Dr. Arathi B. vs Dr. Jineesh Raj
2021 Latest Caselaw 11041 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.98 OF 2021

                 AGAINST THE ORDER/JUDGMENT IN O.P.NO.57/2017
                             OF FAMILY COURT, KOLLAM
                                      ---------

PETITIONER/S:

                DR. ARATHI B., D/O. BAJI, THENGAZHISSERIL VEETIL,
                RESIDENCY NO. 25, KOLLAM EAST IRAVIPURAM VILLAGE,
                VALATHUMGAL P.O, KOLLAM TALUK, KOLLAM,
                (REPRESENTED BY HER FATHER AND POWER OF ATTORNEY HOLDER
                BAJI, AGED 65 YEARS, S/O. K.BHUVANENDRAN, THENGAZHISSERIL
                VEETIL, RESIDENCY NO.25, KOLLAM EAST IRAVIPURAM VILLAGE,
                VALATHUMGAL P.O, KOLLAM TALUK, KOLLAM.

                BY ADVS.
                SRI.JOBY CYRIAC
                SHRI.KURIAN K JOSE

RESPONDENT/S:

       1        DR. JINEESH RAJ, AGED 32 YEARS,
                S/O. RAJENDRAN, RAJ BHAVAN, THAZHIKUZHIYIL,
                NEDUMANGADU TALUK, VAMANAPURAM P.O,
                THIRUVANANTHAPURAM, KERALA - 695606.

       2        RAJENDRAN, AGED 60 YEARS, S/O. RAGHAVAN, RAJ BHAVAN,
                THAZHIKUZHIYIL, NEDUMANGADU TALUK, VAMANAPURAM P.O,
                THIRUVANANTHAPURAM, KERALA - 695606.

       3        LALITHA, AGED 55 YEARS, W/O. RAJENDRAN, RAJ BHAVAN,
                THAZHIKUZHIYIL, NEDUMANGADU TALUK, VAMANAPURAM P.O,
                THIRUVANANTHAPURAM, KERALA - 695606.

                R1-3   BY   ADV.   SRI.T.I.UNNIRAJA
                R1-3   BY   ADV.   SHRI.JOEL ANTONY GEORGE
                R1-3   BY   ADV.   SHRI.SREEJITH S.
                R1-3   BY   ADV.   SRI.S.BADUSHA
                R1-3   BY   ADV.   SHRI.VISHNU S.
                R1-3   BY   ADV.   SRI.S.G.SREEKANTH

THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 07.04.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.98/2021                2




                             JUDGMENT

Dated this the 7th day of April 2021

A.Muhamed Mustaque, J.

This original petition was filed for expeditious

disposal of matter pending before the Family Court

concerned. 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.

The 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 PETITION FILED BY THE PETITIONER U/S. 7(B) OF THE FAMILY COURTS, ACT, IN OP NO. 857/2017 ON THE FILE OF FAMILY COURT, KOLLAM.

EXHIBIT P2 TRUE COPY OF THE OBJECTION FILED BY THE 1ST RESPONDENT IN OP NO. 857/2017 OF FAMILY COURT, KOLLAM.

EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE FOR PAYMENT OF FEES SENT TO THE PETITIONER BY THE AUTHORITIES OF A.J INSTITUTE OF MEDICAL SCIENCE AND RESEARCH CENTRE, MANGALURU, KARNATAKA, DATED 13.01.2021.

RESPONDENTS' EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE