Nayana A S vs Kiran T A
2022 Latest Caselaw 4549 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. 175 OF 2022
        AGAINST THE ORDER/JUDGMENT IN MP 583/2021 OF FAMILY
                           COURT,ERNAKULAM
PETITIONERS:

    1       NAYANA A S
            AGED 31 YEARS
            D/O K. V. SANJEEV, RESIDING AT ABHILASH,
            BINNY ROAD, PALLURUTHY, COCHIN
            PIN - 682006
    2       ZIA
            AGED 2 YEARS
            ZIA KIRAN, D/O NAYANA A.S., ABHILASH, BINNY ROAD,
            PALLURUTHY, ERNAKULAM
            REPRESENTED BY HER MOTHER, PIN - 682006
            BY ADV R.PUSHPANGATHAN PILLAI


RESPONDENTS:

            KIRAN T A
            AGED 33 YEARS
            S/O. ASHOKAN T.P., THITTAYIL HOUSE,
            PONNARIMANGALAM, MULAVUKADU P.O. COCHIN - 682504
            (WORKING AT STERLING ELECTRO ENTERPRISES PVT LTD
            101-106, EXIM LINK BUILDING, 1ST FLOOR
            MULAND - GOREGOAN LINK ROAD NEAR NAHUR RAILWAY STATION
            BHANDUP WEST, MUMBAI, MAHARASHTRA - 400078)
            PIN - 682504
     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.175 OF 2022

                                    2




                              JUDGMENT

Dated this the 19th day of April, 2022

This O.P.(Crl.) is filed seeking enforcement of

the order dated 06.08.2021, which directed payment

of interim maintenance to the petitioners.

2. Learned counsel for the petitioners submits

that the said order dated 06.08.2021 has become final.

In the said circumstances, there will be a

direction to the court below to take up Exhibit P4 and

to pass orders on the same, after hearing both sides,

at the earliest at any rate, within a period of one

month from the date of receipt of a copy of this

judgment. Needless to say that the petitioner will be

bound to comply with the terms of Exhibit P5 order

passed by this Court.

Sd/-

MOHAMMED NIAS C.P.

JUDGE SSK/19/04 O.P.(Crl.) No.175 OF 2022

APPENDIX PETITIONER'S:

Exhibit P1 TRUE COPY OF M.P. NO. 20/2021 DATED 11.01.2021 Exhibit P2 TRUE COPY OF COUNTER AFFIDAVIT DATED 23.04.2021 FILED BY THE RESPONDENT Exhibit P3 TRUE COPY OF ORDER DATED 06.08.2021 IN M.P.

20/2021 Exhibit P4 TRUE COPY OF M.P. NO. 583/2021 DATED 17.09.2021 Exhibit P5 TRUE COPY OF JUDGMENT DATED 07.04.2022 IN O.P. (FC) 200/2022

RESPONDENT'S EXHIBITS:NIL

SSK //TRUE COPY// PA TO JUDGE