SIDHARTHAN Vs. JOBY KURIEN

JUDGEMENT

(1.) THE first petitioner is the father in law of the second petitioner. THE petitioners allege that the daughter of the first petitioner, namely , Siya, who is the wife of the second petitioner, as well as Lavina, the daughter of Siya were illegally detained by respondents 1 and 2.

(2.) SIYA and the child were produced before Court. SIYA was directed to stay in Santhinikethan Hostel, Ernakulam. The second petitioner was directed to take the child with him. The child is now with the second petitioner.

(3.) IT is made clear that we have not decided the entitlement of the parties to the custody of the child. That question shall be decided by the Family Court in G.O.P.No.101 of 2012. The parties will be entitled to apply before the Family Court for interim arrangements. The Family Court shall take a decision as to the interim custody of the child at the earliest untrammelled by any of the observations in the judgment.