BINEESH.V. Vs. PRASANNAKUMARI AMMA

JUDGEMENT

(1.) THE petitioner married Salini Krishna, daughter of the respondent on 30.10.2006. A child was born in that wedlock on 14.10.2008. The child is Niranjana Krishna. Salini Krishnan died on 11.9.2009. The petitioner was an advocate. On the death of his wife (Salini Krishna), the petitioner got employment in the Kerala State Road Transport Corporation, under the compassionate employment scheme. Alleging that on 27.2.2011 the child was taken away by the petitioner, the respondent filed O.P. (G.&W.) No.425 of 2011 before the Family Court, Kottarakkara praying for custody of the child. The Family Court passed an interim order dated 1.7.2011, the operative portion of which reads as follows:

(2.) THE order dated 1.7.2011 was challenged by the petitioner in O.P.(F.C.) No.2262 of 2011. A Division Bench of this Court disposed of O.P.(F.C.) as per the judgment dated 9.8.2011. The operative portion of the judgment passed by this Court reads as follows: