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M.G.Mathew @ G.Babu vs Thresiamma Mathew
2022 Latest Caselaw 3083 Ker

Citation : 2022 Latest Caselaw 3083 Ker
Judgement Date : 17 March, 2022

Kerala High Court
M.G.Mathew @ G.Babu vs Thresiamma Mathew on 17 March, 2022
MJC No.304/2019                                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. 304 OF 2019

                         Mat.Appeal 317/2011 OF HIGH COURT OF KERALA

                   OP NO.748/2001 OF THE 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.GEEVARGHESE, NOW RESIDING AT
    MUKALUVILA VEEDU, KAITHAKKADU.P.O., PAVITRHESWARAM 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., PAVITRHESWARAM VILLAGE,
    KOTARAKKARA TALUK, KOLLAM DISTRICT. (REPRESENTED BY GUARDIAN,ADDL. P2
    GEEVARGHESE 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
    GEEVARGHESE THANKACHAN)

    LEGAL HEIRS OF DECEASED PETITIONER ARE IMPLEADED AS ADDITIONAL
    PETITIONERS 2,3,4 & 5 IN MJC AS PER ORDER DATED 17/3/2022 IN IA 1/2022


   RESPONDENT/RESPONDENT:

          THRESIAMMA 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.




              Application praying that in the circumstances stated in the affidavit filed
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.
 MJC No.304/2019                                  2/2




                  This application coming on for orders, upon perusing the application and the
affidavit filed in support thereof and this court's Judgment dated 04/07/2019, and upon hearing
the arguments of M/S.T.G.SUNIL AND ANTONY SHYJU Advocates for the applicants, and of
MR.NIREESH MATHEW AND M.G. KARTHIKEYAN Advocate for the respondent the court
passed the following.




                                      ORDER

MJC is allowed 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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