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Judgment
4 paragraphs · 184 wordsA.Muhamed Mustaque, J.
The dispute between the parties is regarding the custody of the child pending before the Family Court, Mavelikkara. The child custody is permitted to be reviewed. There was an earlier order of interim custody. This Court by Ext.P10 allowed the Family Court to review that order after six months. That order was passed by this Court on 22.03.2023. The application is now pending before the Family Court. It is posted tomorrow (24.08.2023). The petitioner seeks interim custody of the child pending consideration of the application. This was stoutly opposed by the learned counsel for the respondent.
Taking note of the facts and circumstances, we allow the father to have custody already permitted on 26.08.2023 from 10 a.m. to 4 p.m. and the father is also given custody taking note of the Onam Holidays on 01.09.2023, 5 p.m. to 03.09.2023, 4 p.m. This will be subject to further orders to be passed by the Family Court. The Family Court is directed to dispose of the pending application (Ext.P12) within a period of three weeks.
The original petition is disposed of as above.