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Mary Peter vs Raphel George
2021 Latest Caselaw 2809 Ker

Citation : 2021 Latest Caselaw 2809 Ker
Judgement Date : 25 January, 2021

Kerala High Court
Mary Peter vs Raphel George on 25 January, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE GOPINATH P.

      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

                       OP(C).No.224 OF 2021

ARISING FROM ORDER DATED 21-01-2021 IN IA No.2/2020 IN OS 405/2020
             OF I ADDITIONAL MUNSIFF COURT,ERNAKULAM


PETITIONER/PETITIONER/PLAINTIFF:

             MARY PETER
             AGED 78 YEARS
             W/O.LATE V.S.PETER, VALIYAVEETIL HOUSE,
             CARBORANDUM ROAD, KALAMASSERY DEVELOPMENT PLOT P.O.,
             PIN - 683 104.

             BY ADVS.
             SRI.K.R.VINOD
             SMT.M.S.LETHA

RESPONDENT/RESPONDENT/DEFENDANT:

             RAPHEL GEORGE
             AGED ABOUT 40 YEARS
             S/O.M.T.GEORGE, MAMPILLY HOUSE, CARBORANDUM ROAD,
             KALAMASSERY DEVELOPMENT PLOT P.O., PIN - 683 104.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 25.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (C) No.224/2021                    -2-

                             GOPINATH P., J.
                  -------------------------------------------------
                    O.P (C). No. 224 OF 2021
                  -------------------------------------------------
             DATED THIS THE 25th DAY OF JANUARY, 2021

                             JUDGMENT

This original petition has been filed seeking a direction to

the First Additional Munsiff's Court, Ernakulam to issue a carbon

copy of the order dated 21-01-2021 in I.A No.2/2020 in O.S

No.405/2020. Considering the limited relief sought for in the

original petition it is not necessary to issue notice to the

respondent.

In the facts and circumstances of the case there will be an

order directing the First Additional Munsiff's Court, Ernakulam

to issue a carbon copy of the order dated 21-01-2021 in I.A

No.2/2020 in O.S No.405/2020 within a period of 2 weeks from

the date on which the petitioner produces certified copy of this

judgment before that court.

Original petition is disposed of.

(Sd/-) GOPINATH P.

JUDGE AMG

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE COPY OF THE PLAINT O.S.NO.405/2020 IN THE FILES OF 1ST ADDITIONAL MUNSIFF'S COURT, ERNAKULAM.

EXHIBIT P2 THE COPY OF THE INJUNCTION PETITION IN I.A.NO.2/2020.

EXHIBIT P3 THE COPY OF THE ORDER OF EXPARTE INJUNCTION GRANTED BY THE MUNSIFF'S COURT, ERNAKULAM DATED 09/06/2020.

EXHIBIT P4 THE COPY OF THE COMMISSION REPORT FILED BY THE ADVOCATE COMMISSIONER DEPUTED BY THE COURT BELOW DATED 25/06/2020.

EXHIBIT P5 THE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENT.

 
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