Gim George vs Anu Jacob
2021 Latest Caselaw 6861 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

         THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                         OP (FC).No.118 OF 2021

       IN THE MATTER PENDING IN OP 373/2019 OF FAMILY COURT,
                           MUVATTUPUZHA


PETITIONER/PETITIONER:

             GIM GEORGE, AGED 39 YEARS,
             S/O. THOMAS GEORGE, RESIDING AT CHEMANGATTU HOUSE,
             KOODALLUR (P.O), KOODALLUR KARA, KIDANGOOR VILLAGE,
             MEENACHIL TALUK, KOTTAYAM DISTRICT - 686587 AND
             PERMANENTLY RESIDING AT 15335, VIOLET LANE WAY,
             CONYON COUNTRY, CALIFORNIA 91387, USA.

             REPRESENTED BY HIS FATHER AND POWER ATTORNEY HOLDER
             THOMAS GEORGE, AGED 66 YEARS, S/O. KURUVILLA THOMAS,
             CHEMANGATTU HOUSE, KOODALLUR P.O, KOODALLOOR KARA,
             KIDANGOOR VILLAGE, MEENACHIL TALUK,
             KOTTAYAM DISTRICT - 686587.

             BY ADV. SRI.R.V.SUJIT KUMAR

RESPONDENT/RESPONDENT:

             ANU JACOB, AGED 35 YEARS
             D/O.C.V. JACOB, RESIDING AT CHERUVATHOOR HOUSE,
             KOZHIPALLY KARA, VARAPPETTY VILLAGE, KOTHAMANGALAM
             TALUK, ERNAKULAM DISTRICT - 686691.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION           ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(FC).No.118/2021
                                         2


                                      JUDGMENT

Dated this the 26th day of February 2021

A.MUHAMED MUSTAQUE, J.

This original petition was filed by the petitioner in

O.P.No.373/2019 on the files of the Family Court,

Muvattupuzha. The above original petition was filed for

divorce. The respondent herein remained absent during the

proceedings before the Family Court. The petitioner

thereafter filed I.A.No.04/2020 seeking amendment of the

original petition which was allowed by the Family Court.

The Family Court again ordered notice and challenging the

said order, this original petition was filed.

2. This Court called for a report from the Family

Court. The report dated 25.02.2021 of the Family Court,

Muvattupuzha indicates that the order issuing fresh notice

will be reviewed and the original petition is posted to

09.03.2021 for ex-parte evidence.

In the light of the above report, O.P.(FC).No.118/2021

is disposed of.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

                                             Dr. KAUSER EDAPPAGATH, JUDGE

kp               True copy

                      P.A. To Judge
 O.P(FC).No.118/2021



                          APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1            TRUE COPY OF PROOF AFFIDAVIT DATED

22.01.2020 IN OP. 373/2019 OF FAMILY COURT, MUVATTUPUZHA.

EXHIBIT P2 TRUE COPY OF PAPER PUBLICATION DATED 29.10.2020 IN MANGALAM DAILY.

EXHIBIT P3 TRUE COPY OF AMENDED ORIGINAL PETITION FILED IN OP .373/2019 OF FAMILY COURT, MUVATTUPUZUA.

EXHIBIT P4 TYPED COPY OF A DIARY PROCEEDINGS DATED 28.01.2021 IN OP.373/2019 OF FAMILY COURT, MUVATTUPUZHA.