Jacob vs Selin Kumari
2021 Latest Caselaw 6339 Ker

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OP (FC).No.132 OF 2021

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                        OP (FC).No.132 OF 2021

             OP 915/2018 OF FAMILY COURT, NEDUMANGAD


PETITIONER/S:

                JACOB
                AGED 49 YEARS
                S/O SUKUMARAN, AJIN NIVAS, PUNNAKUZHI MELE PUTHEN
                VEETTIL, KACHANI, NETTAYAM P.O.ARUVIKKARA VILLAGE,
                NEDUMANGAD TALUK, THIRUVANANTHAPURAM DISTRICT

                BY ADV. SRI.R.T.PRADEEP

RESPONDENT/S:

      1         SELIN KUMARI
                AGED 43 YEARS
                D/O RADHA, RAJITHA BHAVAN, KATTUVILA , PEYAD
                P.O.VILAPPIL VILLAGE, KATTAKKADA TALUK,
                THIRUVANANTHAPURAM-695 573.

      2         SOFIA JACOB,
                AGED 14 YEARS
                D/O SELIN KUMARI, RAJITHA BHAVAN, KATTUVILA, PEYAD
                P.O.VILAPPIL VILLAGE, KATTAKKADA TALUK,
                THIRUVANANTHAPURAM-695 573, REPRESENTED BY 1ST
                PETITIONER MOTHER SELIN KUMARI.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP (FC).No.132 OF 2021




           A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
               ======================
                    OP(FC) No.132 of 2021
               ======================
           Dated this the 22nd day of February, 2021.

                                 JUDGMENT

A.MUHAMED MUSTAQUE , J.

The petitioner has filed Ext P3 application seeking

maintainability of OP No.915/2018 on the files of the Family

Court, Nedumangad. It is appropriate that the Family Court

dispose of the original petition itself after hearing both sides

without any delay. As the direction is being issued only to the

Family Court, for the expeditious consideration of OP

No.915/2018, we have dispensed with notice to the respondents.

The original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                                      C.S.DIAS

Sks/22.2.2021                                          JUDGE

OP (FC).No.132 OF 2021


                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           THE COPY OF PETITION DATED 11.9.2018 IN OP

NO 915/2018 BEFORE THE FAMILY COURT, NEDUMANGAD

EXHIBIT P2 THE COPY OF OBJECTION DATED 3.7.2019 IN OP NO 915/2018 BEFORE FAMILY COURT, NEDUMANGAD

EXHIBIT P3 THE COPY OF IA DATED 6.11.2020 IN OP NO 915/2018 BEFORE FAMILY COURT, NEDUMANGAD