PLESSY FRANCIS Vs. DINTO MATHEWS

JUDGEMENT

(1.) This appeal virtually has run its course; and as we will presently record, no further directions may be necessary.

(2.) However, we take this case as an opportunity to state something that is far more important, particularly qua the mental and physical health of children, who are caught in the cross-fire of litigation between their parents.

(3.) We have delivered judgment in Indu S. v. Thomas@Manoj reported as [2025 (3) KHC 295] emphatically declaring that children shall not be subjected to unnecessary presence in court premises; and we have done so being fully aware that this creates deep trauma for them.