Kerala High Court
For Information Purpose Only vs A.P. Basheer on 8 April, 2021
Author: A. Muhamed Mustaque
Bench: A.Muhamed Mustaque, Kauser Edappagath
OP (FC) 171/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Thursday,the 8th day of April 2021/18th Chaithra, 1943
For information purpose only
OP (FC) No.171/2021(R)
PETITIONERS/RESPONDENTS/RESPONDENTS
1. A.P. BASHEER, AGED 48 YEARS, S/O. MOYTHEENKUTTI,
AMBATT PUTHILLATH VEEDU, KANUR, VAKKADU,
TIRUR TALUK, MALAPPURAM DISTRICT.
2. SYFUNNESA, AGED 44 YEARS, W/O. BASHEER,
AMBATT PUTHILLATH VEEDU, KANUR, VAKKADU,
TIRUR TALUK, MALAPPURAM DISTRICT.
RESPONDENT/PETITIONER/PETITIONER
NOUSHAD P.V., AGED 33 YEARS, S/O. ABDULLAKUTTI,
PUTHUVEETIL HOUSE, VAKKADU AMSOM, DESOM,
PADINJAREKKARA P.O., MALAPPURAM DISTRICT, PIN-676 562,
PURATHUR, TIRUR TALUK, MALAPPURAM DISTRICT.
OP (Family Court) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP (FC) the High Court be pleased to
stay the execution and all further proceedings pursuant to the order in IA
No.2/2020 in OP No.558/2020 of the Family Court, Tirur dated 17/02/2021,
pending disposal of the above Original Petition (Family Court).
This petition again coming on for orders upon perusing the petition and
the affidavit filed in support of OP (FC) and this Court's order dated
23/03/2021 and upon hearing the arguments of M/S G.SREEKUMAR (CHELUR),
Advocate for the petitioner and of M/S DEEPA NARAYANAN & ASHA MARIAM
MATHEWS, Advocates for the respondent, the court passed the following:
A. Muhamed Mustaque & Dr. Kauser Edappagath, JJ
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O.P.(FC).No.171/2021
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Dated this the 8th day of April, 2021
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ORDER
A. Muhamed Mustaque, J For information purpose only The children are with the grand parents who are the petitioners. They are present before us. The respondent is the father. We are of the view that an interim order can be granted as against the order of the Family Court. Ordered accordingly. We permit the children to be in the custody of the grand parents. However, we direct the CWC, Malappuram to monitor the protection and care of the children while they are in the custody of the petitioners and shall file a report before this Court. This order shall be served to the CWC through KeLSA.
Post on 19.5.2021 along with the report.
sd/-
A. MUHAMED MUSTAQUE, JUDGE sd/-
DR. KAUSER EDAPPAGATH, JUDGE kp /true copy/ Sd/- ASSISTANT REGISTRAR