Aneesh Philipose vs Sherin Kuruvilla
2022 Latest Caselaw 7108 Ker

Tr.P(Crl.) No.26/2022                          1/2


                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                           THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                    Friday, the 17th day of June 2022 / 27th Jyaishta, 1944

                                 IN TR.P(CRL.) NO. 26 OF 2022

                        MC 112/2022 OF FAMILY COURT,THIRUVANANTHAPURAM

   PETITIONER/PETITIONER:


            ANEESH PHILIPOSE, AGED 45 YEARS, S/O K.PHILIPOSE JOSEPH, RESIDING AT
            FLAT NO.6B,CASTILLO,MATHER,JAWAHAR NAGAR,KADAVANTHRA., PIN - 682020

   RESPONDENTS/RESPONDENTS:

    SHERIN KURUVILLA, AGED 41 YEARS, W/O ANEESH PHILIPOSE, TC 2/3377,NO.7,SCT
    NAGAR,NEAR SKYLINE MAPLE HEIGHT FLAT,PATTOM P.O.,THIRUVANANTHAPURAM., PIN
    - 695004

    AND 4 OTHERS


           Application praying that in the circumstances stated therein the

   High Court be pleased to transfer M.C.No.112/2022 from the Family Court,

   Thiruvananthapuram to the Family Court, Ernakulam.



           This Application again coming on for orders upon perusing the
   application and this court's order dated 08/06/2022 in Trp. Crl. 26/2022

   and upon hearing the arguments of MR ARUN SEBASTIAN, Advocate for the

   petitioner and Public Prosecutor for the R5 and of Gokul Babu .S, S.GOKUL

   BABU(K/000803/2015),         S.JAYANT(K/731/2015),    M.ANILPRASAD(K/1516/1995)

   Advocates for the R1 TO R4, the court passed the following:

                                            ORDER

It is submitted by the leaned senior counsel that the judgment of

the Single Bench has been set aside by Division Bench and the issue has

been relegated to the Family Court for consideration.

A petition filed before the family court is pending consideration

regarding the issue and the Division Bench has directed to consider the

petition as expeditiously as posible. The decision that would be taken in Tr.P(Crl.) No.26/2022 2/2

that petition has some bearing on this Transfer Petition.

In the circumstances, the hearing of this Transfer Petition is

deferred to first week of July, 2022.

Sd/- MARY JOSEPH JUDGE

17-06-2022 /True Copy/ Assistant Registrar