NEEMA SANTHOSH THARAKAN Vs. RESHITH JOHNSON

JUDGEMENT

(1.) The parents of two minor children are fighting over their custody in O.P. No.1930 of 2016 on the files of the Family Court, Ernakulam. The father of the children is a medical Doctor who is working abroad. He along with other respondents filed I.A. No.2528 of 2020 seeking custody of the children for the period 20.8.2020 till 10.12.2020, during which period he claimed that he will be in India. According to him, due to Covid-19 regulations he could not come down to India to enjoy the company of his children during summer holidays of 2020.

(2.) The Family Court by order dated 26.8.2020 directed custody of the children to be granted to the father for the entire month of September, 2020 in addition to the Onam holidays from 28.8.2020 to 5.9.2020. Thus the father got custody of the children from 28.8.2020 till 30.9.2020.

(3.) The mother of the children filed O.P.(FC) No.311 of 2020 challenging the grant of custody to the father for the entire month of September while the father filed O.P.(FC) No.360 of 2020 challenging the aforesaid order to the extent the court refused to grant custody for the entire period claimed by him.