Parakuzhiyil Sreeja vs Parayankandi Chandran
2022 Latest Caselaw 2002 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE BASANT BALAJI
    FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                          RPFC NO. 420 OF 2009
                MC 406/2008 OF FAMILY COURT,KOZHIKODE
REVISION PETITIONER/S:

1             PARAKUZHIYIL SREEJA, AGED 40 YEARS, D/O.MADHAVAN
              NAIR
2             JITHU, AGED 13 YEARS, (MINOR)
3             YADU KRISHNAN, MINOR AGED 9 YEARS (MINORS
              REPRESENTED BY MOTHER 1ST PETITIONER)
              KOYILANDY TALUK, KOKKALLUR AMSOM DESOM, BALUSSERY
              POLICE STATION LIMITS, KOZHIKODE DISTRICT
              BY ADV SRI.K.G.ANIL BABU


RESPONDENT/S:

PARAYANKANDI CHANDRAN, AGED 42 YEARS, S/O.KRISHNAN NAIR, KOYILANDY TALUK, NADUVANNUR AMSOM DESOM, BALUSSERY POLICE STATION LIMITS, KOZHIKODE DISTRICT THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

RP(FC) 420/2009

ORDER/JUDGMENT (Dated this the 18th day of February 2022)

This petition is filed by the wife and the minor children challenging the judgment in M.C.No.406 of 2008 on the file of the Family Court, Kozhikode.

2. The Registry has reported that the counsel for the petitioner expired and notice was issued from this court to the petitioners informing the pendency of this Petition. Notice was returned with the endorsement 'not known'. This revision is filed in the year 2009 and till now, there is no representation and no steps have been taken to serve notice to the respondent. Today, also there is no representation.

Hence, this Revision Petition is dismissed for non- prosecution, with liberty to the petitioners to move this Court, if they are aggrieved so.

sd

BASANT BALAJI, JUDGE dl/