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
RPFC NO. 187 OF 2016
MC 113/2014 OF FAMILY COURT,KOZHIKODE
REVISION PETITIONER/RESPONDENT:
ARUN MURALI, AGED 34 YEARS S/O.MURALEEDHARAN .K., NANDHANAM,
THAZHATHUPURAKKAL PO, FEROKE, KOZHIKODE, PIN 673 631.
RESPONDENTS/PETITIONERS:
1. ANJALI NARAYANAN, AGED 32 YEARS, D/O.NARAYANAN, 'ANJALI', NEAR
PAVANGAD RAILWAY LINE, PUTHIYANGADI, KOZHIKODE DISTRICT, PIN 673
021.
2. SONALI ARUN, MINOR AGED 3 1/2 YEARS, D/O. ANJALI NARAYANAN,
'ANJALI', NEAR PAVANGAD RAILWAY LINE, PUTHIYANGADI, KOZHIKODE
DISTRICT, PIN 673 021.
3. MITHALI ARUN MINOR AGED 3 1/2 YEARS, D/O. ANJALI NARAYANAN,
'ANJALI', NEAR PAVANGAD RAILWAY LINE, PUTHIYANGADI, KOZHIKODE
DISTRICT, PIN 673 021.
RESPONDENTS2 AND 3 REPRESENTED BY MOTHER ,THE FIRST RESPONDENT
This Rev.petition(family court) coming on for orders upon perusing
the petition and this court's order dated 15.03.2022 and upon hearing the
arguments of ADV SRI.P.V.ANOOP, Advocate for the petitioner and of
SMT.C.LEENA, Advocates for the respondents, the court passed the
following:
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