Jyothi Joseph vs Justine
2022 Latest Caselaw 9940 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       WP(C) NO. 24547 OF 2022
PETITIONER:

          JYOTHI JOSEPH,
          AGED 31 YEARS
          D/O. P.A. JOSEPH, PONNEMKATTIL HOUSE,
          THYCATTUSSERY P.O, ALAPPUZHA DISTRICT,
          KERALA - 688 528.

          BY ADV M.R.DHANIL


RESPONDENTS:

    1     JUSTINE,
          AGED 36 YEARS
          S/O. GEORGE, EDAKKALATHOOR HOUSE, NETTISSERY,
          THRISSUR DISTRICT, KERALA - 680 651.

    2     THE SECRETARY,
          OLLUKARA SERVICE CO-OPERATIVE BANK, NELLANKARA,
          THRISSUR DISTRICT, KERALA - 680 651.

    3     OLLUKKARA SERVICE CO-OPERATIVE BANK,
          NELLANKARA, THRISSUR, KERALA - 680 651,
          REPRESENTED BY ITS SECRETARY.

    4     THE SECRETARY,
          VELLANIKKARA SERVICE CO-OPERATIVE BANK,
          VELLANIKKARA, THRISSUR DISTRICT, KERALA -680 651.

    5     VELLANIKKARA SERVICE CO-OPERATIVE BANK,
          C.NO. 545, VELLANIKKARA P.O, MADAKKATHARA,
          THRISSUR DISTRICT, KERALA -680 651,
          REPRESENTED BY ITS SECRETARY.

          BY ADVS.
          JISHY P.S.
          DINESH MATHEW J.MURICKEN(K/641/1992)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24547 OF 2022

                                     2

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C) No.24547 of 2022
                   --------------------------------------------
              Dated this the 31st day of August, 2022

                             JUDGMENT

Admit. Standing takes notice for respondents 2 to 5. The 1 st

respondent appears through counsel.

2. The 1st respondent has filed an affidavit stating that he

has no objection in the prayer made in the writ petition since it is

an aspect on which the parties have already agreed before the

Family Court, Thrissur.

In the above circumstances, the writ petition is disposed of,

directing the respondents 2 to 5 to permit the petitioner to

withdraw the fixed deposits in the joint names of the petitioner and

the 1st respondent in view of Ext.P1.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 24547 OF 2022

APPENDIX OF WP(C) 24547/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PETITION FILED BEFORE THE FAMILY COURT, THRISSUR, AS O.P. NO. 1687/2021, DATED 28.04.2022.

RESPONDENTS' EXHIBITS

Exhibit R1(a) THE AFFIDAVIT OF THE 1ST RESPONDENT IN THE ABOVE CASE, DATED 29/08/2022.