Lalitha vs Suryalakshmi Rahul
2024 Latest Caselaw 15838 Ker

Kerala High Court

Lalitha vs Suryalakshmi Rahul on 6 June, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946


                    TR.P(C) NO. 722 OF 2022
 AGAINST THE ORDER/JUDGMENT IN OP NO.70 OF 2020 OF FAMILY
                        COURT, ERNAKULAM


PETITIONER/RESPONDENT NO.1(LOWER COURT):

           LALITHA
           AGED 66 YEARS
           W/O C.B RAJAPPAN, MANAYIL HOUSE, ERUMATHALA P.O.,
           KEEZHMAD VILLAGE, ALUVA, PIN - 683112
           BY ADVS.
           ANEESH K.R
           SAURAV B.


RESPONDENTS/PETITIONERS 1 TO 4/RESPONDENT NO.2(LOWER
COURT):

    1      SURYALAKSHMI RAHUL
           AGED 23 YEARS
           W/O RAHUL, D/O RAMACHANDRAN, EDAPARAMBIL (H)
           MANEED P.O., MUVATTUPUZHA, ERNAKULAM,
           PIN - 686664
    2      RAHUL RAJ.M.R.
           AGED 27 YEARS
           S/O C.B. RAJAPPAN, MANAYIL HOUSE, ERUMATHALA P.O.
           MANEED VILLAGE, MUVATTUPUZHA, ERNAKULAM,
           PIN - 686664
    3      RAMACHANDRAN C.K.
           AGED 51 YEARS
           EDAPARAMBIL HOUSE, MANEED P.O., MUVATTUPUZHA,
           ERNAKULAM, PIN - 686664
    4      SUNITHA RAMACHANDRAN
           AGED 42 YEARS
           W/O RAMACHANDRAN, EDAPARAMBIL HOUSE, MANEED P.O.,
           MUVATTUPUZHA, ERNAKULAM, PIN - 686664
                                      2
Tr.P.(C) No.722 of 2022


    5       C.B RAJAPPAN
            AGED 72 YEARS
            S/O LATE BHASKARAN, MANAYIL HOUSE, ERUMATHALA
            P.O., KEEZHMAD VILLAGE, ALUVA, PIN - 683112
            BY ADVS.
            AKHIL ALPHONSE G.
            GADHA.S


     THIS    TRANSFER     PETITION       (CIVIL)    HAVING   COME   UP   FOR
ADMISSION    ON   06.06.2024,    THE        COURT    ON   THE   SAME     DAY
DELIVERED THE FOLLOWING:
                                3
Tr.P.(C) No.722 of 2022




            Dated this the 6th day of June, 2024



                           ORDER

On the last posting, it was submitted that the matter

has been settled. Today, there is no representation for the

parties. Hence, this Transfer Petition is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR

APPENDIX OF TR.P(C) 722/2022

PETITIONER'S ANNEXURES Annexure A1 THE TRUE COPY OF THE FIR IN CRIME NO 23/2020 OF ALUVA POLICE STATION Annexure A2 THE TRUE COPY OF THE PETITION DATED 13.01.2020 UNDER SECTION 12 OF PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT Annexure A3 THE TRUE COPY OF THE ORDER DATED 13.01.2020 IN CRL. M.P. NO 127/2020 IN

Annexure A4 THE TRUE COPY OF THE PETITION IN OP NO 70/2020 BEFORE FAMILY COURT MUVATTUPUZHA Annexure A5 THE TRUE COPY OF ATTACHMENT PETITION IA NO 1/2020 IN OP NO 70/2020 BEFORE FAMILY COURT MUVATTUPUZHA Annexure A6 THE TRUE COPY OF INJUNCTION PETITION IA NO 2/2020 IN OP NO 70/2020 BEFORE FAMILY COURT MUVATTUPUZHA Annexure A7 THE TRUE COPY OF THE PETITION IN OP NO 1691/2021 BEFORE THE FAMILY COURT ERNAKULAM

RESPONDENT'S ANNEXURES: NIL