Renjith vs Animol
2022 Latest Caselaw 4477 Ker

OP (FC) No.207/2022                                 1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                            THE HONOURABLE MR. JUSTICE SATHISH NINAN
                                               &
                             THE HONOURABLE MRS. JUSTICE C.S. SUDHA
             Tuesday, the 12th day of April 2022 / 22nd Chaithra, 1944
                              OP (FC) NO. 207 OF 2022
                       OP 559/2017 OF FAMILY COURT, PALAKKAD
   PETITIONER/COUNTER PETITIONER/PETITIONER:

           RENJITH, AGED 36, SON OF NANDAN, PUTHAKKAD, CHERAYAI VEEDU, PUTHUR,
           OLLUR POST, THRISSUR DISTRICT, PIN - 680306

   RESPONDENT/PETITIONER/RESPONDENT:

           ANIMOL, AGED 26, DAUGHTER OF PUSHPAN, ERUKKINCHIRA, PAZHARNI DESOM,
           KIZHAKKENCHERY VILLAGE, ALATHUR TALUK, PALAKKAD, PIN - 678682


        Op (family court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to issue an interim order, restoring the conditions 1 to 6
   specified in the compromise judgment dated 4.2.2019 in O.P.No.559/2017 on
   the files of the Family Court, Palakkad, until the disposal of this
   Original Petition (F.C.).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of SRI.SARATH M.S., Advocate for the petitioner and of SRI.V.A.JOHNSON,
   Advocate for Respondent, the court passed the following:

                                               ORDER

Adv.V.A.Johnson takes notice for the respondent.

Parties to appear before the High Court Mediation Centre on 18/4/22. Registry to notify the Nodal Officer.

Sd/- SATHISH NINAN, JUDGE

Sd/- C.S. SUDHA, JUDGE

12-04-2022 /True Copy/ Assistant Registrar