Kerala High Court
Thulasi vs Sinesh Kumar on 11 April, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Thursday, the 11th day of April 2024 / 22nd Chaithra, 1946
OP(CRL.) NO. 915 OF 2023
MC.NO.303/2018 OF FAMILY COURT, IRINJALAKUDA
PETITIONERS/PETIITONERS:
1. THULASI,
AGED 32 YEARS, W/O.NADUMURI SINESH KUMAR,
D/O.CHULLIPARAMBIL ASHOK KUMAR, KARAYAM PADAM, DESOM,
VARANTHARPILLY VILLAGE AND CHALAKUDY TALUK, TRISSUR DISTRICT,
PIN - 680303
2. SREE BADHRA (MINOR), AGED 7 YEARS,
REPRESENTED BY THE MOTHER AND GUARDIAN THULASI, AGED 32,
W/O.NADUMURI SINESH KUMAR, D/O.CHULLIPARAMBIL ASHOK KUMAR,
KARAYAM PADAM, DESOM, VARANTHARPILLY VILLAGE AND
CHALAKUDY TALUK, TRISSUR DISTRICT, PIN - 680303
BY SRI.T.N.MANOJ, Advocate for the petitioners
RESPONDENT(S)/RESPONDENT:
1. SINESH KUMAR,
AGED 42 YEARS, S/O.NADUMURI SREENIVASAN (LATE), KODALI DESOM
PADY POST, MATTATHUR VILLAGE, TRISSUR DISTRICT, PIN-680699
2. THE VILLAGE OFFICER,
MATTATHUR VILLAGE OFFICE, MATTATHUR POST, TRISSUR DISTRICT,
PIN - 680684
3. THE DEPUTY TAHSILDHAR,
REVENUE RECOVERY, TALUK OFFICE, CHALAKUDY, TRISSUR DISTRICT,
PIN - 680307
BY M/S.LINDONS C.DAVIS, E.U.DHANYA, CHINJU P.JOYIES and
N.S.SHAMILA, Advocates foe the 1st respondent
BY PUBLIC PROSECUTOR FOR THE RESPONDENTS 2 & 3
OP(Criminal) having come up for orders on 11/04/2024, upon
perusing the letter dated 21/03/2024 from Judge (In Charge), Family
Court, Irinjalakuda and this Court's judgment dated 03/01/2024, the
court on the same day passed the following.
BECHU KURIAN THOMAS, J.
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O.P.(Crl.) No.915 of 2023
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Dated this the 11th day of April, 2024
ORDER
By judgment dated 03.01.2024, this Court had directed the proceedings for recovery of amounts ordered as interim maintenance to be finalised within two months.
2. By communication dated 21.03.2024, the Presiding Officer of the Family Court, Irinjalakuda, has requested for an extension of four months time for completing the procedure for sale and recovery of amount in M.C,No.303/2018 on its files.
Having regard to the circumstances arising the case, I am satisfied that the time as sought for can be granted. Accordingly, the time to comply with the judgment dated 03.01.2024 in the above case shall stand extended for a further period of four months from today.
Sd/-
BECHU KURIAN THOMAS JUDGE Jka/11.04.24 11-04-2024 /True Copy/ Assistant Registrar