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Rajesh Kumar K vs Sujatha K.T
2021 Latest Caselaw 17202 Ker

Citation : 2021 Latest Caselaw 17202 Ker
Judgement Date : 13 August, 2021

Kerala High Court
Rajesh Kumar K vs Sujatha K.T on 13 August, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                         RPFC NO. 64 OF 2020
    AGAINST THE ORDER/JUDGMENT IN MC 84/2016 OF FAMILY COURT,
                    THIRUVALLA, PATHANAMTHITTA
REVISION PETITIONER/RESPONDENT:


          RAJESH KUMAR K., AGED 40,
          S/O.SHANTHAMMA.K., KUDATHUMPARA, THAIMARAVUMKARE,
          KUTTOR VILLAGE, THIRUVALLA- PIN: REPRESENTED BY NEXT
          FRIEND AND MOTHER SHANTHAMMA.K., AGED 59, KUDATHUMPARA,
          THAIMARAVUMKARE, KUTTOR VILLAGE,
          THIRUVALLA- PIN - 689106.

          BY ADVS.
          SRI.SAJI MATHEW
          SRI.DENU JOSEPH
          SMT.NEETHU REGHUKUMAR


RESPONDENT/PETITIONERS:
     1     SUJATHA K.T.,
           AGED 39, D/O.THANKAPPAN.M.K., KURUTHIKALATHILAYA
           KUNNATHARAYIL, ANJILLATHANAM MURI, KUNNAMTHANAM
           VILLAGE, MALLAPALLY, PATHANAMTHITTA, PIN -689 585.

    2     NANDAKISHOR,
          AGED 3, S/O.RAJESH KUMAR.K., REPRESENTED BY HIS NEXT
          FRIEND AND MOTHER, SUJATHA.K.T., AGED 39,
          D/O.THANKAPPAN.M.K., KURUTHIKALATHILAYA KUNNATHARAYIL,
          ANJILLATHANAM MURI, KUNNAMTHANAM VILLAGE, MALLAPALLY,
          PATHANAMTHITTA, PIN -689 585.

          BY ADV.
          SMT.G.CHITRA


          SR.G.P.SMT.S.SEETHA


     THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RPFC NO. 64 OF 2020                 2



                                 ORDER

The revision petitioner and counsel remained

absent, though the revision is against the order of

maintenance dated 24/7/2017. The counsel for the

respondents fairly submitted that the absence is

wilful presumably on the reason that there is no

sufficient ground for entertaining a revision of this

nature. Hence, the revision petition is dismissed

for non-prosecution.

Sd/-

P.SOMARAJAN JUDGE

msp

APPENDIX OF R.P.F.C.NO.64/2020

PETITIONER ANNEXURES:

ANNEXURE A1 THE MEDICAL RECORD OF THE PETITIONER ISSUED BY DEPARTMENT OF PSYCHIATRY, MEDICAL COLLEGE, KOTTAYAM ON 29.01.2015

ANNEXURE A2 THE TRUE COPY OF THE M.C.NO.84/2016 FILED BY THE RESPONDENT BEFORE FAMILY COURT THIRUVALLA.

ANNEXURE A3 THE TRUE COPY OF THE OBJECTION FILED BY THE COUNSEL FOR THE PETITIONER IN M.C.NO.84/2016

ANNEXURE A4 THE TRUE COPY OF THE COMPROMISE PETITION FILED ON 24.07.2017 IN M.C.NO.84/2016 BEFORE FAMILY COURT, THIRUVALLA

//TRUE COPY//

P.A. TO JUDGE

 
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