Madhu Sankarankutty vs Ravi
2022 Latest Caselaw 5234 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Friday, the 13th day of May 2022 / 23rd Vaisakha, 1944
                 IA.NO.3/2022 IN OP (FC) NO. 54 OF 2022(R)
PETITIONER/PETITIONER IN OP(FC):

     MADHU SANKARANKUTTY, AGED 51, S/O.SANKARANKUTTY,
     PLAMKEEZHIL, CHETTIKULANGARA, ALAPPUZHA-690 106,
     (NOW RESIDING AT KUTTIYIL HOUSE, KAITHA SOUTH,
     CHETTIKULANGARA P.0., KANNAMANGALAM, ALAPPUZHA- 690 106).

RESPONDENTS/RESPONDENTS IN OP(FC):

  1. RAVI, AGED 70, PULLAMPALLIL HOUSE, KOTTAMPALLY, OACHIRA P.O.,
     KARUNAGAPPALLY, KOLLAM DISTRICT- 690 526.
  2. VASUMATHY, AGED 65, W/O.RAVI, PULLAMPALLIL HOUSE, KOTTAMPALLY,
     OACHIRA P.O., KARUNAGAPPALLY, KOLLAM DISTRICT-690 526.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
limit prescribed by this Honourable Court in paragraph 6, page 4 of the
judgment dated 06/04/2022 in OP(FC)No.54 of 2022 for producing fixed
deposit receipts before Family Court, Chavara till 22/04/2022 in the
interest of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 06/04/2022 and upon hearing the arguments of M/S.V.PHILIP MATHEWS &
E.RADHAKRISHNAN, Advocates for the petitioner in IA/OP(FC) and of K.SIJU,
ANJANA KANNATH & T.S.SREEKUTTY, Advocates for the respondents in
IA/OP(FC), the court passed the following:

                                                     P.T.O.
                             V.G.ARUN
                                 &
                        P.G.AJITHKUMAR, JJ.
                        ============================
                              I.A.No.3 of 2022
                                     in
                           O.P.(FC) No.54 of 2022
                         ---------------------------
                Dated this the 13th day of May, 2022

                                    ORDER

Having heard the learned Counsel for the

petitioner, we are convinced of the reasons stated

for the delay in producing the fixed deposit

receipts. The time stipulated for production of the

fixed deposit receipts is extended by one week from

today. If the fixed deposit receipts have already

been produced as stated by the petitioner, the same

shall be accepted, treating such production to be

within time.

sd/-

V.G.ARUN JUDGE

sd/-

P.G.AJITHKUMAR JUDGE Scl/13.05.2022

13-05-2022 /True Copy/ Assistant Registrar