NISA Vs. BINSHA

JUDGEMENT

(1.) Leave granted.

(2.) Having heard the learned counsel on both sides, we are of the view that the petition now pending before the Family Court should be finally disposed of. Accordingly, we direct the Family Court, Attingal to dispose of O.P. (G&W) No. 450 of 2017 expeditiously and preferably within a period of six months.

(3.) We are informed that the child is now with the appellants. We direct that status quo, as on today, shall continue till the matter is finally disposed of by the Family Court. We also direct the Family Court to see that the respondent is given visitation rights of the child intermittently.