Divya Baburaj vs Haridas.K.M
2022 Latest Caselaw 9241 Ker

TR.P(C) NO. 453 OF 2022
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          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
 WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                     TR.P(C) NO. 453 OF 2022
 AGAINST THE ORDER/JUDGMENT IN OP 149/2021 OF FAMILY COURT,
                            KASARAGOD
PETITIONER/S:

         DIVYA BABURAJ
         AGED 39 YEARS
         D/O. K. M. BABURAJ,
         NAGATHIL HOUSE,
         P.O. AZHIKODE, KANNUR -670009
         REPRESENTED THROUGH HER POWER OF ATTORNEY HOLDER
         MANOJ KUMAR.N, S/O APPA GURUKKAL, AGED 54 YEARS,
         PARAKKANDI HOUSE,
         NEAR DHARMASAMAJAM SCHOOL,
         MELECHOVVA, P.O, CHOVVA, KANNUR, PIN - 670006

         BY ADVS.
         M.K.SUMOD
         ABDUL RAOOF PALLIPATH
         K.R.AVINASH (KUNNATH)
         VIDYA M.K.
         RAJ CAROLIN V.
         THUSHARA.K



RESPONDENT/S:

    1    HARIDAS.K.M
         AGED 53 YEARS
         S/O. K. M. KRISHNADAS
         RESIDING AT CHITHRAKOODAM,
         CC NO. 66, VIDYANAGAR, CHINMAYA COLONY,
         VIDYANAGAR, KASARAGOD
         , PIN - 671123

    2    RAVIDAS.K.M
         AGED 56 YEARS
         S/O. K. M. KRISHNADAS
 TR.P(C) NO. 453 OF 2022
                                   2

            RESIDING AT CHITHRAKOODAM,
            CC NO. 66, VIDYANAGAR CHINMAYA COLONY,
            VIDYANAGAR, KASARAGOD
            , PIN - 671123

    3       THARADAS
            AGED 63 YEARS
            D/O. K. M. KRISHNADAS
            RESIDING AT CHITHRAKOODAM,
            CC NO. 66, VIDYANAGAR CHINMAYA COLONY,
            VIDYANAGAR, KASARAGOD
            , PIN - 671123


     THIS    TRANSFER   PETITION       (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 10.08.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 TR.P(C) NO. 453 OF 2022
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                             ORDER

In the light of the reason stated in the affidavit filed

in support of I.A.No.2/2022, this transfer petition is

dismissed as withdrawn without prejudice to the right of

the petitioner to file a fresh transfer petition.

Sd/-

C.S.DIAS, JUDGE rkc/10.08.22 TR.P(C) NO. 453 OF 2022

APPENDIX OF TR.P(C) 453/2022

PETITIONER ANNEXURES

Annexure1 TRUE COPY OF THE PETITION IN OP 149/2021 OF THE FAMILY COURT, KASARAGOD FILED BY THE PETITIONER HEREIN

Annexure2 TRUE COPY OF THE PETITION IN OP 169/2021 OF THE FAMILY COURT, KANNUR FILED BY THE PETITIONER HEREIN

Annexure3 TRUE COPY OF THE PETITION IN MC 50/2021 OF THE FAMILY COURT, KANNUR

Annexure 4 TRUE COPY OF THE PETITION IN OP 150/2021 BEFORE THE FAMILY COURT, KANNUR