Jinimol Alex vs Santhosh C
2021 Latest Caselaw 16125 Ker

OP (FC) No.387/2021                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Tuesday, the 3rd day of August 2021 / 12th Sravana, 1943
                            OP (FC) NO. 387 OF 2021(R)
   PETITIONER/PETITIONER:

           JINIMOL ALEX, AGED 30, D/O.MARY ALEX, SHARON NIVAS,
           NEENDAKARA P.O., NEENDAKARA VILLAGE, KOLLAM,
           REPRESENTED BY HER POWER OF ATTORNEY MARY ALEX,
           AGED 52, W/O.ALEX, SHARON NIVAS, NEENDAKARA P.O.,
           NEENDAKARA VILLAGE, KOLLAM.

   RESPONDENT/RESPONDENT:

           SANTHOSH C., AGED 42, S/O.CHARLI, ARAYASSERIL HOUSE,
           THAZHAMPALLI, ANCHUTHENGU P.O., CHIRAYINKEEZHU TALUK,
           THIRUVANANTHAPURAM - 695 039.


        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 direct the Family Court, Chavara to issue a certified copy of
   the decree in OP.1089/2016, for the purpose of producing before the Israel
   Embassy till the disposal of the Original petition (Family Court).


        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 SRI.ARUN BABU, Advocate for the petitioner, the court passed the
   following:

                                                           P.T.O.
 OP (FC) No.387/2021                           2/2



              A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ.
              -----------------------------------------------
                             O.P (FC) No. 387 of 2021
               ----------------------------------------------
                      Dated this the 3rd day of August, 2021

                                    O R D E R

A.Muhamed Mustaque, J.

This original petition is filed seeking the following reliefs:

To call for the records and direct the Family Court Chavara, to issue a decree and Judgment in OP 1089/2016 without any corrections or overwriting', as specified in Rule 181 and 182 of the Kerala Civil Rules of Practice, pursuant to Exhibit P4 order.

In view of the above, it is appropriate that remarks shall

be called for from the Presiding Officer, Family Court, Chavara,

in regard to the prayers sought for in this matter.

Registry shall forward a copy of this original petition for

remarks.

Post on 10.08.2021.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

Dr.KAUSER EDAPPAGATH, JUDGE PR

03-08-2021 /True Copy/ Assistant Registrar