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Parvati Suresh vs Dipin Kumar R
2024 Latest Caselaw 5092 Ker

Citation : 2024 Latest Caselaw 5092 Ker
Judgement Date : 15 February, 2024

Kerala High Court

Parvati Suresh vs Dipin Kumar R on 15 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
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                            OP (FC) NO. 111 OF 2024
    AGAINST THE ORDER/JUDGMENT OPHMA 282/2020 OF FAMILY COURT,
                                  THIRUVALLA
PETITIONER/S:

            PARVATI SURESH
            AGED 28 YEARS
            D/O SURESH BABU, THARAYASSERIL ANCHANEYAM VEEDU,
            ERAVIPEROOR P.O, ERAVIPEROOR VILLAGE, THIRUVALLA TALUK,
            PATHANAMTHITTA DISTRICT & PRESENTLY RESIDING AT 32/2,
            RAMA KRISHNA COTTAGE, 3RD FLOOR, BLOCK NO.32, OLD
            RAJINDER NAGAR NEW DELHI, PIN - 689542
            BY ADVS.
            MANU RAMACHANDRAN
            M.KIRANLAL
            R.RAJESH (VARKALA)
            T.S.SARATH
            SAMEER M NAIR
            SAILAKSHMI MENON
            JOTHISHA K.A.
            SHIFANA M.


RESPONDENT/S:

            DIPIN KUMAR R
            AGED 33 YEARS
            S/O V.P RAVEENDRAN PILLAI, MANNIL MALAYIL VEEDU,
            VALLAMKULAM P.O., ERAVIPEROOR VILLAGE, THIRUVALLA
            TALUK, PATHANAMTHITTA DISTRICT, PIN - 689541
     THIS   OP    (FAMILY    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 111 OF 2024
                                      2

                               JUDGMENT

Dated this the 15th day of February, 2024

ANU SIVARAMAN, J It is submitted by the learned counsel appearing for the

petitioner as well as the learned counsel appearing for the

respondent that the judgment has been rendered in the OP

without prejudice to the contentions of the petitioner and her

right to move an appeal.

This OP(FC) is closed.

sd/-

ANU SIVARAMAN JUDGE

sd/-

C.PRATHEEP KUMAR JUDGE Nsd OP (FC) NO. 111 OF 2024

APPENDIX OF OP (FC) 111/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE O.P(HMA) NO.282/2020 ON THE FILES OF FAMILY COURT, THIRUVALLA FILED BY RESPONDENT-HUSBAND FOR DIVORCE Exhibit P2 THE TRUE COPY OF THE JUDGMENT DATED 11.09.2023 IN MAT.APPEAL NO.257/2023 OF THIS HON'BLE COURT Exhibit P3 THE TRUE COPY OF THE I.A NO.13/2023 IN O.P(HMA) NO.282/2020 ON 28.12.2023 ON THE FILES OF FAMILY COURT, THIRUVALLA FILED BY THE PETITIONER SEEKING TO REOPEN THE EVIDENCE Exhibit P4 THE TRUE COPY OF THE I.A NO.15/2024 IN O.P(HMA) NO.282/2020 ON THE FILES OF FAMILY COURT, THIRUVALLA FILED BY COUNSEL FOR THE PETITIONER SEEKING EXTENSION OF TIME Exhibit P5 THE TRUE COPY OF THE APPLICATION FOR CARBON COPY UN-NUMBERED I.A OF 2024 IN O.P(HMA) NO.282/2020 E-FILED VIDE REFERENCE NO.KLPT110004382020 ON THE FILES OF FAMILY COURT, THIRUVALLA

 
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