Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Salomy vs Nil
2021 Latest Caselaw 1917 Ker

Citation : 2021 Latest Caselaw 1917 Ker
Judgement Date : 18 January, 2021

Kerala High Court
Salomy vs Nil on 18 January, 2021
                                  1
MFA.No.83 OF 2012

               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.83 OF 2012

AGAINST THE ORDER/JUDGMENT IN GOP 1353/2010 DATED 12-10-2011 OF
           THE COURT OF THE DISTRICT JUDGE,ERNAKULAM


APPELLANT/S:

                SALOMY
                W/O. LATE ELDHO MON MATHEW, AGED 42, PARAKKAL
                HOUSE, ANGAMALY VILLAGE, ANGAMALY, ERNAKULAM
                DISTRICT.

                BY ADVS.
                SRI.WILSON URMESE
                SRI.JOHNSON K.KURIEN

RESPONDENT/S:

                NIL



     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON 18-01-
2021, THE COURT ON 18-01-2021 DELIVERED THE FOLLOWING:
                                     2
MFA.No.83 OF 2012




        A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
           ======================
              MFA (G&W) No.83 of 2012
           ======================
        Dated this the 18th day of January, 2021.

                               JUDGMENT

C.S.DIAS, J.

The petitioner in OP (Guardian) 1353/2010 of

the Court of the District Judge, Ernakulam, is the

appellant.

2. Being aggrieved by the order passed by the

District Court declining permission to sell the share

of the property of the minor child, namely, Reenu,

who was aged 14 years in 2010, the appellant is

before this Court.

3. Admittedly, Reenu has attained majority.

Therefore, she is no longer governed by the

provisions of the Guardian and Wards Act, 1890.

Hence, nothing further survives in the appeal.

MFA.No.83 OF 2012

Resultantly, the appeal is dismissed as

infructuous in view of the fact that Reenu has

attained majority. All pending Interlocutory

Applications are also dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                            C.S.DIAS

   SKS/18.1.2021                                JUDGE
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter