MANEESH Vs. HONEY.V. NAIR

JUDGEMENT

(1.) This Original Petition under Article 227 of the Constitution of India is filed challenging the legality and propriety of Ext.P7 order passed by the Family Court, Nedumangad in O.P.No.466/2018 on the file of that court.

(2.) The petitioner has filed O.P.No.466/2018 in the Family Court, Nedumangad for granting a decree in his favour allowing him to continue and keep the custody of the minor child by name 'Prahaladan' on a permanent basis and also for a decree of prohibitory injunction restraining the respondent, his wife, from taking forcible custody of the child from him. The petitioner filed I.A.No.827/2018 in the Family Court for granting an order of temporary injunction restraining his wife and her relatives from forcibly taking the minor child from his custody. The wife filed another petition as I.A.No.994/2018 for granting interim custody of the child to her. As per Ext.P7 order passed by the Family Court, the wife was allowed to have the custody of the minor child until further orders without changing the school in which the child is studying. The Family Court also allowed the husband to have the custody of the child from 10.00 a.m every Friday till 4.00 p.m till the next Sunday. It was also directed by the Family Court that the custody of the child shall be handed over by producing him in the office of the court on Friday and Sunday.

(3.) We have heard the learned counsel for the petitioner as well as the respondent.