VISHNU P. NAICK Vs. NAYANA

JUDGEMENT

(1.) Considering the nature of the dispute involved, we direct to mask the names of the parties and the child.

(2.) The petitioner is the father of a child aged 7 years. The respondent is the mother. The petitioner challenges Ext.P11 order dtd. 5/9/2022 of the Family Court, Mavelikkara. As per the said order, I.A.No.3 of 2022 filed by the petitioner in O.P.(G&W) No.674 of 2022 for getting interim custody of the child was dismissed. The petitioner was, however, allowed to interact with the child between 11.00 am and 12.00 noon on the fourth Saturday of every month in the premises of the court and in the presence of staff on duty in the court.

(3.) On 27/9/2022, notice on admission was directed to be served on the respondent. The respondent entered appearance and filed a counter affidavit. The petitioner filed a reply affidavit and in answer to that the respondent filed an additional counter affidavit.