Kerala High Court
Anusha.P.R vs Vipin.C.Kumar on 25 April, 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE G.GIRISH
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 25TH DAY OF APRIL 2025 / 5TH VAISAKHA, 1947
OP (FC) NO. 263 OF 2025
ORDER DATED 19.04.2025 IN IA 2/2025 IN GOP NO.406 OF
2025 OF FAMILY COURT,THRISSUR
PETITIONERS/RESPONDENTS IN I.A NO.2/2025 IN G.O.P:
1 ANUSHA.P.R
AGED 32 YEARS
D/O RAMANKUTTY, PARAKKOTTU KIZHAKKETHIL HOUSE,
KANIYARKKODE VILLAGE, THIRUVILWAMALA, THALAPPILLY
TALUK, THRISSUR DISTRICT, PIN - 680588
2 ADITHYA (MINOR)
AGED 12 YEARS
D/O ANUSHA.P.R, PARAKKOTTU KIZHAKKETHIL HOUSE,
KANIYARKKODE VILLAGE, THIRUVILWAMALA, THALAPPILLY
TALUK, THRISSUR DISTRICT, REP. BY MOTHER ANUSHA.P.R
AGED 32 YEARS, D/O RAMANKUTTY, PARAKKOTTU KIZHAKKETHIL
HOUSE, KANIYARKKODE VILLAGE, THIRUVILWAMALA,
THALAPPILLY TALUK, THRISSUR DISTRICT,, PIN - 680588
3 ADITHI, (MINOR)
AGED 12 YEARS
D/O ANUSHA.P.R, PARAKKOTTU KIZHAKKETHIL HOUSE,
KANIYARKKODE VILLAGE, THIRUVILWAMALA, THALAPPILLY
TALUK, THRISSUR DISTRICT, REP. BY MOTHER ANUSHA.P.R
AGED 32 YEARS, D/O RAMANKUTTY, PARAKKOTTU KIZHAKKETHIL
HOUSE, KANIYARKKODE VILLAGE, THIRUVILWAMALA,
THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680588
BY ADVS.
K.R.ARUN KRISHNAN
DEEPA K.RADHAKRISHNAN
SANAL C.S
VISHAK K.V.
RENJITH K.R.
2025:KER:33125
OP(FC)No.263 of 2025 2
RESPONDENT/PETITIONER IN I.A NO.2/2025 IN G.O.P:
VIPIN.C.KUMAR
AGED 42 YEARS
S/O KUMARAN, CHEMMANDA HOUSE, MADAKKATHARA,
VELLANIKKARA VILLAGE, THRISSUR THALUK, THRISSUR
DISTRICT, PIN - 680651
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 25.04.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:33125
OP(FC)No.263 of 2025 3
JUDGMENT
P.V BALAKRISHNAN, J
Considering the relief sought for by the petitioners in this Original
Petition, we are of the view that no notice need be issued to the
respondent.
2. The only prayer sought for by the petitioners is to direct the
Family Court, Thrissur, to issue certified/carbon copy of the order dated
19.04.2025 in I.A No.2 of 2025 in G.O.P No.406/2025, immediately, so
that they can challenge the said order as per law.
3. It is submitted by the petitioners that a copy application has
already been filed on 21.04.2025 and that the same is in order.
4. In the light of the relief sought and the submission made,
we direct the learned Family Court, Thrissur, to issue the certified/carbon
copy of the order dated 19.04.2025 in I.A No.2 of 2025 in G.O.P
No.406/2025, if the copy application is in order. This shall be done by
the Family Court within two days from the date of receipt of a copy of
2025:KER:33125
this judgment. Till then, no coercive steps shall be taken by the Family
Court, on Ext.P7.
The Original Petition is disposed of.
Sd/-
G.GIRISH
JUDGE
Sd/-
P.V BALAKRISHNAN
JUDGE
IAP
2025:KER:33125
APPENDIX OF OP (FC) 263/2025
PETITIONERS' EXHIBITS:
Exhibit P1 A TRUE COPY OF I.A. 2/2025 IN G.O.P. NO.
406/2025 ON THE FILES OF FAMILY COURT,
THRISSUR DATED 12/03/2025
Exhibit P2 A TRUE COPY OF COUNTER FILED BY THE
PETITIONERS IN I.A. 2/2025 IN G.O.P. NO.
406/2025 ON THE FILES OF FAMILY COURT,
THRISSUR DATED 19/04/2025
Exhibit P3 A TRUE COPY OF NOTICE IN OP NO. 406/2025 IN
FORM NO. 8 FROM FAMILY COURT, THRISSUR DATED
20/03/2025
Exhibit P4 A TRUE COPY OF NOTICE IN I.A. NO. 2/2025 IN
GOP NO. 406/2025 FROM FAMILY COURT, THRISSUR
DATED 24/03/2025
Exhibit P5 A TRUE COPY OF PROCEEDINGS IN I.A. NO. 2/2025
IN OP NO. 406/2025 FROM A DIARY OF THE FAMILY
COURT, THRISSUR
Exhibit P6 A TRUE COPY OF I.A. 3/2025 IN G.O.P. NO.
406/2025 DATED 21-04-2025 ON THE FILE OF
FAMILY COURT THRISSUR
Exhibit P7 A TRUE COPY OF I.A. 6/2025 IN G.O.P. NO.
406/2025 DATED 22-04-2025 ON THE FILE OF
FAMILY COURT THRISSUR
