George Thomas vs Jeeva George
2021 Latest Caselaw 1845 Ker

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MFA.No.207 OF 2006(B)

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                        MFA.No.207 OF 2006(B)

AGAINST THE ORDER/JUDGMENT IN OPG&W 613/2003 DATED 26-05-2005 OF
                    FAMILY COURT,TRIVANDRUM


APPELLANT/S:

      1         GEORGE THOMAS, S/O.GHEEVARGHESE THOMAS, KOCHU
                PAZHANSERIL HOUSE,, NIRANAM WEST, THIRUVALLA,
                PATHANAMTHITTA.

      2         ACHIYAMMA CHACKO -DO- -DO-


                BY ADV. SRI.J.OMPRAKASH

RESPONDENT/S:

      1         JEEVA GEORGE, D/O.LATE APPUKUTTAN
                THOTTINGAL HOUSE, AYAKADU P.O.,, PALAKKAD.

      2         REGHUVARAN, S/O. LATE APPUKUTTAN
                -DO- -DO-

                 BY ADV. SRI.JOSIN PAUL
                 BY ADV. SRI.M.G.KARTHIKEYAN
                 BY ADV. SRI.NIREESH MATHEW
                BY ADV. SRI.NIJU MATHEW
                 BY ADV. SRI.C.C.THOMAS SR.

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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MFA.No.207 OF 2006(B)




         A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
            ======================
              MFA (G&W) No.207 of 2006
            ======================
         Dated this the 18th day of January, 2021.

                            JUDGMENT

C.S.DIAS, J.

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

613/2003 of the Family Court, Thiruvananthapuram.

The respondents in the appeal were the respondents in

the original petition.

2. Being aggrieved by the order passed by the

Family Court rejecting the first appellant's prayer to

have permanent custody of the child, namely, Bharath

George, the appeal is filed. The quondam child

Bharath George was born on 1.8.1993.

3. Admittedly, the child has attained majority.

Therefore, he is no longer governed by the provisions

of the Guardian and Wards Act, 1890. Hence, nothing

further survives in the appeal.

MFA.No.207 OF 2006(B)

Resultantly, the appeal is dismissed as infructuous

in view of the fact that Bharath George has attained

majority. All pending Interlocutory Applications are

also dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                           C.S.DIAS

   SKS/18.1.2021                            JUDGE