NIMMY Vs. SHANJU

JUDGEMENT

(1.) This original petition is filed by the wife and her parents, who are the petitioners in I.A. No.7 of 2024 in O.P.(Guardian) No.1745 of 2023 filed before the Family Court, Thrissur. The above original petition was filed by the husband for permanent custody of the child.

(2.) The 1st petitioner and the respondent herein are wife and husband respectively. Due to matrimonial disputes, they are living separately and a child was born in their wedlock on 1/7/2015. The 1 st petitioner/wife is working as a Senior Support Worker in the United Kingdom. I.A. No.7 of 2024 was filed by the petitioners herein seeking permission of the Court to take the child along with her in order to provide proper care and better education to him. The Family Court, after considering the objection filed by the husband, permitted the wife to take the child abroad with her. However, certain conditions were imposed while passing the order, which the petitioner finds difficult to comply with. Aggrieved by the same, the above original petition is filed.

(3.) Aggrieved by the condition Nos.1 and 3 in the operative portion of Ext.P9, the order in I.A. No.7 of 2024, the petitioners have approached this Court with the above original petition. Though notice was served on the respondent, there is no appearance on his behalf.