LAWS(KER)-2020-9-508

VELAYUDHAN NAIR Vs. NIDHEESH

Decided On September 29, 2020
VELAYUDHAN NAIR Appellant
V/S
Nidheesh Respondents

JUDGEMENT

(1.) The grandparents of a minor child by name 'Aromal' has preferred this original petition challenging Ext.P4 order passed by the Family Court, Kozhikode. As per Ext.P4, the Family Court had disposed of an application filed by the father for custody of his minor child. By virtue of the said order, the petitioners, who are maternal grandparents of the child, were directed to handover custody of the child to the father every week from 5 p.m. on Friday till 5 p.m. on Sunday.

(2.) The present original petition is preferred mainly on the ground that the father of the minor child is an Ambulance driver, which in the peculiar circumstances now prevailing, creates great risk on the child as well as the petitioners.

(3.) We have heard Sri.Anil Kumar M.Sivaraman, learned counsel for the petitioners as well as Sri.V.V.Surendran. learned counsel for the respondent.