BINDHU Vs. K K SREENIVASAN

JUDGEMENT

(1.) The appellant is the first defendant and the respondent is the petitioner in O.P.No.1203/2007 of the Family Court, Thrissur. The above original petition was filed by the respondent herein for permanent custody of the minor children of the appellant and the respondent.

(2.) Going by the impugned order, it could be seen that the appellant himself admitted that she has no objection against an order granting temporary custody of the children on second saturdays from 10 a.m. to 5 p.m. Thus, apparently, it is seen that a consent decree was passed on the basis of the submission made by the appellant and the respondent. According to section 19(2) of the Family Court Act, no appeal shall lie from a decree or order passed by the Family Court with the consent of the parties. We do not find any reason to disbelieve the findings of the Family Court that the order was passed on the basis of the consent of the appellant also.

(3.) In the above view, we find that this appeal is not maintainable and the appeal will stand dismissed. All the pending interlocutory applications will stand closed.