Venukuttan Nair S vs Krishnakumar
2024 Latest Caselaw 14201 Ker

Kerala High Court

Venukuttan Nair S vs Krishnakumar on 29 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                        &
               THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                        CON.CASE(C) NO. 511 OF 2024
  AGAINST THE ORDER DATED 24.08.2023 IN I.A.1/2023 IN Mat.Appeal
                NO.537 OF 2023 OF HIGH COURT OF KERALA
PETITIONER/APPLICANT-APPELLANT :

             VENUKUTTAN NAIR S.
             AGED 55 YEARS
             S/O SIVARAMAN NAIR, VISHAL BHAVAN, THAMARAKKULAM EAST,
             THAMARAKKULAM VILLAGE, LEPROSY SANITORIUM.P.O. ,
             MAVELIKKARA TALUK, PIN - 690571
             (FROM PATTAMURIYIL HOUSE),
             EVOOR SOUTH, KEERIKKAD P.O., ALAPPUZHA)
             BY ADVS.
             GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
             MANU SRINATH
             NIMESH THOMAS


RESPONDENT-CONTEMNOR/2ND RESPONDENT :

             KRISHNAKUMAR
             AGED 55 YEARS
             S/O KUTTAPPAN, KUMAR SADANAM,
             KUDASSANAD MURI, PALAMEL VILLAGE,
             KUDASSANAD P.O., PIN - 689512
             BY ADVS.
             cimil
             V.N.ANIL KUMAR(K/000246/1985)
             ANANTHAN ANILKUMAR(K/1469/2018)
             J.AMULYA(K/336/2010)


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC No.511 of 2024 IN
Mat.Appeal No.537 of 2023
                                            2



                                      JUDGMENT

A.Muhamed Mustaque, J.

We passed an interim order in Matrimonial Appeal.

It is submitted that the interim order has been violated. We

passed an order on 28.02.2024. That order will continue. Any

further relief, the petitioner is free to take up in the

Matrimonial Appeal itself.

With liberty of the petitioner as above, this

Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE rkj COC No.511 of 2024 IN

APPENDIX OF CON.CASE(C) 511/2024

PETITIONER ANNEXURES Annexure 1 A TRUE COPY OF THE MEMORANDUM OF APPEAL IN MAT.APPEAL NO. 537/2023 OF THE HONOURABLE HIGH COURT Annexure 2 A TRUE COPY OF I.A.NO.1/2023 IN MAT.APPEAL NO. 537/2023 ON THE FILES OF THE HONOURABLE HIGH COURT Annexure 3 CERTIFIED COPY OF THE INTERIM ORDER DATED 24.07.2023 IN I.A.NO.1/2023 IN MAT.APPEAL NO. 537/2023 BY THE HONOURABLE HIGH COURT Annexure 4 CERTIFIED COPY OF THE INTERIM ORDER DATED 24.08.2023 IN I.A.NO.1/2023 IN MAT.APPEAL NO. 537/2023 BY THE HONOURABLE HIGH COURT Annexure 5 TRUE COPIES OF THE PHOTOGRAPHS DISPLAYING THE ABOVE ACTIVITIES Annexure 6 A TRUE COPY OF THE COMPLAINT (WITHOUT ENCLOSURES) PREFERRED BY THE PETITIONER BEFORE THE STATION HOUSE OFFICER, NOORANAD POLICE STATION ON 30.01.2024 ALONG WITH THE ACKNOWLEDGMENT RECEIPT