Citation : 2022 Latest Caselaw 3049 Ker
Judgement Date : 17 March, 2022
MJC No.303/2019 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Thursday, the 17th day of March 2022 / 26th Phalguna, 1943
MJC NO. 303 OF 2019
Mat.Appeal 524/2011 OF HIGH COURT OF KERALA
OP no.522/2002 of Family court,Thiruvananthapuram
PETITIONER/PETITIONER:
1. M.G.MATHEW @ G.BABU, S/O.SRI.GEEVARGHESE, RESIDING AT MOLUVILAYIL
HOUSE, KAITHAKADU.P.O.,PAVITHRESWARAM VILLAGE, KOTTARAKKARA TALUK,
KOLLAM DISTRICT.(DIED)
ADDL.P2. GEEVARGHESE THANKACHAN, AGED 71 YEARS,S/O.SRI.GEEVARGHESE, NOW
RESIDING AT ROSE BHAVAN, KAITHAKKADU.P.O., PAVITHRESWARAM VILLAGE,
KOTARAKKARA TALUK, KOLLAM DISTRICT.
ADDL.P3. GEEVARGHESE JOHN, AGED 65 YEARS, S/O.SRI.GEEVARGHESE, NOW
RESIDING AT MUKALUVILA VEEDU, KAITHAKKADU.P.O., PAVITHRESWARAM VILLAGE,
KOTARAKKARA TALUK, KOLLAM DISTRICT.
ADDL. P4. ANN MARY MATHEW, AGED 17 YEARS(MINOR), D/O.LATE M.G.MATHEW, NOW
RESIDING AT ROSE BHAVAN, KAITHAKKADU.P.O., PAVITHRESWARAM VILLAGE,
KOTARAKKARA TALUK, KOLLAM DISTRICT.(REPRESENTED BY GUARDIAN, ADDL. P2
GEEEVARGHESE THANKACHAN)
ADDL.P5. JAIN MARY MATHEW, AGED 15 YEARS(MINOR), D/O.LATE M.G.MATHEW, NOW
RESIDING AT ROSE BHAVAN, KAITHAKKADU.P.O., PAVITHRESWARAM VILLAGE,
KOTARAKKARA TALUK, KOLLAM DISTRICT. (REPRESENTED BY GUARDIAN, ADDL. P2
GEEEVARGHESE THANKACHAN)
LEGAL HEIRS OF DECEASED 1ST PETITIONER ARE IMPLEADED AS ADDITIONAL
PETITIONERS 2,3,4 & 5 IN MJC AS PER ORDER DATED 17/3/22. IN IA I/2022
RESPONDENTS/RESPONDENTS:
1. TRESIAMMA MATHEW, W/O.M.G.MATHEW @ G.BABU, T.C.6/2010
(UPVI/1100), FUTURE LIFE, PRASANTH NAGAR, MEDICAL COLLEGE.P.O.,
THIRUVANANTHAPURAM - 695 011.
2. MICKY MATHEW, D/O.M.G.MATHEW @ G.BABU, T.C. 6/210(UPVI/1100),
FUTURE LIFE, PRASANTH NAGAR, MEDICAL COLLEGE.P.O.,
THIRUVANANTHAPURAM -695 011.
Application praying that in the circumstances stated in the affidavit filed
MJC No.303/2019 2/2
therewith the High Court be pleased to restore the above Mat.Appeal in the files of this
Honourable Court and petitioner may be permitted to proceed further with the above
Mat.Appeal.
This application coming on for orders, upon perusing the application and the
affidavit filed in support thereof, and this courts judgment dated 04/07/2019 and upon hearing
the arguments of M/S.T.G.SUNIL AND ANTONY SHYJU Advocates for the applicant, and of
MR.NIREESH MATHEW AND M.G. KARTHIKEYAN Advocate for the respondent the court
passed the followeing.
ORDER
MJC is restored on payment of cost of Rs.1,000/-(Rupees Thousand only) to the High Court Legal Services Committee within a week.
Sd/- A.MUHAMED MUSTAQUE JUDGE
Sd/- SOPHY THOMAS JUDGE
17-03-2022 /True Copy/ Assistant Registrar
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