Bindu vs Sreedharan Nadar
2021 Latest Caselaw 1683 Ker

                                     1
MFA.No.13 OF 2009

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                     &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                          MFA.No.13 OF 2009

AGAINST THE ORDER/JUDGMENT IN OPGW 157/2008 DATED 10-11-2008 OF
            II ADDITIONAL DISTRICT COURT,TRIVANDRUM


APPELLANT/S:

      1         BINDU ,D/O.BHAMINI, KOLLAYIL, THOPPIL
                VEEDU, VAYALARIKATHU MURI, ULLOOR VILLAGE,, MEDICAL
                COLLEGE P.O., THIRUVANANTHAPURAM,, RESIDING AT
                PANAYIL, PULIYIL VEEDU, ULLOOR,,
                THIRUVANANTHAPURAM.

      2         MOHANAN, S/O.SREEDHARAN NADAR
                KOLLAYIL, THOPPIL VEEDU, VAYALARIKATHU MURI,,
                ULLOOR VILLAGE, MEDICAL COLLEGE P.O.,,
                THIRUVANANTHAPURAM, RESIDING AT PANAYIL,, PULIYIL
                VEEDU, ULLOOR, THIRUVANANTHAPURAM.

                BY ADVS.
                SRI.B.SATHIQ
                SRI.C.ANIRUDHAN

RESPONDENT/S:

                SREEDHARAN NADAR
                PANAYIL, PULIYIL VEEDU, ULLOOR,,
                THIRUVANANTHAPURAM.


     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON 15-01-
2021, THE COURT ON 15-01-2021 DELIVERED THE FOLLOWING:
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MFA.No.13 OF 2009



        A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
           ======================
              MFA (G&W) No.13 of 2009
           ======================
        Dated this the 15th day of January, 2021.

                          JUDGMENT

C.S.DIAS, J.

The appellants were the petitioners in OP (G&W)

157/2008 of the Court of the Additional District Judge-

II, Thiruvananthapuram. The respondent in the appeal

was the respondent in the above original petition.

2. Aggrieved by the order passed by the District

Court in refusing permission to alienate the share of

the minor child of the couple, namely, Irinshainnto who

was born on 28.5.1992, the appeal is filed.

3. Undisputedly, Irinshainnto has attained

majority. Hence, the quondam child is no longer

governed by the provisions of the Guardian and Wards

Act, 1890. Therefore, nothing further survives in the

appeal.

Resultantly, the appeal is dismissed as infructuous

MFA.No.13 OF 2009

in view of the fact that Irinshainnto has attained

majority. All pending Interlocutory Applications are

also dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                             C.S.DIAS

   SKS/15.1.2021                              JUDGE