Veena Mohan vs Pradeep Kumar
2021 Latest Caselaw 13450 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
           MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                           TR.P(C) NO. 483 OF 2017
       AGAINST THE ORDER/JUDGMENT IN OPDIV 837/2016 OF FAMILY COURT,
                              MAVELIKKARA, ALAPPUZHA
PETITIONER/S:

              VEENA MOHAN
              AGED 23 YEARS
              AGED 23 YEARS,D/O MOHANAN,MUKALUVILA
              HOUSE,VELIYAM,KOTTARAKARA TALUK,KOLLAM DISTRICT.

              BY ADV SRI.K.V.ANIL KUMAR



RESPONDENT/S:

              PRADEEP KUMAR
              AGED 31
              YEARS,S/O.OMANAKUTTAN,GOKULAM,ELANJIMEL.P.O,CHENGANNUR
              TALUK,ALAPPUZHA DISTRICT,PIN-689511.


THIS    TRANSFER   PETITION    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 483 OF 2017
                                         2



                                      JUDGMENT

Dated this the 28th day of June, 2021

The petitioner is seeking transfer of O.P (HMA) (Div) No.837 of

2016, pending before the Family Court, Mavelikara. It is reported that

O.P (HMA)(Div)No.837 of 2016 was dismissed by the Family Court on

23.11.2019. In such circumstances nothing survives for consideration

in this transfer petition. Accordingly, the transfer petition is

dismissed.

Sd/-

V.G ARUN JUDGE

SJ TR.P(C) NO. 483 OF 2017

APPENDIX OF TR.P(C) 483/2017

PETITIONER ANNEXURE

ANNEXURE P1 A TRUE COPY OF THE O.P.NO. (HMA) (DIV) NO.837/2016 OF THE FAMILY COURT, MAVELIKARA.