Casmel Fernandez vs Senotra
2021 Latest Caselaw 8695 Ker

                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 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                         OP (FC).No.197 OF 2021

          AGAINST THE ORDER/JUDGMENT IN O.P.NO.945/2016 OF
                       FAMILY COURT, CHAVARA
                                -------


PETITIONER/S:

                CASMEL FERNANDEZ, AGED 59 YEARS,
                S/O.SERAPHIN, RESIDING AT JOY MANDIRAM,
                COVIL THOTTAM, MEKKADU MURI, PANMANA VILLAGE,
                KARUNAGAPALLY TALUK, KOLLAM.

                BY ADVS.
                SRI.S.SREEKUMAR (KOLLAM)
                SHRI.K.VIJAYAN

RESPONDENT/S:

      1         SENOTRA, AGED 54 YEARS, D/O.CATHERINE,
                RESIDING AT HAPPY DALE, NTV NAGAR-43/D,
                KADAPPAKKAD P.O., VADAKKEVILA VILLAGE,
                KOLLAM-691 008.

      2         THRESSIA SERAPHIN, AGED 77 YEARS,
                W/O. SERAPHIN, RESIDING AT JOY MANDIRAM,
                COVIL THOTTAM, MEKKADU MURI, PANMANA VILLAGE,
                KARUNAGAPALLY TALUK, KOLLAM -691 583.

      3         VIMALA, AGED 39 YEARS, D/O.SERAPHIN,
                RESIDING AT JOY MANDIRAM, COVIL THOTTAM,
                MEKKADU MURI, PANMANA VILLAGE,
                KARUNAGAPALLY TALUK, KOLLAM -691 583.

      4         NIRMALA, AGED 38 YEARS, D/O.SERAPHIN,
                RESIDING AT JOY MANDIRAM, COVIL THOTTAM,
                MEKKADU MURI, PANMANA VILLAGE,
                KARUNAGAPALLY TALUK, KOLLAM -691 583.
 OP (FC).No.197/2021            2

      5      CRASTO, AGED 44 YEARS, S/O. SERAPHIN,
             RESIDING AT JOY MANDIRAM, COVIL THOTTAM,
             MEKKADU MURI, PANMANA VILLAGE,
             KARUNAGAPALLY TALUK, KOLLAM -691 583.

      6      MARY, AGED 41 YEARS, D/O. SERAPHIN,
             RESIDING AT JOY MANDIRAM, COVIL THOTTAM,
             MEKKADU MURI, PANMANA VILLAGE,
             KARUNAGAPALLY TALUK, KOLLAM -691 583.


THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.197/2021          3




                        JUDGMENT

Dated this the 16th day of March 2021

The order under challenge is an appealable order

under Order XLIII of the Code of Civil Procedure,

1908. Therefore, we reject this original petition with

liberty to the petitioner to file an appeal.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE OP NO 1240/2015(RE-

NUMBERED AS OP NO 945/2016) BEFORE THE FAMILY COURT, CHAVARA.

EXHIBIT P2 THE TRUE COPY OF THE JUDGMENT DATED 6.10.2017 PASSED BY THE FAMILY COURT, CHAVARA IN OP NO 945/2016.

EXHIBIT P3 THE TRUE COPY OF THE PETITION IN IA NO 1120/2019 FILED BEFORE THE FAMILY COURT, CHAVARA.

EXHIBIT P4 THE TRUE COPY OF THE PETITION IN IA NO 1119/2019 FILED BEFORE THE FAMILY COURT,CHAVAARA IN IA NO 1119/2019 AND IA NO 1120/2019 IN OP NO 945/2016.

EXHIBIT P5 TRUE COPY OF THE EXECUTION PETITION PENDING BEFORE THE FAMILY COURT, CHAVARA IN EP NO 8/2019 IN OP NO 945/2016.

EXHIBIT P6 THE TRUE COPY OF THE EXECUTION PETITION PENDING BEFORE THE FAMILY COURT, CHAVARA IN EP NO 8/2019 IN OP NO 945/2016. RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE