RIMY ANTONY Vs. DEEPA KURIAN

JUDGEMENT

(1.) This appeal is directed against the order passed by the Family Court, Thrissur in G.O.P. No.772/13.

(2.) The appellant and the respondent are husband and wife whose marriage was solemnized on 12/5/2008. Even prior to the marriage, the respondent was working as a Nurse in Ireland and subsequent to the marriage, though the appellant joined her in Ireland, he could not secure a regular employment there. On 27/5/2009, the respondent gave birth to a son Alan Puthoor Rimy.

(3.) While the couple were in Ireland, problems arose in their matrimonial life and now they are living separately, wife in Ireland and the husband in India. Subsequently, there were litigations between the parties regarding the custody of the child and when the wife was in India, she was given his interim custody and she returned the child to the husband when she went back to Ireland. In May, 2013, the wife again came to India, when according to her, the husband refused to give custody of the child and thereupon, she filed G.O.P No.772/2013 before the Family Court for custody of the child.