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Kerala High Court

Anuraj T.R vs Divya on 12 April, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                     &
                    THE HONOURABLE MR. JUSTICE P.M.MANOJ
          Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                          MAT.APPEAL NO.794 OF 2023
              OP(G & W)169/2019 OF FAMILY COURT, MAVELIKKARA.
APPELLANT(S):

     ANURAJ T.R., AGED 37 YEARS, THANDASSERIL HOUSE, VARANTHANAPPALLY
     P.O., VARANTHANAPPALLY VILLAGE, CHALAKKUDY TALUK, THRISSUR DISTRICT,
     PIN - 680307

    BY ADVS. ANOOP V.NAIR, ROHITH C.   AND   TANOOSHA PAUL
RESPONDENT(S):

     DIVYA, AGED 36 YEARS, KAMALADALAM, MANNAR P.O., MANNAR VILLAGE,
     CHENGANNUR TALUK, ALAPPUZHA, PIN - 689121

    BY ADVS. ADITHYA RAJEEV   AND   S.PARVATHI
     This Matrimonial Appeal having come up for orders on 12.04.2024, the
court on the same day passed the following:




                                                                 P.T.O.
             RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
             -----------------------------------------------
                          I.A. No. 2 of 2024
                                   in
                    Mat Appeal No. 794 of 2023
               -------------------------------------------
               Dated this the 12th day of April 2024


                                   ORDER

Raja Vijayaraghavan, J.

This is an application filed by the respondent to modify the interim order granted by this Court on 06.02.2024. As per the interim order, this Court permitted the appellant to exercise his visitation right every Saturday for a period of three months between 10:00 am to 5:00 pm. The petitioner requests that the frequency be reduced and it may be limited to alternate Saturdays.

2. The said request is seriously objected by the learned counsel appearing for the appellant.

3. Having considered the submissions advanced, we are of the view that no circumstances are made out to reduce the frequency. The right of visitation granted to the appellant by the interim order dated 6.2.2024 shall continue. However, as the appellant is coming from Thrissur, the time of handing over shall be on all Saturdays at 12:00 noon and the child shall be returned back at 5:00 p.m. on the same day. The venue of handing over shall be the premise of the Family Court, Mavelikkara. 2 Mat Appeal No.794 of 2023 Mat Appeal No. 794 of 2023

Post on 12.06.2024.

sd/-

RAJA VIJAYARAGHAVAN V JUDGE sd/-

P.M.MANOJ JUDGE DCS 12-04-2024 /True Copy/ Assistant Registrar