Reshma T.R vs Ainish M
2025 Latest Caselaw 12601 Ker

Kerala High Court

Reshma T.R vs Ainish M on 26 December, 2025

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                                  2025:KER:98856

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                         &

             THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

     FRIDAY, THE 26TH DAY OF DECEMBER 2025 / 5TH POUSHA, 1947

                            OP (FC) NO. 783 OF 2025

     AGAINST THE ORDER/JUDGMENT DATED IN OPGW NO.254 OF 2025 OF

FAMILY COURT, THODUPUZHA

PETITIONER:
           RESHMA T.R.
           AGED 35 YEARS
           W/O ANISH M., VAZHAKALAYIL HOUSE, KOLANI P.O.,
           THODUPUZHA VILLAGE, THODUPUZHA TALUK, IDUKKI DISTRICT,
           PIN - 685608

            BY ADV SRI.A.K.HARIDAS
RESPONDENTS:
     1     AINISH M.
           S/O MANIYAN, ORAKKANAMKUZHY HOUSE , THALAYOLAPARAMBU,
           KEEZHOOR P.O., MULAKULAM VILLAGE VAIKOM TALUK, KOTTAYAM
           DISTRICT, PIN - 686605
     2     MANIYAN
           AGED 78 YEARS
           S/O DAMODARAN, ORAKKANAMKUZHY HOUSE , THALAYOLAPARAMBU,
           KEEZHOOR P.O., MULAKULAM VILLAGE VAIKOM TALUK, KOTTAYAM
           DISTRICT, PIN - 686605
     3     THANKAMMA
           AGED 65 YEARS
           W/O MANIYAN, ORAKKANAMKUZHY HOUSE , THALAYOLAPARAMBU,
           KEEZHOOR P.O., MULAKULAM VILLAGE VAIKOM TALUK, KOTTAYAM
           DISTRICT, PIN - 686605


     THIS   OP    (FAMILY    COURT)    HAVING   COME   UP   FOR    ADMISSION   ON
26.12.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                          2025:KER:98856
O.P.(FC)No.783 of 2025

                                     2



           DEVAN RAMACHANDRAN & P. KRISHNA KUMAR, JJ.

             ===============================

                           O.P.(FC)No.783 of 2025

             ===============================

                     Dated this the 26th day of December, 2025

                                 JUDGMENT

Devan Ramachandran, J

After arguing this matter for some time, Sri.A.K.Haridas-

learned Counsel for the petitioner, sought permission to withdraw this

original petition. He, however, added that his client's interest is only

to ensure that the child is safe and nothing more.

2. We do not find from the order that the security or welfare

of the child has been compromised. In fact, the child has been given

interim custody to her own father; and do not see why we should

distrust him from taking care of her.

2025:KER:98856

3. In such circumstances, we are also of the opinion that the

best course forward to the petitioner is to withdraw this original

petition.

The original petition is therefore, dismissed as withdrawn.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

Sd/-

P. KRISHNA KUMAR, JUDGE SSK/26/12 2025:KER:98856

APPENDIX OF OP (FC) NO. 783 OF 2025

PETITIONER EXHIBITS

Exhibit P1 ORIGINAL PETITION G & W NO.254/2025 OF FAMILY COURT , THODUPUZHA Exhibit P2 OBJECTION IN G & W NO.254/2025 OF FAMILY COURT, THODUPUZHA Exhibit P4 INTERIM APPLICATION 3/2025 IN ORIGINAL PETITION G & W NO.254/2025 OF FAMILY COURT , THODUPUZHA Exhibit P5 ORDER IN INTERIM APPLICATION 3/2025 IN ORIGINAL PETITION G & W NO.254/2025 OF FAMILY COURT , THODUPUZHA

RESPONDENTS EXHIBITS : NIL TRUE COPY P.A. TO JUDGE