SREELAKSHMI K. S. Vs. ARUN SAJEEVAN

JUDGEMENT

(1.) Petitioner is the mother of the minor child - Rishikesh V. Arun, presently two and a half years old, born in the wedlock with the respondent. The petitioner alleges that the child was forcefully taken custody of by the respondent. The petitioner has approached the Family Court, Palakkad by filing GOP No.1332/2021 seeking permanent custody of the child. In the said proceedings, the petitioner has filed IA No.2 of 2021 seeking interim custody of the child. All that the petitioner seeks for is, an expeditious consideration of the interlocutory application IA 2/21 by the Family Court.

(2.) On 8/4/2022, this Court had ordered notice to the respondent by special messenger. The notice has been O.P.(FC) No.216 of 2022 served with the endorsement, "respondent not in station, father accepted notice". The respondent is represented by Adv. Sri.Santhosh P. Poduval.

(3.) The learned counsel appearing for the respondent contends that the respondent has filed IA 3/2022 before the Family Court challenging its territorial jurisdiction and that the same is also liable to be considered along with the application filed by the petitioner.