Citation : 2021 Latest Caselaw 7319 Ker
Judgement Date : 2 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH
TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942
OP (FC).No.144 OF 2019
AGAINST THE ORDER/JUDGMENT IN GOP 36/2019 OF FAMILY
COURT, IRINJALAKUDA
PETITIONERS:
1 CHINNU, S/O THAYAVALLIYIL ASHOKAN,
THAYAVALLIYIL HOUSE, KOOLIMUTTOM VILLAGE, P.O
AND DESOM,
KODUNGALLUR TALUK, THRISSUR DISTRICT, PIN -
680 691, REPRESENTED BY POWER OF ATTORNEY
HOLDER MS GEETHA ASHOKAN, AGED 63, W/O
THAYAVALLIYIL ASHOKAN,
THAYAVALLIYIL HOUSE, KOOLIMUTTOM VILLAGE,
KODUNGALLUR TALUK, THRISSUR DISTRICT, PIN -
680 691.
2 ASHOKAN, AGED 67 YEARS S/O TAYAVALLIYIL
CHATHUNNI,
THAYAVALLIYIL HOUSE, KOOLIMUTTOM VILLAGE, P.O
AND DESOM, KODUNGALLUR TALUK, THRISSUR
DISTRICT,
PIN - 680 691.
3 GEETHA ASHOKAN, AGED 63 YEARS, W/O
THAYAVALLIYIL ASHOKAN, THAYAVALLIYIL HOUSE,
KOOLIMUTTOM VILLAGE, KODUNGALLUR TALUK,
THRISSUR DISTRICT, PIN - 680 691.
BY ADVS.
SRI.BIMAL K.NATH
SRI.SAJU J PANICKER
SRI.SREEVALSAN.V
SMT.M.K.SHIMI
OP (FC).No.144 OF 2019
..2..
SRI.D.SREENATH
RESPONDENT:
DR.SIJA, AGED 31 YEARS, D/O MANNAMPARAMPIL
UNNIKRISHNAN, MANNAMPARAMPIL HOUSE,
ANCHANGADI DESOM, PADINJARE VEMBALLOOR
VILLAGE, KODUNGALLUR TALUK, THRISSUR
DISTRICT.
R1 BY ADV. SRI.A.S.DHEERAJ
R1 BY ADV. SRI.P.V.JEEVESH
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
2-03-2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP (FC).No.144 OF 2019
..3..
JUDGMENT
Dated this the 2nd day of March 2021 A.Muhamed Mustaque, J
The Counsel for the petitioners submits that the
petitioners do not want to pursue the original
petition. Taking note of the said submission, the original petition is dismissed as not pressed.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
KAUSER EDAPPAGATH
JUDGE
PR OP (FC).No.144 OF 2019
..4..
APPENDIX PETITIONERS EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE JUDGMENT IN O.P NO.135/2015 PASSED BY THE FAMILY COURT, IRINJALAKUDA.
EXHIBIT P2 A TRUE COPY OF THE AGREEMENT BEFORE BETWEEN THE 1ST PETITIONER AND THE RESPONDENT DATED 31/08/2015.
EXHIBIT P3 (A), (B), AND (C)SERIES A TRUE COPY OF THE VISA'S ISSUED TO THE CHILD OF THE 1ST PETITIONER.
EXHIBIT P4 A TRUE COPY OF THE CERTIFICATE ISSUED BY THE PRINCIPAL OF THE SCHOOL STATING THAT THE CHILD IS STUDYING IN THE SCHOOL FOR THE ACADEMIC YEAR 2018-19.
EXHIBIT P5 A TRUE COPY OF THE GOP NO.1138/2018 FILED BEFORE THE FAMILY COURT, IRINJALAKUDA.
EXHIBIT P6 A TRUE COPY OF THE PETITION FILED BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KODUNGALLUR IN M.C NO.17/18.
EXHIBIT P7 A TRUE COPY OF A TRUE COPY OF G.O.P 36/2019 FILED BY THE RESPONDENT.
EXHIBIT P8 A TRUE COPY OF THE OBJECTION IA 56 OF 2019 FILED BY THE PETITIONERS BEFORE THE FAMILY COURT, IRINJALAKUDA.
EXHIBIT P9 A TRUE COPY OF THE I.A NO.215/2019 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, IRINJALAKUDA. OP (FC).No.144 OF 2019
..5..
EXHIBIT P10 CERTIFIED COPY ORDER DATED 25-2-2019 IN I.A NO.56/2019 IN GOP NO.36/19 PASSED BY THE FAMILY COURT, IRINJALAKUDA.
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