Kerala High Court
Renny Elizabeth Oommen vs Amrit Raj Baby on 28 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
FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
OP (FC) NO. 709 OF 2023
ORDER DATED 20.12.2023 IN IA 42/2023 IN OPGW NO.951 OF 2021 OF
FAMILY COURT, MAVELIKKARA
PETITIONERS/COUNTER PETITIONERS/RESPONDENTS:
1 RENNY ELIZABETH OOMMEN
AGED 34 YEARS
D/O. OOMMEN PAUL, KOTTUVILAYIL HOUSE, ERAMATHOOR
P.O., MANNAR, THRIPPERUMTHURA VILLAGE, MAVELIKKARA
TALUK, ALAPPUZHA DISTRICT., PIN - 689622
2 FR. OOMMEN PAUL @ SHAJI PAUL
AGED 65 YEARS
S/O K.O.PAUL, KOTTUVILAYIL HOUSE, ERAMATHOOR P.O.,
MANNAR, THRIPPERUMTHURA VILLAGE, MAVELIKKARA TALUK,
ALAPPUZHA DISTRICT., PIN - 689622
3 MARIAMMA OOMMEN
AGED 64 YEARS
W/O. FR. OOMMEN PAUL, KOTTUVILAYIL HOUSE, ERAMATHOOR
P.O., MANNAR, THRIPPERUMTHURA VILLAGE, MAVELIKKARA
TALUK, ALAPPUZHA DISTRICT, PIN - 689622
BY ADVS.
JOHN K.GEORGE
M.A.PRABHU
RESPONDENT/PETITIONER/1ST PETITIONER:
AMRIT RAJ BABY
AGED 39 YEARS, S/O. LATE RAJAN, B. VARGHESE, MELETHIL
HOUSE, THATTAYIL P.O., PANDALAM THEKKEKKARA VILLAGE,
ADOOR TALUK, PATHANAMTHITTA DISTRICT., PIN - 691525
BY SRI AMRIT RAJ BABY, PARTY IN PERSON
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(FC)No.709/2023
2
JUDGMENT
Raja Vijayaraghavan, J.
This petition is filed challenging the order dated 20.12.2023 in I.A
No.42/2023 in O.P(G&W) No. 951/2021. It appears that the order was passed
with regard to interim custody of wards for the period from 23.12.2023 to
28.12.2023.
The respondent who appeared in person submitted that the Family Court
has taken up OP (G&W) No.951/2021 for final orders. He also points out that
pursuant to Ext.P6 order for summer vacation, the Family Court has issued fresh
orders with regard to custody of children. In that view of the matter, we are of
the view, the prayer sought for has become infructuous.
This petition is closed.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
Sd/-
P.M.MANOJ
JUDGE
IAP
APPENDIX OF OP (FC) 709/2023
PETITIONERS' EXHIBITS:
Exhibit P1 A TRUE COPY OF THE PETITION IN OP(G&W) NO.
951/2021 OF FAMILY COURT, MAVELIKKARA DATED
19/07/2021
Exhibit P2 A TRUE COPY OF THE OBJECTION IN OP(G&W) NO.
951/2021 OF FAMILY COURT, MAVELIKKARA DATED
3/02/2021
Exhibit P3 A TRUE COPY OF THE JUDGMENT DATED
22/12/2022 IN O.P.(FC) NO.277/2022 OF THIS
HON'BLE COURT
Exhibit P4 A TRUE COPY OF THE AFFIDAVIT AND PETITION
DATED 23/11/23 IN I.A. NO 42/2023 IN
OP.(G&W) NO.951/2021 OF THE FAMILY COURT
MAVELIKKARA
Exhibit P5 A TRUE COPY OF THE OBJECTION IN I.A.42/23
IN OP.(G&W) NO.951/2021 OF THE FAMILY COURT
MAVELIKKARA
Exhibit P6 TRUE COPY OF THE ORDER DATED 20/12/2023 IN
I.A.NO.42/2023 IN OP.(G&W) NO.951/2021 OF
THE FAMILY COURT, MAVELIKKARA
RESPONDENT'S EXHIBITS:
Exhibit R1(a) True copy of the Common order in CMP 1421/
2021 and CMP 1421-A in M.C 43/2021 dated
21.07.2022 of the JFMC-1, Mavelikara
Exhibit R1(b) True copies of the Photographs taken on
24.12.23 and 28.12.23
Exhibit R1(c) True copy Of the B-Diary in O.P (G and W)
951/2021 from 06.09.21 to 28.12.23 of the
family court, Mavelikara
Exhibit R1(d) True copies of the Photographs taken on
06.01.2024
