ROY PANAMKOODAN @ ROY POULOSE Vs. TIJI DANIEL

JUDGEMENT

(1.) The petitioner, who is the petitioner in O.P.No.177 of 2019 on the file of the Family Court, Ernakulam, which is an original petition filed under Section 10(1) (i) and (x) read with Section 19 of the Divorce Act, 1869, seeking a decree of divorce dissolving his marriage with the respondent herein, has filed this original petition under Article 227 of the Constitution of India, seeking an order directing the Family Court, Ernakulam to pass final orders in I.A.Nos.407 of 2019 and 2434 of 2019 in O.P.No.177 of 2019, as expeditiously as possible, after obtaining a detailed report from trained Counselors and such other report from any experts, if deemed necessary, in the light of the judgment of the Apex Court in Perry Kansagra v. Smriti Madan Kansagra [2019 (2) KHC 107 (SC)]. The petitioner has also sought for an order allowing him to retain the custody of his three minor children till proper counseling is done, as contemplated in the law laid down by the Apex Court in the decision referred to supra and final orders are passed.

(2.) On 10.05.2019, when this writ petition came up for admission, this Court admitted the matter on file and issued notice by special messenger to the respondent. The petitioner was directed to be present in Court along with the minor children on 14.05.2019. Till such time, the petitioner was permitted to retain custody of the minor children.

(3.) On 14.05.2019, when this writ petition came up for consideration, this Court passed the following order;