Mithra Chandran vs Manoj Ayyanchira Mani
2024 Latest Caselaw 15107 Ker

Kerala High Court

Mithra Chandran vs Manoj Ayyanchira Mani on 4 June, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                             &
           THE HONOURABLE MR. JUSTICE P.M.MANOJ
  TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946

                 OP (FC) NO. 249 OF 2024

IN IA NO.4 OF 2024 OF FAMILY COURT, PATHANAMTHITTA IN OPGW
       NO.38 OF 2020 OF FAMILY COURT, PATHANAMTHITTA

PETITIONER/PETITIONER/RESPONDENT:

          MITHRA CHANDRAN
          AGED 41 YEARS
          W/O. MANOJ AYYANCHIRA MANI, DEEPTHI CYRIL
          HOUSE, MANAKKALA P.O., THOOVAYOOR
          VADAKKUMURI, ERATHU VILLAGE, ADOOR TALUK,
          PATHANAMTHITTA DISTRICT., PIN - 691551

          BY ADVS.
          TOM JOSE OZHUKAYIL
          TOM JOSE
          GEETHA JOB(OZHUKAYIL)
          AKHIL DAS
          CLANZA NOVETH CLEETUS
          ANEETA BRIGHTSON
          SANJANA ANIL
          ABDUL SHUKOOR P.C.

RESPONDENT/RESPONDENT/PETITIONER:

          MANOJ AYYANCHIRA MANI
          AGED 47 YEARS
          S/O. A.R. MANI, AYYANCHIRA HOUSE,
          A.M.R.A - 74, 35/307, AUTOMOBILE
          ROAD, MAMANGALAM, PALARIVATTOM P.O.,
          ERNAKULAM DISTRICT, PIN - 682 025.
          TEMPORARILY RESIDING AT B-402, GEM
          AGENCY APARTMENTS, KORAMANGALA, 4TH
          BLOCK, S.T BED LAYOUT, BANGALORE -
          560 034., PIN - 682025
                                   2
OP (FC) No. 249 of 2024




                BY ADVS.
                ANISON M.R
                P.A.RINUSA(K/000379/2009)


THIS OP (FAMILY COURT) HAVING COME UP FOR FINAL HEARING ON
04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                         3
OP (FC) No. 249 of 2024




                                  JUDGMENT

Raja Vijayaraghavan, J.

When the matter is taken up, the learned counsel appearing for

the petitioner submits that the prayer sought for in the petition has

become infructuous as the mother has secured custody of the children.

This Original Petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

P.M.MANOJ JUDGE

APM/4/6/24

APPENDIX OF OP (FC) 249/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE O.P (G & W) NO.38/2020 DATED 13/01/2020

Exhibit P2 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER HEREIN BEING THE RESPONDENT IN THE O.P (G & W) NO.38/2020 DATED 13/01/2020 .

Exhibit P3 TRUE COPY OF THE JUDGEMENT (OP (FC) NO.532/2021) DATED 25/03/2022

Exhibit P4 TRUE COPY OF THE JUDGEMENT ( O.P (G & W) NO. 38/2020 ) DATED 19/07/2022

Exhibit P5 TRUE COPY OF THE JUDGEMENT ( OP (FC) NO. 700/2002) DATED 23/12/2022

Exhibit P6 TRUE COPY OF THE JUDGEMENT (OP (FC) NO.

201/2023) DATED 5/5/2023

Exhibit P7 TRUE COPY OF THE ORDER IN I.A NO.

1/2022 IN O.P NO. 38/2020 DATED 05/05/2023

Exhibit P8 TRUE COPY OF R.P NO. 1/2023 IN R.P NO.

Exhibit P9 TRUE COPY OF THE B DIARY PROCEEDINGS FROM 16/05/2023 THE SAID R.P NO. 1/2023 IS PENDING BEFORE THE HON'BLE FAMILY COURT PATHANAMATHITTA

Exhibit P10 TRUE COPY OF THE I.A NO. 4/2024 IN REVIEW P. 1/2023 IN R.P NO. 66/2022

Exhibit P11 TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT TO I A 4/2024 IN R P NO.