SREEKALA Vs. MURALIDHARAN PILLAI

JUDGEMENT

(1.) THE respondent filed O.P.No.1337 of 2010 on the file of the Family Court, Ernakulam against the petitioner for custody of the minor child, namely, Prasanth M.Pillai. The respondent also filed I.A.No.3253 of 2010 for interim custody of the child. The Family Court passed an order dated 21.8.2010, the operative portion of which reads as follows:

(2.) THE order dated 21.8.2010 was challenged by the petitioner in W.P.(C) No.27070 of 2010, which was disposed of by a Division Bench of this Court as per the judgment dated 23.12.2011. The Division Bench issued certain interim directions.

(3.) ONE of the grievances voiced by the petitioner (wife) is that in spite of the specific directions issued by the Family Court regarding interim custody of the child, she was not afforded the benefit of the same and she did not get custody of the child during summer holidays.