Sheeba vs Ashok Kumar
2021 Latest Caselaw 22281 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE BASANT BALAJI
    FRIDAY, THE 5TH DAY OF NOVEMBER 2021/14TH KARTHIKA, 1943
                     R.P.(F.C.) NO.379 OF 2015
   (AGAINST THE JUDGMENT DATED 29.06.2013 IN M.C.No.180/2013
                 OF FAMILY COURT, CHAVARA, KOLLAM)


REVISION PETITIONERS/PETITIONERS:

    1     SHEEBA, AGED 37 YEARS,
          D/O.PRABHAKARAN THAMPI, PRASANTHIYIL VEEDU,
          AMBALATHUMBHAGOM P.O., PORUVAZHY VILLAGE,
          SASTHAMKOTTA, KUNNATHOOR TALUK, KOLLAM DISTRICT.
    2     MALAVIKA, AGED 10 YEARS(MINOR),
          REPRESENTED BY MOTHER AND GUARDIAN SCHEEBA,
          PRASANTHIYIL VEEDU, AMBALATHUMBHAGOM P.O.,
          PORUVAZHY, SASTHAMKOTTA, KUNNATHOOR TALUK,
          KOLLAM DISTRICT.


          BY ADVS.
          SRI.V.K.ISSAC
          SRI.ISAC SANJAY
          SRI.LEGY ABRAHAM


RESPONDENT/RESPONDENT:

          ASHOK KUMAR, AGED 41 YEARS,
          S/O.KPK SURENDRAN NAIR,
          KAIPPALLIAZHIKATH VEEDU,
          PUTHOOR VILLAGE, KOTTARAKARA TALUK,
          KOLLAM DISTRICT, THEVALAPURAM EAST P.O.,
          PIN: 691 507.

OTHER PRESENT:

          ADV APPU K.K. FOR THE PETITIONER



         THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR
    ADMISSION ON 05.11.2021, THE COURT ON THE SAME DAY
    DELIVERED THE FOLLOWING:
       R.P.(F.C.) No.379 of 2015

                                    2


                      BASANT BALAJI, J.
              ---------------------------------
                 R.P.(F.C.) No.379 of 2015
             ------------------------------------
                  Dated: 5th November, 2021


                                  ORDER

This revision petition is filed challenging the

judgment dated 29.06.2013 in M.C.No.180 of 2013 on the

file of the Family Court, Chavara. The claim was filed

by the wife for maintenance under Section 125 of

Cr.P.C. The Family Court allowed the petition and

directed the respondent to pay maintenance at the rate

of Rs.5,000/- per month.

Today when the matter called up, the representing

counsel for the petitioner, Sri.Appu K.K., submits that

the matter is settled and he does not wish to proceed

with this case. The above submission is accepted and the

revision petition is dismissed as not pressed.

Sd/-

BASANT BALAJI, JUDGE ss