Balamani.P.S vs Raju.T.S
2021 Latest Caselaw 6097 Ker

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OP (FC).No.700 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.700 OF 2019

    I.A.4289/2019 IN OPHMA 1002/2017 OF FAMILY COURT,THRISSUR


PETITIONER/S:

                BALAMANI.P.S
                AGED 43 YEARS
                D/O.KAVERI AMMAL, NADUKADU PARAMBIL HOUSE,
                PARAMELPADY.P.O., KONDAZHY, THRISSUR DISTRICT.
                679106

                BY ADVS.
                SMT.K.V.BHADRA KUMARI
                SMT.P.V.RADHAMANI
                SMT.ELIZABETH ANTONY

RESPONDENT/S:

                RAJU.T.S.,
                S/O.LATE SANKARA NARAYANAN UNNI, AGED 50 YEARS,
                THOTTATHIL MADHOM, PANAYAMCHERY, ANCHAL(PO), ANCHAL
                VILLAGE, PATHANAPURAM TALUK, KOLLAM DISTRICT.
                691 306

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD            ON
19.2.2021, THE COURT ON 19-02-2021 DELIVERED THE FOLLOWING:
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OP (FC).No.700 OF 2019



         A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
                  OP(FC) No.700 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 matter has become infructuous.

Accordingly, the original petition is dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                                 C.S.DIAS

SKS/19.2.2021                                     JUDGE

OP (FC).No.700 OF 2019



                             APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PETITION FOR DIVORCE FILED BY THE RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO THE DIVORCE PETITION.

EXHIBIT P3 TRUE COPY OF THE ORDER IN M.C.NO.153/2017 OF FAMILY COURT, THRISSUR.

EXHIBIT P4 TRUE COPY OF THE C.M.P.(EXE)CLAIMING A SUM OF RS.1,70,000/- FROM THE RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE PETITION FILED BY THE PETITIONER IN I.A.NO.4289/2019 IN O.P.NO.1002/2017.