Suma vs Sreeranjini
2021 Latest Caselaw 2338 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

  WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

          Con.Case(C).No.929 OF 2020 IN WP(C). 16940/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 16940/2019(N) OF HIGH COURT
                           OF KERALA


PETITIONER/S:

      1         SUMA
                AGED 44 YEARS
                W/O.LATE MADHUSOODHANAN PILLAI, PAZHAYIDATHUVEEDU,
                NADUNGADU, KOVAPPALLY VILLAGE, KANJIRAPPALLY, NOW
                RESIDING AT KIZHAKKEKARIKUTTIYIL HOUSE, VELLAVOOR
                VILLAGE, ERATHUVADAKARA P.O., PIN - 686 543,
                KOTTAYAM DISTRICT.

      2         MATHULAKSHMI ALIAS MATHU
                AGED 21 YEARS
                D/O.LATE MADHUSOODHANAN PILLAI, PAZHAYIDATHUVEEDU,
                NADUNGADU, KOVAPPALLY VILLAGE, KANJIRAPPALLY, NOW
                RESIDING AT KIZHAKKEKARIKUTTIYIL HOUSE, VELLAVOOR
                VILLAGE, ERATHUVADAKARA P.O., PIN - 686 543,
                KOTTAYAM DISTRICT.

                BY ADV. SRI.P.A.SALIM

RESPONDENT/S:

                SREERANJINI
                AGED ABOUT 43 YEARS, FATHERS/HUSBANDS NAME IS NOT
                KNOWN TO THE PETITIONER, THE VILLAGE OFFICER,
                VELLAVOOR VILLAGE, VELLAVOOR, MANIMALA P.O., PIN -
                686 543, KOTTAYAM DISTRICT.

                R1 BY SR.GOVERNMENT PLEADER SHRI S.GOPINATHAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                              JUDGMENT

[Con.Case(C).929/2020]

Dated this the 20th day of January 2021

Both sides submit that the directions in the

judgment have been complied. Recording the said

submission, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE ms APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.16940/2019 DATED 21/6/2019 OF THE HON'BLE HIGH COURT OF KERALA.

ANNEXURE A2 TRUE COPY OF THE LAWYER NOTICE SENT BY THE COUNSEL FOR THE PETITIONERS TO THE RESPONDENT DATED 23/1/2020.

ANNEXURE A3 TRUE COPY OF THE ACKNOWLEDGMENT CARD STAMPED AND SIGNED BY THE OFFICE OF THE RESPONDENT DATED 28/01/2020.