Suhana Shamsudheen vs Jayashree T.T
2024 Latest Caselaw 4923 Ker

Kerala High Court

Suhana Shamsudheen vs Jayashree T.T on 9 February, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE SATHISH NINAN
 FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
               CON.CASE(C) NO. 386 OF 2024
           FAO 151/2023 OF HIGH COURT OF KERALA
PETITIONER/1ST RESPONDENT IN THE FAO:

         SUHANA SHAMSUDHEEN
         AGED 52 YEARS
         D/O LATE B.A. SHAMSUDHEEN, SALAMATH HOUSE,
         ARAMANAPADY, VAZHA[PALLY EAST VILLAGE,
         CHANGANASSERY, P.O., KOTTAYAM, PIN - 686101
         BY ADV K.C.VINCENT

RESPONDENT/2ND AND 3RD RESPONDENTS IN THE FAO:

    1    JAYASHREE T.T
         AGED 50 YEARS
         NAME OF FATHER NOT KNOWN TO THE PETITIONER, THE
         MANAGER, THE MEENACHIL EAST URBAN CO-OPERATIVE
         BANK LTD, MUNDAKAYAM BRANCH, PISHARAKUNNEL
         HOUSE, THIDANADU P.O., KOTTAYAM, PIN - 686123
    2    NIRMALA GEORGE
         AGED 53 YEARS
         NAME OF FATHER NOT KNOWN TO THE PETITIONER, THE
         MANAGER, THE MEENACHIL EAST URBAN CO-OPERATIVE
         BANK LTD, KANJIRAPALLY BRANCH, THUNDIYIL HOUSE,
         KANJIRAPALLY P.O., KOTTAYAM, PIN - 686507
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 09.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.386 of 2024

                              -:     2    :-

                        Sathish Ninan, J.
                 ==============================
                  Cont.Case (C).No.386 of 2024
                   ==========================
            Dated this the 9th day of February, 2024


                               JUDGMENT

The F.A.O was filed against the order in an

interlocutory application relating to plaint schedule

Item Nos.8 to 12. The order was modified by this Court

to a limited extent. The direction in the judgment has

been complied with.

Now the grievance of the petitioner is with

regard to other items included in the plaint schedule.

No case of contempt is made out.

The contempt case is accordingly closed.

Sd/-

Sathish Ninan, Judge rsr

-: 3 :-

APPENDIX OF CON.CASE(C) 386/2024

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF THE JUDGMENT IN F.A.O. NO. 151 OF 2023 DATED 18.12.2023 Annexure A2 A TRUE COPY OF THE LETTER DATED 15.01.2024 SENT BY THE 1ST RESPONDENT TO THE PETITIONER Annexure A3 A TRUE COPY OF THE LETTER DATED 15.01.2024 SENT BY THE 2ND RESPONDENT TO THE PETITIONER Annexure A4 A TRUE COPY OF THE ORDER DATED 15.11.2023 IN I.A. NO. 1 OF 2023 IN O.S. NO. 35 OF 2023 ON THE FILES OF THE HON'BLE SUB COURT, PALA