NOBBY M. GEORGE Vs. JOSSY JOSEPH

JUDGEMENT

(1.) This writ petition is filed seeking a writ of Habeas Corpus, to direct respondent Nos.2 and 3 to produce the petitioner's minor daughter named Joanna Nobby Marattukalam, who is aged eight years, allegedly under the illegal custody of the 1st respondent-his wife.

(2.) It is the case of the petitioner that his marriage with the 1st respondent was solemnised on 09.08.2004 and the child Joanna Nobby Marattukalam was born in their wedlock on 24.10.2009.

(3.) According to him, the couple and the child lived in Sharjah, UAE, where their marital relationship got strained. On 17.07.2012, the 1st respondent along with the child left to the 1 st respondent's parental home at Muttar, agreeing to return in the evening. However, they failed to return as agreed.