Kerala High Court
Shiju Joy.A vs Nisha on 23 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).NO.352 OF 2020
PROCEEDINGS IN D.O.P.1316/2016,O.P.(GW)1576/2016 AND
M.C.433/2017 IN THE FILE OF FAMILY COURT, ERNAKULAM
PETITIONER:
SHIJU JOY.A.,
AGED 42 YEARS
S/O. A.V. JOY, ARAKKAL HOUSE,
OCHANTHURUTH P.O, VYPIN.
BY ADVS.
SRI.A.X.VARGHESE
SRI.A.V.JOJO
RESPONDENT:
NISHA,
AGED 36 YEARS
D/O. KUMARAN, KALLUNKAL HOUSE, KANJANGADU,
KASARAGOD DISTRICT - 671315.
R1 BY ADV. SRI.V.C.RAJESH
R1 BY ADV. SRI.K.J.GLADIS
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).420/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.420 OF 2020
ARISING FROM O.P.NO.1589/2019 ON THE FILE OF FAMILY COURT,
KOTTARAKKARA
PETITIONERS/RESPONDENTS NO.2 TO 4:
1 CHAKKOGHEEVARGHESE
AGED 66 YEARS
MUTTOM SOUTH JAIS VILLA, THATTARAMBALAM P.O.,
MAVELIKKARA TALUK, ALAPPUZHA, PIN-690103.
2 VALSAMMA,
AGED 60 YEARS
W/O. CHAKKO GHEEVARGHESE, MUTTOM SOUTH JAIS VILLA,
THATTARAMBALAM P.O., MAVELIKKARA TALUK, ALAPPUZHA-
690103.
3 STEPHIN
AGED 23 YEARS
S/O. CHAKKOGHEEVARGHESE, MUTTOM SOUTH JAIS VILLA,
THATTARAMBALAM P.O., MAVELIKKARA TALUK, ALAPPUZHA-
690103.
BY ADVS.
SRI.V.G.ARUN (K/795/2004)
SMT.V.JAYA RAGI
SRI.N.RAPHY RAJ
SRI.R.HARIKRISHNAN (KAMBISSERIL)
SRI.NEERAJ NARAYAN
RESPONDENTS/PETITIONER/1ST RESPONDENT:
1 ANSU BABU,
AGED 28 YEARS
W/O. STEPHAN K. CHAKKO, BIPIN HOUSE, MANJAPARA
P.O., KOTTUKAL VILLAGE, KOTTARAKARA TALUK, KOLLAM-
691533.
OP (FC).No.420 OF 2020
2 STEPHAN K. CHAKKO,
AGED 29, S/O. CHAKKOGHEEVARGHESE, MUTTOM SOUTH JAIS
VILLA, THATTARAMBALAM P.O., MAVELIKKARA TALUK,
ALAPPUZHA-690103.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).NO.433 OF 2020
SEEKING DIRECTION TO THE FAMILY COURT, THIRUVANANTHAPURAM FOR AN
EXPEDITIOUS DISPOSAL OF O.P.NO.2278/2017
PETITIONER/RESPONDENT:
JOESTUS PANKRAS
AGED 53 YEARS
S/O. PANKRAS,,TC NO.1/116,PANKRAS NIVS, NEHRU JUNCTION,
KAZAKUTTOM P.O., THIRUVANANTHAPURAM-695 582
BY ADV. SRI.NAVEEN RADHAKRISHNAN
RESPONDENTS/DEFENDANTS:
1 MARY ANACLETE
W/O.JOSETUS PANKRAS,TC NO.1/116,PANKRAS NIVAS, NEHRU
JUNCTION, KAZAKUTTOM P.O., THIRUVANANTHAPURAM-695 582
2 ARWIN JOESTUS
AGED 19 YEARS
S/O. JOESTUS PANKRAS,TC NO.1/116,PANKRAS NIVAS, NEHRU
JUNCTION, KAZAKUTTOM P.O., THIRUVANANTHAPURAM-695 582
3 ADHUL JOESTUS,
AGED 17 YEARS
S/O. JOESTUS PANKRAS,TC NO.1/116,PANKRAS NIVS, NEHRU
JUNCTION, KAZAKUTTOM P.O., THIRUVANANTHAPURAM-695 582
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 22.02.2021,
ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE COURT ON
23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.436 OF 2020
IN OP 211/2015 OF FAMILY COURT, KOTTARAKKARA
PETITIONERS/RESPONDENTS 2 & 3 IN O.P:
1 P.K.THOMAS
AGED 78 YEARS
S/O KOCHUMMAN. JAI MANDIRAM, KULAKKADA, KALAYAPURAM
VILLAGE, KOTTARAKARA TALUK, KOLLAM DISTRICT, NOW
RESIDING AT HOUSE NO. 629, RAVORA, NAVELIM , SALCETTE,
GOA.
2 MARYKUTTY THOMAS,
AGED 70 YEARS
W/O. P.K. THOMAS, JAI MANDIRAM,KULAKKADA, KALAYAPURAM
VILLAGE, KOTTARAKARA TALUK, KOLLAM DISTRICT,NOW RESIDING
AT HOUSE NO. 629,RAVORA, NAVELIM, SALCETTE, GOA.
BY ADV. SRI.K.V.ANIL KUMAR
RESPONDENTS/PETITIONER & RESPONDENT NO.1 IN O.P:
1 MONISHA VARGHESE
AGED 37 YEARS
D/O. LEELAMMA VARGHESE, MONI LAND, NEELESWARAM MURI,
KOTTARAKARA VILLAGE,KOLLAM DISTRICT, PIN-691 506
2 WINSON THOMAS, (DELETED)
AGED 41 YEARS, S/O. P.K.THOMAS, JAI MANDIRAM, KULAKKADA,
KALAYAPURAM VILLAGE,KOTTARAKARA TALUK, KOLLAM DISTRICT,
PIN-691 506.
RESPONDENT NO.2 HAS BEEN DELETED FROM THE PARTY ARRAY AS
PER ORDER DATED 22/01/2021 IN IA.1/2021.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 22.02.2021,
ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE COURT ON
23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.441 OF 2020
O.P 535/2018 OF FAMILY COURT,TRIVANDRUM
PETITIONER:
ANGEL N DAS
AGED 27 YEARS
D/O NJANA DAS B, RESIDING AT ULLORKONATHU PUTHUVAL
PUTHEN VEEDU, THERIVILA, KAZHAKUTTOM,
THIRUVANANTHAPURAM-695582.
BY ADVS.
SRI.R.S.KALKURA
SRI.M.S.KALESH
SRI.HARISH GOPINATH
RESPONDENTS:
1 REJI MOHAN.
S/O MOHAN B,
S R NIVAS, KOTTUMVILA, SASTHAVATTOM, KATTAIKONAM,
THIRUVANANTHAPURAM-695584.
2 VALSALA B
W/O MOHAN M,
RESIDING AT S R NIVAS,
KOTTUMVILA, SASTHAVATTOM, KATTAIKONAM,
THIRUVANANTHAPURAM-695584.
3 MOHANAN
S/O MUTHAYYAN NADAR,
RESIDING AT S R NIVAS,
KOTTUMVILA, SASTHAVATTOM, KATTAIKONAM,
THIRUVANANTHAPURAM-695584.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.447 OF 2020
O.P.NO.882/2016 ON THE FILE OF FAMILY COURT, NEDUMANGAD
PETITIONERS:
1 JEENA.G.L.
AGED 32 YEARS
D/O.GEORGE.E., RESIDING AT JIJU NIVAS,
T.V.6/1066(1), KANJIRAMPARA POST,
THIRUVANANTHAPURAM-695 030
2 DEVIKA DINESH,
AGED 10 YEARS
D/O. JEENA, RESIDING AT JIJU NIVAS, T.V.6/1066(1),
KANJIRAMPARA POST, THIRUVANANTHAPURAM-695 030
( MINOR IS REPRESENTED BY THE 1ST PETITIONER HERE
MOTHER)
BY ADVS.
SRI.P.S.APPU
SRI.S.R.ANEESH
RESPONDENTS:
1 DINESH
AGED 41 YEARS,
S/O. NATARAJAN, RESIDING AT N.R.BHAVAN, MAVELI
NAGAR, VAMANAPURAM P.O., THIRUVANANTHAPURAM,PIN-695
606
2 NATARAJAN
AGED 76 YEARS
F/O.DINESH, RESIDING AT N.R.BHAVAN, MAVELI NAGAR,
VAMANAPURAM P.O., THIRUVANANTHAPURAM,PIN-695 606
OP (FC).No.447 OF 2020
3
RADHA
AGED 64 YEARS
W/O. NATARAJAN, RESIDING AT N.R.BHAVAN, MAVELI
NAGAR, VAMANAPURAM P.O., THIRUVANANTHAPURAM,PIN-695
606
4 SECRETARY,
SERVICE CO-OPERATIVE BANK, VAMANAPURAM P.O.,
THIRUVANANTHAPURAM,PIN-695 606
R1-3 BY ADV. SRI.A.K.ARUN CHANDRAN
R1-3 BY ADV. SMT.APARNA SUKUMARAN
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.456 OF 2020
BEING AGGRIEVED BY THE PENDENCY OF O.P.NO.1231/2019 FILED BY THE
PETITIONER BEFORE THE FAMILY COURT, PATHANAMTHITTA
PETITIONER/PETITIONER:
VIJI R
AGED 25 YEARS
D/O.RADHAMONY, VIPIN BHAVAN, MALLAMKUZHA,
KALANJOOR, ADOOR, PATHANAMTHITTA DISTRICT
BY ADVS.
