Jojimole vs Leju George
2022 Latest Caselaw 7231 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
        THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
 THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                    OP (FC) NO. 335 OF 2022
 AGAINST THE ORDER/JUDGMENT IN OPDIV 2522/2019 OF FAMILY
                        COURT,ERNAKULAM
PETITIONER:

         JOJIMOLE, AGED 35 YEARS, PARAVILA VEEDU,
         KUMBALAM P.O., MULAVANA VIA PERAYAM VILLAGE,
         KOLLAM DISTRICT, PIN CODE - 691 503

         REPRESENTED BY ITS POWER OF ATTORNEY HOLDER
         P.J.JOLLY, AGED 65 YEARS S/O JEROME, RESIDING AT
         PARAVILA VEEDU, KUMBALAM P.O., MULAVANA VIA
         PERAYAM VILLAGE, KOLLAN DISTRICT, PIN - 691 503

        BY ADV VISHAK.K.JOHNSON



RESPONDENT:

         LEJU GEORGE, AGED 43 YEARS, MADATHEDATH VEEDU,
         ERUVELI, CHOTTANIKARA P.O., KANAYANNUR,
         ERNAKULAM, PIN - 682 312


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
23.06.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP (FC) NO. 335 OF 2022

                                ..2..




                      J U D G M E N T

A. Muhamed Mustaque, J

This original petition is filed aggrieved by Ext.P4

order. Ext.P4 is an order for early hearing of the case.

The respondent is the petitioner. She filed a petition

for divorce. The petitioner herein is currently residing

at Israel and she finds difficult to come over to India

due to her job. Feeling that the case will be advanced

and she will not get an opportunity to adduce evidence,

she has approached this Court.

2. On last occasion, we directed to ascertain the

willingness of the petitioner to come online. She

submitted that she can come online on 20.07.2022 after the

present shift arrangement of her job is over.

3. In such circumstances, we allow the petitioner

to adduce evidence online. The Family Court, Ernakulam,

shall record her evidence online by using the video

platform Google or Zoom.

OP (FC) NO. 335 OF 2022

..3..

4. It is to be noted that the Family Court

appointed an Advocate Commissioner in this matter to

record the evidence of the parties, since the petitioner

has been allowed to adduce evidence online, the Court

itself has to record the evidence online. If the evidence

cannot be concluded on that day, the Family Court,

Ernakulam shall adjourn the matter to any other convenient

date for the petitioner.

With the observations and directions as above, this

original petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE PR OP (FC) NO. 335 OF 2022

..4..

APPENDIX OF OP (FC) 335/2022

PETITIONER EXHIBITS

Exhibit1 TRUE COPY OF THE NOTARIZED POWER OF ATTORNEY DATED 08/08/2019

Exhibit2 A TRUE COPY OF THE PETITION IN O P (DIV) 2522/20219 BEFORE THE HON'BLE FAMILY COURT ERNAKULAM

Exhibit3 A TRUE COPY OF THE PETITION IN OP (G&W) 2022 OF 2019 BEFORE THE BEFORE THE HONBLE FAMILY COURT ERNAKULAM

Exhibit4 A TRUE COPY OF THE ORDER IN I A 4280/2021 IN O P (DIV) 2522/20219 BEFORE THE HON'BLE FAMILY COURT ERNAKULAM