Anilnath vs Jisha
2022 Latest Caselaw 4400 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
        THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                    OP (FC) NO. 7 OF 2022
 AGAINST THE ORDER/JUDGMENT IN OPDIV 715/2017 OF FAMILY
                            COURT, PALA
PETITIONER:

         ANILNATH, AGED 48 YEARS, S/O. GOPINATHA PILLAI,
         THAYYIL HOUSE, PULIYANNOOR P.O., KOTTAYAM
         DISTRICT-686 573.

         BY ADVS.
         N.M.MADHU
         C.S.RAJANI



RESPONDENT:

         JISHA, AGED 36 YEARS, D/O. GOPALA KRISHNAN
         CHETTIYAR, CHENGAZHASSERIL HOUSE, MEENACHIL
         VILLAGE, MEVADA KARA, MEVADA P.O., KOTTAYAM
         DISTRICT-686 573.

         BY ADVS.
         M.NARENDRA KUMAR
         HARSHADEV M.
         P.S SANDEEP KRISHNAN




     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
07.04.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP (FC) NO. 7 OF 2022

                                  ..2..




                         J U D G M E N T

A.Muhamed Mustaque,J

We attempted for a settlement, failed. The prayers

before this Court was for an effective mediation between

the parties, pending the proceedings before the Family

Court. Since, the prayers itself has been exhausted, we

find no reason to retain this original petition.

Accordingly, this original petition is dismissed with

liberty to the parties to agitate all their contentions

before the Family Court.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE PR OP (FC) NO. 7 OF 2022

..3..

APPENDIX OF OP (FC) 7/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORIGINAL PETITION IN O.P.(DIV) NO.715/2017 BEFORE THE FAMILY COURT, PALA.