Shaji George vs Joseph
2021 Latest Caselaw 3257 Ker

                                   1
MFA.No.211 OF 2007

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                     MFA (G & W) No.211 OF 2007(B)

 AGAINST THE ORDER/JUDGMENT IN OPGW 267/2005 DATED 13-07-2007 OF
                    FAMILY COURT, THIRUVALLA


APPELLANT/S:

                SHAJI GEORGE, AGED 32 YEARS
                S/O. GEORGE, PLAVILAYIL HOUSE, ENATHU MURI,, ENATHU
                VILLAGE, ADOOR TALUK,PATHANAMTHITTA DIST.

                BY ADVS.
                SRI.K.SHAJ
                PRABHA.R.MENONCONCILLIATOR
                SRI.B.BALRAJ
                SRI.SAJJU.S

RESPONDENT/S:

       1        JOSEPH, AGED 72
                EDATHARA THEKKETHIL VEEDU, CHELIKUZHI P.O.,,
                PATHANAPURAM TALUK, KOLLAM DISTRICT.

       2        MARIAKUTTY, AGED 67 YEARS
                W/O. JOSEPH, EDATHARA THEKKETHIL VEEDU,, CHELIKUZHI
                P.O., PATHANAPURAM TALUK,KOLLAM DIST.

                R1-2 BY ADV. SRI.V.S.AFSAL KHAN

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      2
MFA.No.211 OF 2007




          A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
                MFA(G&W)No. 211 of 2007
             ======================
          Dated this the 29th day of January, 2021.

                            JUDGMENT

C.S.DIAS , J.

The appellant was the petitioner in OP(G&W)

267/2005 of the Family Court, Thiruvalla. The

respondents in the appeal were the respondents in the

above original petition.

2. Being aggrieved by the judgment dated

13.7.2007 passed by the Family Court, dismissing the

petitioner's prayer for custody of his daughter Shalu

Mariam Shaji, the petitioner is before this Court in

appeal.

3. Admittedly, Shalu Mariam Shaji was born on

16.1.2003. Now, she has attained majority. Hence, the

quondam child is no longer governed by the provisions

of the Guardian and Wards Act, 1890. Therefore,

MFA.No.211 OF 2007

nothing further survives in the appeal.

Resultantly, the appeal is dismissed as infructuous

in view of the fact that Shalu Mariam Shaji has

attained majority. All pending Interlocutory

Applications are also dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

SKS/29.1.2021