Neethu Susan Jose vs Jeby Oommen
2021 Latest Caselaw 16134 Ker

        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. 386 OF 2021
  AGAINST THE ORDER/JUDGMENT IN OP 1097/2020 OF FAMILY
              COURT, MAVELIKKARA, ALAPPUZHA
PETITIONER:

         NEETHU SUSAN JOSE, AGED 33 YEARS, D/O. LATE
         JOSE THOMAS, CURRENTLY EMPLOYED AT STREET 7,
         BLOCK NO.1, BUILDING NO.7, 4TH FLOOR, ROOM
         NO.11, OLD RIGGAE, KUWAIT.
         REP. BY HER POWER OF ATTORNEY HOLDER, VALSALA
         ABRAHAM, AGED 59 YEARS, W/O. LATE JOSE THOMAS,
         TEENS VILLA, PARIYARAM P.O, KOTTAYAM - 686021


         BY ADVS.
         RAJESH VIJAYAN
         SIKHA S.NAIR


RESPONDENT:

         JEBY OOMMEN, AGED 37 YEARS, S/O. M.O. OOMMEN,
         CURRENTLY EMPLOYED AT STREET 7, BLOCK NO.1,
         BUILDING NO.5, 4TH FLOOR, ROOM NO.14, OLD
         RIGGAE, KUWAIT.

  THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
03.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO. 386 OF 2021
                                ..2..




                           JUDGMENT

A.Muhamed Mustaque, J The petitioners are the petitioners in O.P (DA)No.1097 of 2020

on the file of the Family Court, Mavelikkara. They filed an application

for divorce on mutual consent under the Divorce Act, which is pending.

The petitioners are now residing at Kuwait.

2. The petitioners prayer in this matter is for the expeditious

disposal of the above case as well as permitting them to appear before

the Court through online for counselling and evidence.

3. Having considered the request as above, we are of the view

that if the petitioners cannot come down, the Family Court shall permit

the petitioners to have counselling through online as well as allow them

to adduce evidence through online.

4. Family Court shall take up the matter immediately after the OP (FC) NO. 386 OF 2021 ..3..

statutory prescribed cooling off period, for disposal.

This Original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

PR OP (FC) NO. 386 OF 2021 ..4..

APPENDIX OF OP (FC) 386/2021

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORIGINAL PETITION IN O.P (DA) NO.1097 OF 2020 FILED BEFORE THE FAMILY COURT MAVELIKKARA. Exhibit P2 A TRUE COPY OF THE PETITION FILED JOINTLY BY THE PETITIONER AND RESPONDENT.