LAWS(KER)-2013-6-41

JOSE PAPPY Vs. LILLYKUTTY VARGHESE

Decided On June 12, 2013
Jose Pappy Appellant
V/S
Lillykutty Varghese Respondents

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the respondent.

(2.) THE appellant and the respondent are a divorced couple. Both of them were working abroad. The respondent filed O. P. (G & W) No.697/2009 before the Family Court, Alappuzha, which was disposed of by order dated 16-7- 2011. Aggrieved by that order the appellant filed M.A. No.900/2011 before this Court and the appeal is pending. However, acting upon the order of the Family Court in the O.P. mentioned above, the appellant admitted their 3 children in the Balikamatom K.G.L.P.School, Thirumoolapurm, Thirvuvalla and they were accommodated in the hostel there.

(3.) DURING the hearing of the case it was disclosed that on the strength of the impugned order of the Family Court, the respondent has obtained the Transfer Certificate from the Balikamatom K.G.L.P.School and secured admission for the children at the St. Judes English Medium School, Venmony. However, the children still remain in the custody of the appellant and as a result, though the school has reopened, the children are not attending the classes in the said school.