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Santhosh Kumar vs Sudharmmini
2021 Latest Caselaw 4171 Ker

Citation : 2021 Latest Caselaw 4171 Ker
Judgement Date : 4 February, 2021

Kerala High Court
Santhosh Kumar vs Sudharmmini on 4 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                    &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                        OP (FC).No.504 OF 2020

         IN OP 472/2017 OF FAMILY COURT, KOTTARAKKARA


PETITIONER:

               SANTHOSH KUMAR, AGED 49 YEARS
               S/O. KUNJAN PILLAI, BINDU BHAVAN,
               KARIMPINPUZHA P.O, PAVITHRESWARAM VILLAGE,
               KOTTARAKKARA, KOLLAM.

               BY ADVS.
               SRI.C.RAJENDRAN
               SRI.B.N.HASKAR

RESPONDENTS:

               SUDHARMMINI,
               AGED 46 YEARS
               D/O. SREEDHARAN PILLAI, ARINGALATHU VEDU,
               KOTTARA, MEEYANNUR P.O,
               KOLLAM 691 537.


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.504 OF 2020                   2




                               JUDGMENT

Dated this the 4th day of February 2021

A.Muhamed Mustaque, J

This Original Petition is filed for expeditious consideration

of Ext.P4 application pending before the Family Court,

Kottarakkara. Ext.P4 is an application in I.A.No.1834/2018 in

O.P No.472/2017 for lifting the attachment. Ext.P2 is the

award passed by the Lok Adalat. It is appropriate to direct the

Family Court to dispose the application within a period of three

months.

The Original Petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

ab

APPENDIX OF OP (FC) 504/2020 PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE ORIGINAL PETITION NO.

472/2017 BEFORE THE FAMILY COURT, KOTTARAKKARA.

EXHIBIT P2 COPY OF THE AWARD IN LOK ADALATH CASE NO. 26/2017 PASSED ON 28TH AUGUST 2017.

EXHIBIT P3 COPY OF THE JUDGMENT N OP (HMA) 1065/2017 DATED 15TH MAY 2018 IN THE FAMILY COURT, KOTTARAKKARA.

EXHIBIT P4 PHOTOCOPY OF THE PETITION IN I.A.

1834/2018 BEFORE THE FAMILY COURT, KOTTARAKKARA.

RESPONDENT EXHIBIT       :   NIL
 

 
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