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Ramachandran vs Manjula
2021 Latest Caselaw 4711 Ker

Citation : 2021 Latest Caselaw 4711 Ker
Judgement Date : 9 February, 2021

Kerala High Court
Ramachandran vs Manjula on 9 February, 2021
                                  1
OP (FC).No.516 OF 2017(R)

            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.516 OF 2017(R)

AGAINST THE ORDER/JUDGMENT DATED 1.4.2017 IN I.A. 1268/17 IN I.A
        399/17 IN OP 183/2016 OF FAMILY COURT,THRISSUR


PETITIONER/S:

                RAMACHANDRAN
                AGED 75 YEARS, S/O. NARAYANAN NAIR,SREELAKAM
                UNNIKKATT HOUSE, EDAPPAL VILLAGE, PONNANI
                TALUK,MALAPPURAM DISTRICT.

                BY ADVS.
                SHRI.SANTHOSH P.PODUVAL
                SMT.R.RAJITHA

RESPONDENT/S:

                MANJULA
                AGED 48 YEARS, D/O. LATE KUTTAN NAIR,PUTHANVEETTIL
                HOUSE, CHAYTHANYA,THOTTADA P.O., PUNCHAPADAM,
                SREEKRISHNAPURAM, PALAKKAD - 678 633.


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON       09-02-
2021 THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    2
OP (FC).No.516 OF 2017(R)




          A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
                  OP(FC) No.516 of 2017
             ======================
          Dated this the 9th day of February, 2021.

                             JUDGMENT

A.MUHAMED MUSTAQUE , J.

The learned counsel appearing for the petitioner

submits that the original petition is not pressed.

Accordingly, the original petition is dismissed as not

pressed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                                  C.S.DIAS

SKS/9.2.2021                                       JUDGE

OP (FC).No.516 OF 2017(R)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF EX PARTE ORDER WAS PASSED ON 31.8.2016 IN OP 183/2016 ON THE FILE OF FAMILY COURT, THRISSUR.

EXHIBIT P2 TRUE COPY OF IA 399/17 IN OP 183/16 ON THE FILE OF FAMILY COURT, THRISSUR.

EXHIBIT P3 TRUE COPY OF COUNTER IN IA 399/17 OP 183/16 ON THE FILE OF FAMILY COURT, THRISSUR.

EXHIBIT P4 TRUE COPY OF PROCEEDINGS IN IA 399/17 IN OP 183/16 ON THE FILE OF FAMILY COURT, THRISSUR.

EXHIBIT P5 TRUE COPY OF ORDER DATED 01.4.17 IN IA 1268/17 IN IA 399/17 IN OP 183/16 ON THE FILE OF FAMILY COURT, THRISSUR.

EXHIBIT P6 TRUE COPY OF REPORT SUBMITTED BY THE ADVOCATE COMMISSONER IN OP 8/16 BEFORE THE FAMILY COURT, TIRUR.

 
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