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Elizabeth Rani S vs Anil Kumar K.M
2022 Latest Caselaw 1767 Ker

Citation : 2022 Latest Caselaw 1767 Ker
Judgement Date : 16 February, 2022

Kerala High Court
Elizabeth Rani S vs Anil Kumar K.M on 16 February, 2022
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT
            THE HONOURABLE MR.JUSTICE BASANT BALAJI
  WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                    TR.P.(C) NO.327 OF 2021
    (SEEKING TO TRANSER OP(DIV.) 488/2016 OF FAMILY COURT,
             KOLLAM TO FAMILY COURT, MAVELIKKARA)


PETITIONER/RESPONDENT:

          ELIZABETH RANI S,
          AGED 33 YEARS,
          W/O.ANILKUMAR K.M.,
          KUTTIYARA MALAYIL HOUSE, PRAYIKKARA,
          MAVELIKARA, NOW RESIDING AT PALLIKADAVIL,
          ULUNDI P.O., ALAPPUZHA DISTRICT-689 624.
          BY ADVS.
          SRI.RINNY STEPHEN CHAMAPARAMPIL
          SMT.ASHA ELIZABETH MATHEW


RESPONDENT/PETITIONER:

          ANIL KUMAR K.M.,
          AGED 40 YEARS,
          S/O.K.P.MARTIN, KUTTIYARAMALAYIL HOUSE,
          PRAYIKKARA, MAVELIKARA P.O.,
          ALAPPUZHA DISTRICT-690 012.



          THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
    ADMISSION ON 16.02.2022, THE COURT ON THE SAME DAY
    DELIVERED THE FOLLOWING:
 Tr.P.C. No.327 of 2021

                                    2




                                  ORDER

(Dated: 16th February, 2022)

This transfer petition is filed by the

petitioner/wife seeking for transfer of O.P.(Div.)No.488

of 2016 pending before the Family Court, Kollam to

Family Court, Mavelikkara.

The learned counsel for the petitioner submits that

the matter is settled between the parties and the same

may be dismissed as not pressed.

Recording the submission of the learned counsel for

the petitioner, Tr.P(C)No.327 of 2021 is dismissed as

not pressed.

Sd/-

BASANT BALAJI, JUDGE ss Tr.P.C. No.327 of 2021

APPENDIX OF TR.P(C) 327/2021

PETITIONER ANNEXURES:

Annexure A A TRUE COPY OF THE AADHAR CARD OF THE PETITIONER.

Annexure B A TRUE COPY OF THE ELECTOR PHOTO IDENTITY OF THE PETITIONER.

Annexure C A TRUE COPY OF THE RATION CARD ISSUED TO THE PETITIONER BY THE TALUK SUPPLY OFFICER.

Annexure D A TRUE COPY OF THE JUDGMENT DATED 07.08.2017 OF THIS HON'BLE COURT IN TR.P(C)NO.261/2017.

Annexure E A TRUE COPY OF THE PETITION FILED BY THE PETITIONER AS CMP NO.4506/2019 BEFORE THE JFCM COURT-I, MAVELIKARA.

Annexure F A TRUE COPY OF THE E-COURT CASE STATUS IN CRIMINAL APPEAL NO.137/2019 OF THE ADDITIONAL DISTRICT COURT, MAVELIKARA. Annexure G A TRUE COPY OF THE E-COURT CASE STATUS IN E.P.NO.57/2019 OF THE FAMILY COURT, MAVELIKARA.

 
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