V P Ashokan vs V P Ashokan
2021 Latest Caselaw 4413 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                       RPFC.No.369 OF 2015

   AGAINST THE ORDER/JUDGMENT IN MC 84/2013 DATED 29-06-2015 OF
                      FAMILY COURT, PALAKKAD

REVISION PETITIONER/RESPONDENT:

             V P ASHOKAN
             S/O KRISHNANKUTTY MENON, PAZHAKKALIDAM
             VADAKKANCHERY PO, ALATHUR TALUK,
             NOW RESIDING BEHIND MOTHERTHERESA SCHOOL
             KURIKKALTHARA, VADAKKANCHERY

             BY ADVS.
             SRI.BINOY VASUDEVAN
             SMT.P.G.BABITHA

RESPONDENTS/PETITIONER & STATE:

      1      STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA ,ERNAKULAM-682 031

      2      V. JAYAPRABHA
             D/O PRABHAKARAN NAIR, MEKARA VEEDU,
             KANAMBRA POALATHUR TALUK-678105

      3      ASWINI
             D/O V.P. ASOKAN,
             MEKARA VEEDU, KANAMBRA PO
             ALATHUR TALUK-678105
             (3RD RESPONDENT BEING A MINOR REPRESENTED BY
             GUARDIAN, MOTHER THE 2ND RESPONDENT)

             R1 BY ADV. SRI.V.A.JOHNSON VARIKKAPPALLIL
             R2 BY ADV. SRI.V.A.JOHNSON (VARIKKAPPALLIL)
             SMT. M. K. PUSHPALATHA, SR.PUBLIC PROSECUTOR

     THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY HEARD ON
05.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RPFC.No.369 OF 2015

                             -2-




                       ORDER

Dismissed as withdrawn in view of the

submission of the learned counsel for the revision

petitioner in this regard.

Sd/-

B.SUDHEENDRA KUMAR

JUDGE Nkr/05.02.2021