Santhosh Kumar vs Dhanay V Pillai
2022 Latest Caselaw 4996 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                           &
               THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
     WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
                              OP (FC) NO. 238 OF 2022
  AGAINST THE ORDER/JUDGMENT IN OP(GW) 852/2019 OF FAMILY COURT,
                                   KOTTARAKKARA


PETITIONER:

            SANTHOSH KUMAR, AGED 43 YEARS
            S/O MOHANAN PILLAI, PRASANNA SADANAM, ELAMPAL,
            ELIKKODU P.O., VAIKUDY VILLAGE, PATHANAPURAM TALUK,
            PIN - 691322

            BY ADVS.
            T.S.MAYA (THIYADIL)
            K.A.SUNITHA



RESPONDENT:

            DHANYA V PILLAI, AGED 36 YEARS
            D/O GEETHAKUMARY, ALAVILAYIL VEEDU, KANNIMEL MURI,
            PATTAZHI VILLAGE, PATHANAPURAM TALUK, PIN - 691552


     THIS     OP    (FAMILY    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
04.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 238 OF 2022
                               2


                           JUDGMENT

Devan Ramachandran, J.

When this matter was called today, learned counsel for

the petitioner submitted that nothing survives in this original

petition because Exts.P3 and P4 have already been considered

by the learned Family Court and orders issued thereon.

Recording the afore, we close this original petition;

however, leaving full liberty to both sides to pursue their

rights before the Family Court appropriately in future.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE stu OP (FC) NO. 238 OF 2022

APPENDIX OF OP (FC) 238/2022

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE RELEVANT PAGES OF THE COMMON ORDER IN CONNECTION WITH OP[G&W] 852/2014 OF THE FAMILY COURT KOTTARAKKARA DATED 10-12-2019

Exhibit P-2 TRUE COPY OF MC 69/2020 PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT PATHANAPURAM FILED BY THE RESPONDENT

Exhibit P-3 TRUE COPY OF IA 288/2022 IN OP[G&W] 852/2014 FILED ON 30-3-2022 PENDING BEFORE THE FAMILY COURT KOTTARAKKARA FOR GETTING CUSTODY OF THE MINOR CHILD AS PER EXT P-1 ORDER AND ALSO FOR CHANGE THE VENUE

Exhibit P-4 TRUE COPY OF IA 330/2022 IN OP[G&W] 852/2014 FILED ON 13-4-2022 PENDING BEFORE THE FAMILY COURT KOTTARAKKARA FOR ISSUING WARRANT AGAINST THE RESPONDENT FOR THE NON COMPLIANCE OF EXT P-1 ORDER