CHACKO RAJU Vs. SIJU K.M

JUDGEMENT

(1.) Though there are various allegations, averments and assertions made and urged in this petition, when this matter was called today, it was gratifying that the parties appear to have arrived at some kind of consensus with respect to the interim custody of the children.

(2.) Sri.Philip T.Varghese - learned counsel for the petitioners, submitted that his clients are aggrieved only because of the manner in which the custody of the children was given to the father by the Family Court, which he asserted, was done in an abrupt manner; while, Sri.Mohanakannan - learned counsel appearing for the respondent - father, asserted that the children have been in his client's custody and would like to continue in such position.

(3.) However, as said above, the parties now agree that the custody of the children can be given to the grandparents from today until 18/5/2023, so as to facilitate their school admissions and such other requirements; and that they will be handed over back to the father on that day, from their residence.