Anil P vs Nisha
2021 Latest Caselaw 4961 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                        RPFC.No.261 OF 2019

  AGAINST THE ORDER/JUDGMENT IN MC 255/2016 DATED 07-08-2017 OF
                     FAMILY COURT,TRIVANDRUM


REVISION PETITIONER/COUNTER PETITIONER:

             ANIL P
             AGED 40 YEARS
             S/O.LATE PEETHAMBARAN NAIR, SURABHI, ARASUPARAMBU,
             NEDUMANGADU, THIRUVANANTHAPURAM.

             BY ADVS.
             SRI.G.SUDHEER
             SMT.N.P.ASHA

RESPONDENTS/PETITIONERS:

      1      NISHA
             D/O.LATHIKA, AGED 38 YEARS, TC 19/959(6),CHAITHANYA,
             VIVEKANANDAPURAM, MANNAMOOLA, THIRUVANANTHAPURAM,
             PIN-695012.

      2      SREYA
             D/O.NISHA, AGED 12 YEARS (MINOR),REPRESENTED BY HIS
             MOTHER 1ST RESPONDENT, RESIDING AT TC
             19/959(6),CHAITHANYA, VIVEKANANDAPURAM,
             MANNAMOOLA,THIRUVANANTHAPURAM, PIN-695012.

             R1-2 BY ADV. SRI.R.T.PRADEEP
             R1-2 BY ADV. SMT.M.BINDUDAS

OTHER PRESENT:

             SR.PP-SRI.C.S.HRITHWIK

     THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 10.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P(FC).NO.261 OF 2019
                                     2




                               ORDER

Dated this the 10th day of February 2021

Learned Counsel for the petitioner submits

that the revision petitioner is no more. Revision

petition filed against an order, directing the petitioner

to pay maintenance to his child.

Revision Petitioner having expired, the

challenge cannot survive. Hence, the Revision Petition

is closed.

Sd/-

V.G.ARUN

JUDGE NB