EBY CHERIAN Vs. JEREMA JOHN

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal assails the judgment dtd. 23/8/2024 of the High Court of Kerala at Ernakulam in O.P. (FC) No. 364 of 2024. By the impugned order the High Court declined to set aside an interim-custody arrangement made by the Family Court, Ernakulam on 21/9/2023 in O.P. No. 1085 of 2023, and directed the appellant-father to continue moving a fresh application each time he visited India for overnight access to his minor daughter.

(3.) The essential background may be stated briefly. The parties were married on 10/1/2016. The appellant is a graduate engineer who has spent most of his career on rotational overseas assignments, initially in Angola and, since 27/8/2024, in the United Arab Emirates, returning to India during scheduled breaks. The respondent-mother, a homemaker, resides with the child at Ernakulam.