances and the allegation raised in these transfer petitions,
which are essentially against the orders passed by the Family
Court, North Paravur, the said averments are insufficient to prove
the ill-will as held by this Court in the decision cited Supra and the
petitioner could not substantiate that his apprehensions are
reasonable and justifiable. It is also to be noted that adverse
orders by themselves cannot be a reason to doubt the integrity of a
Judicial Officer. Further, even as per the averment in the transfer
petition, the same was filed when the case was posted for
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evidence. In view of the above facts and circumstances, I find no
reason to issue any order to transfer the cases from the Family
Court, North Paravur as sought for.
These transfer petitions are accordingly dismissed.
Sd/-
VIJU ABRAHAM
JUDGE
sm/
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APPENDIX OF TR.P(C) 650/2024
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF PHOTOGRAPHS OF THE CHILD
WITH HER FATHER AND PATERNAL GRANDPARENTS
Annexure A2 TRUE COPY OF TRUE COPY OF JUDGMENT OF
THIS HON'BLE COURT IN OP(FC) 139/2023
DATED 28 MARCH 2022
Annexure A3 TRUE COPIES OF IA NO.2/2023 FILED BY THE
PETITIONER FOR VIOLATION OF CUSTODY ORDER
Annexure A4 TRUE COPY OF OBJECTION FILED BY
Annexure A5 TRUE COPY OF EVIDENCE FILED BY PETITONER
Annexure A6 TRUE COPY OF ARGUMENT NOTE FILED BY
Annexure A7 TRUE COPY OF VIOLATION IA NO.4/2023 FILED
BY PETITIONER
Annexure A8 TRUE COPY OF OBJECTION FILED BY THE
Annexure A9 TRUE COPY OF IA NO.5/2023 FILED BY
PETITONER FOR VIOLATION OF CUSTODY ORDER
Annexure A10 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.5/2023 FOR VIOLATION
OF CUSTODY ORDER
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Annexure A11 TRUE COPY IA NO. 7/2023 FILED BY
PETITIONER FOR VIOLATION OF CUSTODY ORDER
Annexure A12 OBJECTION FILED BY RESPONDENT IN IA
NO.7/2023 FOR VIOLATION OF CUSTODY ORDER
Annexure A13 TRUE COPY OF IA NO.8/2023 FILED BY
PETITIONER FOR VIOLATION OF CUSTODY ORDER
Annexure A14 TRUE COPY OF OBJECTION FILED BY
Annexure A15 ARGUMENT NOTE FILED BY PETITIONER IN IA
Annexure A16 TRUE COPY OF COMMON ORDER OF HON'BLE
FAMILY COURT DATED 22ND FEBRUARY 2024 IN
IA 02/2023,IA 4/2024,IA 5/2023,IA
Annexure A17 TRUE COPY OF ORDER PASSED OF HON'BLE
FAMILY COURT ERNAKULAM DATED 24TH MARCH
2022 GRANTING OVERNIGHT CUSTODY HAS BEEN
PRODUCED AND MARKED AS EXHIBIT P15.
Annexure A18 TRUE COPY OF ORDER OF HON'BLE FAMILY
COURT ERNAKULAM DATED 8TH APRIL 2022
GRANTING OVERNIGHT CUSTODY ON ALL 3RD AND
4TH SATURDAYS TO FOLLOWING SUNDAY HAS
BEEN PRODUCED AND MARKED AS EXHIBIT P16
Annexure A19 TRUE COPY OF IA NO.11/2023 FILED BY THE
PETITIONER DATED 15 OCTOBER 2023 FOR
ENHANCING CUSTODY FROM DAY CUSTODY BACK
TO OVERNIGHT CUSTODY AND OTHER RELIEFS.