SRI.SANTHAN V.NAIR
SMT.CHRISTEENA P GEORGE
RESPONDENT:
THOMAS KURIAN
AGED 41 YEARS
S/O. P.T KURIAN, PUNIYIL HOUSE, THATHAMPALLI WARD,
THATHAMPALLI P.O, ALAPPUZHA 688 013
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.493 OF 2020
IN OP 1275/2016 OF FAMILY COURT, KOTTARAKKARA
PETITIONER/PETITIONER IN O.P:
THOMAS
AGED 34 YEARS
S/O. POULOSE, MADATHILKUNNIL VEEDU, AYUR MURI,
VAYYANAM P.O, ITTIVA VILLAGE, PATHANAPURAM TALUK,
KOLLAM DISTRICT.
BY ADV. SRI.K.V.ANIL KUMAR
RESPONDENT/RESPONDENT IN O.P:
MELVIN MATHEW
AGED 28 YEARS
D/O. MATHEW, ELAPPALIL VEETTIL, KARAVALOOR MURI,
KARAVALOOR P.O, PUNALUR, KOLLAM DISTRICT, PIN-691
333
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.517 OF 2020
IN OP 824/2018 OF FAMILY COURT, KOTTARAKKARA
PETITIONER:
SANTHOSH KUMAR
AGED 49 YEARS
S/O. KUNJAN PILLAI, BINDU BHAVAN, KARIMPINPUZHA
P.O. PAVITHRESWARAM VILLAGE, KOTTARAKKARA, KOLLAM.
BY ADVS.
SRI.C.RAJENDRAN
SRI.B.N.HASKAR
RESPONDENT:
SUDHARMMINI
AGED 46 YEARS
D/O. SREEDHARAN PILLAI, ARINGALATHU VEEDU, KOTTARA,
MEEYANNUR P.O. KOLLAM 691 537.
R1 BY ADV. SRI.ALEXANDER GEORGE
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.526 OF 2020
AGAINST THE JUDGMENT IN OP(G&W) 626/2019 OF FAMILY
COURT,TRIVANDRUM
PETITIONER/PETITIONER:
DR.MRINAL S PILLAI
AGED 37 YEARS
S/O.K.S.PILLAI, MAMOOTTIL, T.C.3/629, T.K.DIVAKARAN
ROAD, MUTTADA P.O., PIN 695 025, THIRUVANANTHAPURAM
BY ADVS.
SRI.KALEESWARAM RAJ
SRI.VARUN C.VIJAY
KUM.A.ARUNA
KUM.THULASI K. RAJ
SMT.MAITREYI SACHIDANANDA HEGDE
RESPONDENT/RESPONDENT:
DR.ATHIRA MRINAL @ ATHIRA KRISHNAN
AGED 32 YEARS, D/O.SANTHI RADHAKRISHNAN, 'SMRITHI',
TC.91607 -1, SMRA-69, SRK HOSPITAL ROAD,
SASTHAMANGALAM P.O., THIRUVANANTHAPURAM
R1 BY ADV. SRI.V.K.BALACHANDRAN
R1 BY ADV. SMT.DRISHYA K.PRAKASH
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.35 OF 2021
(SEEKING FOR AN ORDER FOR EXPEDITIOUS DISPOSAL OF
O.P(HMA)NO.1752/2018 ON THE FILE OF THE FAMILY COURT, KOLLAM
ALONG WITH O.P(H.M.A) NO.831/2017 AND O.P(H.M.A) NO.1284/2019
JOINTLY AS PRAYED FOR IN I.A.NO.1/2021 IN O.P(HMA) NO.1752/2018)
PETITIONER/PETITIONER:
NIDHIYA
AGED 27 YEARS
D/O. SIVANANDAN, MIDHILA, KOONAYIL, PARAVUR P.O.,
KOLLAM TALUK.
BY ADVS.
SMT.MINI GANGADHARAN
SMT.ASWATHI S. KUMAR
RESPONDENT/RESPONDENT:
DILEEP
AGED 29 YEARS
S/O.DIVAKARAN, PUTHEZHATHU KIZHAKKETHIL (RAJANI
NIVAS), THEKKECHERRY, KANJAVELI P.O., THRIKKARUVA,
KOLLAM.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.37 OF 2021
IN OP(DIV) SMA 174/2020 OF FAMILY COURT, THIRUVALLA
PETITIONER/PETITIONER:
PRIYANKA PRABHAS
AGED 27 YEARS
D/O PRABHAS,
KOLLAKADAVIL,
PARUTHIKATTU MANNIL HOUSE, KUNNANTHANAM VILLAGE,
ANJILITHANAM P O, AND MURI, MALLAPPALLY TALUK,
PATHANAMTHITTA DISTRICT-689582.
BY ADVS.
SHRI.ABRAHAM SAMSON
SMT.LOVELY SAMSON
RESPONDENT/RESPONDENT:
SREJITH S
AGED 36 YEARS
S/O LATE SURESH,
KOYITHODATHU HOUSE,
NIRANAM VILLAGE,
NIRANAM P O, THIRUVALLA TALUK, PATHANAMTHITTA
DISTRICT, PIN-689621.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.38 OF 2021
IN OP 1158/2019 OF FAMILY COURT, PATHANAMTHITTA
PETITIONER:
VISHNU KURUP,
AGED 36 YEARS
S/O RADHAKRISHANA KURUP, PRANAVAM HOUSE, PAZHAKULAM
P O, PATHANAMTHITTA-691523.
BY ADVS.
SRI.P.R.JAYAKRISHNAN
SRI.R.REJI KUMAR
RESPONDENT:
JYOTHI KRISHNA,
AGED 34 YEARS
D/O GOPALAKRISHNAN,
THAVALATHIL PUTHEN VEEDU, ANGADIKKAL NORTH P O,
VIA KAIPATTOOR,
PATHANAMTHITTA-689648.
R1 BY ADV. SRI.R.MURALEEKRISHNAN (MALAKKARA)
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.43 OF 2021
IN THE MATTER OF O.P.NO.1209/2017 JOINTLY TRIED WITH
M.C.NO.392/2017 AND O.P.NO.1776/2017 ON THE FILES OF THE FAMILY
COURT, ERNAKULAM
PETITIONER/PETITIONER IN COURT BELOW:
MEERA GIRISH
AGED 36 YEARS
D/O V.GIRISH BABU, RESIDING AT C-122, DLF NTM, OPP
DOORDARSHAN KENDRA, CSEZ P.O.KOCHI-682 037.
BY ADVS.
SRI.RAJESH SIVARAMANKUTTY
SMT.K.VIJINA
SRI.ARUL MURALIDHARAN
SMT.JAEONA JAMES
RESPONDENT/RESPONDENT IN COURT BELOW:
RAMESH G NAIR
AGED 39 YEARS
S/O GOPALAKRISHNAN NAIR, RESIDING AT INDEEVARAM,
MUPPATHUDAM P.O.ALUVA, PIN-683 110.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.45 OF 2021
IN OP 2618/2018 OF FAMILY COURT, THIRUVANANTHAPURAM
PETITIONER/RESPONDENT IN O.P.2618/18:
SREERAJ.S.S
AGED 36 YEARS
S/O LATE SREEKUMAR ATHIYANOOR ARALUMMOOD (PO),
NEYYATTINKARA, THIRUVANANTHAPURAM-695 123.
BY ADV. SRI.K.VENUGOPALAN NAIR
RESPONDENT/PETITIONER IN O.P 2618/18:
ASWATHY P.NAIR
W/O SREERAJ, RESIDING AT KARTHIKA, T.C 7/790,
ULLOOR BASI NAGAR, MEDICAL COLLEGE (PO),
THIRUVANANTHAPURAM-695 011.
R1 BY ADV. SRI.K.SIJU
R1 BY ADV. SMT.S.SEETHA
R1 BY ADV. SMT.ANJANA KANNATH
R1 BY ADV. SRI.M.ANILPRASAD
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.47 OF 2021
AGAINST THE PROCEEDINGS IN O.P(HMA) NO.950/2018 OF THE FAMILY
COURT, KOTTARAKKARA
PETITIONER/PETITIONER IN O.P:
RESMI.S
AGED 39 YEARS
D/O. LATE K RAGHUNATHAN, RESIDING AT KRISHNA
BUILDING, THOLICODE P.O, PUNALAUR VILLAGE AND
TALUK, KOLLAM 691 333
BY ADVS.
SRI.NIRMAL V NAIR
SRI.AKHIL ALPHONSE G.
