Vinod vs Sari
2021 Latest Caselaw 18758 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
              THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                        &
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
         THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                             O.P .(FC) NO. 446 OF 2021
         (AGAINST THE ORDER/JUDGMENT IN OP 713/2021 OF FAMILY COURT,
                            MAVELIKKARA, ALAPPUZHA)
   PETITIONER/PETITIONER:


              VINOD, AGED 42 YEARS, S/O. VISWANATHAN,
              ALAMPALLIL HOUSE, PILAPPUZHA MURI,
              HARIPAD VILLAGE, ALAPPUZHA -688 011
              BY ADVS.
              SHABU SREEDHARAN
              MEENU THAMPI
              AMAL STANLY
              SHYAM KUMAR M.P
              ANISA ANDREWS
   RESPONDENTS/RESPONDENTS:


     1        SARI, AGED 31 YEARS, W/O. VINOD,
              KATTUPARAMBIL HOUSE, MAHADEVIKKAD P.O.,
              ALAPPUZHA-690 516
     2        DEVADAS, AGED 58 YEARS, S/O. BALAN,
              'NANDALAYAM', MUTTOM P.O., ALAPPUZHA-690 511
     3        SELEENA, AGED 52 YEARS, W/O. DEVADAS,
              'NANDALAYAM', MUTTOM P.O., ALAPPUZHA-690 511
     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON 09.09.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
      O.P .(FC) NO. 446 OF 2021

                                    2




                     A.MUHAMED MUSTAQUE &
                    DR.KAUSER EDAPPAGATH, JJ.
          -------------------------------------------
                       O.P.(F.C.)No.446 of 2021
            ---------------------------------------
                      Dated: 9th September, 2021

                                 JUDGMENT

A.Muhamed Mustaque, J.

The petitioner has approached this Court as the Family

Court, Mavelikkara, failed to communicate an order of interim

injunction to the Sub Registrar concerned. The petitioner has

directly approached the Sub Registrar. He was then informed

that, only when such communication is received from the Court,

the Registrar can act upon it.

2. In the above circumstances, we are of the view that, if O.P .(FC) NO. 446 OF 2021

there is any order existing, the Family Court shall take

appropriate steps to intimate the same to the Sub Registrar. In

the light of the limited nature of direction we issued as above, we

dispense with issuance of notice to the respondent. However, the

petitioner shall serve a copy of this judgment on the counsel

appearing for the respondent in the Family Court and produce

receipt of the same before the Family Court.

OP(FC) is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE

ss O.P .(FC) NO. 446 OF 2021

APPENDIX OF OP (FC) 446/2021

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE ORDER IN IA NO1/2020 IN OP NO.1089/2020 OF THE FAMILY COURT, MAVELIKKARA DATED 30.10.2020 Exhibit P2 THE TRUE COPY OF THE ORDER IN IA NO.1/2021 IN OP 713/2021 OF THE FAMILY COURT, MAVELIKKARA DATED 30.6.2021 Exhibit P3 THE TRUE COPY OF THE LAWYERS NOTICE DATED 15.7.2021 Exhibit P4 THE TRUE COPY OF THE LETTER ISSUED BY THE SUB REGISTRAR, CHEPPAD TO THE COUNSEL FOR THE PETITIONER DATED 20.7.2021