Athul Padmanabhan Sridhar vs Anjali Nair
2021 Latest Caselaw 13016 Ker

OP (FC) NO. 327 OF 2021                    1



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                                       &
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                            OP (FC) NO. 327 OF 2021
           AGAINST THE ORDER/JUDGMENT IN OP 586/2020 OF FAMILY
                      COURT,TRIVANDRUM, THIRUVANANTHAPURAM
PETITIONER/S:

                ATHUL PADMANABHAN SRIDHAR
                AGED 31 YEARS
                S/O S.PADMANABHAN, SRIDHAR, SREENILAYAM HOUSE,
                THRIKKARIYOOR P.O., KOTHAMANGALAM
                ERNAKULAM DIST-686 692

                BY ADV MRINUAAL



RESPONDENT/S:

                ANJALI NAIR, 30 YEARS, W/O ATHUL PADMANABHAN
                SREEDHAR, MATHRUSMRUTHY HOUSE, PARAVOOR P.O.,
                ALAPPUZHA DIST - 688 014,
                PRESENTLY RESIDING AT FLAT NO.8B, HEERAL INFOCITY,
                NR.INFOSIS, SEZ CAMPUS, KAZHAKOOTTAM,
                THIRUVANANTHAPURAM - 695 581



       THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
17.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 327 OF 2021                 2




            P.SOMARAJAN & P.V.KUNHIKRISHNAN, JJ
                    --------------------------------
                       OP(FC) No. 327 of 2021
                     -------------------------------
                Dated this the 17th day of June, 2021


                                JUDGMENT

P.Somarajan, J.

Inter alia, it is submitted by the learned counsel for the petitioner

that even in the Family Court, they could not serve notice to the

respondent in spite of repeated steps on 3 times. We are at a loss to

understand why the learned counsel so far not opted to take steps by

substituted service. They will be at liberty to take steps and complete

the same by substituted service, for which they can approach the

Family Court.

With that observation, the present original petition is hereby

dismissed.

SD/-

P.SOMARAJAN JUDGE

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX

EXT. P1 TRUE COPY OF OP 586/2020 DTD.17.3.2020 FILED BEFORE THE FAMILY COURT, THIRUVANANTHAPURAM.

RESPONDENT'S EXHIBITS ; NIL