Aswathy P vs Roshith. P Anirudhan
2024 Latest Caselaw 30544 Ker

Kerala High Court

Aswathy P vs Roshith. P Anirudhan on 25 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                          &

             THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

     FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                             OP (FC) NO. 645 OF 2024

        AGAINST THE ORDER IN I.A.7/2023 IN OP NO.2307/2022 OF FAMILY

COURT,ERNAKULAM

PETITIONERS/RESPONDENTS 1 & 2:

    1       ASWATHY P
            AGED 35 YEARS
            D/O. PONNAPPAN V, RESIDING AT RADHA VILAS, EDAPPALLY
            P.O., ERNAKULAM, PIN - 682024

    2       SULABHA
            AGED 63 YEARS
            W/O PONNAPPAN V, AGED 63 YEARS, RESIDING AT RADHA
            VILAS, EDAPPALLY P.O., ERNAKULAM, PIN - 682024


            BY ADVS.
            K.T.SAJU
            SRINATH C.V.




RESPONDENT/PETITIONER:

            ROSHITH. P ANIRUDHAN
            AGED 37 YEARS
            S/O P.G. ANIRUDHAN, ROSHITH REMYA', BINANIPURAM P.O.,
            EDAYAR KARA, KADUNGALLOOR, ERNAKULAM., PIN - 683502



     THIS    OP    (FAMILY    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
25.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                    2024:KER:81258
OP (FC) NO. 645 OF 2024

                                2
                            JUDGMENT

DEVAN RAMACHANDRAN (J)

After arguing this matter for some time,

Sri.K.T.Saju - learned counsel for the

petitioners, sought permission for his client to

withdraw this Original Petition, with liberty to

move the learned Trial Court for modification of

the timing, saying that the child will be free

only at 5 P.M on the 3rd Saturday after classes.

We propose to accede to the afore request;

but leave it to the learned Family Court to issue

appropriate orders, if the afore requested liberty

is invoked by the parties.

In such circumstances, this Original

Petition is dismissed as withdrawn.

Sd/-

DEVAN RAMACHANDRAN JUDGE Sd/-

M.B. SNEHALATHA JUDGE SAS 2024:KER:81258 OP (FC) NO. 645 OF 2024

APPENDIX OF OP (FC) 645/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE PETITION SUBMITTED IN O.P. NO. 2307/ 2022, ON THE FILES OF FAMILY COURT, ERNAKULAM

Exhibit P2 A TRUE COPY OF THE OBJECTION SUBMITTED IN O.P. NO. 2307/2022, ON THE FILES OF FAMILY COURT, ERNAKULAM

Exhibit P3 TRUE COPY OF THE PETITION SUBMITTED IN I.A. NO. 5041/ 2022 IN O.P. NO. 2307/ 2022, ON THE FILES OF FAMILY COURT, ERNAKULAM

Exhibit P4 A TRUE COPY OF THE PETITION SUBMITTED IN I.A. NO.7/ 2023 IN O.P. NO. 2307/ 2022, ON THE FILES OF FAMILY COURT, ERNAKULAM

Exhibit P5 TRUE COPY OF THE COUNTER SUBMITTED IN I.A. NO.7/ 2023 IN O.P. NO. 2307/ 2022, ON THE FILES OF FAMILY COURT, ERNAKULAM

Exhibit P6 TRUE COPY OF THE ORDER DATED 07.08.2024 IN I.A. NO.7/ 2023 IN O.P. NO. 2307/ 2022, ON THE FILES OF FAMILY COURT, ERNAKULAM