Dr.Soni K vs K.K.Rajan
2022 Latest Caselaw 3939 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
          THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
 TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                     OP (FC) NO. 63 OF 2022
AGAINST THE ORDER/JUDGMENT IN IA 8/2022 IN OP 100/2018 OF
                     FAMILY COURT, THALASSERY
PETITIONER:

          DR.SONI K., AGED 43 YEARS, W/O.K.K.RAJAN,
          RESIDING AT 'DHANUSH', KAVUMBHAGAM DESOM,
          P.O.KAVUMBHAGAM, PIN - 670 649, THALASSERY
          TALUK, KANNUR DISTRICT.

          BY ADVS.
          M.SASINDRAN
          SATHEESHAN ALAKKADAN



RESPONDENTS:

   1      K.K.RAJAN, AGED 48 YEARS, S/O.LATE KUNHIRAMAN,
          MANATHANA AMSOM, MELMURINGODI DESOM,
          P.O.MURINGODI - 670 673, IRITTY TALUK, KANNUR
          DISTRICT.

   2      JOBY VARGHESE I.S., AGED 33 YEARS,
          S/O.I.V.STANESLAVOSE, ITTYPATTA HOUSE,
          SANTHIPURAM ROAD, P.O.PALARIVATTAM, COCHIN - 682
          025, ERNAKULAM DISTRICT.

           BY ADV Cibi Thomas




       THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
05.04.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP (FC) NO. 63 OF 2022

                                ..2..




                    J U D G M E N T

A. Muhamed Mustaque, J

This original petition was filed challenging an

order passed by the Family Court, Thalassery in O.P

No.100 of 2018. The parties, with the involvement of

the lawyers, have resolved their disputes and filed a

joint petition for divorce invoking Section 13 B of

the Hindu Marriage Act,1955 before the Family Court,

Thalassery. It is stated at the bar, the parties

entered into an agreement dated 2.04.2022 and the

same has been produced before this Court to quash the

Crl.M.C proceedings. The learned counsel for the

petitioner submits that the entire terms and

conditions in the agreement also have been complied

by the respondent and payment have been effected.

2. In the light of the above, we direct the

Family Court, Thalassery, to dispose of the petition OP (FC) NO. 63 OF 2022

..3..

filed under Section 13 B of the Hindu Marriage Act on

or before 30.04.2022.

This original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE PR OP (FC) NO. 63 OF 2022

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APPENDIX OF OP (FC) 63/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE OP NO.100 OF 2018 FILED BY THE RESPONDENT HEREIN BEFORE FAMILY COURT, THALASSERY.

Exhibit P2 TRUE COPY OF THE COUNTER FILED BY THE PETITIONER HEREIN OP NO.100/2018 ON THE FILES OF FAMILY COURT, THALASSERY.

Exhibit P3 TRUE COPY OF THE AFFIDAVIT FILED BY THE PETITIONER IN IA NO.7/2021 IN OP NO.100 OF 2018 ON THE FILES OF FAMILY COURT, THALASSERY.

Exhibit P4 TRUE COPY OF THE COUNTER FILED BY THE RESPONDENT HEREIN IN IA NO.7/2021 IN OP NO.100/2018 ON THE FILES OF FAMILY COURT, THALASSERY.

Exhibit P5 TRUE COPY OF THE ORDER DATED 31/3/2021 IN IA NO.7/2021 IN OP 100/2018 ON THE FILE OF FAMILY COURT, THALASSERY.

Exhibit P6 TRUE COPY OF THE AFFIDAVIT IN IA NO.8/2022 IN OP NO.100 OF 2018 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, THALASSERY.

Exhibit P7 TRUE COPY OF THE AFFIDAVIT IN IA NO.8/2022 IN OP NO.100 OF 2018 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, THALASSERY.

Exhibit P8 TRUE COPY OF THE ORDER DATED 19/1/2021 IN IA NO.8/2022 IN OP NO.100 OF 2018 ON THE FILES OF FAMILY COURT, THALASSERY.