Reshma B vs Girish Kumar R
2024 Latest Caselaw 31131 Ker

Kerala High Court

Reshma B vs Girish Kumar R on 1 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                         &

             THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

    FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946

                            OP (FC) NO. 656 OF 2024

        AGAINST THE JUDGMENT IN OP NO.173 OF 2021 OF FAMILY COURT,

PATHANAMTHITTA

PETITIONER/PETITIONER:

            RESHMA B
            AGED 36 YEARS
            D/O C. G. RAVINDRAN NAIR, PARVATHEEYAM, MANGARAM, KONNI
            P. O., PATHANAMTHITTA, PIN - 689691


            BY ADV AISWARYA E J VETTIKOMPIL


RESPONDENTS/RESPONDENTS:

    1       GIRISH KUMAR R
            MADATHIL KOICKAL (H), KUMANNOOR P. O., KONNI,
            PATHANAMTHITTA, PIN - 689691

    2       RAVINDRAN NAIR
            MADATHIL KOICKAL (H), KUMANNOOR P. O., KONNI,
            PATHANAMTHITTA, PIN - 689691

    3       SAROJINI AMMA
            MADATHIL KOICKAL (H), KUMANNOOR P. O., KONNI,
            PATHANAMTHITTA, PIN - 689691



     THIS   OP    (FAMILY    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
01.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                              2024:KER:81721
OP (FC) NO. 656 OF 2024

                                  2
                              JUDGMENT

DEVAN RAMACHANDRAN (J)

The petitioner singularly seeks that the

learned Family Court, Pathanamthitta, be

directed to take up Ext.P10, namely

I.A.No.4/2024 in O.P.No.173/2021; and

dispose it off, before Trial commences.

2. Smt.Aiswarya.E.J - learned

counsel for the petitioner, explained that

her client has moved the afore I.A, seeking

that the pleadings of the respondents be

struck off; and hence that if it is not

considered before the Trial of the Original

Petition commences, it would be rendered

redundant.

3. Hearing Smt.Aiswarya. E.J as

afore on 29.10.2024, we called for a report

from the learned Family Court, which is now

available.

2024:KER:81721 OP (FC) NO. 656 OF 2024

4. The learned Family Court has

reported that the matters are next listed to

06.11.2024 and that I.A.No.4/2024 be

"disposed of prior to the evidence, but not

later than one month from now".(sic)

The afore is recorded and this

Original Petition is, consequently, closed

on its terms.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B. SNEHALATHA JUDGE SAS 2024:KER:81721 OP (FC) NO. 656 OF 2024

APPENDIX OF OP (FC) 656/2024

PETITIONER'S EXHIBITS:

Exhibit P1 A TRUE COPY OF THE OP NO. 173/2021 FILED BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P2 A TRUE COPY OF THE WRITTEN STATEMENT FILED BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P3 A TRUE COPY OF THE MC NO. 147/2021 FILED BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P4 A TRUE COPY OF CMP 1/2021 IN MC NO. 147/2021 FILED BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P5 A TRUE COPY OF THE ORDER DATED 17.05.2023 IN CMP 1/2021 IN MC NO. 147/2021 OF THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P6 A TRUE COPY OF THE OP(GW) NO. 1114 OF 2021 FILED BY THE RESPONDENTS BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P7 A TRUE COPY OF THE OP NO. 926/2021 FILED BY THE 1ST RESPONDENT BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P8 A TRUE COPY OF THE OP NO. 1329/2022 FILED BY THE 1ST RESPONDENT BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P9 A TRUE COPY OF THE CMP NO. 1 OF 2023 IN CMP NO. 1 OF 2021 IN MC NO. 147/2021 FILED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA

Exhibit P10 A TRUE COPY OF THE IA NO. 4 OF 2024 IN OP NO.

173 OF 2021 BEFORE THE HON'BLE FAMILY COURT PATHANAMTHITTA FILED BY THE PETITIONER