Krishnakumar vs Greeshma Prasad
2021 Latest Caselaw 11038 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                    &

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                         OP (FC).No.273 OF 2020

         AGAINST THE ORDER/JUDGMENT IN OP(GW) NO.275/2020
                    OF FAMILY COURT, KOTTAYAM
                                 --------


PETITIONER/S:

                KRISHNAKUMAR, AGED 35 YEARS,
                S/O B.BHASKARAN, SREEKRISHNA BHAVAN,
                WEST FORT, KOCHIKKAL, MAVELIKKARA TALUK,
                ALAPPUZHA DISTRICT, NOW RESIDING AT SREE RUDRA
                APPARTMENT, E2, 2ND FLOOR, NEAR MAMMIYOOR TEMPLE,
                GURUVAYUR, THRISSUR DISTRICT.

                BY ADVS.
                SRI.P.HARIDAS
                SRI.P.C.SHIJIN

RESPONDENT/S:

                GREESHMA PRASAD, AGED 27 YEARS,
                W/O.B. KRISHNAKUMAR, RESIDING AT
                AJANTHA BHAVAN, MULAKULAM SOUTH P.O.,
                PERUVA, KOTTAYAM DISTRICT, PIN-686 610.

                BY ADV. SRI.RAAJESH S.SUBRAHMANIAN
                BY ADV. SRI.V.R.RAJESH



THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 07.04.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.273/2020           2


                           JUDGMENT

Dated this the 7th day of April 2021 A.Muhamed Mustaque, J.

This original petition was filed seeking the

following relief:

"Issue an appropriate order or direction directing the Family Court, Etumanoor to dispose of Exts.P5 and P6 applications in O.P.(G&W) No.275/2020 after hearing the petitioner and considering the modalities of video call within a time limit that may be fixed by this Honourable Court.

2. A Division Bench of this Court by the judgment

dated 23.3.2021 in O.P.(FC) No.352/2020 and connected

matters had given guidelines for disposal of such cases

pending before the Family Court.

This original petition is disposed of in the light

of the above judgment. The directions in the above

judgment shall be scrupulously followed in this matter

also.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PETITION IN OP (G&W) NO 275/2020 BEFORE THE FAMILY COURT ETTUMANOOR DATED 26.2.2020

EXHIBIT P2 TRUE COPY OF THE COUNTER CLAIM IN OP (G&W) NO 275/2020 BEFORE THE FAMILY COURT ETTUMANOORR DATED 21.7.2020

EXHIBIT P3 TRUE COPY OF THE OBJECTION IN OP (G&W) NO 275/2020 BEFORE THE FAMILY COURT ETTUMANOORR DATED 21.7.2020

EXHIBIT P4 TRUE COPY OF THE IA NO 1/2020 IN OP (G&W) NO 275/2020 BEFORE THE FAMILY COURT ETTUMANOORR DATED 21.7.2020

EXHIBIT P5 TRUE COPY OF THE IA NO.2/2020 IN OP (G&W) NO 275/2020 BEFORE THE FAMILY COURT ETTUMANOORR DATED 21.7.2020

EXHIBIT P6 TRUE COPY OF THE IA NO.3/2020 IN OP (G&W) NO 275/2020 BEFORE THE FAMILY COURT ETTUMANOORR DATED 29.7.2020

EXHIBIT P7 TRUE COPY OF THE IA NO.4/2020 IN OP (G&W) NO 275/2020 BEFORE THE FAMILY COURT ETTUMANOORR DATED 29.7.2020

EXHIBIT P8 TRUE COPY OF THE IA NO.6.2020 IN OP(G&W) NO.275/2020 BEFORE THE FAMILY COURT, ETTUMANOOR DATED 25.1.2021.

EXHIBIT P9 TRUE COPY OF THE IA NO.7/2020 IN OP(G&W) NO.275/2020 BEFORE THE FAMILY COURT, ETTUMANOOR DATED 25.1.2021.

EXHIBIT P10 TRUE COPY OF THE IA NO.8/2020 IN OP(G&W) NO.275/2020 BEFORE THE FAMILY COURT, ETTUMANOOR FILED BY THE PATERNAL GRANDPARENTS OF THE MINOR CHILD DATED 25.1.2021.

EXHIBIT P11 TRUE COPY OF THE IA NO.9/2020 IN OP(G&W) NO.275/2020 BEFORE THE FAMILY COURT, ETTUMANOOR DATED 25.1.2021.

EXHIBIT P12 TRUE COPY OF THE SCREEN SHOT OF THE WHATS APP COMMUNICATION WITH MY WIFE AND DETAILS OF

REJECTION OF CALL DATED NIL.