Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Aradhana vs Praveen P
2024 Latest Caselaw 33673 Ker

Citation : 2024 Latest Caselaw 33673 Ker
Judgement Date : 21 November, 2024

Kerala High Court

Aradhana vs Praveen P on 21 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.1042/2024                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                                &
                           THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
           Thursday, the 21st day of November 2024 / 30th Karthika, 1946
                            MAT.APPEAL NO. 1042 OF 2024
               OP(OTHERS) 2008/2023 OF FAMILY COURT, PUNALUR, KOLLAM
   APPELLANT(S)/PETITIONER IN OP & RESPONDENT IN COUNTERCLAIM:

           ARADHANA, AGED 36 YEARS, A14 HARINAGAR SOCIETY, BEHIND CELL PETROL
           PUMB, ADRAJAN MAIN ROAD, SURAT, ADRAJAN DISTRICT (D/O CHANDRIKA, DIL
           SADANAM, NOW RESIDING AT CHARUVILA PUTHEN VEEDU, PIRAVANTHOOR P.O,
           PIRAVANTHOOR VILLAGE, PATHANAPURAM TALUK), PIN - 689696

        BY ADVS. A.PARVATHI MENON, P.SANJAY, BIJU MEENATTOOR,
        P.K.MURALYKRISHNAN, PAUL VARGHESE (PALLATH), KIRAN NARAYANAN, RAHUL RAJ
        P, MUHAMMED BILAL.V.A, MEERA R. MENON, DEVIKA S. PRASAD
   RESPONDENT(S)/RESPONDENTS IN OP & PETITIONERS IN COUNTERCLAIM:

       1. PRAVEEN P, AGED 33 YEARS, S/O PRAKASH, CHARUVILA PUTHEN VEEDU,
          PIRAVANTHOOR, KAMUKUMCHERRY P.O, PIRAVANTHOOR VILLAGE, PATHANAPURAM,
          KOLLAM, PIN - 689696
       2. USHAKUMARY, AGED 62 YEARS, CHARUVILA PUTHEN VEEDU, PIRAVANTHOOR,
          KAMUKUMCHERRY P.O, PIRAVANTHOOR VILLAGE, PATHANAPURAM TALUK, KOLLAM,
          PIN - 689696

         BY ADV SASITH.M.R (B/O)
        This Matrimonial appeal having come up for admission on 21.11.2024,
   the court on the same day passed the following:
                                      ORDER

Sri. M.R.Sasith appears for the respondents on caveat and seeks time.

The eviction of the petitioner ordered in the impugned judgment stands deferred until the next posting date.

Post on 27/11/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

21-11-2024 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter