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Judgment
14 paragraphs · 284 wordsA.Muhamed Mustaque, J
The order passed in an application for interim custody of the child is challenged in this original petition. The first petitioner is the father and he is
working abroad. He is now available in India. By the impugned order, interim custody of the child was granted from 1/5/2021 till 10/5/2021 to the
petitioner. Learned counsel for the petitioner submitted that the petitioner may be allowed to interact with the child on every day through WhatsApp
and also interim custody be given. Learned counsel for the respondents opposed this. It is submitted that child is aged 6 years and he has to attend
online classes.
Having considered the submissions of both parties, we are of the view that petitioner shall be permitted to interact with the child every day through
WhatsApp or any other electronic mode between 7.00 p.m to 7.15 p.m. Petitioner is also permitted to have custody of the child on every Saturday
except Second Saturday from 10.00 a.m to 5.00 p.m. The child shall be handed over through the Family Court premises. We are also of the view that
overnight custody should be given to the 1st petitioner. During Onam holidays, the child shall be given overnight custody to the 1st petitioner on 18th
August, 2021 and 19th August, 2021 and the child shall be returned on 20th August, 2021 at 4.pm. The child shall be handed over though the premises
of the Family Court. For any further modification of the order, parties are at liberty to move the Family Court.
It is also ordered that, if any arrears of maintenance are payable, that shall be cleared within two weeks.
OP(FC) is disposed of as above.