DIVYA M. S Vs. AMITH

JUDGEMENT

(1.) We propose to be as brief as possible in this judgment, adverting to the peculiar circumstances and facts presented.

(2.) We are disposing of both these Original Petitions together because, the factual circumstances involved are common.

(3.) The petitioner and the respondent were married, but divorced and admittedly, both of them are remarried now. They have a son of 11 years in their union and he is now caught between the fight of his parents regarding his custody. The petitioner-mother went to Canada to study and she moved I.A.No.26/2023 in G.O.P 1537/2023 before the learned Family Court, Trissur, seeking permission to take the child with her; while, the respondent filed I.A.No.20/2022 in the same G.O.P., seeking that he be given custody of the child, so as to take him to Dubai, where he was employed.