P.T.Philipose vs Sunil Jacob
2021 Latest Caselaw 8583 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

          THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                        OP (FC).No.287 OF 2019

 AGAINST THE JUDGMENT IN OP 168/2010 OF FAMILY COURT, KOTTAYAM AT
                            ETTUMANOOR

PETITIONER/APPELLANT:

             P.T.PHILIPOSE, AGED 81 YEARS, DOOR NO.15,LAKE VIEW
             DEFENCE COLONY, SHETTYHALLI, JALAJALLI WEST,
             BANGALORE, KARNATAKA

             BY ADVS.SMT.A.K.PREETHA
             SRI.C.ANIL KUMAR
RESPONDENTS/RESPONDENTS IN THE MAT.APPEAL:

      1      SUNIL JACOB, AGED 41 YEARS, S/O. JACOB KURIAN,
             ELAVUMKAL HOUSE, VADAVATHOOR P.O., KOTTAYAM,KERALA-
             686 008

      2      BINDHU PHILIPS, AGED 39 YEARS
             NO.11.BRIARDALE COURT, PLAINSBORO,NJ 08536,USA

      3      SANTHOSH PHILIPS, AGED 35 YEARS, S/O.PHILIPOSE, 835A,
             LOCKEFIELD STREET, INDIANPOLIS,IN 46202,USA.
             (3RD RESPONDENT DELETED FROM PARTY ARRAY VIDE ORDER
             DATED 20/05/2019 IN I.A,NO.3/2019).

      4      ANNAMMA PHILIPOSE, AGED 67 YEARS
             W/O. P.T.PHILIPOSE,DOOR NO.15,LAKE VIEW DEFENCE
             COLONY, SHETTYHALLI, JALAHALLI WEST , BANGALORE,
             KARNATAKA
              BY ADV. SRI.SANTHOSH MATHEW
              BY ADV. SRI.ARUN THOMAS
              BY ADV. SRI.JENNIS STEPHEN
              BY ADV. SRI.VIJAY V. PAUL
              BY ADV. SRI.ANIL SEBASTIAN PULICKEL
              BY ADV. SMT.DIVYA SARA GEORGE
              BY ADV. SMT.JAISY ELZA JOE
             R4 BY ADV. SMT.HEMA R.

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 15-03-2021
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(FC).No.287/2019

                                    2




                                 JUDGMENT

Dated this the 15th day of March 2021

A.MUHAMED MUSTAQUE, J

The learned counsel for the petitioner submitted that

the matter has become infructuous. The O.P(FC) is

accordingly dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

kp True copy JUDGE P.A. To Judge