BINSI Vs. SANDEEP CHANDRAN

JUDGEMENT

(1.) This Original Petition has been led under Article 227 of the Constitution of India, challenging Ext.P3 and P8 interim orders passed in M.C. No. 236 of 2020 on the les of the Family Court, Thalassery. The petitioners herein are the petitioners in M.C. No. 236 of 2020 and the respondent is also the same.

(2.) Heard the learned counsel for the petitioners as well as the learned counsel for the respondent. Perused the orders impugned.

(3.) In this matter, the petitioners herein, who are the wife and minor child of the respondent, led application for maintenance before the Family Court, Thalassery. During pendency of the proceedings, the court referred the parties for counselling. Then the counsellor reported some symptoms of mental health to the petitioners. Thereafter, the respondent led C.M.P. No. 29 of 2022 to refer the petitioners herein for a medical checkup before the Medical Board, District Hospital, Kannur to ascertain their mental state. On hearing both sides, the Family Court passed Ext.P3 order directing the petitioners to undergo a medical check-up on 9/2/2022, and as per Ext.P13 order, the respondent was directed to arrange taxi for the petitioners to attend the medical board examination.