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Vivek.V vs Rajitha
2021 Latest Caselaw 6100 Ker

Citation : 2021 Latest Caselaw 6100 Ker
Judgement Date : 19 February, 2021

Kerala High Court
Vivek.V vs Rajitha on 19 February, 2021
                                         1
OP (FC).No.299 OF 2018


                  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.299 OF 2018(R)

AGAINST THE ORDER/JUDGMENT IN IA 5982/2017 IN OP 1434/2016 DATED
              13-01-2017 OF FAMILY COURT,THRISSUR


PETITIONER/S:

                   VIVEK.V
                   AGED 31 YEARS, S/O. VIJAYAN, KAYILATHUPADI,
                   ADIRKKAD, GANDHISEVASADANAM, PATHIRIPPALA,
                   PALAKKAD, REP. BY POWER OF ATTORNEY HOLDER,
                   NARAYANI, AGED 64 YEARS, W/O. LATE. VIJAYAN,
                   KAYILATHUPADI, ADIRKKAD, GANDHISEVASADANAM,
                   PATHIRIPPALA, PALAKKAD.

                   BY ADVS.
                   SRI.K.R.ARUN KRISHNAN
                   SMT.DEEPA K.RADHAKRISHNAN

RESPONDENT/S:

                   RAJITHA
                   AGED 26 YEARS, D/O. HARSHAN, KETTEKKATTIL HOUSE,
                   THRITHALLOOR P.O., VADANPPILLY VILLAGE, CHAVAKKAD,
                   THRISSUR-680012.


     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.299 OF 2018




           A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
               ======================
                    OP(FC) No.299 of 2018
               ======================
           Dated this the 19th day of February, 2021.

                          JUDGMENT

A.MUHAMED MUSTAQUE , J.

Read the order dated 17.2.2021. Thereafter, the office

notes show that OP No.1434/2016 itself has been dismissed

as not pressed by the Family Court, Thrissur.

In the light of the above view, this original petition is

dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                           C.S.DIAS

SKS/19.2.2021                               JUDGE

OP (FC).No.299 OF 2018




                             APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION DATED 23.8.2016.

EXHIBIT P2 TRUE COPY OF THE APPLICATION AS IA NO.1900/2017 DATED 21.4.2017.

EXHIBIT P3 TRUE COPY OF THE POWER OF ATTORNEY DATED 6.1.17.

EXHIBIT P4 TRUE COPY OF IA 5982/2017 DATED 10.11.2017.

EXHIBIT P5 TRUE COPY OF THE OBJECTION DATED 14.2.2018.

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 13.1.2017 IN I.A. NO.5982/2017 IN O.P.NO.1434/2016.

 
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