ABHILASH THOPPIL MATHAI Vs. ASWATHY GRACE JACOB

JUDGEMENT

(1.) THE petitioner and respondent in these writ petitions are husband and wife. Going by the pleadings, the couple were in Abudabi where the husband is employed. Two minor children aged 5 and 3, were also born in the wedlock. Sometime in the end of November 2011, wife came back to India and did not go back. Suffice it to say that parties are at loggerheads and there are four proceedings before Family Court, Ernakulam, for divorce, maintenance, custody of children and return of ornaments and money etc.

(2.) IN O.P.No.2335 of 2013, what is under challenge is Ext.P4, an order passed by Family Court in I.A.No.569 of 2013 in O.P.No.2300 of 2012. That I.A was filed by the wife for a direction to the husband to give his NOC/consent for processing the visa application of the children submitted by her. In that I.A as per Ext.P4 order dated 29.5.2013, Family Court allowed the petition. It is challenging that order, this OP is filed by the husband.

(3.) WHEN the OPs were taken up for hearing, we heard the learned counsel for the petitioner husband and also learned counsel appearing for respondent wife.