Mary Babu vs Sunil Mathew
2024 Latest Caselaw 16250 Ker

Kerala High Court

Mary Babu vs Sunil Mathew on 10 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
               CON.CASE(C) NO. 1457 OF 2021
 AGAINST THE JUDGMENT DATED 2.3.2021 IN WP(C) NO.5422 OF
               2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONERS IN WPC:

    1    MARY BABU, AGED 52 YEARS
         W/O LATE BABU, PALLIPPADAN HOUSE, KARUKUTTI,
         KARUKUTTI P.O.KARUKUTTY VILLAGE, PIN-683 576.

    2    ROS MARRY, AGED 29 YEARS
         D/O BABU, PALLIPPADAN HOUSE, KARUKUTTI,
         KARUKUTTI P.O.KARUKUTTY VILLAGE, PIN-683 576.

    3    JOSE BABU, AGED 25 YEARS
         S/O LATE BABU, PALLIPPADAN HOUSE, KARUKUTTI,
         KARUKUTTI P.O.KARUKUTTY VILLAGE, PIN-683 576.
         REPRESENTED BY THE POWER OF ATTORNEY HOLDER
         MARY BABU, AGED 52 YEARS, W/O LATE BABU,
         PALLIPPADAN HOUSE, KARUKUTTI, KARUKUTTI
         P.O.KARUKUTTY VILLAGE, PIN-683 576.

    4    THOMAS BABU, AGED 23 YEARS
         S/O BABU, PALLIPPADAN HOUSE, KARUKUTTI,
         KARUKUTTI P.O.KARUKUTTY VILLAGE, PIN-683 576.

         BY ADV T.K.AJITHKUMAR (VALATH)


RESPONDENT/1ST RESPONDENT IN WPC :

         SUNIL MATHEW, AGED 48 YEARS
         S/O NOT KNOWN TO THE PETITIONER, TAHSILDAR(LR),
         ALUVA TALU OFFICE, 1ST FLOOR, MINI CIVIL
         STATION, ALUVA, PIN-683101.

         BY GOVERNMENT PLEADER SRI.E.C.BINEESH

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.1457 of 2021             2




                         P.B.SURESH KUMAR, J.
                 -----------------------------------------------
                Contempt Case (C) No.1457 of 2021
                 -----------------------------------------------
               Dated this the 10th day of June, 2024


                              JUDGMENT

The learned counsel for the petitioners submits that the

directions contained in the judgment have been complied with.

In the light of the submission made by the learned

counsel for the petitioners, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 1457/2021

PETITIONER ANNEXURES

Annexure -1 TRUE COPY OF THE JUDGMENT DATED 2.3.2021 IN WPC NO.5422/21.

Annexure -2 TRUE COPY OF THE LETTER DATED 16.04.2021 ISSUED BY THE RESPONDENT.