Raja Kumar vs Mini S R
2024 Latest Caselaw 5752 Ker

Kerala High Court

Raja Kumar vs Mini S R on 20 February, 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 SHOBA ANNAMMA EAPEN
         Tuesday, the 20th day of February 2024 / 1st Phalguna, 1945
                          MAT.APPEAL NO. 864 OF 2019
               OP 713/2013 OF FAMILY COURT,THIRUVANANTHAPURAM
APPELLANT/PETITIONER:

     P.K.RAJA KUMAR, AGED 55, S/O. PARAMESWARAN PILLAI, KRISHNA SADANAM,
     THAMALAM, POOJAPPURA P.O, THIRUVANANTHAPURAM DISTRICT

    BY ADV. SRI. N.L.BITTO
RESPONDENTS/RESPONDENTS:

  1. MINI S. R., AGED 47, D/O. LATE REMA DEVI, GOKULAM VELLURKONAM,
     KUVALASSERY P.O, THIRUVANANTHAPURAM, PRESENTLY RESIDING AT FLAT NO.
     13 B, SFS RICHMOD, SASTHAMANGALAM P.O, THIRUVANANTHAPURAM DISTRICT -
     695 010
  2. REMYA RAJ M., AGED 22, D/O. RAJKUMAR, RESIDING AT FLAT NO. 13 B, SFS
     RICHMOD, SASTHAMANGALAM P.O, THIRUVANANTHAPURAM DISTRICT - 695 010
  3. ARYA RAJ M., AGED 18, D/O. RAJKUMAR, RESIDING AT FLAT NO. 13 B, SFS
     RICHMOD, SASTHAMANGALAM P.O, THIRUVANANTHAPURAM DISTRICT - 695 010

    BY ADV.SRI. G.RENJITH
     This Matrimonial appeal having come up for orders on 20.02.2024, the
court on the same day passed the following:
                         A.MUHAMED MUSTAQUE
                                         &
                     SHOBA ANNAMMA EAPEN, JJ.
               ------------------------------------------------------
                       Mat. Appeal No.864 of 2019
              -------------------------------------------------------
              Dated this the 20th day of February, 2024


                                ORDER

A.Muhamed Mustaque, J.

The typographical error of "Rupees Fifty Lakhs" instead

of "Rupees Fifteen Lakhs" crept in, in the Judgment dated

16.01.2023 in Mat. Appeal No.864 of 2019 in paragraph 6

Clause(i) shall stand corrected as "Rupees Fifteen Lakhs".

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE PR

20-02-2024 /True Copy/ Assistant Registrar