Nishitha vs Rajendran. S.R
2021 Latest Caselaw 18575 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
             THE HONOURABLE MR.JUSTICE C.S.DIAS
                             &
           THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                CON.CASE(C) NO. 1023 OF 2021

AGAINST THE JUDGMENT DATED 17.12.2019 IN MAT.APPEAL 983/2018
             OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/RESPONDENT IN MAT.APPEAL/PETITIONER IN O.P.:

         NISHITHA,
         AGED 38 YEARS,
         D/O. LATE DASAN,
         PUZHAYIL HOUSE, NISHITHA NIVAS,
         ATHANIKKAL, WEST HILL P.O.
         KOZHIKODE 673 005.

         BY ADVS.SRI.R.SUDHISH
                 SMT.M.MANJU


RESPONDENT/APPELLANT IN MAT.APPEAL/RESPONDENT IN O.P.:

         RAJENDRAN. S.R,
         AGED 46 YEARS,
         S/O. LATE RAMAN, SHANGARAMANGALATHU,
         KIZHAKKE CHALAKKUDI VILLAGE,
         CHALAKKUDI, THRISSUR 680 307.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont.Case(C) No.1023/2021

                                         -:2:-




                       Dated this the 8th day of September,2021

                                JUDGMENT

C.S.DIAS,J

The learned counsel appearing for the petitioner

submits that subsequent to the filing of the Contempt

of Court Case, the petitioner had invoked the

jurisdiction of the Family Court for redressal of her

grievance. Hence, as matters stand now, the petitioner

has no subsisting grievance, therefore, the Contempt

of Court Case may be closed, without prejudice to the

right of the petitioner to move this Court again, if

warranted.

The above submission is recorded. The Contempt

of Court Case is closed, reserving the right of the

petitioner to work out her remedies in accordance with Cont.Case(C) No.1023/2021

law, if an exigency arises.

Sd/-

C.S.DIAS,JUDGE

Sd/-

                                      GOPINATH.P,JUDGE
DST                                                 //True copy/

                                                   P.A.To Judge

Cont.Case(C) No.1023/2021

APPENDIX

PETITIONER ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN MATRIMONIAL APPEAL NO. 983/2018 DATED 17.12.2019.

Annexure A2 COPY OF THE APPLICATION I.A. NO. 780 OF 2020 FILED BEFORE THE FAMILY COURT, KOZHIKODE.

RESPONDENT'S EXHIBITS: NIL