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Annexure A20 TRUE COPY OF OBJECTION FILED BY
NOVEMEBER 2023
Annexure A21 TRUE COPY OF ORDER OF THE HON'BLE FAMILY
COURT,N PARAVUR DENYING OVERNIGHT IN
CUSTODY ENHANCEMENT PETITIION FROM DAY TO
OVERNIGHT DATED 19 DECEMBER 2023
Annexure A22 TRUE COPY OF IA NO.12/2023 FILED BY
RESPONDENT ON 15.11.2023 SEEKING ADVANCED
HEARING STATING RESPONDENT IS GOING ON 1
DAY TRIP TO DELHI WHICH IS MORE LIKELY A
FLASE STORY
Annexure A23 IA NO.13/2023 FILED BY PETITIONER DATED
17.11.2023 SEEKING HANDOVER OF CHILD AS
RESPONDENT IS GOING ON A TRIP TO DELHI
LEAVING CHILD BEHIND
Annexure A24 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA 13/2023 DATED 22.11.2023
Annexure A25 TRUE COPY OF RESTORATION PETITION
NO.14/2023 DATED 6 APRIL 2024 FOR
Annexure A26 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN RP NO.14/2024 DATED 10 JUNE
Annexure A27 TRUE COPY OF COMMON ORDER OF THE HON'BLE
FAMILY COURT IN RP NO.14/2023,IA
NO.7/2023,8/2023 DATED 18TH JULY 2024
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Annexure A28 THE TRUE COPY OF THE ADJOURNMENT IA
23/2024 DATED 29TH FEBRUARY 2024 FILED BY
PETITIONER
Annexure A29 ORDER OF THE HON'BLE FAMILY COURT,N
PARAVUR DISMISSING THE ADJOURNMENT IA
23/2024 DATED 29TH FEBRAUARY 2024
Annexure A30 INTERIM ORDER OF THIS HON'BLE COURT DATED
6 AUGUST 2024 IN OP(FC) NO.507/2024 FILED
CHALENGING COST OMPOSED IN RP NO.14/2024
BY THE HON'BLE FAMILY COURT
Annexure A31 THE JUDGMENT OF THIS HON'BLE COURT IN
OP(FC) NO.507/2024,511/2024,513/2024
DATED 29TH AUGUST 2024
Annexure A32 TRUE COPY OF OP(G&W) OP 231/2023
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APPENDIX OF TR.P(C) 677/2024
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF PHOTOGRAPHS OF CHILD WITH
HER FATHER AND PATERNAL GRANDPARENTS
Annexure A2 TRUE COPY OF JUDGMENT OF THIS HON'BLE
Annexure A3 TRUE COPY OF IA NO.2/2023 FILED BY THE
PETITIONER FOR VIOLATION OF CUSTODY ORDER
Annexure A4 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.2/2023 IN OP
Annexure A5 TRUE COPY OF EVIDENCE FILED BY PETITIONER
Annexure A6 TRUE COPY OF ARGUMENT NOTE FILED BY
PETITIONER IN IA NO.2/2023 IN OP
Annexure A7 TRUE COPY OF IA NO.4/2023 IN OP
NO.231/2023 FILED BY PETITIONER FOR
VIOLATION OF CHILD CUSTODY ORDER
Annexure A8 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.4/2023 IN OP
Annexure A9 TRUE COPY OF IA NO.5/2023 IN OP
NO.231/2023 FILED BY THE PETITIONER FOR
VIOLATION OF CHILD CUSTODY ORDER
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Annexure A10 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.5/2023 IN OP
Annexure A11 TRUE COPY OF IA NO.7/2023 IN OP
NO.231/2023 FILED BY THE PETITIONER FOR
VIOLATION OF CHILD CUSTODY ORDER
Annexure A12 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.7/2023 IN OP
Annexure A13 TRUE COPY OF IA NO.8/2023 IN OP
NO.231/2023 FILED BY PETITIONER FOR
VIOLATION OF CHILD CUSTODY ORDER
Annexure A14 OBJECTION FILED BY RESPONDENT IN IA
Annexure A15 ARGUMENT NOTE FILED BY PETITIONER IN IA
NO.7/2023 AND IA NO.8/2023 IN OP
Annexure A16 TRUE COPY OF COMMON ORDER OF HON'BLE
FAMILY COURT DATED 22ND FEBRUARY 2024 IN
IA 02/2023,IA 4/2024,IA 5/2023,IA
Annexure A17 TRUE COPY OF ORDER PASSED OF HON'BLE
FAMILY COURT ERNAKULAM DATED 24TH MARCH
2022 GRANTING OVERNIGHT CUSTODY IN OP
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Annexure A18 TRUE COPY OF ORDER OF HON'BLE FAMILY
COURT ERNAKULAM DATED 8TH APRIL 2022
GRANTING OVERNIGHT CUSTODY ON ALL 3RD AND
4TH SATURDAYS TO FOLLOWING SUNDAY IN OP
Annexure A19 TRUE COPY OF IA NO.11/2023 IN OP
NO.231/2023 FILED BY THE PETITIONER DATED
15 OCTOBER 2023 FOR ENHANCING CUSTODY
FROM DAY CUSTODY BACK TO OVERNIGHT
CUSTODY AND OTHER RELIEFS.
