LAWS(KER)-2022-10-153

RAJASREE RAJAN Vs. SREERAJ K.

Decided On October 27, 2022
Rajasree Rajan Appellant
V/S
Sreeraj K. Respondents

JUDGEMENT

(1.) The petitioner-wife filed O.P(G&W)No.68 of 2021 before the Family Court, Mavelikkara against the Respondent herein-husband, seeking permanent custody of the minor child by name Sreevardhan S. (born on 21/10/2015) and to take him along with her to her workplace at U.K. The petitioner has filed this original petition invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeking an order directing the Family Court, Mavelikkara to consider Ext.P9 as proper service of notice on the Respondent and accordingly dispose of Ext.P6 interlocutory application, i.e., I.A.No.2 of 2021 in O.P.No.68 of 2021. The petitioner has also sought for an order of interim custody of the minor child by name Sreevardhan, with the petitioner for taking him along with her to her workplace at U.K.

(2.) On 10/10/2022, when this original petition came up for admission, this Court issued notice on admission to the Respondent by speed post returnable by 27/10/2022. The petitioner was permitted to take out notice to the Respondent in his local address. The learned counsel for the petitioner was directed to furnish the e-mail ID of the Respondent, within two days, and Registry was directed to issue notice to the Respondent through email as well.

(3.) Today, when the matter is taken up for consideration, Adv.Sri.C.R.Jayakumar entered appearance for the Respondent.