ARUN KUMAR Vs. ANUJA

JUDGEMENT

(1.) The appellant is the petitioner in O.P.(G&W) No.1038 of 2022 on the file of the Family Court, Nedumangad. As per the judgment dtd. 27/9/2022, the Family Court dismissed that original petition, which is under challenge in this appeal filed under Sec. 19(1) of the Family Courts Act, 1984.

(2.) This appeal was admitted to file on 13/12/2022. Pursuant to notice, the respondent entered appearance through her learned counsel. On 21/12/2022, the appellant has filed I.A.No.1 of 2022 seeking interim custody of the minor, Vedhika A.Nair, aged 8 years now. He was granted interim custody of the child on 24/12/2022 from 10.00 a.m. to 5.00 p.m.

(3.) When the appeal came up for consideration on 11/4/2023, we directed both parties to personally present along with the minor child before Court at 10.15 a.m. on 12/4/2023. In terms of the said order, both parties personally appeared in court along with the child today (12/4/2023) at 10.15 a.m. We have interacted with both parties and the child. Thereafter, they were referred for counselling at the Family Counselling Centre under the Kerala High Court Legal Services committee. Both parties along with the child, after counselling, appeared again at 3.00 p.m. before us. We have interacted with them individually. We perused the report of the Counsellor placed before us in a sealed cover.