Athul.K.K vs Swetha Chandran
2021 Latest Caselaw 13975 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
         TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                         TR.P(C) NO. 549 OF 2019
  AGAINST THE ORDER/JUDGMENT IN OP 46/2019 OF FAMILY COURT, THALASSERY,
                                 KANNUR
PETITIONER/S:

           ATHUL.K.K
           AGED 25 YEARS
           S/O.HARIDASAN, KUNHIPURAYIL THAZHAKUNIYIL HOUSE,
           CHOMBALA.P.O., VATAKARA THALUK, KOZHIKODE DISTRICT, COMBALA
           POLICE STATION.

           BY ADV ZUBAIR PULIKKOOL



RESPONDENT/S:

           SWETHA CHANDRAN
           AGED 23 YEARS
           W/O.ATHU, ITTALIL KUNNUMMAL HOUSE, PERINGATHOOR.P.O,
           THALASSERY THALUK, KANNOOR DISTRICT-670675 CHOKLI POLICE
           STATION.


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 549 OF 2019
                                      2



                                 JUDGMENT

Dated this the 6th day of July, 2021

The learned counsel for the petitioner submits that the issue

involved has become infructutous. Accordingly, the transfer petition

is dismissed as infructutous.

Sd/-

V.G ARUN JUDGE

SJ TR.P(C) NO. 549 OF 2019

APPENDIX OF TR.P(C) 549/2019

PETITIONER ANNEXURE

ANNEXURE 1 TRUE COPY OF THE PETITION IN O.P.687/2018 FILED BY THE PETITIONER BEFORE FAMILY COURT, VARTAKARA

ANNEXURE 2 TRUE COPY OF THE PETITION IN O.P.46/2019 PENDING BEFORE FAMILY COURT, THALASSERY, FILED BY THE RESPONDENT