RESPONDENT/RESPONDENT IN O.P:
GURUDAS K.U
AGED 40 YEARS
S/O. UTHAMAN, RESIDING AT KOCHU VALYEZHATHU HOUSE,
PERINGILIPURAM P.O, ENNAKKADU VILLAGE, CHENGANNUR
TALUK, ALAPPUZHA 689 624
R1 BY ADV. SRI.MANOJ RAMASWAMY
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.02.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.51 OF 2021
AGAINST THE PROCEEDINGS IN OP 951/2018 OF FAMILY COURT,
KOTTARAKKARA
PETITIONER/PETITIONER IN O.P:
RESMI.S,
AGED 39 YEARS
D/O LATE K.RAGHUNATHAN,RESIDING AT KRISHNA
BUILDING, THOLICODE.P.O, PUNALUR VILLAGE AND TALUK,
KOLLAM-691333.
BY ADVS.
SRI.NIRMAL V NAIR
SHRI.AKHIL ALPHONSE G.
RESPONDENT/RESPONDENT IN O.P:
1 GURUDAS K.U.,
S/O UTHAMAN,RESIDING AT KOCHU VALYEZHATHU
HOUSE,PERINGILIPPURAM.P.O,ENNAKKADU VILLAGE,
CHENGANNUR TALUK,ALAPPUZHA-689624.
2 P.RATHNAMMA,
AGED 66 YEARS
W/O UTHAMAN,RESIDING AT KOCHU VALYEZHATHU
HOUSE,PERINGILIPPURAM.P.O,
ENNAKKADU VILLAGE,CHENGANNUR TALUK,
ALAPPUZHA-689624.
OP (FC).No.51 OF 2021
3 P.UTHAMAN,
AGED 73 YEARS
RESIDING AT KOCHU VALYEZHATHU
HOUSE,PERINGILIPPURAM.P.O,
ENNAKKADU VILLAGE,CHENGANNUR TALUK,
ALAPPUZHA-689624.
4 SIVAGIRIJA DEVI,
AGED 38 YEARS
W/O JAYARAJ,RESIDING AT KURATHASSERIL HOUSE,
CHERIYAPATHIYOOR,CHETTIKULANGARA.P.O,
ALAPPUZHA-690106.
BY ADV. SRI.MANOJ RAMASWAMY
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.52 OF 2021
IN THE MATTER OF O.P.NO.640/2019 ON THE FILES PENDING BEFORE THE
FAMILY COURT,NEDUMANGAD, THIRUVANANTHAPURAM
PETITIONER/PETITIONER:
VIPIN,
AGED 29 YEARS
S/O.CHANDRAN, RESIDING AT CHANDRAVILASAM HOUSE,
KACHANI, KARAKULAM P.O., THIRUVANANTHAPURAM 695 564
BY ADVS.
SMT.PARVATHY S.KRISHNAN
SHRI.MITHUN P.
RESPONDENT/RESPONDENT:
ANJANA C.R.,
D/O.CHANDRABABU, RESIDING AT T. C. 12/264,
KURYATTEKONANTHE PUTHEN VEEDU, PEYADE P.O.,
THIRUVANANTHAPURAM 695 573
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.58 OF 2021
IN OP 1676/2020 OF FAMILY COURT,THIRUVANANTHAPURAM
PETITIONER/PETITIONER IN O.P 1676/2020:
SREERAJ S.S.
AGED 36 YEARS
S/O. LATE SREEKUMAR, ATHIYANOOR, ARALUMMOOD (P.O),
NEYYATTINKARA, THIRUVANANTHAPURAM-695 123.
BY ADV. SRI.K.VENUGOPALAN NAIR
RESPONDENT/RESPONDENT IN O.P 1676/2020:
ASWATHY P.NAIR
AGED 30 YEARS
W/O. SREERAJ, RESIDING AT KARTHIKA, T.C.7/790,
ULLOOR BASI NAGAR, MEDICAL COLLEGE (P.O),
THIRUVANANTHAPURAM-695 011.
R1 BY ADV. SRI.M.ANILPRASAD
R1 BY ADV. SMT.S.SEETHA
R1 BY ADV. SMT.ANJANA KANNATH
R1 BY ADV. SRI.K.SIJU
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.60 OF 2021
IN OP 822/2019 OF FAMILY COURT,THIRUVANANTHAPURAM
PETITIONER/PETITIONER IN O.P.822/2019:
SREERAJ S.S
AGED 36 YEARS
S/O. LATE SREEKUMAR ATHIYANOOR ARALUMMOOD,
(P.O.),NEYYATTINKARA, THIRUVANANTHAPURAM-695123.
BY ADV. SRI.K.VENUGOPALAN NAIR
RESPONDENT/RESPONDENT IN O.P.NO.822/2019:
1 ASWATHY P.NAIR
AGED 30 YEARS
W/O.SREERAJ, KARTHIKA, T.C.7/790, ULLOOR BASI
NAGAR, MEDICAL COLLEGE (P.O.), THIRUVANANTHAPURAM-
695011.
2 PRABHAKARAN NAIR,
KARTHIKA, T.C.7/790, ULLOOR BASI NAGAR, MEDICAL
COLLEGE (P.O.), THIRUVANANTHAPURAM-695011.
3 VALSALA B.,
W/O. PRABHAKARAN NAIR, KARTHIKA, T.C.7/790, ULLOOR
BASI NAGAR, MEDICAL COLLEGE (P.O.),
THIRUVANANTHAPURAM-695011.
R1-3 BY ADV. SRI.M.ANILPRASAD
R1-3 BY ADV. SMT.S.SEETHA
R1-3 BY ADV. SMT.ANJANA KANNATH
R1-3 BY ADV. SRI.K.SIJU
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.64 OF 2021
IN OP(G&W) 585/2018 OF FAMILY COURT, NEDUMANGAD
PETITIONER/PETITIONER:
MANOJ D.RAJ
AGED 34 YEARS
S/O.RAJENDRAN, NOW RESIDING AT SIDHARTH, CONVENT
ROAD, CRRA-17, NEYYATTINKARA P.O., NEYYATTINKARA -
695 121 FROM RAM VILLA, KALAYIL, ARAYOOR P.O.,
NEYYATTINKARA - 695 122.
BY ADVS.
SRI.M.SREEKUMAR
SMT.P.ANJANA
RESPONDENT/RESPONDENT:
ANUSHMA
AGED 27 YEARS
D/O.SUJATHA, RESIDING AT ANJITHA BHAVA, PULIMOODU,
KULAPPADA P.O., UZHAMALAKKAL VILLAGE, NEDUMANGAD
TALUK, THIRUVANANTHAPURAM DISTRICT - 695 542.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.65 OF 2021
IN OP 693/2019 OF FAMILY COURT, OTTAPPALAM
PETITIONER:
VINEESH KUMAR
AGED 40 YEARS
S/O LATE BALAN,KIZHAKKEPURACKAL
HOUSE,PERINGODU.P.O, PATTAMBI TALUK,PALAKKAD
DISTRICT,PIN-679535.
BY ADV. SRI.DINESH MATHEW J.MURICKEN
RESPONDENT:
SUVARNA
D/O.SUDHAKARAN,ARCHATHODI HOUSE,
KOPPAM,PATTAMBI TALUK,PALAKKAD DISTRICT,NOW
RESIDING AT VARIKKOTTIL HOUSE,PAANG.P.O, MALAPPURAM
DISTRICT,
PIN-679338)
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.66 OF 2021
IN OP 619/2017 OF FAMILY COURT, IRINJALAKUDA
PETITIONER/PETITIONER:
ANIL K.B.
AGED 43 YEARS
S/O KALAPURACKAL BALAN,KALAPURACKAL HOUSE,VADAMA
VILLAGE AND DESOM,
CHALAKUDY TALUK.
BY ADV. SRI.T.N.MANOJ
RESPONDENT/RESPONDENT:
ROSHNIBABU V.B.
AGED 34 YEARS
D/O VALLATHERIL BABU,PARAVOOR TALUK,
CHENDAMANGALAM VILLAGE,ERNAKULAM DISTRICT-683512.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.68 OF 2021
IN OP 359/2016 AND OP(HMA) 360/2016 OF FAMILY
COURT,THIRUVANANTHAPURAM
PETITIONER/COUNTER PETITIONER:
RAJESH KUMAR R.,
AGED 40 YEARS
S/O. L. RAJENDRAN, KRISHNA DARSANAM, BHAGAVATHY
NADA ROAD, PERINGAMALA, KALLIYOOR P.O,
THIRUVANANTHAPURAM-695042.
BY ADV. SRI.J.G.SYAMNATH
RESPONDENT/PETITIONER:
THUSHARA KANNAN K.,
AGED 33 YEARS
D/O. K. KANNAN, CHOTHI, A.P. ROAD, PERINGAMALA,
KALLIYOOR P.O, THIRUVANANTHAPURAM-695 042.
R1 BY ADV. SHRI.SUMEEN S.
R1 BY ADV. SRI.J.R.PREM NAVAZ
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.69 OF 2021
IN OP(DIV) 1717/2019 OF FAMILY COURT,THRISSUR
PETITIONER/PETITIONER IN THE COURT BELOW:
JUNIMOL MAJO
AGED 27 YEARS
D/O.MAJO, RESIDING IN THE ADDRESS AKKARAPATTIL
HOUSE, NELLANKRA, PERINGAVU VILLAGE, THRISSUR
TALUK, THRISSUR DISTRICT, PIN - 68005.
BY ADVS.
