Dr. Pretty Zachariah George vs Dr. Jacob Kuruvila
2022 Latest Caselaw 4548 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     TUESDAY, THE 19TH DAY OF APRIL 2022 / 29TH CHAITHRA, 1944
                        OP(CRL.) NO. 176 OF 2022
AGAINST THE ORDER/JUDGMENT IN MC 8/2022 OF JUDICIAL MAGISTRATE OF
                        FIRST CLASS ,THIRUVALLA
PETITIONER:

            DR. PRETTY ZACHARIAH GEORGE
            AGED 37 YEARS
            W/O. DR. JACOB KURUVILA,
            RESIDING AT PULLAZHIYIL HOUSE, KUTTOOR VILLAGE, KUTTOOR
            P.O, THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT
            PIN - 689106
            BY ADV R.NIKHIL


RESPONDENTS:

    1       DR. JACOB KURUVILA
            AGED 38 YEARS
            RESIDING AT PULLAZHIYIL HOUSE, KUTOOR VILLAGE,
            KUTTOOR P.O, THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT
            PIN - 689106
    2       DANIEL KURUVILA
            AGED 24 YEARS
            RESIDING AT PULLAZHIYIL HOUSE, KUTTOOR VILLAGE, KUTTOOR
            P.O, THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT
            PIN - 689106
    3       CHACKO KURUVILA
            AGED 63 YEARS
            RESIDING AT PULLAZHIYIL HOUSE, KUTTOOR VILLAGE, KUTTOOR
            P.O, THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT
            PIN - 689106
     THIS     OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
19.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl.) No.176 OF 2022

                                  2




                              JUDGMENT

Dated this the 19th day of April, 2022

The petitioner had moved the Judicial First

Class Magistrate Court, Thiruvalla, under Section 12(1)

of the Protection of Women from Domestic Violence

Act, 2005 and the same is numbered as M.C.No.8 of

2022. The prayer of the petitioner is to direct the

court below to consider and pass orders on Exhibit P2,

an interlocutory application filed under Section 23 of

the Protection of Women from Domestic Violence Act,

2005, for residence and protection order. It is

submitted that no orders have been passed on Exhibit

P2 application so far.

Taking into consideration the facts of the

case, there will be a direction to the court below to

consider and pass orders, in accordance with law, on

Exhibit P2 application, as expeditiously as possible at O.P.(Crl.) No.176 OF 2022

any rate within a period of one month from the date of

receipt of a copy of this judgment after hearing both

sides.

This original petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE SSK/19/04 O.P.(Crl.) No.176 OF 2022

APPENDIX PETITIONER'S:

Exhibit1 EXHIBIT P1- A TRUE COPY OF THE PETITION NUMBERED AS M.C NO. 8/2022 ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATES COURT, THIRUVALLA Exhibit2 EXHIBIT P2-A TRUE COPY OF THE C.M.P NO.277/2022 IN M.C NO. 8/2022 ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATES COURT, THIRUVALLA Exhibit3 EXHIBIT P3-A TRUE COPY OF THE OBJECTIONS FILED BY THE 1ST RESPONDENT Exhibit4 EXHIBIT P4-A TRUE COPY OF THE OBJECTIONS FILED BY THE 2ND RESPONDENT

RESPONDENT'S EXHIBITS:NIL

SSK //TRUE COPY// PA TO JUDGE