Abhilash vs Vishwa Lakshmi
2023 Latest Caselaw 801 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
    THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                       RPFC NO. 350 OF 2018
    AGAINST THE ORDER/JUDGMENT IN MC 10/2014 OF FAMILY COURT,
                            THIRUVALLA
REVISION PETITIONER/RESPONDENT:

          ABHILASH
          AGED 36 YEARS
          S/O. K.K SOMAN, ABHILASH BHAVAN,
          ERAVIPEROOR P.O, ERAVIPEROOR VILLAGE,
          THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT.
          BY ADVS.
          SRI.CHERIAN GEE VARGHESE
          SRI.R.B.BALACHANDRAN
          SRI.P.HARIDAS
          SRI.RENJI GEORGE CHERIAN
          SRI.RISHIKESH HARIDAS
          SRI.P.C.SHIJIN


RESPONDENTS/PETITIONERS:

    1     VISHWA LAKSHMI
          AGED 28 YEARS
          D/O. M.K VIJAYAN, THURUTHUMTHARAMEL VEEDU,
          NEDUMPRAM P.O, NEDUMPRAM VILLAGE,
          THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT - 689 102.
    2     ANANTHAKRISHNAN
          AGED 5 YEARS, (MINOR),
          REPRESENTED BY HIS NEXT FRIEND AND MOTHER
          VISHWA LAKSHMI, AGED 28 YEARS,
          D/O. M.K VIJAYAN, THURUTHUMTHARAMEL VEEDU,
          NEDUMPRAM P.O, NEDUMPRAM VILLAGE,
          THIRUVALLA TALUK,
          PATHANAMTHITTA DISTRICT - 689 102.
          BY ADVS.
          R.GIREESH VARMA
          V.K.NANDAKUMARAN
     THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RPFC NO. 350 OF 2018
                               2



                          ORDER

Dated this the 12th day of January, 2023

This revision petition is not pressed, submitted by the

learned counsel for the revision petitioner. Memo to that effect

is also filed. Accordingly, this revision petition stands

dismissed as not pressed.

Sd/-

A. BADHARUDEEN JUDGE nkr