SRI.G.SREEKUMAR (CHELUR)
SHRI.GYOTHISH CHANDRAN
RESPONDENT/RESPONDENT IN THE COURT BELOW:
LIJO JOSE
AGED 31 YEARS
S/O.JOSE, VALIYAVEETIL HOUSE, KARANCHIRA ROAD,
KATOOR VILLAGE, MUKUNDAPURAM TALUK, KATOOR P.O. -
680 702.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.73 OF 2021
IN OP 1104/2019 OF FAMILY COURT, NEDUMANGAD
PETITIONER/RESPONDENT:
AKSHARA
AGED 23 YEARS
D/O.THULASEEDHARAN, JNTBGRI STAFF COTTAGE NO.4,
CHIPPANCHIRA, KARIMANKODU P.O., PALODE, NEDUMANGAD,
THIRUVANANTHAPURAM DISTRICT.
BY ADV. SMT.BINITHA JAMES
RESPONDENT/PETITIONER:
ROHITH
AGED 28 YEARS
S/O.BHAVANACHANDRAN, KRISHNAM, KUSHARKODE,
POOVATHOOR P.O., IRINCHAYAM, NEDUMANGAD,
THIRUVANANTHAPURAM-695 561.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.74 OF 2021
IN OP 406/2017 OF FAMILY COURT, ATTINGAL
PETITIONER/PETITIONER:
ANCY,
AGED 27 YEARS
D/O. ABUL HAKKIM, ANCY MANZIL, VELLALLOOR VILLAGE,
CHANNARUKONAM, PEROOR, NAGAROOR P.O.
THIRUVANANTHAPURAM DISTRICT 695 601.
BY ADVS.
SRI.K.SIJU
SRI.S.ABHILASH
SMT.S.REKHA KUMARI
SMT.S.SEETHA
SMT.ANJANA KANNATH
RESPONDENTS/RESPONDENTS:
1 SHAMEER
AGED 30 YEARS
S/O. BADARUDHEEN, RESIDING AT VILAYIL PUTHEN VEEDU,
CHERIYAVELINELLOOR, AKKAL, KOLLAM DISTRICT 691 516.
2 BADARUDHEEN,
AGED 61 YEARS
RESIDING AT VILAYIL PUTHEN VEEDU,
CHERIYAVELINELLOOR, AKKAL, KOLLAM DISTRICT 691 516.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.76 OF 2021
IN OP 552/2015 OF FAMILY COURT,THIRUVANANTHAPURAM
PETITIONER/RESPONDENT:
NANDHINI C.
AGED 40 YEARS
D/O. CHANDRAMATHI RESIDING AT SOUPARNIKA, T.C.
48/36(7) ARA 50, AMBALATHARA, THIRUVANANTHAPURAM
695 026.
BY ADVS.
SRI.R.V.SREEJITH
SMT.G.MAHESWARY
RESPONDENT/PETITIONER:
REGHU M.
AGED 44 YEARS
S/O. MADHAVAN NAIR, RESIDING AT VALLABHAM, T.C.
8/857, THIRUMALA P.O. THIRUVANANTHAPURAM 695 006.
R1 BY ADV. SRI.R.SUDHISH
R1 BY ADV. SMT.M.MANJU
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.78 OF 2021
IN OP(HMA)1979/2019 OF FAMILY COURT,THIRUVANANTHAPURAM
PETITIONER:
KRISHNAPRIYA R.S
AGED 31 YEARS
D/O.RETNA BAI, RESIDING AT T.C.25/2896(1),
DHARMADESOM LANE, VANCHIYUR P.O.,
THIRUVANANTHAPURAM 695 035
BY ADVS.
SRI.ABRAHAM MATHEW (VETTOOR)
SRI.ANIL ABEY JOSE
RESPONDENT:
DEEPU RAMACHANDRAN
S/O.RAMACHANDRAN NAIR, AGED 37 YEARS, RESIDING AT
T.C.4/1307, PUNARTHAM, KALLUVILA VEEDU, PANGAPARA
P.O., SREEKARYAM, THIRUVANANTHAPURAM 695 581
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
OP (FC).No.89 OF 2021
IN OP 1319/2019 OF FAMILY COURT, NEDUMANGAD
PETITIONER/PETITIONER:
AKSHARA
AGED 23 YEARS
D/O. THULASEEDHARAN, JNTBGRI STAFF COTTAGE NO. 4,
CHIPPANCHIRA, KARIMANKODU P.O, PALODE, NEDUMANGAD,
THIRUVANANTHAPURAM DISTRICT.
BY ADV. SMT.BINITHA JAMES
RESPONDENT/RESPONDENTS:
1 ROHITH
AGED 28 YEARS
S/O. BHUVANACHANDRAN, KRISHNAN, KUSHARKODE,
POOVATHOOR P.O, IRICHAYAM, NEDUMANGAD,
THIRUVANANTHAPURAM 695 561
2 LEENA
AGED 48 YEARS
W/O. BHUVANACHANDRAN, KRISHNAM, KUSHARKODE,
POOVATHOOR P.O, IRINCHAYAM, NEDUMANGAD,
THIRUVANANTHAPURAM 695 561
3 BHUVANACHANDRAN,
AGED 58 YEARS
S/O. BHASKARAN, KRISHNAM, KUSHARKODE, POOVATHOOR
P.O, IRINCHAYAM, NEDUMANGAD, THIRUVANANTHAPURAM 695
561
4 THE MANAGER,
CANARA BANK, NEDUMANGAD BRANCH, NEDUMANGAD,
THIRUVANANTHAPURAM 695 561
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH OP (FC).352/2020 AND CONNECTED CASES, THE
COURT ON 23.03.2021 DELIVERED THE FOLLOWING:
'C.R'
A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
---------------------------
O.P (FC) Nos.352, 420, 433, 436, 441, 447, 456, 493,
517, 526 of 2020 & 35, 37 38, 43, 45, 47, 51, 52, 58,
60, 64, 65, 66, 68, 69, 73, 74, 76, 78 & 89 of 2021
-----------------------------
Dated this the 23rd day of March, 2021
J U D G M E N T
A.Muhamed Mustaque & C.S.Dias, JJ.
We are, in this batch of original petitions,
asked to resolve the difficulties caused to the
litigants due to the inordinate delay in disposal of
cases by the Family Courts in the State. These original
petitions speak about the various hurdles faced by the
parties in resolving their matrimonial disputes. The
petitioners who are parties to different proceedings,
have invoked the supervisory jurisdiction of this Court
under Article 227 of the Constitution and sought for
directions to the Family Courts to expeditiously
dispose of pending proceedings. It was a routine
practice in this Court to call for reports from the
Family Courts and issue directions to dispose of
OP (FC).NO.352 OF 2020
and connected cases
proceedings in a time bound manner. This has caused
perceived injustice to many, as those who approach this
Court stand in advantageous position in getting their
cases disposed of on a priority basis. The delay
involved in disposal of cases before the Family Courts
cannot be signified for a singular reason. The problems
faced are multifaceted and are of different dimensions.
Lack of infrastructure, docket explosion, untrained
officers and staff, inept case management etc., are a
few to list.
2. The Family Courts are conceived to deal with
conflicts relating to marriage and family affairs with
humane consideration. The procedure ordained under the
enactment is to help the parties to resolve their
disputes in a harmonious way in preference to
adversarial litigation. Parties are not entitled, as of
right, to be represented by a legal practitioner before
the Family Courts. The lawyers, who are trained in
adversarial litigation, do not want to shed their role
as adversarial counsel in matrimonial disputes. The
rules and procedures formulated for Family Courts are
OP (FC).NO.352 OF 2020
and connected cases
often forgotten in the process. The objects and reasons
in establishing Family Courts, to deal with matrimonial
disputes, with informal setting are to break the
shackles of rigid rules and procedures followed in
civil courts. Many of the Judges as well as lawyers are
not really equipped to handle family disputes befitting
to the standards required under law, which adds to the
cause for the delay.
3. The parties who approach the Family Courts
with their grievances, with a hope to get speedy
justice, very soon realise that their problems burgeon,
cases multiply, and their ordeal unabatedly continues
due to the adversarial nature and circumstances
surrounding the litigation.
4. The State of Kerala, which accounts for 3% of
Country's population, has one of the highest numbers of
matrimonial cases in the Nation. The statistics
available with the NJDG gives a clear picture of the
story. At present, there is a staggering 104015 cases
pending in the 28 Family Courts in the State. This data
OP (FC).NO.352 OF 2020
and connected cases
is alarming and if at all not shocking; it speaks about
the disintegration of the family culture and the anomie
our society is facing. We had a structured society in
the past where everyone held hands to resolve such
conflicts. Today, we witness alienation or aloofness of
individuals from the larger family, society and the
community as a whole. Disputes soar to fierce battles
combated through the adversarial litigation. Causes are
projected to establish one's rights sans their
obligations, forcing the Family Courts to drift its
role as conceived under law and to embark the lines of
a normal court.
