Melwin Mathew vs Akshara (Minor)
2021 Latest Caselaw 6882 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.143 OF 2021

     AGAINST THE ORDER/JUDGMENT IN OP 1470/2018 OF FAMILY
                        COURT,THRISSUR


PETITIONER:

               MELWIN MATHEW, S/O.CHEKKAPARAMBIL MATHEW, MONADI
               DESOM, VELLIKULANGARA VILLAGE CHALAKKUDY TALUK
               REP.BY HIS POWER ATTORNEY HOLDER AND FATHER
               MR.MATHEW AGED 65 YEARS S/O.CHEKKAMPARAMBIL
               DEVASSY.

               BY ADVS.
               SRI.SINU.G.NATH
               SHRI.TONY GEORGE THOMAS
               SMT.JYOTHY V.S.
               SMT. AKSHARA SHYAM
               SHRI.APPU T.S.

RESPONDENTS:

      1        AKSHARA (MINOR), AGED 17 YEARS, D/O.RATHIKA,
               PONNACHATH HOUSE, NETTISSERY P.O., DESAM VILLAGE,
               THRISSUR TALUK, REP.BY GUARDIAN AND MOTHER
               RATHIKA, AGED 40 YRS, D/O.PARAMESHWARAN,
               PONNACHATH HOUSE, NETTISSERY P.O., DESAM VILLAGE,
               THRISSUR TALUK, PIN 680 651.

      2        RAJU, S/O.UNNIKRISHNAN NAIR, PALACKAL HOUSE,
               CHUNKAL DESOM, MATTATHUR P.O., MATTATHUR VILLAGE,
               THRISSUR DIST. PIN 680 684.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.143 OF 2021

                           ..2..




                         JUDGMENT

Dated this the 26th day of February 2021

A.Muhamed Mustaque, J

The original petition is dismissed, as it is not

maintainable, with liberty to the petitioner to file

an appeal, if the petitioner desires to do so as against the impugned order.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

KAUSER EDAPPAGATH

JUDGE

PR OP (FC).No.143 OF 2021

..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF ORDER OF THE HON'BLE FAMILY COURT THRISSUR IN I.A.NO.2984/2019 IN OP NO.1470/2018 DTD.12.3.2020

EXHIBIT P2 TRUE COPY OF THE I.A.2984/2019 IN O.P.NO.1470/2018.

EXHIBIT P3 TRUE COPY OF THE SALE DEED NO.1648/2018 DTD. 14.9.2018 OF KODALI SRO.

EXHIBIT P4 TRUE COPY OF THE SALE DEED NO.1689/2018 DTD. 28.11.2018 OF KODALI SRO.

EXHIBIT P5 TRUE COPY OF THE SALE DEED NO.381 OF 2011 DTD. 9.2.2011 OF KODALI SRO.

EXHIBIT P6 TRUE COPY OF AGREEMENT FOR SALE DT.

2/5/2018.

EXHIBIT P7 TRUE COPY OF RECEIPT SHOWING THE SUBSEQUENT PAYMENT OF RS.4,00,000/-