Kerala High Court
Arun Murali vs Anjali Narayanan on 17 March, 2022
Author: Sophy Thomas
Bench: A.Muhamed Mustaque, Sophy Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Thursday, the 17th day of March 2022 / 26th Phalguna, 1943
MAT.APPEAL NO. 259 OF 2016
OP 60/2014 OF FAMILY COURT,KOZHIKODE
APPELLANT/RESPONDENT:
ARUN MURALI, AGED 34 YEARS, S/O.MURALEEDHARAN.K., 'NANDHANAM',
THAZHATHPURAKKAL (PO), FEROKE, KOZHIKODE, PIN 673631
BY ADVS.P.V.ANOOP AND G.ANEESH
RESPONDENT/PETITIONER:
ANJALI NARAYANAN, AGED 32 YEARS, D/O.NARAYANAN, 'ANJALI', NEAR
PAVANGAD RAILWAY LINE, PUTHIYANGADI, KOZHIKODE DISTRICT, PIN 673021
BY ADV C.LEENA
This Matrimonial appeal having come up for orders on 17.03.2022, the
court on the same day passed the following:
P.T.O.
A.MUHAMED MUSTAQUE &
SOPHY THOMAS, JJ.
-------------------------------------------------
Mat.Appeal Nos.259 & 260 of 2016
&
R.P.(F.C) No.187 of 2016
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Dated this the 17th day of March, 2022
O R D E R
A.MUHAMED MUSTAQUE, J.
We interacted with the parties. The parties are not amenable for settlement.
We grant permission to the father to have custody of the children on 18.03.2022 from 02.00 p.m. to 06.00 p.m. The children shall be taken and returned from the residential house of the mother.
Post next week.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE Sd/-
SOPHY THOMAS, JUDGE AS 17-03-2022 /True Copy/ Assistant Registrar