Citation : 2022 Latest Caselaw 110 Ker
Judgement Date : 3 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Monday, the 3rd day of January 2022 / 13th Pousha, 1943
OP(C) NO. 2333 OF 2021
OS 1231/2013 OF ADDITIONAL MUNSIFF-IV(RCC), THIRUVANANTHAPURAM
PETITIONER/DEFENDANT:
BOBBY JOHN, AGED 45 YEARS, S/O. JOHN CHRISTOPHER (LATE), PREETHA
NIVAS, 5TH LANE, HOUSE NO.587, K.P.IX/843, DARSAN NAGAR, PEROORKKADA
P.O., THIRUVANANTHAPURAM.
BY ADVS.M/S.R.SURAJ KUMAR, T.A.RAJEEV, RESHMA RAJU & ANJANA R.S.
RESPONDENTS/PLAINTIFFS IN OS:
1. NEENA JOHN, AGED 39 YEARS, D/O. J.S.HEMA, PREETHA NIVAS,
K.P.IX/843, DARSAN NAGAR, PEROORKKADA P.O., KUDAPPANAKKUNNU P.O.,
THIRUVANANTHAPURAM, PIN-695043.
2. STANLEY JOHNSON, AGED 42 YEARS, S/O. JOHNSON, PREETHA NIVAS,
K.P.IX/843, PEROORKKADA P.O., KUDAPPANAKKUNNU P.O.,
THIRUVANANTHAPURAM, PIN-695043.
This OP(C) having come up for orders on 03.01.2022, upon perusing
the petition, the court on the same day passed the following;
(P.T.O)
A.BADHARUDEEN, J.
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O.P.(Civil)No.2333 of 2021
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Dated this the 3rd day of January, 2022
ORDER
When this matter is taken up today, it is submitted
by the learned counsel for the petitioner that judgment in
O.S.No.1231 of 2013 was pronounced on 06.12.2021. Notice
to respondents is not served so far. Await return of notice.
Call for a report from the Principal Munsiff,
Thiruvananthapuram as regards the allegations in this case
within two weeks.
Post after two weeks.
Sd/-
A.BADHARUDEEN, JUDGE rkj
03-01-2022 /True Copy/ Assistant Registrar
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