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Kerala High Court
Kurian George vs Anu Juneo on 23 February, 2026
Author: Devan Ramachandran
Bench: Devan Ramachandran
2026:KER:15955
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
MONDAY, THE 23RD DAY OF FEBRUARY 2026 / 4TH PHALGUNA,
1947
OP (FC) NO. 130 OF 2026
IA 7/2025 IN OP NO.995 OF 2020 OF FAMILY COURT,
IRINJALAKUDA
PETITIONER/PETITIONER IN IA NO.7 & 28 OF 2025/
1ST RESPONDENT IN OP NO.995/2020:
KURIAN GEORGE, AGED 38 YEARS
S/O. GEORGEKUTTY, MARIYA HOUSE,
28/2513 D, 3RD CROSS, RAVINDRAN ROAD,
KADAVANTHRA, KOCHI, PIN - 682020.
BY ADVS.
SMT.KARTHIKA MARIA
SRI.ARUN THOMAS
SRI.ANIL SEBASTIAN PULICKEL
SHRI.KURIAN ANTONY MATHEW
SHRI.MATHEW NEVIN THOMAS
SHRI.SHINTO MATHEW ABRAHAM
SMT.VEENA RAVEENDRAN
SMT.ANJALY ELIAS
SMT.NAVYA SEBY
SMT.ALEENA PAUL
SHRI.ADEEN NAZAR
SHRI.ARUN JOSEPH MATHEW
SHRI.NOEL NINAN NINAN
2026:KER:15955
OP (FC) NO. 130 OF 2026
-2-
SHRI.ROHAN MATHEW
SMT.APARNNA S.
SMT.LEAH RACHEL NINAN
RESPONDENTS/RESPONDENT IN IA NO.7 & 28 OF 2025/
PETITIONER & 2ND RESPONDENT IN OP NO.995/2020:
1 ANU JUNEO, AGED 38 YEARS
W/O. KURIAN GEORGE, D/O. JUNEO JOHN,
KANDAMKULATHI HOUSE, POOMANGALAM VILLAGE,
ARIPPALAM P.O, MUKUNDAPURAM TALUK,
THRISSUR, PIN - 680688.
2 ANJU SARA THOMAS, AGED 36 YEARS
D/O. THOMAS, JULPHAR RAK, PRINCETON,
BISMI GARDENS, AVE 2, MAROTTICHUVADU,
EDAPILLY, ERNAKULAM, PIN - 682024.
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 23.02.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2026:KER:15955
OP (FC) NO. 130 OF 2026
-3-
JUDGMENT
Devan Ramachandran, J.
The petitioner singularly pleads that
Exts.P20 and P21 applications in OP No.995/2020
be directed to be taken up and disposed of by
the learned Family Court, Irinjalakuda, within a
time frame to be fixed by this Court.
2. Interestingly, Smt.Karthika Maria -
learned counsel for the petitioner, submitted
that the applications in question were
considered by the learned Family Court at least
twice; and that, they are next listed on
26.03.2026. She impelled an apprehension that,
even on that day, the learned Family Court may
not dispose of the applications.
3. We are afraid that we cannot act on
conjectures and speculations, particularly when
we are fully aware of the workload that each
2026:KER:15955
OP (FC) NO. 130 OF 2026
learned Family Court in Kerala endures.
4. We are consequently of the view that we
must allow the learned Family Court to modulate
its own procedure; and since the matter is
listed on 26.03.2026, the petitioner will have
to wait.
