Johnson vs Margratte Judith
2024 Latest Caselaw 29543 Ker

Kerala High Court

Johnson vs Margratte Judith on 17 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                     2024:KER:77371

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                  &
         THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
 THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946
                     OP (FC) NO. 625 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 07.08.2024 IN OP NO.501 OF
                2018 OF FAMILY COURT, IRINJALAKUDA

PETITIONERS/PETITIONERS/JUDGMENT DEBTORS:

    1     JOHNSON, AGED 64 YEARS, S/O THEKKUMPURAM
          OUSEPH, NANTHIKARA DESOM, PARAPPUKKARA
          VILLAGE, MUKUNDAPURAM TALUK, THRISSUR,
          PIN - 680301

    2     PAUL, AGED 59 YEARS, S/O THEKKUMPURAM OUSEPH,
          NANTHIKARA DESOM, PARAPPUKKARA VILLAGE,
          MUKUNDAPURAM TALUK, THRISSUR, PIN - 680301

          BY ADV RAJESH CHAKYAT
RESPONDENTS/RESPONDENTS/DECREE HOLDER:

    1     MARGRATTE JUDITH, AGED 57 YEARS, W/O JOHNSON,
          PALLIPARAMBIL HOUSE, NANTHIKARA P.O.,
          PARAPPUKKARA VILLAGE, MUKUNDAPURAM TALUK,
          THRISSUR, PIN - 680301

    2     JERRY JOHNSON, AGED 24 YEARS, D/O JOHNSON,
          PALLIPARAMBIL HOUSE, NANTHIKARA P.O.,
          PARAPPUKKARA VILLAGE, MUKUNDAPURAM TALUK,
          THRISSUR, PIN - 680301

    3     JEFFY JOHNSON, AGED 19 YEARS, D/O JOHNSON,
          PALLIPARAMBIL HOUSE, NANTHIKARA P.O.,
          PARAPPUKKARA VILLAGE, MUKUNDAPURAM TALUK,
          THRISSUR, PIN - 680301


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
17.10.2024,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                       2024:KER:77371
OP(FC) 625/24
                                    2


                         JUDGMENT

Devan Ramachandran, J.

When this matter was called today, learned counsel for the

petitioner sought permission to withdraw this Original Petition,

with liberty being reserved to his client to invoke every other

remedy that may be available in law.

Consequently, this Original Petition is dismissed as having

been withdrawn; with the afore requested liberty being reserved

to the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B. SNEHALATHA JUDGE RR