Ravikumar vs Sandhya
2021 Latest Caselaw 7837 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                              &

     THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                   OP (FC).No.41 OF 2016(R)

 AGAINST THE ORDER/JUDGMENT IN OP 1439/2011 DATED 21-07-
             2015 OF FAMILY COURT,TRIVANDRUM


PETITIONER:

              RAVIKUMAR, AGED 51 YEARS, S/O.VASUDEVAN
              PILLAI, TC 15/489(1), SOWPARNIKA,
              SASTHAMANGALAM, THIRUVANANTHAPURAM.

              BY ADVS.
              SRI.G.RANJU MOHAN
              SMT.M.SANTHI (K/868/2011)

RESPONDENT:

              SANDHYA, AGED 41 YEARS, D/O.KAMALAMENON,
              VATTAVILAKATHU VEEDU, MUKKOLA, KARAKULAM PO,
              THIRUVANANTHAPURAM-695 564.

              R1 BY ADV. SMT.N.P.ASHA
              R1 BY ADV. SRI.G.SUDHEER

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
05-03-2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.41 OF 2016(R)

                           ..2..




                         JUDGMENT

Dated this the 5th day of March 2021 A.Muhamed Mustaque, J

The learned counsel for the petitioner submits

that the matter has become infructuous.

Accordingly, this original petition is dismissed as Infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

KAUSER EDAPPAGATH

JUDGE

PR OP (FC).No.41 OF 2016(R)

..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 CERTIFIED COPY OF THE ORDER DT 21-7-15 IN IA NO.306/2015 IN OP NO.1439/2011 ON THE FILE OF FAMILY COURT, THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COPY OF THE IA NO.306/2015