Princy vs Vimal Raj
2022 Latest Caselaw 626 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                           &
                   THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                              OP (FC) NO. 29 OF 2022
    AGAINST THE ORDER/JUDGMENT IN OP 492/2020 OF FAMILY COURT,
                                    NEDUMANGAD
PETITIONER/S:

            PRINCY, AGED 32 YEARS,D/O SUGANTHI, HEAVEN COTTAGE,
            PAZHAYA ROAD, MALAYINKEEZH P.O., NEYYATTINKARA,
            THIRUVANANTHAPURAM 695 571

            BY ADV A.S.SHAMMY RAJ


RESPONDENT:

            VIMAL RAJ, AGED 34, S/O THANKARAJAN, VIMAL BHAVAN,
            PIRAMBIL KONAM, KULAKODE, VELLANAD P.O., NEDUMANGAD,
            THIRUVANANTHAPURAM 695 543.


     THIS     OP    (FAMILY    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 29 OF 2022
                                      2


                              JUDGMENT

A. Muhamed Mustaque, J

The petitioner is the respondent in O.P No.492 of 2020 on

the file of the Family Court, Nedumangad. The above original

petition was filed for divorce. The petitioner approached the

Family Court seeking a direction to refer the parties for

mediation. When the case is listed, the Family Court did not

accede to the request made by the petitioner. Hence, the

petitioner approached this Court.

2. Taking note of the limited request made by the

petitioner, we direct the Family Court, Nedumangad to refer the

parties for mediation at Mediation Sub Centre, Nedumangad in

the next posting itself. It is made clear that the evidence in the

matter can be adduced only after conclusion of the proceedings

in mediation. The petitioner shall produce a copy of this OP (FC) NO. 29 OF 2022

judgment before the Family Court and serve on the learned

counsel for appearing for the respondent.

This original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

SOPHY THOMAS

JUDGE

PR OP (FC) NO. 29 OF 2022

APPENDIX OF OP (FC) 29/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF ORIGINAL PETITION IN O.P.

NO.492/2020 ON THE FILE OF FAMILY COURT, NEDUMANGAD DATED 17.06.2020.

Exhibit P2 TRUE COPY OF OBJECTION FILED BY THE PETITIONER HEREIN IN O.P. NO.492/2020 ON THE FILE OF FAMILY COURT, NEDUMANGAD.

Exhibit P3 TRUE COPY OF I.A NO.1/2022 IN O.P.

NO.492/2020 ON THE FILE OF FAMILY COURT, NEDUMANGAD.

Exhibit P4 TRUE COPY OF I.A NO.2/2022 IN O.S.

NO.492/2020 ON THE FILE OF FAMILY COURT, NEDUMANGAD.