Mery.T.A vs John.M.T
2021 Latest Caselaw 13670 Ker

Tr.P(C) No.235/2020                              1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                                &
                              THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                      THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                                      TR.P(C) NO. 235 OF 2020

                             OP.NO.212/2020 OF FAMILY COURT, VADAKARA


                                       ------------------


  PETITIONER/RESPONDENT:


             MERY T.A.,


             AGED 70 YEARS, W/O.ABRAHAM,


             VADAKKAN VEETTIL, CHATHURAMBUZHA, PAYYAVOOR,


             CHANDANAKKAMPARA P.O., TALIPARAMBA TALUK,


             KANNUR DISTRICT, PIN-670633.


             BY SRI.P.S.BINU, Advocate for the petitioner


  RESPONDENT/PETITIONER:


             JOHN M.T.,


             AGED 50 YEARS,       S/O.THOMAS,


             MATTATHIL HOUSE, PERAMBRA AMSOM DESOM, KOORACHUND P.O.,


             KOYILANDI TALUK, KOZHIKKODE DISTRICT, PIN-673527.


             BY M/S.C.R.SIVAKUMAR, MINI M. NAIR and GAYATHRI V. NAIR, Advocates


             for the respondent.



                       TRANSFER PETITION (CIVIL) having come up for order on

          01/07/2021, upon perusing the letter dated 01/06/2021 from Judge,

          Family Court, Thalassery and this Court's judgment dated 05/01/2021,

          the court on the same day passed the following.
 Tr.P(C) No.235/2020                               2/3




                                                 ORDER

Time sought for as per letter Ref.No.Shr-OP.70/21

(Dis.No.1326/2021) dated 01/06/2021 of Family Court, Thalassery is

granted.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE Tr.P(C) No.235/2020 3/3

01-07-2021 /True Copy/ Assistant Registrar