State Of Kerala vs Devipriya (Minor)
2022 Latest Caselaw 9571 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                       &
                THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
          Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
                             WA NO. 347 OF 2022

    AGAINST JUDGMENT DATED 22.12.2021 IN WP(C) 25850/2021 OF THIS COURT

                                     ---

APPELLANTS/RESPONDENTS 1 TO 3 IN WP(C):

  1. STATE OF KERALA ,REPRESENTED BY THE SECRETARY TO GOVERNMENT HOME
     DEPARTMENT, ROOM NO. 357(A) & 358, MAIN BLOCK , SECRETARIAT,
     THIRUVANATHAPURAM - 695001.

AND 2 OTHERS.

BY GOVERNMENT PLEADER

RESPONDENTS/PETITIONER & RESPONDENTS 4 & 5 IN WPC:

  1. DEVIPRIYA (MINOR),AGED 8 YEARS, D/O. JAYACHANDRAN G.,AGED
     38,RESIDING AT KOTTARA HOUSE, NEAR SAIGRAMAM, MANGATTU MOOLA,
     OORUPOYKA PO, PUNNAIKUNNAMMURI, TRIVANDRUM - 695014.REPRESENTED IN
     THESE PROCEEDINGS BY HER FATHER AND LEGAL GUARDIAN JAYACHANDRAN G.

AND 2 OTHERS.

BY ADV.SMT.A.K.PREETHA FOR R1

ADVS.M/S.SARATH K.P.,S.RAJEEV,V.VINAY & M.S.ANEER FOR R2

     This Writ Appeal again coming on for orders on 25/08/2022 upon
perusing the appeal memorandum and this court's order dated
04/08/2022, the court on the same day passed the following:

                                                                     P.T.O.
       ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
           =========================================
                                W.A No.347 of 2022
       [arising out of the impugned judgment dated 22.12.2021 in W.P(C) No.25850/2021]
             =========================================
                          Dated this the 25th day of August, 2022

                                        ORDER

Sri.S.Rajeev, learned counsel appearing for contesting respondent

No.2 herein, would submit on the basis of instructions that the

2nd respondent will now pay Rs.50,000/- (Rupees Fifty Thousand only) to

the father of the 1st respondent herein (minor)/writ petitioner, to his bank

account, within one week.

2. Smt.A.K.Preetha, learned counsel appearing for R1 herein

should immediately furnish the details of the full name, bank account,

name of the bank, name of the branch, etc., to which the said amount of

Rs.50,000/- is to be remitted by R2 herein. The abovesaid payment will

be subject to the result of this writ appeal.

List the case on 23/09/2022.

Hand Over to both sides

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE vgd

25-08-2022 /True Copy/ Assistant Registrar