5. A three-Judge Bench of the Honourable Supreme
Court in K.A. Abdul Jaleel v. T.A. Shahida [(2003) 4
SCC 166], while highlighting on the purpose of bringing
in the Family Courts Act by the legislature, opined
thus:
"It has come to the notice of the Court that on
certain occasions the Family Courts have been granting
adjournments in a routine manner as a consequence of which
both the parties suffer or, on certain occasions, the wife
becomes the worst victim. When such a situation occurs, the
purpose of the law gets totally atrophied. The Family Judge
is expected to be sensitive to the issues, for he is
OP (FC).NO.352 OF 2020
and connected cases
dealing with extremely delicate and sensitive issues
pertaining to the marriage and issues ancillary thereto.
When we say this, we do not mean that the Family Courts
should show undue haste or impatience, but there is a
distinction between impatience and to be wisely anxious and
conscious about dealing with a situation. A Family Court
Judge should remember that the procrastination is the
greatest assassin of the lis before it. It not only gives
rise to more family problems but also gradually builds
unthinkable and Everestine bitterness. It leads to the cold
refrigeration of the hidden feelings, if still left. The
delineation of the lis by the Family Judge must reveal the
awareness and balance. Dilatory tactics by any of the
parties has to be sternly dealt with, for the Family Court
Judge has to be alive to the fact that the lis before him
pertains to emotional fragmentation and delay can feed it
to grow. We hope and trust that the Family Court Judges
shall remain alert to this and decide the matters as
expeditiously as possible keeping in view the objects and
reasons of the Act and the scheme of various provisions
pertaining to grant of maintenance, divorce, custody of
child, property disputes, etc."
6. In Bhuwan Mohan Singh v. Meena and others
[(2015) 6 SCC 353] the Honourable Supreme Court
observed that the delay in adjudication of the cases by
the Family Courts is not only against human rights but
also against the basic embodiment of dignity of an
individual.
7. Keeping in mind the above observations and as
we are not to remain oblivious and mute to this
perennial issue and being convinced that the procedure
followed by the Family Courts is not working well, we
OP (FC).NO.352 OF 2020
and connected cases
alerted the Sensitization Committee of this Court
headed by its Chairman, Mr.Justice A.K.Jayasankaran
Nambiar, who immediately convened a virtual meeting of
the Committee and the Presiding Officers of the Family
Courts in the State. We were also invited. We could
feel the stress and pressure of the Presiding Officers
of the Family Courts who are burdened with a huge
backlog. Some of the Family Courts are compelled to
board more than 200 cases a day in an attempt to clear
the arrears. The delay in disposal of the cases has
resulted in large number of interlocutory applications
being filed on day-to-day basis. We apprehend that the
backlog is leading to a collapse of justice delivery
system, which stands portrayed in the large number of
original petitions being filed before this Court
seeking for the speedy disposal of the proceedings.
8. We directed the Registrar (District Judiciary)
to call for reports from all the Presiding Officers of
the Family Courts, to give their suggestions and
remarks, in order to streamline a uniform procedure for
OP (FC).NO.352 OF 2020
and connected cases
the disposal of cases pending before the Family Courts.
A report with the statistics has been placed on board.
9. After considering the report of the Registrar
(District Judiciary), the statistics of the cases
pending before the Family Courts, particularly the
backlog of 5 year plus cases, we are of the considered
opinion that it is time for this Court to issue
directions to streamline a uniform procedure for the
disposal of cases before the Family Courts. Merely
because a litigant has reasons or the resources to
approach this Court for speedy justice, the same cannot
be at the peril of those adhering to the queue. We have
felt that the ritualistic passing of directions for
speedy disposal of proceedings is doing more harm than
good to the system because contested and deserving
cases are being left unattended and the procedure
framed by the Family Courts for disposal of cases is
getting unsettled. Untimely interventions are clogging
the system. The procedure and rules envisage
professional management of matrimonial disputes. Such
management needs to be exhibited at all levels starting
OP (FC).NO.352 OF 2020
and connected cases
from filing of proceedings till the decree is
satisfied. Therefore, we deem it fit to direct the
Family Courts to follow the outlines in this judgment.
10. The supervisory jurisdiction of this Court
impels us to issue directions to streamline the
procedure as conceived under law to avoid failure of
justice. Failure of justice in this context is to be
understood to the non-adherence of rules which ensures
the right of the disputants to get timely justice.
These normative and procedural outlines, which are
illustrative in nature, shall be scrupulously followed
by the Family Courts.
Accordingly, we dispose the original petitions by
directing the Family Courts to strictly comply with the
following directions:
Step 1(i): A. NOTIFYING CHIEF MINISTERIAL OFFICER:
All Presiding Officers of the Family Courts are
directed to activate the office of the Chief
Ministerial Officer ('CMO' for short). The
notification issued by the High Court of Kerala
OP (FC).NO.352 OF 2020
and connected cases
dated 10.3.2015 notifying the Rules called the
Kerala Civil Courts (Case Flow Management) Rules,
2015 (in short 'Case Flow Management Rules')
enables the Courts to authorise any officer to
exercise the power of the Chief Ministerial
Officer of the Court. The Presiding Officers are
therefore directed to authorise the most competent
Ministerial Officer as the CMO for the purpose of
case flow management.
B. FUNCTIONS AND DUTIES OF CMO: On institution of
proceedings, the CMO shall fix the date for
appearance of the respondent(s). On appearance of
the respondent(s), the parties be referred for
counselling, which shall be in consultation with
the Presiding Officer. The date and time for
appearance of the respondent(s) shall be specified
in the summons issued to the respondent(s) in Form
No.1 of Rule 5 of the Family Courts (Kerala)
Rules, 1989. The CMO shall fix specified timings
for counselling between the parties to a case(s)
in a day and allot the matter to the concerned
OP (FC).NO.352 OF 2020
and connected cases
counsellor, who in turn, shall on a daily basis
submit report of each day's work to the CMO. A cap
of a maximum 10 cases in a day shall be fixed for
each counsellor.
C. INSISTENCE OF MEMO TO FURNISH DETAILS OF CASE
PENDING: When a case is presented before the CMO,
the CMO shall insist that the parties to file a
memo furnishing the details of the connected cases
between the same parties pending before the Court.
If such details are furnished, the CMO shall tag
the cases.
D. EXPARTE/UNCONTESTED MATTERS: The CMO shall post
uncontested cases and cases where the
respondent(s) remain absent immediately before the
Court. Similarly, the CMO shall post joint
petitions filed for divorce by mutual consent
before the Court, if the parties fulfil the
conditions laid down by the Honourable Supreme
Court in Amardeep Singh v. Harveen Kaur [2017 (4)
KLT 367].
OP (FC).NO.352 OF 2020
and connected cases
E. CLASSIFICATION OF CASES FOR COUNSELLING: Only
suits or proceedings filed for decrees of nullity,
dissolution of marriages, judicial separation,
restitution of conjugal rights, maintenance,
guardianship, custody and access to minors need be
referred for counselling, unless otherwise
directed or felt necessary by the Presiding
Officer.
F. CASES FIT FOR MEDIATION AT FIRST INSTANCE: In
suits or proceedings for declaration as to
validity of marriage, property, injunction and
legitimacy of a person etc, the CMO shall refer
the parties directly to mediation.
G. DISPUTE/S NOT SETTLED IN COUNSELLING: If
parties are referred for counselling and the
dispute does not get settled, the CMO shall call
for a meeting of the parties and fix a date for
referring the parties to mediation. The CMO shall
also fix a date for the report of mediator with an
outer time frame of 60 days after obtaining a
OP (FC).NO.352 OF 2020
and connected cases
formal order from the court. Further time can be
extended only in accordance with Rule 19 of the
Civil Procedure (Alternative Dispute Resolution)
Rules, 2008.
H. CONTESTED CASES: In cases where the mediation
proceeding is unsuccessful, then the CMO shall
call for a meeting of the parties and fix the date
of hearing of the proceeding in Court. While
fixing the date for hearing in the Court, the CMO
shall adhere to the time prescribed in accordance
with the Case Flow Management Rules. The CMO
shall, in consultation with the Presiding Officer,
fix a timeframe in accordance with the Case Flow
Management Rules, to dispose of the case. If the
cases are jointly tried, all such cases shall be
disposed of within the time as specified for
highest track. However, taking note of huge
pendency of cases, we permit the Family Courts to
fix date and period for disposal of freshly
instituted proceedings after reckoning the period
required for disposal of the pending matters. The
OP (FC).NO.352 OF 2020
and connected cases
dates shall be fixed after appearance of both
sides and in consultation with both parties.
Lawyer(s) or authorized representatives shall be
allowed to appear before the CMO.
Step 1 (ii): COUNSELLING: The counsellor shall
follow the procedure as referred in Rule 26 of
Family Courts (Kerala) Rules, 1989 while holding
the counselling session. During the course of
counselling, if the counsellor is of the view that
an Expert's assistance is required, the parties
shall be referred to a competent Expert from the
panel formed by the Presiding Officer. If the
counselling session is adjourned, fixing the next
date shall be in consultation with the CMO.
Separate timings shall be given for each party for
counselling in a given day, so as to avoid
crowding in the counselling centres and the
parties getting frustrated by waiting at the court
premises which is not congenial for counselling.