Annexure A20 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.11/2023 IN OP
NO.231/2023 DATED 22 NOVEMEBER 2023
Annexure A21 TRUE COPY OF ORDER OF THE HON'BLE FAMILY
COURT,N PARAVUR DENYING OVERNIGHT IN
CUSTODY ENHANCEMENT PETITIION FROM DAY TO
OVERNIGHT DATED 19 DECEMBER 2023 IN OP
Annexure A22 TRUE COPY OF IA NO.12/2023 IN OP
NO.231/2023 FILED BY RESPONDENT ON
15.11.2023 SEEKING ADVANCED HEARING
STATING RESPONDENT IS GOING ON 1 DAY TRIP
TO DELHI WHICH IS MORE LIKELY A FLASE
STORY
Annexure A23 IA NO.13/2023 IN OP NO.231/2023 FILED BY
PETITIONER DATED 17.11.2023 SEEKING
HANDOVER OF CHILD AS RESPONDENT IS GOING
ON A TRIP TO DELHI LEAVING CHILD BEHIND
Annexure A24 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA 13/2023 IN OP
NO.231/2023 DATED 22.11.2023
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Annexure A25 TRUE COPY OF IA NO 7/2024 IN OP
NO.231/203 FILED BY THE PETITIONER TO SET
ASIDE EX PARTE COMMON ORDER DATED 7 MARCH
Annexure A26 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.7/2024 IN OP
Annexure A27 TRUE COPY OF COMMON ORDER OF THE HON'BLE
FAMILY COURT IN RP NO.14/2023,IA
NO.7/2023,8/2023 DATED 18TH JULY 2024
Annexure A28 THE TRUE COPY OF THE ADJOURNMENT IA
23/2024 IN OP NO.231/2023 SEEKING
ADJOURNMENT OF OP
NO.231/2023,222/2023,224/2023 DATED 29TH
FEBRUARY 2024 FILED BY PETITIONER
Annexure A29 ORDER OF THE HON'BLE FAMILY COURT,N
PARAVUR DISMISSING THE ADJOURNMENT IA
23/2024 DATED 29TH FEBRAUARY 2024
Annexure A30 INTERIM ORDER OF THIS HON'BLE COURT DATED
9AUGUST 2024 IN OP(FC) NO.511/2024 FILED
CHALENGING COST OMPOSED IN IA NO.7/2024
BY THE HON'BLE FAMILY COURT
Annexure A31 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN OP(FC)
NO.507/2024,511/2024,513/2024 DATED 29TH
AUGUST 2024
Annexure A32 TRUE COPY OF OP(DIVORCE) NO.222/2023
FILED BY THE RESPONDENT
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APPENDIX OF TR.P(C) 678/2024
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF PHOTOGRAPHS OF THE CHILD
WITH HER FATHER AND PATERNAL GRANDPARENTS
Annexure A2 TRUE COPY OF TRUE COPY OF JUDGMENT OF
THIS HON'BLE COURT IN OP(FC) 139/2023
DATED 28 MARCH 2022
Annexure A3 TRUE COPIES OF IA NO.2/2023 IN OP
231/2023 FILED BY THE PETITIONER FOR
VIOLATION OF CUSTODY ORDER
Annexure A4 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO. 2/2023 IN OP
Annexure A5 TRUE COPY OF EVIDENCE FILED BY PETITONER
Annexure A6 TRUE COPY OF ARGUMENT NOTE FILED BY
PETITIONER IN IA NO. 2/2023 IN OP
Annexure A7 TRUE COPY OF VIOLATION IA NO.4/2023 IN OP
NO.231/2023 FILED BY PETITIONER
Annexure A8 TRUE COPY OF OBJECTION FILED BY THE
RESPONDENT IN IA NO.4/2023 IN OP NO.
Annexure A9 TRUE COPY OF IA NO.5/2023 IN OP NO.
231/2023 FILED BY PETITONER FOR VIOLATION
OF CUSTODY ORDER
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Annexure A10 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.5/2023 IN OP NO.
