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David Cheriyan vs Anooja Oommen
2022 Latest Caselaw 5977 Ker

Citation : 2022 Latest Caselaw 5977 Ker
Judgement Date : 31 May, 2022

Kerala High Court
David Cheriyan vs Anooja Oommen on 31 May, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
          TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                           TR.P(C) NO. 165 OF 2021
         AGAINST THE ORDER/JUDGMENT IN OPDIV 215/2021 OF FAMILY
                               COURT,KOLLAM
PETITIONER/S:

     1        DAVID CHERIYAN
              AGED 32 YEARS
              S/O. CHERIYAN CHAKCO, PUTHENKANDATHIL WILSON VILLA,
              PUTHENCAVU( P.O). CHENGANNUR, ALAPPUZHA DISTRICT 689 123.

     2        DAAN CHERIYAN DAVID,
              AGED 5 YEARS
              S/O. CHERIYAN CHAKCO, PUTHENKANDATHIL WILSON VILLA,
              PUTHENCAVU( P.O). CHENGANNUR, ALAPPUZHA DISTRICT 689 123.

              (REPRESENTED BY HIS FATHER AND NEXT FRIEND DAVID CHERIYAN,
              PUTHENKANDATHIL WILSON VILLA, PUTHENCAVU( P.O).
              CHENGANNUR, ALAPPUZHA DISTRICT 689 123.)

              BY ADVS.
              JACOB P.ALEX
              SRI.JOSEPH P.ALEX
              SHRI.MANU SANKAR P.



RESPONDENT/S:

              ANOOJA OOMMEN
              AGED 30 YEARS
              W/O. DAVID CHERIYAN, FROM BETHEL, CHEPLY JUNCTION,
              ULIYACOVIL, KOLLAM 691 019.
              (REPRESENTED BY THE POWERS OF ATTORNEY HOLDER, OOMMEN
              JACOB , S/O. JACOB DANIEL, AGED 59 YEAR, BETHEL, CHEPLY
              JUNCTION, ULIYACOVIL, KOLLAM 691 019.)


         THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) 165/2021
                                 -2-




                              ORDER

This is a petition to transfer O.P (Div) No.215 of 2021 pending

before the Family Court, Kollam to the Family Court, Mavelikkara.

2. Today when the case is called, the counsel for the

petitioners submits that he has no instructions from the

petitioners, and the same may be closed.

Recording the said submission, the Transfer Petition is

closed.

Sd/- BASANT BALAJI JUDGE

JS TR.P(C) 165/2021

APPENDIX OF TR.P(C) 165/2021

PETITIONER ANNEXURES

ANNEXURE 1 TRUE COPY OF OP (DIV.) NO. 215 OF 2021 ON THE FILES OF FAMILY COURT, KOLLAM.

 
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