Kerala High Court
Abdul Khader vs Rasheena on 16 April, 2025
Author: Amit Rawal
Bench: Amit Rawal
OP (FC) NO. 211 OF 2025 1
2025:KER:32556
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947
OP (FC) NO. 211 OF 2025
AGAINST THE ORDER DATED 17.02.2023 IN OPGW NO.204 OF
2022 OF FAMILY COURT, PALAKKAD
PETITIONER(S)/RESPONDENT/PETITIONER:
ABDUL KHADER
AGED 43 YEARS
S/O USSAINAR, PAZHAYAPADAM, KAIRADY P O, NEMMARA
PALAKKAD DISTRICT-, PIN - 678512
BY ADV BABY MATHEW
RESPONDENT(S)/PETITIONER/RESPONDENT:
RASHEENA
AGED 33 YEARS
D/O MUHAMMED MOIDEEN, MALAYEDUKKIL VEEDU,
CHERIKKOD, KAKKAYUR, KODUVAYUR, PALAKKAD
DISTRICT-, PIN - 678510
THIS OP (FAMILY COURT) HAVING BEEN HEARD ON 16.04.2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (FC) NO. 211 OF 2025 2
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JUDGMENT
Amit Rawal, J.
The present OP(FC) is directed against the order dated
17.2.2023 of Family Court, Palakkad.
2. The facts in brief are that both husband and wife got
married on 24.6.2018 and one minor child namely Althaf was
born out of the wedlock. Owing to the differences between them,
they have been separately living for the five (5) years. Wife is
working as Railway employee at Coimbatore whereas the
husband is running a leather chappal shop. OP No.204 of 2022
has been filed by the petitioner for taking the permanent custody
under Section 12 of the Guardian and Wards Act. However
during the pendency of the aforementioned petition, an interim
application for interim custody of the child was moved and on
contest, the learned Family Court vide order dated 30.8.2022
passed the following order:
1. The petitioner is allowed to have the interaction with
the minor child on all 1" and 3rd Saturdays from 10.30
am to 11.30 p.m till the disposal of the main petition;
2. The respondent is hereby directed to produce the
child before the C.M.O of this court on all 1 st and 3rd
Saturdays at 10.30 a.m and shall 1 hand over the
custody of the child to the G petitioner upto 11.30 am.
3. The petitioner shall handover the custody of the
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minor child at 11.30 am to the respondent in the
presence of the C.M.Ο;
4. The petitioner shall not cause any annoyance or
inconvenience to the child remaining in his custody
either by himself or by any of his family members;
5. The petitioner shall pay Rs.750/- to the respondent
towards the travelling expense on all the interaction
days;
6. The prayer of the petitioner for granting temporary
custody as prayed for is disallowed.
3. It is pertinent to mention here at the relevant point of
time, the child was not going to the school. However owing to
the occurrence of the subsequent event, an application bearing
No.3 of 2023 was submitted by the wife for seeking modification
of the order reflecting the inability for interaction of the father
with the child on 1st and 3rd Saturday as she has been working in
Railway and her leave day is Monday. Keeping in view that fact,
the learned Family Court vide order dated 17.2.2023 modified the
earlier order dated 30.8.2022 and passed the following order:
1. Interaction days reduced into once in a month.
2. The petitioner is allowed to have the interaction with
the minor child en all 3rd Mondays every month from 2
p.m to 4 p.m.
3. The respondent is hereby directed to produce the
child before the C.M.O of this court on all 3 Mondays
every month and shall hand over the custody of the child
to the petitioner upto 4 p.m;
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4. The petitioner shall handover the custody of the minor
child at 4 p.m to the respondent in the presence of the
C.M.O;
5. No other modification is made in the earlier Order.
4. It is the said order which is under challenge. This Court
after having issued notice called the parties to appear. Both the
husband and wife appeared before us along with the child. We
had interacted and conversed with them through their language
with the assistance of one of us and as per the consensus arrived
at between the parties, keeping in view the fact that the child
has now started going to school, it would not be possible for the
wife to give the day custody of the child on 3 rd Mondays of every
month from 2 pm to 4 pm as per the order under challenge.
Accordingly, we set aside the order dated 17.2.2023 and also
modify the order dated 30.8.2022 in the following manner:
1. The custody of the child to be given to the father on 2 nd
Saturday of every month till the next following Sunday.
2. The father will take the custody of the child from the
house of the wife at Coimbatore or at a convenient place to be
communicated by the wife for handing over of the child and
deliver back the child on the next following Sunday before sunset
at Coimbatore.
3. It is made clear that if any of the conditions are violated,
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parties are at liberty to move an appropriate application for
taking appropriate orders.
OP(FC) stands disposed of.
Sd/-
AMIT RAWAL
JUDGE
Sd/-
sab P.M.MANOJ
JUDGE
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APPENDIX OF OP (FC) 211/2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE ORIGINAL PETITION
DATED 15/02/2022 IN O P 204/2022 ON THE
FILES OF THE FAMILY COURT, PALAKKAD
Exhibit P2 A TRUE COPY OF THE WRITTEN STATEMENT
DATED 28/02/2025 IN O P 204/2022 ON THE
FILES OF THE FAMILY COURT, PALAKKAD
Exhibit P3 A TRUE COPY OF THE APPLICATION DATED
15/02/2022 IN I A 2/2022 ON THE FILES OF
FAMILY COURT, PALAKKAD
Exhibit P4 A TRUE COPY OF THE ORDER DATED
Exhibit P5 A TRUE COPY OF THE APPLICATION IN I A
Exhibit P6 A TRUE COPY OF THE OBJECTION IN I A
Exhibit P7 A TRUE COPY OF THE ORDER DATED 17/02/203
IN I A 3/2022 IN I A 2/2022 IN O P NO
204/2022 OF THE FAMILY COURT, PALAKKAD
Exhibit P8 A TRUE COPY OF THE INFORMATION AS TO THE
INTERACTION AS PER THE ORDER IN I A
