Swapna vs Pramod Chakravarthy
2023 Latest Caselaw 8257 Ker

OP(FC)No. 143/2023                     1

                 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. 143 OF 2023
   AGAINST THE ORDER/JUDGMENTEP 41/2019 OF FAMILY COURT, CHAVARA
PETITIONER / DECREE HOLDER

            SWAPNA
            AGED 44 YEARS,
            D/O SOMASEKHARAN,
            PADINJARE THUNDIYIL VEEDU, THIRUMULAPURAM P.O.
            ERUVALLIPRA MURI, PATHANAMTHITTA., PIN - 689115
            BY ADVS.
            ABRAHAM SAMSON
            LOVELY SAMSON
            SAFAL P. SALIM


RESPONDENTS 1-3/ JUDGMENT DEBTORS 1-3

     1      PRAMOD CHAKRAVARTHY
            AGED 45 YEARS,
            S/O SARASAN,
            PANKAJA MANDIRAM, NEENDAKARA, KARUNAGAPPALLY, KOLLAM
            DISTRICT, PIN - 691588
     2      SARASAN
            AGED 76 YEARS
            PANKAJ MANDIRAM, NEENDAKARA, KARUNAGAPPALLY, KOLLAM
            DISTRICT, PIN - 691588
     3      PANKAJAVALLI
            AGED 71 YEARS
            PANKAJ MANDIRAM, NEENDAKARA, KARUNAGAPPALLY, KOLLAM
            DISTRICT, PIN - 691588
            BY ADVS.
            JOSEPH GEORGE
            P.A.REJIMON(K/700/2017)


     THIS   OP    (FAMILY    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(FC)No. 143/2023                 2




                             JUDGMENT

A.Muhamed Mustaque, J.

It is submitted at the bar the decree has been satisfied. Entire

amount has been discharged by the judgment debtors. Recording the

said submission the original petition is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

APPENDIX OF OP (FC) 143/2023

RESPONDENT EXHIBITS Exhibit R-1 (a) True photocopy of the affidavit filed by the petitioner in E.P No: 41/2019 on the file of the Family court Chavara PETITIONER EXHIBITS Exhibit P1 THE TRUE CERTIFIED COPY OF THE ORDER IN E.P.41/2019 IN O.P.728/2007 DATED 17.1.2023 OF THE FAMILY COURT, CHAVARA