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Lalitha K vs Ambily R.B
2021 Latest Caselaw 6096 Ker

Citation : 2021 Latest Caselaw 6096 Ker
Judgement Date : 19 February, 2021

Kerala High Court
Lalitha K vs Ambily R.B on 19 February, 2021
                                        1
OP (FC).No.713 OF 2019

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                        &

                     THE HONOURABLE MR.JUSTICE C.S.DIAS

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                            OP (FC).No.713 OF 2019

 AGAINST THE ORDER/JUDGMENT IN IA 1732/2019 IN OP 727/2019 DATED
               07-11-2019 OF FAMILY COURT, CHAVARA


PETITIONER/S:

                LALITHA K.
                AGED 62 YEARS
                D/O KARTHIYAYANI, ARADHANA , MANAKKARA,
                SASTHAMCOTTA, KUNNATHOOR TALUK, KOLLAM.

                BY ADV. SRI.ARUN BABU

RESPONDENT/S:

                AMBILY R.B.
                AGED 34 YEARS
                D/O RAJAMMA, MUNJARAVADAKKATHIL, PAZHAKULAM WEST
                MURI, PAZHAKULAM P.O, PALLICKAL VILLAGAE, ADOOR
                TALUK, PATHANAMTHITTA DISTRICT- 691 554.

                R1   BY   ADV.   SRI.MANU RAMACHANDRAN
                R1   BY   ADV.   SRI.T.S.SARATH
                R1   BY   ADV.   SRI.M.KIRANLAL
                R1   BY   ADV.   SHRI.SAMEER M NAIR

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD              ON
19.2.2021, THE COURT ON 19-02-2021 DELIVERED THE FOLLOWING:
                                     2
OP (FC).No.713 OF 2019




         A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
                  OP(FC) No.713 of 2019
             ======================
         Dated this the 19th 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/19.2.2021                                       JUDGE

OP (FC).No.713 OF 2019



                             APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE PETITION DATED 31/08/2019 IN OP 727/2019 OF FAMILY COURT, CHAVARA.

EXHIBIT P2 THE TRUE COPY OF I.A 1732/2019 DATED 31/08/2019 IN OP.727/2019 OF FAMILY COURT, CHAVARA.

EXHIBIT P3 THE TRUE COPY OF THE OBJECTION FILED I.A 1732/2019 IN OP.727/2019 OF FAMILY COURT,CHAVARA.

EXHIBIT P4 THE TRUE COPY OF THE LAND TAX PAID RECEIPT DATED 04/07/2019 IN RESPECT TO THE RESIDENTIAL PROPERTY OF THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE LAND TAX PAID RECEIPT DATED 13.03.2016 IN THE NAME OF THE PETITIONER IN RESPECT TO THE RESIDENTIAL PROPERTY.

EXHIBIT P6 THE CERTIFIED COPY OF THE ORDER IN I.A 1732/2019 DATED 07/11/2019 IN OP 727/2019 OF FAMILY COURT CHAVARA.

 
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