Dr. Thomas vs Nadine Vincent
2023 Latest Caselaw 4330 Ker

OP (FC) No.53/2023                              1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                               &
                           THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
               Friday, the 31st day of March 2023 / 10th Chaithra, 1945
                                OP (FC) NO. 53 OF 2023(R)
          ORDER dated 1.11.2022 IN I.A.No.3677/2020 AND I.A. No.3678/2020 IN OP
                          No.917/2017 OF FAMILY COURT,ERNAKULAM.
         PETITIONER/PETITIONER/PETITIONER:

                     DR.THOMAS, AGED 54 YEARS, S/O P.T. OUSEPH,

                     PATHIPARAMBAN HOUSE, KORATTY, MURINGOOR. P.O.,

                     PIN - 680 309, CHALAKUDY, THRISSUR DISTRICT.

         RESPONDENTS/RESPONDENTS/RESPONDENTS:

             1. NADINE VINCENT, AGED 44 YEARS, W/O THOMAS, 6B, GOLDEN RESIDENCY,
                SA ROAD, KADAVANTHRA, KOCHI - 682 020.
             2. KOCHURANI VINCENT, AGED 68 YEARS, W/O. LATE VINCENT 6B, GOLDEN
                RESIDENCY, SA ROAD, KADAVANTHRA, KOCHI - 682 020.
             3. MR.MATHEW M KOSHY, S/O KOCHU KOSHY, MURIKKANARIL HOUSE,
                ELAMAKKARA, KOCHI - 680 020.




           This petition again coming on for orders upon perusing the
      petition and the affidavit filed in support of OP (FC) and this Court's
      judgment dated 29/03/2023 and order dated 21/02/2023 and upon hearing
      the arguments of SRI.G. HARIHARAN, Advocate for the petitioner and of
      SRI.MATHEW ABRAHAM, Advocate for R1 & R2, the court passed the
      following:

                                                                        P.T.O.
 OP (FC) No.53/2023                             2/2




                                          ORDER

Judgment dated 29/03/2023 is recalled.

Service of notice is not complete on the 3rd respondent.

The petitioner to take fresh steps to serve notice on the said respondent in his correct address within one week.

Post after vacation.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

31-03-2023 /True Copy/ Assistant Registrar