The role of counsellor in the Family Courts is to
handle the person(s) and not the disputes. Matters
OP (FC).NO.352 OF 2020
and connected cases
related to custody, nullity, dissolution etc., are
required to be dealt with by the counsellor in a
competent manner, as it involves emotions of
person(s) involved in such disputes. The
counselling date and time shall be fixed according
to the convenience of the parties.
Step 2 (i): Judicial time is wasted for roll
calls. In view of our directions to activate the
CMO's office to deal with routine matters
regarding posting, reference to mediation,
counselling etc., we are of the considered view
that the Presiding Officers of the Family Courts
shall bestow their attention only on matters where
the Courts have to pass judicial orders.
Therefore, the Family Courts, in normal
circumstances, are directed to only list the
following matters namely:
i. Execution proceedings.
ii. Interlocutory applications where urgent orders
are required.
OP (FC).NO.352 OF 2020
and connected cases
iii. Cases listed for trial and hearing in the
special list.
iv. On the day of listing, as envisaged under
Section 9 of the Family Courts Act, the Presiding
Officer shall make an endeavour to persuade the
parties to arrive at a settlement, failing which
the court shall proceed with the trial on day to
day basis. It would be appropriate that the
Presiding Officer interacts with the parties in
the Chambers before the commencement of trial or
at least during the course of the trial.
A. SPECIAL LIST SYSTEM IN FAMILY COURTS: The
Family Courts shall implement the special list
system followed in the civil courts. Cases which
are ripe for trial shall be included in the list
in accordance with the seniority as on the date of
institution of the case. A minimum of 2-4 cases
shall be listed for trial in a day and 2-4 cases
be listed for final arguments. The CMO shall fix
the date for trial of pending cases ripe for trial
OP (FC).NO.352 OF 2020
and connected cases
in advance, with the approval of the Presiding
Officer.
B. EXECUTION: Family Courts shall make every
endeavour to dispose execution petition if there
is no stay from superior courts, within the time
provided for disposal of such cases in the Case
Flow Management Rules.
C. EXECUTION OF MAINTENANCE ORDER: The procedure
for execution of maintenance orders, other than
the orders passed under Chapter IX of the Code of
Criminal Procedure read with Sub-Section (2) of
Section 7 of the Family Courts Act, 1984, shall be
done as expeditiously as possible in accordance
with the procedure laid down under the Code of
Civil Procedure.
D. CRIMINAL EXECUTION PETITIONS: Execution
Petitions filed for enforcement of orders passed
under Chapter IX of the Code of Criminal Procedure
read with Sub-Section (2) of Section 7 of the
Family Courts Act, 1984, need not be called in
OP (FC).NO.352 OF 2020
and connected cases
Court, unless hearing and judicial orders are
required. The Court shall take necessary steps for
the expeditious disposal of such applications, if
no valid defence is raised.
E. MAINTENANCE THROUGH BANK ACCOUNT: For the
payment of maintenance amounts, the decree
holders/petitioners falling under category B and C
cases mentioned above shall furnish their bank
account details to the CMO to enable the judgment
debtors/respondents to pay the monthly maintenance
through the electronic bank transfer methods like
NEFT/RTGS. The parties need only file memos
evidencing and acknowledging the payments. If the
practice is adopted by the parties, the execution
petitions need not be called in Court, expect
where a party commits default or a dispute is
raised.The parties are also at liberty to adopt
the same procedure for execution of money decrees.
F. APPOINTMENT OF NODAL OFFICERS FOR EXECUTION OF
WARRANTS: Necessary directions shall be issued by
OP (FC).NO.352 OF 2020
and connected cases
the Presiding Officer to appoint Nodal Officers in
Revenue and Police Departments under the control
of the District Collector and District Police
Chief respectively, to monitor the execution of
arrest warrants and distress warrants in execution
of orders passed under Chapter IX of the Code of
Criminal Procedure.
G. INTERIM CUSTODY OF CHILDREN: In matters
relating to custody of children, the concern of
the court shall be the best interest and the
welfare of the child. At the first instance,
before considering the prayer for interim custody,
the Presiding Officers shall interact with the
parties and the child, if needed. The Family
Courts shall keep in mind the directions of the
Honourable Supreme Court in Yashita Sahu v. State
of Rajasthan and Others [(2020) 3 SCC 67] while
deciding an application for interim custody,
access, visitation rights and contact rights. If
the Family Courts feels that familiarization of
the child with a parent is required, it shall pass
OP (FC).NO.352 OF 2020
and connected cases
orders to ensure that the child is familiarized
with the parent who is denied custody till final
adjudication of the matter. The essence of brevity
in such orders is for clarity and to avoid wastage
of judicial time. Keeping the above objectives in
mind, the Family Courts shall make every endeavour
to pass interim orders accordingly.
H. INTERIM ORDERS: We have come across several
interim orders passed by the Family Courts having
the effect of the final orders/judgments,
especially in matters relating to custody and
visitation rights of children. It is elementary
that the purpose of passing an interim order is,
inter alia, to restrain property from being
wasted/damaged/alienated, preserve the subject
matter or to enforce one's rights or to discharge
the other's obligation relating to dispute pending
final adjudication.
I. TIME PERIOD FOR DISPOSAL OF INTERIM
APPLICATIONS: It would be appropriate that all
OP (FC).NO.352 OF 2020
and connected cases
interlocutory applications are disposed within
four weeks after appearance of the parties, if
not, specific reasons shall be stated.
Step 2 (ii): (I). NATURE OF PROCEEDINGS TO RECORD
ORAL EVIDENCE:
A. APPOINTMENT OF ADVOCATE COMMISSION: If both
parties agree, the Family Court may appoint an
Advocate Commission to record the oral evidence of
parties and their witnesses.
B. If the Presiding Officers record the evidence,
the court shall follow the procedure as
contemplated under Section 15 of Family Courts Act
i.e., to record or cause to record only the
memorandum of substance of what the witness
deposed. This again would avoid unnecessary
wastage of time in recording matters which are not
relevant to the issues involved in the proceeding.
C. It is also open for the Family Courts to record
evidence of persons, wherever such evidence is of
OP (FC).NO.352 OF 2020
and connected cases
formal character, through affidavit of such
persons.
II. VIDEO CONFERENCING: When an application is
filed to record the evidence through Video
Conferencing, the Family Courts, if it feels so,
shall allow such application following the Video
Conferencing Rules approved by the Full Court of
the Kerala High Court (yet to be notified by the
Government) and the law laid by the Honourable
Supreme Court in State of Maharashtra v. Dr.
Praful B.Desai [(2003) 4 SCC 601] and Santhini v.
Vijaya Venketesh [2017 (4) KLT 415 (SC)]. The
Registrar (District Judiciary) shall make
available a copy of the Video Conferencing rules
along with this judgment to all the Presiding
Officers.
III. CONSOLIDATION AND JOINT TRIAL: After a case
is ripe for trial, wherever possible, the Family
Courts shall order the consolidation and joint
OP (FC).NO.352 OF 2020
and connected cases
trial of all the proceedings between the same
parties.
Step 3(i) A. PENDING MATTERS: The Presiding
Officers shall take immediate steps to refer all
pending cases to mediation, if not referred so
far. All other pending cases shall be listed for
trial only in accordance with their seniority as
on the date of institution of the proceeding and
keeping in mind the volume of pending cases.
B.LOK ADALATHS: It would be appropriate for the
Family Courts to convene Adalaths in consultation
with District Legal Services Authority for
settling all pending proceedings which are ripe
for trial at least on quarterly basis.
C. ADVANCED HEARING: Family Courts are permitted
to depart from the procedure aforenoted on a
motion made by a party for early hearing of a
case(s) for any justifiable or valid reason. If
any party desires to move an application for early
hearing, he/she shall move the Family Court at the
OP (FC).NO.352 OF 2020
and connected cases
first instance. The Family Court shall dispose of
such application, as expeditiously as possible, at
any rate within two weeks from the date of moving
such application. It would be open to the Family
Court to pass orders on such applications in the
chambers. This court need not entertain any
original petitions, filed under Article 227 of the
Constitution of India, for early disposal of
cases, unless the parties move the concerned
Family Court at first instance.
D. SENIOR CITIZEN: In cases involving senior
citizens, if the Family Court is of the view that
the outcome of such cases will have direct impact
on the rights of the senior citizen, the Family
Court shall make every endeavour to dispose such
cases within the outer limit of six months of
appearance of parties.
The above directions shall be implemented with effect
from 1 of June, 2021. The Family Courts are directed to
st
place a report before the Registrar (District
OP (FC).NO.352 OF 2020
and connected cases
Judiciary) by 31/12/2021 with regard to compliance of
the above directions.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
C.S.DIAS
ms/ma JUDGE
APPENDIX OF OP (FC) 352/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE D.O.P NO.1316/2016 FILED
BEFORE THE FAMILY COURT, ERNAKULAM, DATED
08.07.2016.
EXHIBIT P2 TRUE COPY OF THE OP (GW) NO.15762/016 FIELD
BEFORE THE FAMILY COURT, ERNAKULAM, DATED
17.08.2016.
EXHIBIT P3 TRUE COPY OF THE M.C 433/2017 FILED BEFORE
THE FAMILY COURT, ERNAKULAM, DATED
24.10.2017.
