ROOBIYA Vs. SHAJI

JUDGEMENT

(1.) The petitioner herein is the husband of the respondent herein. Due to matrimonial disputes, the above spouses are now living separately. Three daughters, aged 14 years, 7 years and 5 years respectively have been born in the abovesaid wedlock. The respondent (husband) herein has filed O.P(G&W).No.56/2019 before the Family Court, Thodupuzha, seeking custody of the children, in which the said court has passed the impugned Ext.P-3 interim order dated 24.4.2019 on I.A.No.190/2019 in the abovesaid O.P(G&W).No.56/2019 directing that the interim custody of the children should be handed over to their father for a period of 25 days for the present summer vacation. It is this order at Ext.P-3, that is under challenge in the Original Petition filed under Article 227 of the Constitution of India.

(2.) Heard Sri.Alex M.Scaria, learned counsel for the petitioner and Dr.Sebastian Champappilly, learned counsel appearing for the respondent.

(3.) After hearing both sides and after interacting with the children, a Division Bench of this Court has already passed a detailed order on 30.4.2019, the operative portion of which reads as follows: