S.Mumthas vs M. Nizar @ Nizarudeen
2024 Latest Caselaw 33234 Ker

Kerala High Court

S.Mumthas vs M. Nizar @ Nizarudeen on 15 November, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

OP(Crl.) No.802/2024                         1/4

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                Friday, the 15th day of November 2024 / 24th Karthika, 1946
                                  OP(CRL.) NO. 802 OF 2024

                         MC.NO.457/2015 OF FAMILY COURT, NEDUMANGAD


   PETITIONERS/PETITIONERS:


    1.       S.MUMTHAS

             AGED 56 YEARS, M.A.MANZIL, PUTHUKULANGARA P.O.,

             NEAR NEDUNEELI BRIDGE, NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT

             PIN - 695541

    2.       AMINA

             AGED 24 YEARS, M A MANZIL, PUTHUKULANGARA P.O.,

             NEAR NEDUNEELI BRIDGE, NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT

             REPRESENTED BY THE POWER OF ATTORNEY HOLDER AND HER MOTHER

             S.MUMTHAS, AGED 56 YEARS, M.A.MANZIL, PUTHUKULANGARA P.O.,

             NEAR NEDUNEELI BRIDGE, NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT

             PIN - 695541


   RESPONDENTS/RESPONDENT AND STATE:


    1.       M. NIZAR @ NIZARUDEEN

             AGED 58 YEARS, M.M.MANZIL, KOCHUKARIKKAKAM,

             DAIVAPURA P.O., PALODE, THENNOOR VILLAGE, NEDUMANGAD TALUK,

             THIRUVANANTHAPURAM DISTRICT, PIN - 695563

    2.       STATE OF KERALA

             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,

             PIN - 682031
 OP(Crl.) No.802/2024                       2/4


            Petition praying that in the circumstances stated in the affidavit

   filed therewith the High Court be pleased to call for a report from Family

   Court, Nedumangad as to the status of MC.No.457/2015 on its files and the

   steps taken by it as per the directions contained in Ext.P1 judgment of

   this      Hon'ble   Court,   pending   disposal   of   the   above   Original

   Petition(Criminal).



             This OP(Criminal) coming on for admission upon perusing the

   petition and the affidavit filed in support thereof, and upon hearing the

   arguments of M/S.SANIL JOSE, P.G.SUDHEESH, BONNY BENNY, K.P.ANTONY BINU

   and AMALJITH, Advocates for the petitioners and of PUBLIC PROSECUTOR for

   the 2nd respondent, the court passed the following:
 OP(Crl.) No.802/2024                                    3/4




                                        BECHU KURIAN THOMAS, J
                                  ......................................................
                                           O.P.(Crl) No.802 of 2024
                                   ...................................................
                              Dated this the 15th day of November, 2024


                                                       ORDER

Petitioners allege that the Family Court, Nedumangad has not

proceeded with various petitions filed for recovery of maintenance

amounts. CMP Nos.402/2017, 127/2019, 555/2019, 265/2021,

651/2021, 253/2022, 721/2022 and 204/2023 in M.C.No.457/2015

are the petitions that are stated to be pending consideration.

2. In view of the above contention, the Registry shall get instructions

from the Family Court, Nedumangad as to whether the aforesaid

petitions are pending consideration, and if so, the stage of those

petitions.

Post on 06.12.2024.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/15/11/2024

15-11-2024 /True Copy/ Assistant Registrar

EXHIBIT IN OP(CRL.)NO.802/2024 Exhibit P1 TRUE PHOTOCOPY OF THE JUDGMENT DATED 4.7.2022 IN OP(CRL)NO.207/2022 OF THIS HON'BLE COURT

15-11-2024 /True Copy/ Assistant Registrar