Suma Devi vs S.Sherla Beegam
2022 Latest Caselaw 2235 Ker

Con.Case(C) No.358/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
                CON.CASE(C) NO. 358 OF 2022 IN WP(C)21470 OF 2019
   PETITIONERS/PETITIONERS IN WP(C)21470/2019:

       1. SUMA DEVI, AGED 66 YEARS, WIFE OF R. SREEDHARAN NAIR, MALLELIL
          HOUSE, ATTACHAKKAL P.O, KONNI, PATHANAMTHITTA DISTRICT,
          PATHANAMTHITTA, PIN - 689692
       2. SUNIL KUMAR V., AGED 51 YEARS SON OF T.V.VASUDEVAN PILLAI, MANAGING
          DIRECTOR, M/S. ASSET HOMES PVT. LTD, KUNDANNOOR JUNCTION, MARADU
          P.O, ERNAKULAM, PIN - 682304

        BY ADVS: M/S.PEEYUS A.KOTTAM, JOSEPH P P, JOMON J. MALIEKAL & ARJUN S
        BENEDICT,
   RESPONDENT/6TH RESPONDENT IN WP(C)21470/2019:

           S.SHERLA BEEGAM, SECRETARY, PATHANAMTHITTA MUNICIPALITY, CENTRAL
           JUNCTION, PATHANAMTHITTA, PATHANAMTHITTA, PIN - 689645


        This Contempt of court case (civil) having come up for orders on
   24.02.2022, the court on the same day passed the following:

                                              ORDER

Admit.

Issue notice by speed post to the respondent.

After going through the judgment and the pleadings in the contempt case, I am of the prima facie opinion that the respondent violated the directions of this court.

Therefore the respondent will appear in person before this court on 14/03/22.

In the meanwhile, if the directions are complied, personal appearance of the respondent is dispensed with.

24.02.2022

Sd/- P.V.KUNHIKRISHNAN, JUDGE

24-02-2022 /True Copy/ Assistant Registrar