Dr. Sruthi Cyril Philip vs Dr. Tittu Kalathiparambil Thomas
2024 Latest Caselaw 10151 Ker

Kerala High Court

Dr. Sruthi Cyril Philip vs Dr. Tittu Kalathiparambil Thomas on 5 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
          Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                IA.NO.1/2024 IN OP (FC) NO. 441 OF 2023(R)
     ORDER IN IA 2/2023 IN OPDIV 1243/2023 OF FAMILY COURT, ERNAKULAM

APPLICANT/PETITIONER:


     DR. SRUTHI CYRIL PHILIP, AGED 26 YEARS, D/O CYRIL PHILIP,
     CHERUKARA HOUSE, KUMARANALOOR P.O, KOTTAYAM - 686 016,
     DULY REPRESENTED BY HER POWER OF ATTORNEY SOLY JOSEPH,
     AGED 52 YEARS, W/O CYRIL PHILIP, RESIDING AT CHERUKARA HOUSE,
     KUMARANALLOR P.O., KOTTAYAM - 686 016.


RESPONDENT/RESPONDENT:


     DR. TITTU KALATHIPARAMBIL THOMAS, AGED 36 YEARS,
     S/O THOMAS KALATHIPARAMBIL THOMAS, KALATHIPARAMBIL HOUSE,
     CHENNAMKARY P.O, ALAPPUZHA - 688 501, PRESENTLY RESIDING AT
     MATHER EL CASTILLO, NR. BOXING CLUB, JAWAHAR NAGAR,
     KADAVANTHARA, ERNAKULAM - 682 020.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to clarify the above
judgment to the extent that the Respondent be directed to pay the amount
of Rs.25,00,000/- to the Petitioner or to honour the cheques delivered to
the Petitioner as recorded by this Hon'ble Court in para 1 of the judgment
to secure the ends of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this Court's judgment dated
25.08.2023 and upon hearing the arguments of M/S. NOEL JACOB, M.S.AMAL
DHARSAN & THUSHARA JAMES, Advocates for the applicant in IA/petitioner in
OP(FC) and of M/S. K.S.HARIHARAPUTHRAN, SETHURAM DHARMAPALAN & PINKU
MARIAM JOSE, Advocates for the respondent IN IA/OP(FC), the court passed
the following:

                                                     P.T.O.
                        A.MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.

                  ------------------------------------------------

                       I.A.No.1/2024 in O.P.(FC).No.441/2023

                  ------------------------------------------------

                       Dated this the 5th day of April, 2024

                                       O R D E R

A.Muhamed Mustaque, J.

We interacted with the parties who appeared online.

Respondent-Dr.Tittu Kalathiparambil Thomas submitted that he has

transmitted Rs.5 lakhs today to the account of the petitioner-

Dr.Sruthi Cyril Philip. We record the said submission.

Post on 11/4/2024.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE

ms

05-04-2024 /True Copy/ Deputy Registrar