Kerala High Court
Greeshma P.G vs Prasanthkumar P.S on 6 September, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
OP (FC) No.541/2024 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Friday, the 6th day of September 2024 / 15th Bhadra, 1946
OP (FC) NO. 541 OF 2024(R)
OP 2643/2023 OF FAMILY COURT, THIRUVANANTHAPURAM
PETITIONER/PETITIONER/PETITIONER IN IA 2/23 & R1 IN IA 3/23:
GREESHMA P.G, AGED 33 YEARS, W/O. PRASANTHKUMAR P.S,
VIHAR, KALLIYOOR P.O., KALLIYOOR VILLAGE,
THIRUVANANTHAPURAM TALUK, THIRUVANANTHAPURAM DISTRICT,
PIN - 695 042.
RESPONDENTS/RESPONDENTS/RESPONDENTS IN IA 2/23 AND PETITIONER AND
RESPONDENTS 2 TO 5 IN IA 3/23:
1. PRASANTHKUMAR P.S, S/O. PRABHAKARAN P.S, KOCHUVEEDU, ELAVINVILA,
KAKKAMOOLA, KALLIYOOR P.O., KALLIYOOR VILLAGE, THIRUVANANTHAPURAM
TALUK AND DISTRICT, PIN - 695 042.
2. PRABHAKARAN K, AGED 66 YEARS, KOCHUVEEDU, ELAVINVILA, KAKKAMOOLA,
KALLIYOOR P.O., KALLIYOOR VILLAGE, THIRUVANANTHAPURAM TALUK AND
DISTRICT, PIN - 695 042.
3. SANTHA PRABHAKARAN, AGED 60 YEARS, KOCHUVEEDU, ELAVINVILA,
KAKKAMOOLA, KALLIYOOR P.O., KALLIYOOR VILLAGE, THIRUVANANTHAPURAM
TALUK AND DISTRICT, PIN - 695 042.
4. PRASANTHIKUMARI P.S, AGED 35 YEARS, KOCHUVEEDU, ELAVINVILA,
KAKKAMOOLA, KALLIYOOR P.O., KALLIYOOR VILLAGE, THIRUVANANTHAPURAM
TALUK AND DISTRICT, PIN - 695 042.
5. PRAVEEN, AGED 42 YEARS, S/O BHASKARAN, BUSINESS, DARFA VILAKAM
VEEDU, PUTHENKADA, THIRUPURAM P.O., THIRUPURATHOOR DESOM,
THIRUPURAM VILLAGE, NEYYATTINKARA TALUK, THIRUVANANTHAPURAM, PIN -
695 133.
6. VALSALA DEVI K, TC 86/56, DEEPTHI, CHACKAI, PETTAH P.O.,
THIRUVANANTHAPURAM, PIN - 695 024.
P.T.O.
OP (FC) No.541/2024 2/4
OP (Family Court) praying inter alia that in the circumstances
stated in the affidavit filed along with the OP (FC) the High Court be
pleased to stay all further proceedings in common order dated 05.07.2024
of The Family Court, Thiruvananthapuram in IA No. 2/2023 and I.A No.
3/2024 in O.P No. 2643/2023 granting to lift the attachment made as per
order in I.A No. 2/2023, pending disposal of this original petition
(FC).
This petition coming again on for admission upon perusing the
petition and the affidavit filed in support of OP (FC), this Court's
order dated 02/09/2024 and upon hearing the arguments of M/S. RAJITHA
V.K & P.ANOOP (MULAVANA), Advocates for the petitioner and of
SRI.RIZWAN, Advocate for R2 to R6, the court passed the following:
P.T.O.
OP (FC) No.541/2024 3/4
DEVAN RAMACHANDRAN & SOPHY THOMAS, JJ.
==============================================
OP (FC) No. 541 of 2024
===============================================
Dated this the 6th day of September, 2024
ORDER
Devan Ramachandran, J.
Adv. Rizwan appears for respondent Nos. 2 to 6.
Notice issued to the 1st respondent has been returned saying that
he is not in the station. The petitioner obviously will take out notice by
appropriate means again.
We therefore adjourn this matter to be called on the 30th of
September 2024.
The impugned judgment (Ext.P5) will stand stayed till then.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
SOPHY THOMAS
JUDGE
RMV
06-09-2024 /True Copy/ Assistant Registrar
APPENDIX OF OP (FC) 541/2024
Exhibit P5 A TRUE COPY OF THE COMMON ORDER DATED 05.07.2024 OF THE
FAMILY COURT, THIRUVANANTHAPURAM IN IA NO. 2/2023 AND
I.A NO. 3/2024 IN O.P NO. 2643/2023 GRANTING TO LIFT
THE ATTACHMENT MADE AS PER ORDER IN I.A NO. 2/2023.
06-09-2024 /True Copy/ Assistant Registrar
