Kerala High Court
Binu Antony vs Chacko Joseph on 9 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
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
OP (FC).No.554 OF 2018
AGAINST THE ORDER/JUDGMENT IN OP 412/2017 DATED 22-09-2018 OF
FAMILY COURT, ALAPPUZHA
PETITIONER:
BINU ANTONY, AGED 40 YEARS, S/O. ANTONY,
CHOOLAYILVEEDU, PUNNAMADA, AVALOOKUNNU P.O.,
ALAPPUZHA.
BY ADV. SRI.P.SHANES METHAR
RESPONDENTS:
1 CHACKO JOSEPH, AGED 70 YEARS, S/O. JOSEPH,
PUNNASSERIL HOUSE, KUTTANAD, ALAPPUZHA - 686 103.
2 JESSYMOL, D/O.CHACKO, PUNNASSERIL HOUSE, MUTTANAD,
ALAPPUZHA, NOW WORKING AS STAFF NURSE, KING FAHAD
NURSING SPECIALTY HOSPITAL, KSA, REP. BY HIS POWER
OF ATTORNEY HOLDER CHACKO JOSEPH, PUNNASSERIL
HOUSE, KUTTANAND, ALAPPUZHA-686 103.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 09-
02-2021 ALONG WITH OP (FC).609/2018, THE COURT ON ON THE SAME
DAY DELIVERED THE FOLLOWING:
OP (FC).Nos.554 OF 2018 & 609 OF 2018
..2..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
OP (FC).No.609 OF 2018
AGAINST THE ORDER/JUDGMENT IN OP 412/2017 DATED 30-05-2018 OF
FAMILY COURT, ALAPPUZHA
PETITIONER:
BINU ANTONY, AGED 40 YEARS, S/O ANTONY,
CHOOLAYILVEEDU, PUNNAMADA, AVALOORKUNNU P.O.,
ALAPPUZHA.
BY ADV. SRI.P.SHANES METHAR
RESPONDENTS:
1 CHACKO JOSEPH, AGED 70 YEARS, S/O JOSEPH,
PUNNASSERIL HOUSE, KUTTANAD, ALAPPUZHA - 686 103
2 JESSYMOL, D/O. CHACKO, PUNNASSERIL HOUSE,
KUTTANAD, ALAPPUZHA, NOW WORKING AS STAFF NURSE,
KING FAHAD NURSING SPECIALTY HOSPITAL, KSA, REP.
BY HIS POWER OF ATTORNEY HOLDER, CHACKO JOSEPH,
PUNNASSERIL HOUSE, KUTTANAD, ALAPPUZHA-686 103
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 09-
02-2021, ALONG WITH OP (FC).554/2018, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
OP (FC).Nos.554 OF 2018 & 609 OF 2018
..3..
JUDGMENT
[ OP (FC).554/2018, OP (FC).609/2018 ]
Dated this the 9th day of February 2021
A.Muhamed Mustaque, J
The learned Counsel for the petitioner submits that the
petitioner does not want to pursue these original petitions.
Taking note of the said submission, these original petitions
are dismissed as not pressed.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
C.S.DIAS
JUDGE
PR
OP (FC).Nos.554 OF 2018 & 609 OF 2018
..4..
APPENDIX OF OP (FC) 554/2018
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE OP.NO.412/2017 ON THE
FILE OF THE FAMILY COURT, ALAPPUZHA.
EXHIBIT P2 TRUE COPY OF THE CERTIFICATE ISSUED
FROM HOLY FAMILY L.P.SCHOOL,
THATTAMPALLY, ALAPPUZHA.
EXHIBIT P3 TRUE COPY OF THE IA.NO.1456/2018 ON
THE FILE OF THE FAMILY COURT,
ALAPPUZHA.
EXHIBIT P4 TRUE COPY OF THE OBJECTION FILED BY
THE PETITIONER.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED
22/09/2018 IN IA.NO.1456/2018 IN
OP.NO.412/2017 ON THE FILE OF THE
FAMILY COURT, ALAPPUZHA.
OP (FC).Nos.554 OF 2018 & 609 OF 2018
..5..
APPENDIX OF OP (FC) 609/2018
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE OP. NO. 412/2017 ON
THE FILE OF THE FAMILY COURT,
ALAPPUZHA.
EXHIBIT P2 TRUE COPY OF THE I.A. NO. 708/2017 IN
O.P. NO. 412/2017 ON THE FILE OF
FAMILY COURT, ALAPPUZHA.
EXHIBIT P3 TRUE COPY OF THE OBJECTION FILED BY
THE 1ST RESPONDENT TO EXT. P2
EXHIBIT P4 TRUE COPY OF THE ORDER DATED
30.05.2018 IN I.A. NO. 708/2017 IN
O.P. NO. 412/2017 OF THE FILE OF
FAMILY COURT, ALAPPUZHA.
EXHIBIT P5 TRUE COPY OF THE CERTIFICATE ISSUED
FROM HOLY FAMILY L.P. SCHOOL,
THATTAMPALLY, ALAPPUZHA
EXHIBIT P6 TRUE COPY OF THE I.A. NO. 1456/2018 ON
THE FILE OF THE FAMILY COURT,
ALAPPUZHA.
EXHIBIT P7 TRUE COPY OF THE OBJECTION FILED BY
THE PETITIONER.
EXHIBIT P8 TRUE COPY OF THE ORDER DATED
22.09.2018 IN I.A. NO. 1456/2018 IN
O.P. NO. 412/2017 ON THE FILE OF THE
FAMILY COURT, ALAPPUZHA.
