Citation : 2024 Latest Caselaw 26592 Ker
Judgement Date : 5 September, 2024
OP (FC) No.480/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
IA.NO.2/2024 IN OP (FC) NO. 480 OF 2024(R)
IA 3/2023 IN OP 3026/2021 OF FAMILY COURT, ERNAKULAM
APPLICANT/PETITIONER:
SANDHYA MADHAVAN, AGED 46 YEARS, FLAT NO. 8B,
TOWER - 3, P.V.S. IRIS APARTMENTS, DESOM P.O,
ALUVA - 683 102.
RESPONDENT/RESPONDENT:
SANTHOSH VASUDEVAN, AGED 52 YEARS, FLAT NO. A - 31,
VANCHINADU VILLAGE APARTMENTS, ERNAKULAM - 682 030.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to accept the
documents produced as Annexure A1, Annexure A2 and Annexure A3 along
with the petition, in the interest of justice.
This Application coming on for orders upon perusing the
application and the affidavit filed in support thereof, this Court's
judgment dated 30/07/2024 in OP(FC) 480/2024 and upon hearing the
arguments of M/S. K.H.ASIF, C.A.MAJEED, MOLTY MAJEED, P.B.UNNIKRISHNAN
NAIR & SHERIN BIJU, Advocates for the applicant in IA/petitioner in
OP(FC) and of SRI.PUSHPANGATHAN PILLAI, Advocate for the respondent in
IA/OP(FC), the court passed the following:
ORDER
Dismissed.
All other remedies available in law will be left open to the
petitioner.
Sd/- DEVAN RAMACHANDRAN JUDGE
Sd/- M.B. SNEHALATHA JUDGE
05-09-2024 /True Copy/ Assistant Registrar
APPENDIX OF OP (FC) 480/2024 Annexure.A-1 A TRUE COPY OF THE DRAFT OF JOINT PETITION SUBMITTED BY THE PETITIONER BEFORE THE HON'BLE FAMILY COURT. Annexure.A-2 A TRUE COPY OF DRAFT OF JOINT PETITION SUBMITTED BY THE RESPONDENT HEREIN BEFORE THE FAMILY COURT. Annexure.A-3 A TRUE COPY OF THE PROCEEDINGS SHEET OF THE FAMILY COURT ERNAKULAM.
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