Prasanth Kumar. M.K vs Aparna A.Nair
2024 Latest Caselaw 4648 Ker

Kerala High Court

Prasanth Kumar. M.K vs Aparna A.Nair on 6 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                               &
        THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
 TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                  OP (FC) NO. 647 OF 2021
   AGAINST THE ORDER IN IA 4220/2018 IN OP 2582/2018 OF
             FAMILY COURT,THIRUVANANTHAPURAM


PETITIONER/1ST COUNTER PETITIONER:

         PRASANTH KUMAR. M.K.,
         AGED 35 YEARS, S/O.MURALEEDHARAN THAMPI,
         VADAKKEVILAKATHU VEEDU, TC 76/2075(2),
         KDAKAMPALLY VILLAGE, ANAYARA P.O.,
         THIRUVANANTHAPURAM-695029,
         WORKING AS SUB INSPECTOR OF POLICE,
         KOLLAM EAST POLICE STATION, KOLLAM.

         BY ADVS.
         SABU S.KALLARAMOOLA
         LEEJOY MATHEW.V.



RESPONDENTS/PETITIONERS:

    1    APARNA A.NAIR
         AGED 34 YEARS, D/O.ARAVINDAKASHAN NAIR,
         NAMPACHAPILLA VEEDU, TC 36/931,
         PERUMTHANNI, PETTAH, VALLAKKADAVU P.O.,
         THIRUVANANTHAPURAM-695 008.

    2    ANEGHA PRASANTH THAMPI,
         MINOR,AGED 12 YEARS,
         REPRESENTED BY MOTHER,
         D/O.APARNA A.NAIR,
         NAMPACHAPILLA VEEDU, TC 36/931,
         PERUMTHANNI, PETTAH,
         VALLAKKADAVU P.O.,
         THIRUVANANTHAPURAM-695 008.
   OP(FC).647/2021
                              2


    3      ANANTHAKRISHNAN THAMPI,
           MINOR, AGED 8 YEARS
           REPRESENTED BY MOTHER,
           S/O.APARNA A.NAIR,
           NAMPACHAPILLA VEEDU,
           TC 36/931, PERUMTHANNI,
           PETTAH, VALLAKKADAVU P.O.,
           THIRUVANANTHAPURAM-695 008.


        THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
        OP(FC).647/2021
                                        3




                                JUDGMENT

Dated this the 6th day of February, 2024

Anu Sivaraman, J.

This O.P.(FC) is directed against the order directing payment of

maintenance. The same was admitted on 23.12.2021 and notice was

ordered to respondents. Steps have not been taken till date. The O.P.

(FC) is dismissed for default.

Sd/-

ANU SIVARAMAN, JUDGE

Sd/-

C. PRATHEEP KUMAR, JUDGE sou.