Jo Augustine vs Ambili Jo
2024 Latest Caselaw 5839 Ker

Kerala High Court

Jo Augustine vs Ambili Jo on 23 February, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        OP(CRL.) NO. 876 OF 2023
    CRIME NO.968/2023 OF KALLADICODE POLICE STATION, Palakkad
 AGAINST THE ORDER/JUDGMENT MC 99/2023 OF JUDICIAL MAGISTRATE OF
                          FIRST CLASS , MANNARKAD
PETITIONER/S:

            JO AUGUSTINE
            AGED 53 YEARS
            SON OF V.V. AUGUSTIN, VALAVANATHURUTHEL VEEDU,
            THACHAMPARA POST, MANNARKKKAD TALUK, THACHAMPARA
            VILLAGE, PALAKKAD DISTRICT, KERALA STATE., PIN - 678593

            BY ADVS.
            SHIBIN K.F.
            SEBY JOSEPH



RESPONDENT/S:

            AMBILI JO
            AGED 43 YEARS
            DAUGHTER OF A.J. THOMAS, AKKAMATTATHIL HOUSE,
            PALAKKAYAM POST, MANNARKKAD TALUK, PALAKKAD DISTRICT,
            KERALA STATE., PIN - 678591

            BY ADVS.
            SHOBY K.FRANCIS
            AGI SHOBY(A-768)




     THIS   OP    (CRIMINAL)    HAVING      COME   UP   FOR   ADMISSION   ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P (Crl) No.876/2023                 -2-


                               JUDGMENT

This original petition has been filed challenging Ext.P3 order of the

Judicial Magistrate of First Class, Mannarcaud in CMP No.2896/2023 in MC

No.99/2023 in an application filed by the respondent under Section 23 of the

Protection of Women from Domestic Violence Act, 2005. The petitioner who

is the respondent in CMP No.2896/2023 in MC No.99/2023 was only

aggrieved by the fact that the learned Magistrate has directed that the

petitioner shall give vacant possession of the petition schedule property to the

respondent herein [petitioner in CMP No.2896/2023 in MC No.99/2023]. It

is submitted that while the provisions of the Protection of Women from

Domestic Violence Act permits the respondent to reside in the shared

household, the same cannot be to the exclusion of the petitioner. This legal

position is not seriously disputed by the learned counsel appearing for the

respondent.

2. Accordingly this original petition will stand disposed of setting

aside Ext.P3 order to the extent it directs the petitioner herein to handover

vacant possession of the petition schedule property to the respondent

(petitioner in CMP No.2896/2023 in MC No.99/2023). It is made clear that

all other conditions in the order will continue to operate and the residence of

the respondent in the petition schedule building shall not be interfered with

by the petitioner. It is also made clear that the petitioner also has the right to

continue in the shared household without in any manner interfering with the

residence of the respondent.

3. Notwithstanding the above judgment either of the parties will be

at liberty to approach the learned Magistrate for modification of the order, if

necessary. The learned Magistrate shall endeavour to dispose of MC

No.99/2023 as expeditiously as possible without undue delay. Any

observation in this judgment shall not affect the final adjudication of MC

No.99/2023. This original petition is ordered accordingly.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF OP(CRL.) 876/2023

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE MC NO. 99/2023, DATED 16-10- 2023, TOGETHER WITH DOMESTIC INCIDENT REPORT SUBMITTED BY THE RESPONDENT HEREIN BEFORE THE JUDICIAL MAGISTRATE OF FIRST CLASS, MANNARKKAD

Exhibit-P2 A TRUE COPY OF THE CMP NO. 2896/2023, DATED 16-10- 2023, IN MC NO. 99/2023 ON THE FILES OF THE JUDICIAL MAGISTRATE OF FIRST CLASS, MANNARKKAD

Exhibit-P3 THE CERTIFIED COPY OF THE ORDER DATED 16-10-2023 IN CMP NO. 2896/2023 IN MC NO. 99/2023 ON THE FILES OF THE JUDICIAL MAGISTRATE OF FIRST CLASS, MANNARKKAD

Exhibit-P4 A TRUE COPY OF FACEBOOK MESSENGER TEXT BETWEEN MR.

BIJU AND THE RESPONDENT HEREIN, DATED NIL.

Exhibit-P5 A TRUE COPY OF THE STATEMENT, DATED 29-05-2023, GIVEN BY THE PETITIONER HEREIN BEFORE THE STATION HOUSE OFFICER, KALLADIKODE POLICE STATION

Exhibit-P6 A TRUE COPY OF THE COMPLAINT, DATED 30-05-2023, LODGED BY THE PETITIONER HEREIN BEFORE THE STATION HOUSE OFFICER, KALLADIKODE

Exhibit-P7 A TRUE COPY OF THE RECEIPT, DATED 30-05-2023, ISSUED FROM THE KALLADIKODE POLICE STATION TO THE PETITIONER HEREIN

Exhibit-P8 A TRUE COPY OF THE RECEIPT, DATED 06-06-2023, COUNTER SIGNED BY THE PARTIES.

Exhibit-P9 A TRUE COPY OF THE RECEIPT MEMO DATED 18-07-2023 COUNTER SIGNED BY THE PARTIES.

Exhibit-P10 A TRUE COPY OF THE ORIGINAL PETITION NO. 550/2023, DATED 21-07-2023, ON THE FILES OF THE OTTAPPALAM FAMILY COURT

Exhibit-P11 A TRUE COPY OF THE PRINT OUT FROM THE OFFICIAL WEBSITE OF DISTRICT COURT PALAKKAD, DATED 05-11-

Exhibit-P12 A TRUE COPY OF THE SALE DEED NO. 5519/2003, DATED 16-10-2003, ON THE RECORDS OF THE MANNARKKAD SUB REGISTRY OFFICE

Exhibit-P13 A TRUE COPY OF THE ARREAR DEMAND NOTICE, DATED 31- 01-2018, ISSUED BY THE THACHAMBARA GRAMA PANCHAYATH TO THE RESPONDENT HEREIN

Exhibit-P14 A TRUE COPY OF THE OWNERSHIP CERTIFICATE, DATED 26-08-2019, ISSUED BY THE THACHAMBARA GRAMA PANCHAYATH TO THE RESPONDENT HEREIN.

Exhibit-P15 A TRUE COPY OF THE POSSESSION CERTIFICATE, DATED 08-07-2020, ISSUED BY THE PALAKKAYAM VILLAGE OFFICER TO THE RESPONDENT HEREIN.

Exhibit-P16 A TRUE COPY OF THE POSSESSION CERTIFICATE, DATED 20-10-2018, ISSUED BY THE PALAKKAYAM VILLAGE OFFICER TO THE RESPONDENT HEREIN.

Exhibit-P17 A TRUE COPY OF THE FIR NO. 968/2023, DATED 22-10- 2023, ON THE FILES OF THE KALLADIKKODE POLICE STATION.

Exhibit-P18 A TRUE COPY OF POLICE COMPLAINT DATED 22-12-2023

Exhibit-P19 A TRUE COPY OF RECEIPT FROM THE KALLADIKODE POLICE STATION DATED 22-12-2023