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Jayesh S. Pillai vs Soumya S. Pillai
2024 Latest Caselaw 11694 Ker

Citation : 2024 Latest Caselaw 11694 Ker
Judgement Date : 25 April, 2024

Kerala High Court

Jayesh S. Pillai vs Soumya S. Pillai on 25 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                     THE HONOURABLE MR.JUSTICE V.G.ARUN

                                       &

                THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

         THURSDAY, THE 25TH DAY OF APRIL      2024 / 5TH VAISAKHA, 1946

                             OP (FC) NO. 275 OF 2024

          AGAINST OPHMA NO.1020 OF 2021 OF FAMILY COURT, MAVELIKKARA

PETITIONER/1ST RESPONDENT:

             JAYESH S. PILLAI
             AGED 38 YEARS
             S/O S. SOMASUNDARAN PILLAI, 'JAYASADAN', KARAVALOOR P.O.,
             PUNALUR, KOLLAM DISTRICT, REPRESENTED BY HIS DULY
             CONSTITUTED POWER OF ATTORNEY RAHUL K. AGED 39, S/O
             KRISHNANKUTTY, 'KRISHNAVILASOM', KURUVIKONAM, AREEPLACHY
             P.O., ANCHAL, KOLLAM DISTRICT, PIN - 691333

             BY ADV HAIRA

RESPONDENT/PETITIONER:

             SOUMYA S. PILLAI
             KAMALA BHAVAN, TULAMPARAMBU NORTH, MANNARASALA P.O.,
             HARIPPAD, ALAPPUZHA DISTRICT, KERALA,, PIN - 690514


      THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON 25.04.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 275 OF 2024
                                         2



                                  JUDGMENT

V.G.ARUN (J)

The learned counsel for the petitioner submits that, certified

copy of the order was issued on 23.04.2024 and the original

petition is posted to 29.04.2024.

2. Insofar as the certified copy was issued only on

23.04.2024, the further proceedings in the original petition before

the Family Court shall stand deferred by one week, so as to

provide the petitioner an opportunity to challenge the order.

The original petition is closed with the above observation and

reserving the petitioner's liberty to challenge the order.

SD/-

V.G.ARUN JUDGE

SD/-

M.B. SNEHALATHA JUDGE

rp OP (FC) NO. 275 OF 2024

APPENDIX OF OP (FC) 275/2024

PETITIONER EXHIBITS

Exhibit P 1 TRUE PHOTOSTAT COPY OF THE OP (HMA). NO.1020 OF 2021 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT, MAVELIKKARA DATED 30/7/2021

Exhibit P 2 TRUE PHOTOSTAT COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 3/10/2023

Exhibit P 3 TRUE PHOTOSTAT COPY OF I.A.NO. 3 OF 2024 FILED BY THE RESPONDENT ON THE FILES OF FAMILY COURT MAVELIKARA DATED 1-3-2024

Exhibit P 4 TRUE PHOTOSTAT COPY OF THE OBJECTION IN I.A.NO. 3 OF 2024 FILED BY THE PETITIONER ON THE FILES OF FAMILY COURT MAVELIKARA DATED 6/3/2024

Exhibit P 5 TRUE COPY OF THE CERTIFIED COPY OF THE B DIARY PROCEEDINGS OF THE FAMILY COURT SHOWING THE ORDER PASSED BY THE FAMILY COURT DATED 05-03-2024 IN ALLOWING EXHIBIT P3

 
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