JOHNSON VITHAYATHIL Vs. MRIMAY C S

JUDGEMENT

(1.) The Writ petition has been filed by the Petitioner in G.O.P. No. 779 of 2010 on the file of Family Court, Ernakulam. In that proceedings he filed I.A. No. 1050 of 2011 seeking custody of minor child Fionna for one month during summer vacation from 2.5.2011 to 31.5.2011. The Family Court after hearing the parties and considering the pleadings passed Ext.P6 order declining custody of the minor child, but allowing her father to have access of the child during the period mentioned in the order. It is aggrieved by the said order, this O.P.(F.C.) is filed.

(2.) The reasons which are relied on by the Family Court to pass the aforesaid order declining the custody are reflected in paras 5 and 6 of the order which reads as follows:

(3.) In this O.P.(F.C.) the Petitioner has not produced any material to contradict the aforesaid findings of the Family Court. In view of the aforesaid facts, we see no reason to interfere with impugned order.