Dr.K.R.Chithra vs Dr.K.R.Chithra
2021 Latest Caselaw 3642 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                        RPFC.No.156 OF 2008

   AGAINST THE ORDER/JUDGMENT IN MC 51/2007 DATED 31-01-2008 OF
                      FAMILY COURT, KOTTAYAM


REVISION PETITIONERS/RESPONDENTS:

      1       DR.K.R.CHITHRA
              D/O.RAGHAVAN,
              KOLLAMPARAMBIL, MARIYATHURUTHU KARA,
              AYAMANAM VILLAGE, KOTTAYAM TALUK.

      2       AMAL KRISHNA.A. (MINOR)
              REPRESENTED BY MOTHER
              DR.K.R.CHITHRA
              IST PETITIONER
              KOLLAMPARAMBIL, MARIYATHURUTHU KARA,
              AYAMANAM VILLAGE, KOTTAYAM TALUK.
              BY ADV. SRI.K.SIJU

RESPONDENT:

              DR.ANBU.M.
              S/O.V.MUTHUSWAMI
              VANAVIL NAYARIL, HOUSE NO.894,
              VENGEEKAL, VILLAGE, THIRUVANNAMALA TALUK, TAMILNADU,
              (PRESENT ADDRESS: SCIENTIST,
              REGIONAL RESEARCH CENTRAL LABORATORY,
              THIRUVANANTHAPURAM).


     THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY HEARD ON
01.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RPFC.No.156 OF 2008

                           -2-




                       ORDER

Dismissed as infructuous in view of the submission

of the learned counsel for the petitioners in this regard.

Sd/-

B.SUDHEENDRA KUMAR

JUDGE Nkr/01.02.2021