LIMA MATHEW Vs. NIRMAL MATHEWS BABU

JUDGEMENT

(1.) The innocuous facade initially presented within the facts of this case, in our view, gives way to the not so uncommon evil of patriarchism and gender inequality, particularly since a mother is forced to be torn by the requirements of her motherhood and professional/personal progress.

(2.) First, a woodcut of the facts.

(3.) The petitioner impugns the order of the learned Family Court, Ernakulam, denying her permission to take her child with her abroad because, inter alia, this would denude the respondent - father's right to see the latter on certain specified days, as was ordered earlier.