In the afore circumstances, this Original
Petition is closed; however, leaving liberty to
the petitioner to invoke any other remedy,
including to approach this Court appropriately
in future.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
M.B.SNEHALATHA
akv JUDGE
2026:KER:15955
OP (FC) NO. 130 OF 2026
APPENDIX OF OP (FC) NO. 130 OF 2026
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE OP NO. 995/2020 FILED
BY THE 1ST RESPONDENT BEFORE FAMILY
COURT, IRINJALAKUDA
EXHIBIT P2 TRUE COPY OF THE EX PARTE ORDER IN OP
NO. 995/2025 DATED 19.05.2025 ISSUED
BY THE FAMILY COURT, IRINJALAKUDA
EXHIBIT P3 TRUE COPY OF THE MC 53/2018 FILED BY
THE RESPONDENTS ON 09.03.2018 BEFORE
THE FAMILY COURT, IRNJALAKUDA
EXHIBIT P4 TRUE COPY OF THE EX PARTE ORDER IN MC
53/2018 DATED 18.03.2020 PASSED BY THE
FAMILY COURT, IRNJALAKUDA
EXHIBIT P5 COPY OF THE PHOTOGRAPHS DATED
13.01.2021 OF THE MARRIAGE OF THE 1ST
RESPONDENT
EXHIBIT P6 COPY OF THE SCREENSHOTS OF THE
FACEBOOK POST OF MR.PAVAN RAJ DATED
20.03.2021
EXHIBIT P7 TRUE COPY OF THE PROCEDURAL ORDER
DATED 06.06.2023 PASSED BY THE FAMILY
COURT, IRINJALAKUDA
EXHIBIT P8 TRUE COPY OF THE ORDER DATED
11.09.2023 IN MP 37/2021 & 38/2021
PASSED BY THE FAMILY COURT,
IRINJALAKUDA
EXHIBIT P8(A) TRUE COPY OF THE JUDGEMENT IN TR.P(C)
NO. 115/2021 DATED 05.11.2021
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OP (FC) NO. 130 OF 2026
EXHIBIT P9 TRUE COPY OF MP 362/2020 DATED
25.11.2020 FILED BY THE RESPONDENTS IN
EXHIBIT P10 TRUE COPY OF MP NO. 248 OF 2022 IN MC
NO. 53 OF 2018 FILED BY THE 1ST
RESPONDENT ON 10.05.2022
EXHIBIT P11 TRUE COPY OF THE MP 697/2025 FILED BY
THE PETITIONER IN MC 53/2018 BEFORE
THE FAMILY COURT, IRINJALAKUDA DATED
22.08.2025
EXHIBIT P12 TRUE COPY OF THE MP 698/2025 FILED BY
THE PETITIONER IN MC 53/2018 BEFORE
THE FAMILY COURT, IRINJALAKUDA DATED
22.08.2025
EXHIBIT P13 TRUE COPY OF THE JUDGEMENT OF THIS
OF 2025 DATED 26.09.2025
EXHIBIT P14 TRUE COPY OF THE ARREST WARRANT ISSUED
PURSUANT TO MP NO. 362 OF 2020 DATED
18.12.2025
EXHIBIT P15 TRUE COPY OF THE ARREST WARRANT ISSUED
PURSUANT TO MP NO. 248 OF 2022 DATED
18.08.2025
EXHIBIT P16 TRUE COPY OF THE PROCEEDINGS IN MP NO.
362/2020 BEFORE THE FAMILY COURT,
IRINJALAKUDA DATED 11.02.2026
EXHIBIT P17 TRUE COPY OF THE SCREENSHOTS OF
PAYMENT MADE BEFORE THE FAMILY COURT,
IRINJALAKUDA DATED 11.02.2026
EXHIBIT P18 TRUE COPY OF THE INTERIM ORDER DATED
13.02.2026 IN RP NO. 1472/2025 OF THIS
HON'BLE HIGH COURT
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OP (FC) NO. 130 OF 2026
EXHIBIT P19 TRUE COPY FRESH MPS FILED BY THE 2ND
RESPONDENT BEFORE THE FAMILY COURT,
IRINJALAKUDA
EXHIBIT P20 TRUE COPY OF IA 7/2025 FILED BY THE
PETITIONER DATED 29.08.2025 IN OP NO.
EXHIBIT P21 TRUE COPY OF IA 28/2025 FILED BY THE
