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Judgment
11 paragraphs · 214 wordsA.Muhamed Mustaque, J
In this case, the petitioner-mother impugns the ex-parte order passed by the Family Court, Ernakulam.
when this matter was moved before this Court, this Court passed the following interim order on 9.04.2021:
There shall be an interim order as prayed for on condition that the petitioner produces the children before the Family court, Ernakulam on every Statuday to be
in the company of the father-respondent from 9 am to 12 noon except Second Saturday.
Now, it is submitted at the Bar that the petitioner appeared before the Family Court, Ernakulam through a counsel.
We have permitted the father to have the company of the children on every Saturday's from 9 am to 12 noon, except on Second Saturdays. That
interim arrangement will have to continue. This will not preclude the Family Court, Ernakulam in later stage of the proceedings in granting overnight
custody, if the Family Court is of the view that such Custody is not a detrimental to the interest of the children. In view of the fact that the petitioner
has appeared before the Family Court, the original petition is disposed of directing the Family Court to pass appropriate orders in regard to the
overnight custody after hearing both parties within a period of six weeks.