Veena vs Pradeep Kumar
2024 Latest Caselaw 32391 Ker

Kerala High Court

Veena vs Pradeep Kumar on 8 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

OP (FC) NO. 674 OF 2024              1

                                                2024:KER:83703
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                 &
          THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
 FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946
                      OP (FC) NO. 674 OF 2024
    AGAINST OP NO.217 OF 2017 OF FAMILY COURT, KASARAGOD

PETITIONER/RESPONDENT:

            VEENA, AGED 43 YEARS, D/O LATE VALSALAN,
            RESIDING AT SREEVALSAM, BEACH ROAD, KOTTIKULAM,
            BEKAL P.O, PALLIKKARA-II VILLAGE, HOSDURG TALUK,
            KASARGOD DISTRICT, PIN - 671318

            BY ADVS. DEEPA NARAYANAN
            K.SUJAI SATHIAN
            PREETHI. P.V.
            MARY LIYA SABU
            AISWARYA S. ASHOKAN
            NEERAJ KRISHNA KUMAR
            AYISHA BASILA ASHARAF
            T.SETHUMADHAVAN (SR.)


RESPONDENT/PETITIONER:

            PRADEEP KUMAR, AGED 52 YEARS,
            S/O LATE A.M.SREEDHARAN, RESIDING AT AVIKKAL
            HOUSE, AJANUR P.O., KOLAVAYAL, HOSDURG TALUK,
            KASARGOD DISTRICT, PIN - 671315

     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 08.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO. 674 OF 2024               2

                                                       2024:KER:83703
                              JUDGMENT

Devan Ramachandran J.

The learned Counsel for the petitioner seeks permission

to withdraw this Original Petition.

Permission granted and the Original Petition is

dismissed as withdrawn.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B.SNEHALATHA JUDGE

sp/15/11/2024

2024:KER:83703 APPENDIX OF OP (FC) 674/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE JUDGEMENT OF FAMILY COURT KASARGOD DATED 14-11-2019 IN OP

Exhibit P2 A TRUE COPY OF THE AFFIDAVIT DATED 19-

Exhibit P3 A TRUE COPY OF THE APPLICATION TO SET ASIDE THE EXPARTE DECREE DATED 19-10-

Exhibit P4 A TRUE COPY OF THE APPLICATION FOR CONDONATION OF DELAY ON FILING THE APPLICATION DATED 19-10-23

Exhibit P5 A TRUE COPY OF THE ORDER OF THE FAMILY COURT KASARGOD DATED 25-05-2024 IN IA

Exhibit P6 A TRUE COPY OF THE ORDER DATED 25-05- 2024 IN RPIA NO. 65/23 IN OP. NO.

Exhibit P7 A TRUE CERTIFIED COPY OF THE AFFIDAVIT AND APPLICATION FILED BY THE PETITIONER DATED 29-05-2024 FOR RESTORING THE 1A

Exhibit P8 A TRUE COPY OF THE DOCKET ORDER PASSED BY THE FAMILY COURT KASARGOD DATED 13- 06-2024