231/2023 FOR VIOLATION OF CUSTODY ORDER
Annexure A11 TRUE COPY IA NO. 7/2023 IN OP NO.231/2023
FILED BY PETITIONER FOR VIOLATION OF
CUSTODY ORDER
Annexure A12 OBJECTION FILED BY RESPONDENT IN IA
NO.7/2023 IN OP NO.231/2023 FOR VIOLATION
OF CUSTODY ORDER
Annexure A13 TRUE COPY OF IA NO.8/2023 IN OP
NO.231/2023 FILED BY PETITIONER FOR
VIOLATION OF CUSTODY ORDER
Annexure A14 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.8/2023 IN OP
Annexure A15 ARGUMENT NOTE FILED BY PETITIONER IN IA
Annexure A16 TRUE COPY OF COMMON ORDER OF HON'BLE
FAMILY COURT DATED 22ND FEBRUARY 2024 IN
IA 02/2023,IA 4/2024,IA 5/2023,IA
Annexure A17 TRUE COPY OF ORDER PASSED OF HON'BLE
FAMILY COURT ERNAKULAM DATED 24TH MARCH
2022 GRANTING OVERNIGHT CUSTODY IN OP
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Annexure A18 TRUE COPY OF ORDER OF HON'BLE FAMILY
COURT ERNAKULAM DATED 8TH APRIL 2022
GRANTING OVERNIGHT CUSTODY ON ALL 3RD AND
4TH SATURDAYS TO FOLLOWING SUNDAY IN OP
Annexure A19 TRUE COPY OF IA NO.11/2023 FILED BY THE
PETITIONER DATED 15 OCTOBER 2023 FOR
ENHANCING CUSTODY FROM DAY CUSTODY BACK
TO OVERNIGHT CUSTODY AND OTHER RELIEFS IN
Annexure A20 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA NO.11/2023 IN OP
NO.231/2023 DATED 22 NOVEMEBER 2023
Annexure A21 TRUE COPY OF ORDER OF THE HON'BLE FAMILY
COURT,N PARAVUR DENYING OVERNIGHT IN
CUSTODY ENHANCEMENT PETITIION FROM DAY TO
OVERNIGHT DATED 19 DECEMBER 2023 IN OP
Annexure A22 TRUE COPY OF IA NO.12/2023 IN OP
NO.231/2023 FILED BY RESPONDENT ON
15.11.2023 SEEKING ADVANCED HEARING
STATING RESPONDENT IS GOING ON 1 DAY TRIP
TO DELHI WHICH IS MORE LIKELY A FLASE
STORY
Annexure A23 IA NO.13/2023 IN OP NO.231/2023 FILED BY
PETITIONER DATED 17.11.2023 SEEKING
HANDOVER OF CHILD AS RESPONDENT IS GOING
ON A TRIP TO DELHI LEAVING CHILD BEHIND
Annexure A24 TRUE COPY OF OBJECTION FILED BY
RESPONDENT IN IA 13/2023 IN OP
NO.231/2023 DATED 22.11.2023
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Annexure A25 TRUE COPY OF IA NO.8/2024 FILED TO SET
ASIDE THE EX PARTE JUDGMENT
Annexure A26 TRUE COPY OF OBJECTION FILED BY
Annexure A27 TRUE COPY OF COMMON ORDER OF THE HON'BLE
FAMILY COURT IN RP NO.14/2023,IA
NO.7/2023,8/2023 DATED 18TH JULY 2024 IN
Annexure A28 THE TRUE COPY OF THE ADJOURNMENT IA
23/2024 IN OP NO.231/2023 DATED 29TH
FEBRUARY 2024 FILED BY PETITIONER SEEKING
ADJOURNMENT OF OP NO.222/2023, 224/2023,
Annexure A29 ORDER OF THE HON'BLE FAMILY COURT,N
PARAVUR DISMISSING THE ADJOURNMENT IA
23/2024 DATED 29TH FEBRAUARY 2024
Annexure A30 INTERIM ORDER OF THIS HON'BLE COURT DATED
9 AUGUST 2024 IN OP(FC) NO.513/2024
Annexure A31 THE JUDGMENT OF THIS HON'BLE COURT IN
OP(FC) NO.507/2024,511/2024,513/2024
DATED 29TH AUGUST 2024
Annexure A32 TRUE COPY OF OP NO.224/2023
