Sruthimon vs Aswathy
2021 Latest Caselaw 16292 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                        OP(CRL.) NO. 271 OF 2021
   IN MP NO.345/19 IN MC 78/2019 OF FAMILY COURT, IRINJALAKUDA,
                                 THRISSUR
PETITIONER/RESPONDENT:

            SRUTHIMON
            AGED 37 YEARS
            S/O.PATTATHIPARAMBIL SOMAN,
            KOTTAMURI P.O.,
            KOTTAVATHIL DESOM,
            KURUVILASSERY VILLAGE,
            CHALAKKUDY TALUK, THRISSUR DISTRICT

            BY ADVS.
            SANTHOSH P.PODUVAL
            R.RAJITHA
            CHITHRA.S.BABU
            R.N.SANDEEP
RESPONDENTS/PETITIONERS:

    1       ASWATHY
            AGED 28 YEARS
            S/O. KOLLIKKARA ANIRUDHAN,
            NANDHIPULAM VILLAGE & DESOM,
            CHALAKKUDY TALUK,
            THRISSUR DISTRICT-680 312

    2       ARADHYA,
            AGED 6 YEARS
            MINOR, D/O PATTATHIPARAMBIL SRUTHIMON & KOLLIKKARA
            ASWATHI, NANDHIPULAM VILLAGE & DESOM,
            CHALAKKUDY TALUK, THRISSUR DISTRICT-680 312,
            REP BY MOTHER & GUARDIAN, ASWATHI


     THIS   OP    (CRIMINAL)   HAVING      COME   UP   FOR   ADMISSION   ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl)NO.271 OF 2021

                                     2


                              JUDGMENT

Dated this the 04th day of August, 2021

This original petition has been filed against the order

granting maintenance to the wife and child in

M.P.No.345/2019 in M.C.No.78/2019 of the Family Court,

Irinjalakkuda. Nothing was brought to the notice of this

Court inorder to have an interference with the matter

except the submission that there is a chance for

settlement between the parties. It can be agitated in the

Trial Court. They can very well negotiate the issue

amicably. Without prejudice to the said right, the O.P.(Crl)

is dismissed.

Sd/-

P.SOMARAJAN VPK JUDGE O.P.(Crl)NO.271 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

Exhibit P1 TRUE COPY OF PETITION IN MC 78/19 BEFORE THE FAMILY COURT, IRINJALAKUDA

Exhibit P2 TRUE COPY OF THE COUNTER IN MC 78/19 BEFORE THE FAMILY COURT, IRINJALAKUDA

Exhibit P3 TRUE COPY OF MP 345/19 IN MC 78/19 BEFORE THE FAMILY COURT, IRINJALAKUDA

Exhibit P4 TRUE COPY OF ORDER DATED 7.1.20 IN MP 345/19 IN MC 78/19 BEFORE THE FAMILY COURT, IRINJALAKUDA