Kerala High Court
Rani vs Mathew M Desouza on 7 July, 2022
OP (FC) No.396/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
OP (FC) NO. 396 OF 2022(R)
OP. NO.389/2017 OF FAMILY COURT, THODUPUZHA.
PETITIONER:
RANI, AGED 37 YEARS, RESIDING AT MAMOOTTIL (H),
KARIMKUNNAM VILLAGE, KARIMKUNNAM KARA,
THODUPUZHA, PIN - 685 586.
RESPONDENTS:
1. MATHEW M.DESOUZA, AGED 44 YEARS, RESIDING AT MAMOOTTIL (H),
KARIMKUNNAM VILLAGE, KARIMKUNNAM KARA, THODUPUZHA, PIN - 685 586.
2. DELIA MATHEW, RESIDING AT VETTUKATTU KOLLAPURAM, NALUKODI P.O,
PAIPPATTU VILLAGE, CHENGANASSERY TALUK, PIN - 686 548.
OP (Family Court) praying inter alia that in the circumstances
stated in the affidavit filed along with the OP (FC) the High Court be
pleased to stay all further proceedings in OP.389 of 2017 on the file of
the Family Court, Thodupuzha, pending disposal of the above Original
Petition (FC).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP (FC) and upon hearing the arguments
of M/S. P.PARVATHY & NAZRIN HALLAJ, Advocates for the petitioner, the
court passed the following:
ORDER
Notice before admission to the respondents. Simultaneously the petitioner to serve notice on the respondents through their counsel appearing before the Family Court.
It is submitted that the hearing of the case in the Family Court is scheduled today. If that be so, judgment may not be pronounced till the next posting date.
Post this matter on 12/07/2022.
Sd/- A.MUHAMED MUSTAQUE JUDGE Sd/- SOPHY THOMAS JUDGE 07-07-2022 /True Copy/ Assistant Registrar