Bijumol vs Bijumol
2021 Latest Caselaw 1152 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                            &

           THE HONOURABLE MR.JUSTICE C.S.DIAS

TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                   MFA.No.192 OF 2005

 AGAINST THE ORDER/JUDGMENT IN GOP 721/2002 DATED 27-07-
              2005 OF FAMILY COURT,THRISSUR


APPELLANT/RESPONDENT:

           BIJUMOL, D/O. SUBRAMANYAN, KARYADAN HOUSE,
           EDAYATTOOR DESOM, ALATHUR VILLAGE,
           MUKUNDAPURAM TALUK,THRISSUR DIST.

           BY ADV. SRI.M.H.HANIL KUMAR

RESPONDENT/PETITIONER:

           SHAJI, S/O. KATTUKANDATHIL,
           KARUNAKARAN,CHERUVALOOR DESOM,, KALLUR
           VADAKKUMMURI VILLAGE,MUKUNDAPURAM TALUK,,
           THRISSUR.


     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
01-06-2010, THE COURT ON 12-01-2021 DELIVERED THE
FOLLOWING:
 MFA.No.192 OF 2005

                              ..2..




                         JUDGMENT

Dated this the 12th day of January 2021

A.Muhamed Mustaque, J

The respondent in G.O.P. No. 721/2002 of the

Family Court, Thrissur is the appellant. The petitioner in

the original petition is the respondent in this appeal.

2. Being aggrieved by the order passed in G.O.P.

No. 721/2002 by the Family Court in granting temporary

custody of the child Swetha to the respondent, this

appeal is filed.

3. Admittedly, child Swetha was born on

16.02.1998. She has now attained majority. Therefore,

she is no longer governed by the provisions of the

Guardians and Wards Act, 1890. Hence, nothing further MFA.No.192 OF 2005

..3..

survives in this appeal.

Resultantly, the appeal is dismissed as infructuous.

All pending Interlocutory Applications are also

closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR