Resmi vs Anoop K.K
2021 Latest Caselaw 14173 Ker

TR.P(C) NO. 429 OF 2018



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
           WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                               TR.P(C) NO. 429 OF 2018
 AGAINST THE ORDER/JUDGMENT IN OPDIV 209/2018 OF FAMILY COURT, KALPETTA,
                                       WAYANAD
PETITIONER:

              RESMI
              D/O CHANDRAN, AGED 31 YEARS, CHEVAKODE HOUSE, PARUVASSERY
              POST, KANNAMBRA VILLAGE,ALATHUR TALUK, PALAKKAD DISTRICT.
              BY ADV SRI.BABY MATHEW


RESPONDENTS:

       1      ANOOP K.K
              S/O APPU, AGED 38 YEARS, VALIYAVALAPPIL HOUSE, ARMADUVAYAL,
              KUPPADI VILLAGE, SULTHANBATHERY TALUK,
              WAYANAD DISTRICT-673592.

       2      BHASKARAN
              FATHER'S NAME NOT KNOWN, AGED 47 YEARS, KAPRADAN HOUSE,
              KALLOOR PO, NOOLPUZHA VILLAGE,SULTHANBATHERY TALUK, WAYANAD
              DISTRICT-673592.

THIS   TRANSFER     PETITION     (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
07.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 429 OF 2018
                                       2




                                  ORDER

Dated this the 07th day of July 2021

Learned Counsel for the petitioner submits that the

transfer petition is not pressed.

This is recorded and the transfer petition is

dismissed as not pressed.

Sd/-

V.G.ARUN

JUDGE NB/7.7.21 TR.P(C) NO. 429 OF 2018

APPENDIX OF TR.P(C) 429/2018

PETITIONER'S ANNEXURE

ANNEXURE A TRUE COPY OF THE MEMORANDUM OF OP(DIVORCE) NO.

209/2018 OF THE FAMILY COURT, KALPETTA.

ANNEXURE B TRUE COPY OF THE PETITION IN MC NO. 151/2017 ON THE FILES OF THE JFCM COURT, ALATHUR.

RESPONDENT'S ANNEXURE: NIL

True Copy P.A to Judge