SREEDHANYA BHASKARAN Vs. BALAKRISHNAN

JUDGEMENT

(1.) This is a case of a 6-year-old boy child, being traumatized by the matrimonial dispute between his parents, which is pending before the Family Court, Kozhikode. The petitioner has approached this Court challenging Ext.P1 order of the Family Court, which pertains to the interim custody of the minor child. The petitioner and the respondent herein are wife and husband respectively.

(2.) When this case came up on 16/3/2026, the parties were directed to appear before this Court along with the child on 31/3/2026. However, on 31/3/2026, though the petitioner/mother appeared, the respondent/father was absent and the child was not produced. Hence, the case was adjourned to 7/4/2026, directing the respondent/father to produce the child. Thereafter, on 1/4/2026, the respondent/father appeared with the minor child; and the petitioner/mother, who was at Ernakulam on that day, reached this Court as informed through counsel. Accordingly, this Court passed an interim order on the same day as follows:

(3.) When the case came up for consideration on 22/5/2026, it was submitted that the child is staying happy with the petitioner/mother. The case was then posted to 4/6/2026. On 4/6/2026, the case was adjourned to today, directing the petitioner/mother to produce the child. It was also ordered that the respondent/father need not appear today. We directed so, as we wanted to interact with the child freely and to understand the child's thought processes, without interacting with the father and mother.