Sreekala E.K. vs Suresh Nair S.
2021 Latest Caselaw 1515 Ker

                                  1
MFA (G AND W ACT).No.139 OF 2004

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                   MFA (G AND W ACT).No.139 OF 2004

AGAINST THE ORDER/JUDGMENT IN OP G &W 294/2003 DATED 13-04-2004
                  OF FAMILY COURT, THIRUVALLA


APPELLANT/S:

                SREEKALA E.K.,D/O.P.K.KESAVAN NAIR
                AGED 31 YEARS, EDATHANATTU HOUSE,THURUTHICADU POST,
                MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT,KERALA.

                BY ADV. SRI.S.RADHAKRISHNAN

RESPONDENT/S:

                SURESH NAIR S., AGED 40
                S/O. K.N.SREEDHARAN NAIR, PLOT NO.45, II MAIN ROAD,
                S.V.S. NAGAR, VALASARAVAKKAM, CHENNAI-87,, TAMIL
                NADU.


     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
MFA (G AND W ACT).No.139 OF 2004


          A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
             MFA (G & W Act) No.139 of 2004
             ======================
          Dated this the 14th day of January, 2021.

                           JUDGMENT

C.S.DIAS, J.

The appellant was the respondent in OP(G&W)

No.294/2003 of the Family Court, Thiruvalla. The

respondent in the appeal was the petitioner in the above

original petition.

2. Being aggrieved by the judgment passed by the

Family Court in appointing the respondent as the guardian

of the minor children Thrishna S.Nair and Unni Suresh, the

appellant has approached this Court.

3. Admittedly, Thrishna S.Nair was born on 13.4.1994

and Unni Suresh was born on 31.8.1999. The children have

now attained majority. Therefore, they are no longer

governed by the provisions of the Guardian and Wards Act,

1890. Hence, nothing further survives in the appeal.

Resultantly, the appeal is dismissed as infructuous in

MFA (G AND W ACT).No.139 OF 2004

view of the fact the above named children have attained

majority. All pending Interlocutory Applications are also

dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                           C.S.DIAS

SKS/14.1.2021                               JUDGE

MFA (G AND W ACT).No.139 OF 2004

APPENDIX

ANNEXURES OF APPELLANT ANNEXURE I- TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT DATED 3.6.2004 IN WPC 16461/2004.