EXHIBIT P4 TRUE COPY OF THE CONSOLIDATED PROOF
AFFIDAVIT FILED BY THE PETITIONER IN
EXHIBIT P1 TO P3 DATED 22.6.2018.
APPENDIX OF OP (FC) 420/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE PHOTOSTAT OF THE OP NO.1589/2019 ON
THE FILES OF THE FAMILY COURT, KOTTARAKARA.
EXHIBIT P2 TRUE PHOTOSTAT COPY OF THE OBJECTION FILED
BY THE PETITIONERS.
APPENDIX OF OP (FC) 433/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION AS OP
2278/2017 DATED 30.11.2017 BEFORE THE
FAMILY COURT, THIRUVANANTHAPURAM
APPENDIX OF OP (FC) 436/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE WRITTEN OBJECTION WITH
COUNTER CLAIM IN O.P.NO.211/2015 OF THE
FAMILY COURT, KOTTARAKARA.
APPENDIX OF OP (FC) 441/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION IN OP
535 OF 2018 ON THE FILE OF THE FAMILY COURT
THIRUVANANTHAPURAM.
EXHIBIT P2 TRUE COPY OF THE OBJECTION FILED BY THE
FIRST RESPONDENT IN OP 535 OF 2018 ON THE
FILE OF THE FAMILY COURT
THIRUVANANTNAPURAM.
EXHIBIT P3 TRUE COPY OF THE APPLICATION FILED BY THE
PETITIONER SEEKING INTERIM MAINTENANCE AND
LITIGATION EXPENSE IN OP 535 OF 2018 AS IA
2961 OF 2019 ON THE FILE OF THE FAMILY
COURT THIRUVANANTHAPURAM.
EXHIBIT P4 TRUE COPY OF THE APPLICATION FILED BY THE
PETITIONER SEEKING IMMEDIATE TAKING OF
EVIDENCE AND DISPOSAL OF THE CASE IN OP 535
OF 2018 AS IA NO. 1 OF 2020 DATED
18/09/2020 ON THE FILE OF THE FAMILY COURT
THIRUVANANTHAPURAM.
APPENDIX OF OP (FC) 447/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE OP NO.882/2016 DATED
29.8.2016 ON THE FILE OF THE FAMILY COURT,
NEDUMANGAD
EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED IN
OP NO.882/2016 DATED 29.12.2016 ON THE FILE
OF THE FAMILY COURT, NEDUMANAGD
APPENDIX OF OP (FC) 456/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE PETITION IN OP 1231 OF
2019 ON THE FILE OF HON'BLE FAMILY COURT,
PATHANAMTHITTA
APPENDIX OF OP (FC) 493/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE O.P.NO. 1275/2016 OF THE
FAMILY COURT, KOTTARAKARA.
APPENDIX OF OP (FC) 517/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE AWARD IN ADALATH CASE
NO. 26/2017 PASSED ON 28TH AUGUST 2017.
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT IN OP (HMA) NO.
1065/2017 BEFORE THE FAMILY COURT,
KOTTARAKKARA DATED 15TH MAY 2018.
EXHIBIT P3 A TRUE COPY OF THE LAWYERS NOTICE DATED
11/6/2018.
EXHIBIT P4 A TRUE COPY OF A PETITION IN OP NO.
824/2018 DATED 23/06/2018.
APPENDIX OF OP (FC) 526/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT OF THE HIGH COURT
IN O.P.(FC)NO.359/2019
EXHIBIT P2 TRUE COPY OF THE PETITION FILED BY THE
PETITIONER BEFORE THE FAMILY COURT,
THIRUVANANTHAPURAM IA.NO.858.2019 IN O.P.(G
&W) 626/2019
APPENDIX OF OP (FC) 35/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF MARRIAGE CERTIFICATE.
EXHIBIT P2 TRUE COPY OF CRIME NO.412/2017 OF ANCHALUMMOODU
POLICE STATION DATED 12.2.2017.
EXHIBIT P3 TRUE COPY OF ORDER DATED 21.4.2017 IN CMP
NO.899/2017 IN M.C.NO.10/2017 ON THE FILE OF
THE JFMC, PARAVUR.
EXHIBIT P4 TRUE COPY OF O.P.(H.M.A) NO.831/2017 DATED
14.7.2017 FILED BY THE RESPONDENT BEFORE FAMILY
COURT, KOLLAM.
EXHIBIT P5 TRUE COPY OF O.P.(H.M.A.) NO.1752/2018 OF THE
FAMILY COURT, KOLLAM DATED 31.12.2018 FILED BY
THE PETITIONER.
EXHIBIT P6 TRUE COPY OF SETTLEMENT BETWEEN THE PETITIONER
AND RESPONDENT IN O.P.(H.M.A.) NO.831/2017
DATED 28.9.2019.
EXHIBIT P7 TRUE COPY OF JOINT PETITION, O.P.(H.M.A.)
NO.1284/2019 DATED 4.10.2019 FILED BY THE
PARTIES JOINTLY FOR DIVORCE BEFORE THE FAMILY
COURT, KOLLAM.
EXHIBIT P8 TRUE COPY OF NOTICE DATED 16.12.2020 ISSUED TO
THE RESPONDENT.
EXHIBIT P9 TRUE COPY OF POSTAL RECEIPT FOR HAVING SENT
NOTICE TO THE RESPONDENT.
EXHIBIT P10 TRUE COPY OF ACKNOWLEDGMENT CARD SIGNED BY THE
RESPONDENT.
EXHIBIT P11 TRUE COPY OF ADVANCE PETITION.
EXHIBIT P12 TRUE COPY OF PETITION SEEKING TO INITIATE
PROSECUTION PROCEEDINGS.
EXHIBIT P13 TRUE COPY OF PETITION SEEKING FOR ISSUANCE OF
DISTRESS WARRANT AGAINST THE RESPONDENT FOR
WILLFUL VIOLATION OF THE INTERIM PROTECTION
ORDER GRANTING MAINTENANCE.
EXHIBIT P14 TRUE COPY OF I.A.NO.1/2021 IN O.P.
(H.M.A.)NO.1752/2018 OF THE FAMILY COURT,
KOLLAM SEEKING JOINT TRIAL.
APPENDIX OF OP (FC) 37/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITION IN OP(DIV) SMA
174/2020 PENDING IN THE FILES OF THE FAMILY
COURT, THIRUVALLA DATED 25/06/2020.
EXHIBIT P2 TRUE COPY OF THE IA 1/2020 IN OP(DIV) SMA
174/2020 IN THE FILES OF THE FAMILY COURT,
THIRUVALLA DATED 18/09/2020.
APPENDIX OF OP (FC) 38/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF WEB CASE STATUS OF OP DATED
03.01.2021 OF P[ NO. 1158/2019 DOWNLOADED
FROM THE E-COURTS WEB PLATFORM.
EXHIBIT P2 TRUE COPY OF DIVORCE PETITION NO. 1158/2019
DATED 21.10.2019 FILED BY RESPONDENT BEFORE
FAMILY COURT, PATHANAMTHITTA.
EXHIBIT P3 TRUE COPY OF OBJECTION AND COUNTER CLAIM
PETITION DATED 19/10/2020 FILED IN OP
1158/2019 BY PETITIONER BEFORE FAMILY
COURT, PATHANAMTHITTA.
EXHIBIT P4 TRUE COPY OF OP NO. 1180/2019 DATED
21.10.2019 FILED BY RESPONDENT BEFORE
FAMILY COURT, PATHANAMTHITTA.
EXHIBIT P5 TRUE COPY OF THE RESPONDENT'S COMPLAINT
DATED 25/06/2020 BEFORE THE DY SP, ADOOR.
EXHIBIT P6 TRUE COPY OF LETTER DATED 05.01.2021 ISSUED
BY DISTRICT SECRETARY, KERALA EX- SERVICES
LEAGUE TO DISTRICT COLLECTOR/DISTRICT
POLICE CHIEF, PATHANAMTHITTA.
APPENDIX OF OP (FC) 43/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 11.9.2020
IN OP NO 1186/2017 PASSED BY THE FAMILY
COURT, ERNAKULAM
EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 11.9.2020
IN OP NO 1291/2017 PASSED BY THE FAMILY
COURT, ERNAKULAM
EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 21.8.2020
IN OP(FC) NO 283/2020 PASSED BY THIS
HON'BLE COURT
EXHIBIT P4 TRUE COPY OF THE CONSOLIDATED PROOF
AFFIDAVIT IN OP NO 1209/2017 WITH M.C NO
392/2017 WITH OP NO 1776/2017 FILED BY THE
PETITIONER BEFORE THE FAMILY COURT
ERNAKULAM
EXHIBIT P5 TRUE COPY OF IA NO 3613/2020 IN OP NO
1209/2017 JOINTLY TRIED WITH M.C NO
392/2017 AND OP NO 1776/2017 FILED BY
RESPONDENT BEFORE THE FAMILY COURT,
ERNAKULAM DATED 5.11.2020
EXHIBIT P6 TRUE COPY OF THE OBJECTION DATED 12.11.2020
IN IA NO 3613/2020 IN OP NO 1209/2017 AND
CONNECTED CASES FILED BY PETITIONER BEFORE
THE FAMILY COURT, ERNAKULAM
EXHIBIT P7 TRUE COPY OF THE PETITION AS IA NO
40001/2020 IN OP NO 1209/2017 AND CONNECTED
CASES FILED BY PETITIONER BEFORE FAMILY
COURT ERNAKULAM
EXHIBIT P8 TRUE COPY OF THE CERTIFICATE DATED
28.2.2020 ISSUED FROM THE AMRITA INSTITUTE
OF MEDICAL SCIENCES
APPENDIX OF OP (FC) 45/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION BY OP
NO. 2618/2018 PENDING BEFORE THE HON'BLE
FAMILY COURT THIRUVANANTHAPURAM
EXHIBIT P2 TRUE COPY OF THE OBJECTION FILED BY THE
RESPONDENT IN OP 2618/2018
EXHIBIT P3 PHOTOGRAPH OF THE PETITIONER WITH THE
RESPONDENT DURING 2016 WITH THE CHILD
EXHIBIT P4 PHOTOGRAPH OF THE PETITIONER WITH THE
RESPONDENT AND HER PARENTS TAKEN IN 2017
AND 2018
EXHIBIT P5 PHOTOGRAPH OF THE RESPONDENT WITH MR.
