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Dr.Neena S.Nair vs Sonu Thulaseedharan
2021 Latest Caselaw 7644 Ker

Citation : 2021 Latest Caselaw 7644 Ker
Judgement Date : 4 March, 2021

Kerala High Court
Dr.Neena S.Nair vs Sonu Thulaseedharan on 4 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

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                         OP (FC).No.163 OF 2021

  AGAINST THE ORDER IN E.A. No.03/2021 IN E.P. No.56/2019 OF THE
                     FAMILY COURT, TRIVANDRUM
                                -------


PETITIONER/S:

                DR.NEENA S.NAIR, AGED 43 YEARS,
                D/O. SIVARAMAN NAIR, NEST, T.C.NO.20/2849,
                KARAMANA, TRIVANDRUM.

                BY ADVS.
                SRI.C.S.MANILAL
                SRI.S.NIDHEESH
                SHRI.ACHUT M NAIR

RESPONDENT/S:

                SONU THULASEEDHARAN,
                S/O. THULASEEDHARAN NAIR,
                C BLOCK NO.105, ARATTU LAKE VIEW
                COUNTY APARTMENT, SINKA SANDRA,
                BANGALORE-560068.


THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON 04.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.163/2021             2




                           JUDGMENT

Dated this the 4th day of March 2021 A.Muhamed Mustaque, J.

The petitioner challenges the order passed by the

Family Court directing to produce the child before the

Family Court, Thiruvananthapuram. Ext.P6 is the said

order. The petitioner was only directed to produce the

child before the Family Court. There is no infirmity with such direction. The petitioner can raise all

contentions with regard to custody before the Family

Court. Accordingly, we dismiss the Original Petition

in limine.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

KAUSER EDAPPAGATH

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEDIATION SETTLEMENT BEFORE THE FAMILY COURT, TRIVANDRUM IN O.P.2864/2019.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS IN E.A.2/2020 IN E.P.56/2019 DATED 4.1.2021.

EXHIBIT P3 TRUE COPY OF THE AFFIDAVIT AND REVIEW PETITION E.A.4/2021 IN E.P.56/2019.

EXHIBIT P4 TRUE COPY OF THE OBJECTION FILED TO THE REVIEW PETITION BY THE RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE LIST OF DOCUMENTS IN E.A.3/2021 IN E.P.56/2019.

EXHIBIT P6 TRUE COPY OF THE ORDER IN E.A.3/2021 IN E.P.56/2019 OF THE FAMILY COURT, THIRUVANANTHAPURAM DATED 20.2.2021.

EXHIBIT P6 A TRUE COPY OF THE A-DIARY OF THE FAMILY COURT, THIRUVANANTHAPURAM.

EXHIBIT P7 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 23.2.2021.

EXHIBIT P8 TRUE COPY OF ADVISORY ISSUED BY THE GOVERNMENT OF INDIA DATED 30.9.2020. RESPONDENT'S EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE

 
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