SRUTHY Vs. LIJO

JUDGEMENT

(1.) This original petition was filed by the mother of three minor children challenging the order in a petition for interim custody.

(2.) In the wedlock with the respondent herein three girl children were born. The children were with the father-respondent herein. A petition was moved by the mother before the Family Court. The Family Court allowed the petition only by permitting the petitioner to have visitation right to visit the children on every 1st and 3rd Saturdays between 2 p.m. to 5 p.m., this was taking note of certain facts relating to the conduct and character of the mother.

(3.) The children are now put up at SOS Children's Village, Aluva based on the orders of CWC, Ernakulam. CWC was impleaded in this case by an order of this Court. This was taking note of the fact that during the course of interaction, the earlier Bench noted the respondent-father put up the children in Amala Bhavan to take care of the children during his absence. Amala Bhavan is under the control of CWC. Thereafter, CWC moved the children to SOS.