DHANIRAJ T.S. Vs. SIMNA RAVI

JUDGEMENT

(1.) This Original Petition has been filed seeking interim custody of the minor child of the petitioner.

(2.) Respondent is the wife of the petitioner. A girl child, presently aged 9 years, was born in the said wedlock. Matrimonial disputes are pending between the petitioner and the respondent. O.P.No.875 of 2021 has been filed before the Family Court, Thrissur seeking custody of the child. It was subsequently transferred to the Family Court, Kunnamkulam and re-numbered as O.P.No.342 of 2023. The petitioner is employed at Dubai and he has come to the native place on leave for 20 days. He moved Ext.P3 application before the Family Court, Kunnamkulam, seeking interim custody of the minor child for a period of one week.

(3.) We called for a report from the Family Court, Kunnamkulam. It is reported that at present, there is no Presiding Officer in charge of the Family Court, Kunnamkulam.