Sivaprasad vs Divya Prasannan
2021 Latest Caselaw 2972 Ker

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OP (FC).No.393 OF 2017(R)

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                      OP (FC).No.393 OF 2017(R)

   AGAINST THE ORDER/JUDGMENT IN OP 711/2011 OF FAMILY COURT,
                   THIRUVALLA DATED 31.12.2012


PETITIONER/S:

                SIVAPRASAD
                AGED 33 YEARS,S/O.SIVARAJAN, SIVALAYAM HOUSE,
                MALAMEKKARA MURI, PERINGANADU VILLAGE,PALLICKAL,
                ADOOR TALUK, PATHANAMTHITTA DISTRICT.

                BY ADVS.
                SRI.M.T.SURESHKUMAR
                SRI.R.RENJITH

RESPONDENT/S:

       1        DIVYA PRASANNAN
                AGED 28 YEARS, THAPASYA
                HOUSE,MULAKKUZHAMURI,MULAKKUZHAVILLAGE, CHENGANNOOR
                TALUK,ALAPPUZHA DISTRICT- 689 121.

       2        LEELA SIVARAJAN
                AGED 52 YEARS,SIVALAYAM HOUSE,MALAMEKKARA MURI,
                PERINGANADU VILLAGE,PALLICKAL, ADOOR TALUK,
                PATHANAMTHITTA DISTRICT- 689 645.

       3        RENJINI SHIBU
                AGED 32 YEARS,W/O.SHIBU, CHANDRAKANTHAM, MYTHRI
                NAGAR, VALIYAVILA, THIRUVANANTHAPURAM-695001

                R1 BY ADV. SRI.K.V.ANIL KUMAR
                R3 BY ADV. SMT.MANJUSHA K

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 27-01-
2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP (FC).No.393 OF 2017(R)


                A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
                   ======================
                        OP(FC) No.393 of 2017
                    ======================
                Dated this the 27th day of January, 2021.

                              JUDGMENT

A.MUHAMED MUSTAQUE , J.

It is reported that the original petition has become infructuous.

Accordingly, the original petition is dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                                C.S.DIAS

SKS/27.1.2021                                    JUDGE

OP (FC).No.393 OF 2017(R)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 31.12.2012 ON THE FILE OF THE FAMILY COURT, THIRUVALLA IN OP NO.711/2011

EXHIBIT P2 A TRUE COPY OF THE MEMO DATED 10.8.2016 SUBMITTED BY THE COUNSEL FOR THE PETITIONER

EXHIBIT P3 A TRUE COPY OF THE JUDGMENT DATED 29.8.2016 IN OP(FC) NO.434/2016

EXHIBIT P4 A TRUE COPY OF THE COMMON ORDER DATED 10.11.2016 OF THE FAMILY COURT, THIRUVALLA IN IA NO.1077/16, 1075/16, IA 1346/16 IN IA 95/14 IN OP 711/11.

EXHIBIT P5 A TRUE COPY OF THE RELEVANT PAGES OF A DIARY OF THE FAMILY COURT, THIRUVALLA DATED 27.6.2017

EXHIBIT P6 A TRUE COPY OF THE ORDER DATED 28.7.2017 (28.6.2017) PASSED BY THE FAMILY COURT, THIRUVALLA.