Shaju vs Mini P.S.
2021 Latest Caselaw 5960 Ker

              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 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                      OP (FC).No.565 OF 2019

AGAINST THE ORDER/JUDGMENT IN MC 118/2016 DATED 27-07-2019 OF
                    FAMILY COURT,THRISSUR


PETITIONER:

               SHAJU, AGED 44 YEARS, S/O. KARAYAKKATTIL KUTTAN,
               VELUTHUR VILLAGE, VELUTHUR DESOM, VELUTHUR P.O,
               THRISSUR DISTRICT.

               BY ADV. SRI.K.A.MOHAMED HARIS

RESPONDENTS:

      1        MINI P.S., AGED 46 YEARS, D/O. SANKARAN KUTTY,
               PACHAMPIL HOUSE, MANAKKODI P.O, VELUTHUR VILLAGE,
               INDIRA NAGAR DESOM, THRISSUR TALUK, THRISSUR
               DISTRICT, PIN-680 012

      2        MINOR MISHA, REP. BY GUARDIAN AND MOTHER MINI P.S,
               AGED 40 YEARS, D/O. SANKARAN KUTTY, PACHAMPIL
               HOUSE, MANAKKODI P.O, VELUTHUR VILLAGE, INDIRA
               NAGAR DESOM, THRISSUR TALUK, THRISSUR DISTRICT,
               PIN-680 012

      3        MINOR JISHA, REP. BY GUARDIAN AND MOTHER MINI.P.S,
               AGED 40 YEARS, D/O. SANKARAN KUTTY, PACHAMPIL
               HOUSE, MANAKKODI P.O, VELUTHUR VILLAGE, INDIRA
               NAGAR DESOM, THRISSUR TALUK, THRISSUR DISTRICT
               PIN-680 012


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 18-
02-2021, THE COURT THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.565 OF 2019

                           ..2..




                         JUDGMENT

Dated this the 18th day of February 2021 A.Muhamed Mustaque, J

The learned counsel for the petitioner seeks

permission to withdraw the original petition with

liberty to file O.P.(Crl.)

His request is granted. The original petition

is therefore, permitted to be withdrawn, giving

liberty to the petitioner to file O.P.(Crl).

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR OP (FC).No.565 OF 2019

..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMMON ORDER DATED 12.10.2017 IN O.P. NO. 610 OF 2016 AND CONNECTED CASES BY THE HON'BLE FAMILY COURT, THRISSUR.

EXHIBIT P2 TRUE COPY OF THE DEED SHOWING THE DETAILS AND CONDITIONS OF ALLOTMENT OF THE PROPERTY TO THE PETITIIONER.

EXHIBIT P3 TRUE COPY OF THE LOK ADALATH ORGANISED BY THE DISTRICT LEGAL SERVICE AUTHORITY, THRISSUR IN FAVOUR OF THE MOTHER OF THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE M.P. NO. 1348 OF 2019 IN M.P. 1956 OF 2017 FILED BEFORE THE FAMILY COURT, THRISSUR DATED 27.07.2019.

EXHIBIT P5 TRUE COPY OF THE ORDER IN M.P. NO.

1348 OF 2019 IM MP 1956 OF 2017 FILED BEFORE THE FAMILY COURT, THRISSUR DATED 27.07.2019.