Ammini Parameswaran vs Shaji M.K
2023 Latest Caselaw 7672 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                        CON.CASE(C) NO. 1555 OF 2023
 AGAINST THE ORDER/JUDGMENT IN WP(C) 42755/2022 OF HIGH COURT OF
                                      KERALA
PETITIONERS/PETITIONERS IN W.P.(C)NO.42755/2022:

    1        AMMINI PARAMESWARAN
             AGED 78 YEARS
             KALAPPURAKKAL HOUSE, NALUKETTU P.O.,
             PALAPPILLY, MURINGOOR THEKKUMMURI VILLAGE,
             THRISSUR DISTRICT, PIN - 680308
    2        PARAMESWARAN
             KALAPPURAKKAL HOUSE, NALUKETTU P.O.,
             PALAPPILLY, MURINGOOR THEKKUMMURI VILLAGE,
             THRISSUR DISTRICT, PIN - 680308
             BY ADV M.V.ANANDAN


RESPONDENT/3RD RESPONDENT IN W.P.(C)NO.42755/2022:

             SHAJI M.K.,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             MAINTENANCE TRIBUNAL, REPRESENTED BY R.D.O. AND SUB
             DIVISIONAL MAGISTRATE, IRINGALAKUDA, PIN - 680123
             BY ADV.


             SRI.B.S.SYAMANTAK, GP



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.07.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case (C)No. 1555 of 2023



                                         2




               P.V.KUNHIKRISHNAN, J.
              ------------------------------
        Contempt Case (C)No. 1555 of 2023
      ----------------------------------------------
        Dated this the 14th day of July, 2023


                            JUDGMENT

This Contempt case is filed alleging violation

of the directions in the judgment dated 03.01.2023

in W.P.(C)No.42755/2022. It is true that,

Annexure-A2 order is not in tune with the

directions in the judgment dated 03.01.2023 in

W.P.(C)No.42755/2022. But I think there is no

contumacious act on the part of the respondent.

The petitioners can challenge Annexure-A2 order

by filing a separate proceedings. All the

contentions raised by the petitioners in this

Contempt case are left open. The petitioners are Contempt Case (C)No. 1555 of 2023

free to challenge Annexure-A2 order in accordance

with law.

With the above observation, this Contempt

Case (C) is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM Contempt Case (C)No. 1555 of 2023

APPENDIX OF CON.CASE(C) 1555/2023

PETITIONER ANNEXURES ANNEXURE1 CERTIFIED COPY OF THE JUDGMENT DATED 3/1/2023 IN W.P.

(C)NO.42755/2022.

ANNEXURE- A2 TRUE COPY OF THE ORDER NO.C2-

11165/22 KIDS, DATED 28/02/2023.

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE