Prince V Elias vs Bibin Mary Abraham
2024 Latest Caselaw 31745 Ker

Kerala High Court

Prince V Elias vs Bibin Mary Abraham on 6 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                           2024:KER:82386
        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                            &

       THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA,

                          1946

                 OP (FC) NO. 680 OF 2024

         ORDER DATED 07.10.2024 IN IA 44/2024 IN OPGW

           320/2021, FAMILY COURT, THIRUVALLA

PETITIONER/RESPONDENT/RESPONDENT:

         PRINCE V ELIAS, AGED 44 YEARS
         S/O LATE REV. FR. V.O ELIAS,
         VALIYAPARAMBIL HOUSE, KUNNAMAKARRY P.O,
         ALAPPUZHA DISTRICT, KERALA,
         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
         BIJU MON P.B, AGED 49, VELANKARICHIRAVEEDU,
         KUNNAMKARY P.O, VELIYANAD, KUNNAMKARY,
         ALLAPPUZHA DISTRICT-, PIN - 686102.

         BY ADVS.
         C.S.MANILAL
         S.NIDHEESH


RESPONDENT/PETITIONER/PETITIONER:

         BIBIN MARY ABRAHAM, AGED 35 YEARS,
         D/O ABRAHAM JOSEPH, KANNANKERIL HOUSE,
         THENGELIMURI, KUTTOOR, THIRUVALLA TALUK,
         PATHANAMTHITTA, PIN-689106,
                                           2024:KER:82386
OP (FC) NO. 680 OF 2024

                           -2-
         REPRESENTED BY POWER OF ATTORNEY HOLDER
         ABRAHAM JOSEPH, AGED 69 YEARS,
         S/O K.A JOSEPH, KANNANKERIL HOUSE,
         THENGELIMURI, KUTTOOR, THIRUVALLA TALUK,
         PATHANAMTHITTA, PIN - 689106.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 06.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                       2024:KER:82386
OP (FC) NO. 680 OF 2024

                                   -3-
                            JUDGMENT

Devan Ramachandran, J.

After arguing this matter for some time,

Sri.C.S.Manilal - learned counsel for the

petitioner, sought permission for his client to

withdraw this Original Petition with liberty to

approach this Court again, including against the

orders stated to have been issued on Ext.P17

application, as also to obtain its copy.

Consequently, this Original Petition is

dismissed as having been withdrawn, with the afore

requested liberty being reserved for the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE Sd/-

                                          M.B.SNEHALATHA
akv                                               JUDGE