NAVAS S/O MOIDEEN KUNJU Vs. NATHASHA HAMEED

JUDGEMENT

(1.) PETITIONER is the former husband of the respondent. PETITIONER calls in question Exts.P6 and P10 and the prayer is to allow Ext.P4 petition. The child of the petitioner and the respondent has a medical problem. On the one hand, the case of the petitioner is that the child does not require amputation. The case of the respondent is that amputation is the only possible way out. The petitioner sought reference of the child to the Medical College, Thiruvananthapuram. The court below, by Ext.P10, ordered as follows :

(2.) TODAY, learned counsel for the petitioner submitted that the petitioner made enquiries with the Medical College Hospital, Thiruvananthapuram and that the amputation is totally free and the follow-up treatment cost will be in the region of Rs.16,000/-. He would further submit that the petitioner is prepared to undertake the treatment expenses of the child, provided, it is done in the Medical College Hospital, Thiruvananthapuram. Learned counsel for the respondent is also agreeable, provided the entire procedures as suggested by the Medical Board is done at the expenses of the petitioner. The petitioner is agreeable for the same.

(3.) PARTIES will be free to move this Court for any further directions. The Original Petition (Family Court) is disposed of as above.