Kerala High Court
Sreenath Thulasidas vs Sethulaskshmi Harinarayanan on 7 November, 2024
2024:KER:82766
Tr.P.(C) Nos.650, 677 & 678 of 2024
:1:
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:
2024:KER:82766
Tr.P.(C) Nos.650, 677 & 678 of 2024
:2:
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:
2024:KER:82766
Tr.P.(C) Nos.650, 677 & 678 of 2024
:3:
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:
2024:KER:82766
Tr.P.(C) Nos.650, 677 & 678 of 2024
:4:
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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 :5: 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 :6: 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 :7: 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 :8: 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/ 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 :9: 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 RESPONDENT IN IA NO. 2/2023 Annexure A5 TRUE COPY OF EVIDENCE FILED BY PETITONER IN IA NO.2/2023 Annexure A6 TRUE COPY OF ARGUMENT NOTE FILED BY PETITIONER IN IA NO. 2/2023 Annexure A7 TRUE COPY OF VIOLATION IA NO.4/2023 FILED BY PETITIONER Annexure A8 TRUE COPY OF OBJECTION FILED BY THE RESPONDENT IN IA NO.4/2023 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 10 : 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 RESPONDENT IN IA NO.8/2023 Annexure A15 ARGUMENT NOTE FILED BY PETITIONER IN IA NO.7/2023 AND IA 8/2023 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 7/2023,IA 8/2023 IN OP 231/2023 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.
2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 11 : Annexure A20 TRUE COPY OF OBJECTION FILED BY RESPONDENT IN IA NO.11/2023 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 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 RESTORING GOP 231/2023 Annexure A26 TRUE COPY OF OBJECTION FILED BY RESPONDENT IN RP NO.14/2024 DATED 10 JUNE 2024 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 12 : 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 13 : 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 COURT IN OP(FC) NO.139/2023 Annexure A3 TRUE COPY OF IA NO.2/2023 FILED BY THE PETITIONER FOR VIOLATION OF CUSTODY ORDER IN OP 231/2023 Annexure A4 TRUE COPY OF OBJECTION FILED BY RESPONDENT IN IA NO.2/2023 IN OP NO.231/2023 Annexure A5 TRUE COPY OF EVIDENCE FILED BY PETITIONER IN IA NO.2/2023 IN OP NO.231/2023 Annexure A6 TRUE COPY OF ARGUMENT NOTE FILED BY PETITIONER IN IA NO.2/2023 IN OP NO.231/2023 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 NO.231/2023 Annexure A9 TRUE COPY OF IA NO.5/2023 IN OP NO.231/2023 FILED BY THE PETITIONER FOR VIOLATION OF CHILD CUSTODY ORDER 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 14 : Annexure A10 TRUE COPY OF OBJECTION FILED BY RESPONDENT IN IA NO.5/2023 IN OP NO.231/2023 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 NO.231/2023 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 NO.8/2023 IN OP NO.231/2023 Annexure A15 ARGUMENT NOTE FILED BY PETITIONER IN IA NO.7/2023 AND IA NO.8/2023 IN OP NO.231/2023 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 7/2023,IA 8/2023 IN OP 231/2023 Annexure A17 TRUE COPY OF ORDER PASSED OF HON'BLE FAMILY COURT ERNAKULAM DATED 24TH MARCH 2022 GRANTING OVERNIGHT CUSTODY IN OP 231/2023 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 15 : 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 231/2023 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 NO.231/2023 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 16 : 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 2024 Annexure A26 TRUE COPY OF OBJECTION FILED BY RESPONDENT IN IA NO.7/2024 IN OP NO.231/2023 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 17 : 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 231/2023 Annexure A5 TRUE COPY OF EVIDENCE FILED BY PETITONER IN IA NO.2/2023 IN OP 231/2023 Annexure A6 TRUE COPY OF ARGUMENT NOTE FILED BY PETITIONER IN IA NO. 2/2023 IN OP 231/2023 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.
231/2023Annexure A9 TRUE COPY OF IA NO.5/2023 IN OP NO.
231/2023 FILED BY PETITONER FOR VIOLATION OF CUSTODY ORDER 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 18 : 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 NO.231/2023 Annexure A15 ARGUMENT NOTE FILED BY PETITIONER IN IA NO.7/2023 AND IA 8/2023 IN OP 231/2023 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 7/2023,IA 8/2023 IN OP 231/2023 Annexure A17 TRUE COPY OF ORDER PASSED OF HON'BLE FAMILY COURT ERNAKULAM DATED 24TH MARCH 2022 GRANTING OVERNIGHT CUSTODY IN OP NO.231/2023 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 19 : 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 NO.231/2023 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 OP NO.231/2023 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 NO.231/2023 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 2024:KER:82766 Tr.P.(C) Nos.650, 677 & 678 of 2024 : 20 : 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 RESPONDENT IN IA NO.8/2024 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 OP NO.231/2023 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, 231/2023 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