JEETHU VIJAYAN WITH WHOM SHE IS LIVING
TOGETHER
APPENDIX OF OP (FC) 47/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE PETITION IN O.P (HMA)
950/2018 ON THE FILES OF THE FAMILY COURT,
KOTTARAKARA.
EXHIBIT P2 A TRUE COPY OF THE B-DIARY IN O.P (HMA)
950/2018 ON THE FILES OF THE FAMILY COURT,
KOTTARAKARA.
APPENDIX OF OP (FC) 51/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE PETITION IN
O.P.NO.951/2018 ON THE FILES OF THE FAMILY
COURT,KOTTARAKARA.
EXHIBIT P2 A TRUE COPY OF THE B-DAIRY IN
O.P.NO.951/2018 ON THE FILES OF THE FAMILY
COURT,KOTTARAKARA.
APPENDIX OF OP (FC) 52/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITION PENDING AS
O.P.NO.640/2019 FILED BY THE PETITIONER
AGAINST THE RESPONDENT BEFORE THE FAMILY
COURT, NEDUMANGAD
APPENDIX OF OP (FC) 58/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION BY
O.P.NO.1676/2020 PENDING BEFORE THE HON'BLE
FAMILY COURT, THIRUVANANTHAPURAM.
EXHIBIT P2 PHOTOGRAPH OF THE PETITIONER WITH THE
RESPONDENT DURING 2016 WITH THE CHILD.
EXHIBIT P3 PHOTOGRAPH OF THE PETITIONER WITH THE
RESPONDENT AND HER PARENTS TAKEN N 2017 AND
2018.
EXHIBIT P4 PHOTOGRAPH OF THE RESPONDENT WITH MR.
JEETHU VIJAYAN WITH WHOM SHE IS LIVING
TOGETHER.
APPENDIX OF OP (FC) 60/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION BY
O.P.NO.822/2019 PENDING BEFORE THE HON'BLE
FAMILY COURT, THIRUVANANTHAPURAM.
EXHIBIT P2 PHOTOGRAPH OF THE PETITIONER WITH THE
RESPONDENT DURING 2016 WITH THE CHILD.
EXHIBIT P3 PHOTOGRAPH OF THE PETITIONER WITH THE
RESPONDENT AND HER PARENTS TAKEN ON 2017
AND 2018.
EXHIBIT P4 PHOTOGRAPH OF THE RESPONDENT WITH MR.
JEETHU VIJAYAN WITH WHOM SHE IS LIVING
TOGETHER.
APPENDIX OF OP (FC) 64/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF PETITION IN OP (G&W)
NO.585/2018 DATED 8/6/2018 FILED BY
PETITIONER BEFORE FAMILY COURT, NEDUMANGAD.
EXHIBIT P2 TRUE COPY OF JUDGMENT DATED 31/1/2020 IN
OP(HMA) NO.2481/2019 OF THE FAMILY COURT,
THIRUVANANTHAPURAM.
EXHIBIT P3 TRUE COPY OF MEDIATION AGREEMENT DATED
26/10/2019 ENTERED INTO BETWEEN PARTIES IN
M.C.NO.231/2017 BEFORE THE FAMILY COURT,
THIRUVANANTHAPURAM.
APPENDIX OF OP (FC) 65/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITION IN
O.P.NO.693/2019 ON THE FILE OF THE FAMILY
COURT,OTTAPALAM.
APPENDIX OF OP (FC) 66/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION OP
619/2017,DATED 12/7/2017 PENDING ON THE
FILES OF THE FAMILY COURT AT IRINJALAKUDA.
EXHIBIT P2 DISCHARGE SUMMARY OF THE RESPONDENT DATED
15/10/2016 ISSUED FROM THE LOURDES
HOSPITAL,ERNAKULAM.
EXHIBIT P3 TRUE COPY OF THE CERTIFICATE OF DISABILITY
OF THE PETITIONER DATED 21/5/2008 ASSESSED
AND ISSUED BY THE DOCTOR.
EXHIBIT P4 REPORT DATED 28/5/2019 PREPARED BY THE
MEDCIAL BOARD CONSTITUTED AS DIRECTED BY
THE FAMILY COURT.
EXHIBIT P5 TRUE COPY OF THE PETITION,DATED 7/11/2017
IA 3709/2017 FILED IN OP 619/2017 SEEKING
TO AMEND THE ORIGINAL PETITION.
EXHIBIT P6 TRUE COPY OF THE OBJECTIONS,DATED
26/07/2018 FILED BY THE RESPONDENT TO
EXHIBIT P5 PETITION SEEKING AMENDMENT.
EXHIBIT P7 TRUE COPY OF THE PETITION DATED 2/2/2018 AS
IA 381/2018 UNDER ORDER XI RULE 1 TO ANSWER
THE INTERROGATORIES.
EXHIBIT P8 TRUE COPY OF THE PETITION,DATED 2/2/2018,IA
1741/19 FILED BY THE PETITIONER DIRECTING
THE RESPONDENT TO FILE PROPER AFFIDAVIT
WHILE ANSWERING THE INTERROGATORIES.
APPENDIX OF OP (FC) 68/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE OP 359/2016 ON TEH FILES
OF FAMILY COURT, THIRUVANANTHAPURAM.
EXHIBIT P2 A TRUE COPY OF THE OP(HMA) 360/2016 ON THE
FILES OF FAMILY COURT, THIRUVANANTHAPURAM.
APPENDIX OF OP (FC) 69/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION IN O.P.
(DIV) NO.1717 OF 2019 DATED 27/08/2019 ON
THE FILE OF THE FAMILY COURT THRISSUR.
EXHIBIT P2 TRUE COPY OF THE ORIGINAL PETITION IN
O.P.NO.1585 OF 2019 DATED 13/08/2020 ON THE
FILE OF THE FAMILY COURT, THRISSUR.
EXHIBIT P3 TRUE COPY OF THE ORIGINAL PETITION IN
M.C.NO.485 OF 2019 DATED 01/08/2019 ON THE
FILE OF THE FAMILY COURT THRISSUR.
APPENDIX OF OP (FC) 73/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITION IN OP
NO.1104/2019 OF FAMILY COURT, NEDUMANGAD.
EXHIBIT P2 TRUE COPY OF THE PETITION IN OP
NO.1319/2019 OF FAMILY COURT, NEDUMANGAD.
APPENDIX OF OP (FC) 74/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF O.P. NO. 406/2017 FILED BY THE
PETITIONER BEFORE THE FAMILY COURT,
ATTINGAL DATED 01.04.2017.
EXHIBIT P2 TRUE COPY OF PROCEEDINGS OF THE FAMILY
COURT ATTINGAL IN OP NO. 406/2017
DOWNLOADED FROM KERALA E COURT SERVICE.
APPENDIX OF OP (FC) 76/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION NO.
552/2015 DATED 09.04.2015.
EXHIBIT P2 TRUE COPY OF THE COUNTER CLAIM SEEKING
DISSOLUTION OF MARRIAGE, ALONG WITH THE
COUNTER DATED 18.07.2016.
EXHIBIT P3 TRUE COPY OF THE WRITTEN STATEMENT DATED
05.02.2017.
EXHIBIT P4 TRUE COPY OF THE PRINTOUT FROM THE E COURT
SHOWING THE POSTINGS IN O.P. NO. 552/2015.
APPENDIX OF OP (FC) 78/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE CERTIFICATE OF MARRIAGE
ISSUED BY THE LOCAL REGISTRAR OF MARRIAGES,
THIRUVANANTHAPURAM ON 8.10.2020
EXHIBIT P2 A TRUE COPY OF THE OP(HMA) NO.1979 OF 2019
FILED BY THE PETITIONER BEFORE THE HON'BLE
FAMILY COURT, TRIVANDRUM ON 22.8.2019
APPENDIX OF OP (FC) 89/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITION IN O.P NO.
1104/2019 OF FAMILY COURT, NEDUMANGAD
EXHIBIT P2 TRUE COPY OF THE PETITION IN O.P NO.
1319/2019 OF FAMILY COURT, NEDUMANGAD.
