Mohanan Nair vs Soya Antony
2024 Latest Caselaw 30024 Ker

Kerala High Court

Mohanan Nair vs Soya Antony on 22 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                  2024:KER:78292
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                  &

         THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

  TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                     OP (FC) NO. 642 OF 2024

     OPHMA NO.159 OF 2022, FAMILY COURT, ALAPPUZHA

PETITIONER/RESPONDENT:

         MOHANAN NAIR, AGED 61 YEARS
         S/O MADHAVAN NAIR, RESIDING AT MATHA CHIRA,
         MUTTATHIPARAMBU P.O, CHERTHALA,
         ALAPPUZHA, PIN - 688527.

         BY ADVS. C.V.MANUVILSAN
         NAEEM IBRAHIM
         O.A.ANJU
         ANAGHA S.
         HARKISHAN K.P.
         SURABHI R.


RESPONDENT/PETITIONER:

         SOYA ANTONY, AGED 51 YEARS, D/O PJ ANTONY,
         RESIDING AT 21 CEDAR AVENUE, ALFREDTON, BALLARAT,
         VICTORIA, AUSTRALIA, REPRESENTED BY POWER OF
         ATTORNEY SIJU ANTONY, S/O PJ ANTONY,
         AGED 48 YEARS, PLATHOTTATHIL HOUSE, MUTTOM P.O.,
         THODUPUZHA, PIN - 685587.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
22.10.2024,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                       2024:KER:78292
OP (FC) NO. 642 OF 2024

                               -2-
                          JUDGMENT

Devan Ramachandran, J.

After arguing this matter for some time,

Sri.C.V.Manu Vilsan - learned counsel for the

petitioner, sought permission for his client to withdraw

this Original Petition, but with liberty to move the

learned Family Court, Alappuzha, for orders on Ext.P2.

We, therefore, allow the petitioner to withdraw

this Original Petition with the afore requested liberty

being reserved; however, clarifying that it will be

within the discretion of the Trial Court, as per law, to

decide Ext.P2, in any manner, appositely.

Sd/-

DEVAN RAMACHANDRAN JUDGE Sd/-

                                       M.B.SNEHALATHA
akv                                            JUDGE