Jojimole vs Leju George
2023 Latest Caselaw 8227 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
               THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
    TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                       OP (FC) NO. 453 OF 2023
     AGAINST THE ORDER/JUDGMENT IN O.P.(G & W) No.2022/2019
                     OF FAMILY COURT, ERNAKULAM
                              --------
PETITIONERS:

    1     JOJIMOLE, AGED 34 YEARS,
          W/O.LEJU GEORGE, RESIDING AT PARAVILA VEEDU, KUMBALAM
          P.O., MULAVANA VIA PERAYAM VILLAGE, KOLLAM DISTRICT,
          REPRESENTED BY HER POWER OF ATTORNEY HOLDER JALAJA
          JOLLY, AGED 55 YEARS, W/O.P.J.JOLLY, RESIDING AT
          PARAVILA VEEDU, KUMBALAM P.O, MULAVANA VIA PERAYAM
          VILLAGE, KOLLAM DISTRICT, PIN-691503.
    2     P.J.JOLLY, AGED 65 YEARS,
          S/O.JEROME, RESIDING AT PARAVILA VEEDU,
          KUMBALAM P.O, MULAVANA VIA, PERAYAM VILLAGE,
          KOLLAM DISTRICT, PIN - 691503.
    3     JALAJA JOLLY, AGED 55 YEARS,
          W/O.P.J JOLLY, RESIDING AT PARAVILA VEEDU
          KUMBALAM P.O, MULAVANA VIA PERAYAM VILLAGE,
          KOLLAM DISTRICT, PIN - 691503.
          BY ADVS.
          M.H.ASIF ALI
          S.MUHAMMED HANEEFF
          ARAVIND T.RAMESH

RESPONDENT:

          LEJU GEORGE, AGED 43 YEARS,
          S/O. BABY GEORGE, RESIDING AT MADATHEDATH VEEDU,
          ERUVELI, CHOTTANIKKARA P. O, KANAYANNUR, ERNAKULAM,
          PIN - 682312.
          BY ADVS.
          SHAJI V.A
          S.DHANYA(K/1540/2003)
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(FC) No.453/2023               2




                              JUDGMENT

A.Muhamed Mustaque, J.

The reliefs in the original petition have already

been worked out. Accordingly, the original petition has

become infructuous. However, we direct the Family Court

to tag all the cases between the parties and attempt an

amicable settlement through mediation.

The original petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE ln

APPENDIX OF OP (FC) NO.453/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEMORANDUM OF ORIGINAL PETITION BEARING O.P.(G & W) NO. 2022/2019 PENDING BEFORE THE HON'BLE FAMILY COURT, ERNAKULAM. EXHIBIT P2 TRUE COPY OF THE MEMORANDUM OF ORIGINAL PETITION BEARING O.P. (DIVORCE) 2522/2019 BEFORE THE HON'BLE FAMILY COURT, ERNAKULAM.

EXHIBIT P3 TRUE COPY OF I.A. NO. 3/2023 IN O.P. (G &W) NO. 2022/2019.

EXHIBIT P4 TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT IN I.A. NO. 3/2023 IN O.P.(G & W) NO.2022/2019.