Kerala High Court
Jayaprakash E.P vs Sheney P on 3 November, 2025
2025:KER:83193
TR.P(CRL.) NO. 98 OF 2025
& TR.P (C) NO.575 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
MONDAY, THE 3RD DAY OF NOVEMBER 2025/12TH KARTHIKA, 1947
TR.P(CRL.) NO. 98 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN MC NO.89 OF
2018 OF FAMILY COURT, PATHANAMTHITTA
PETITIONER/RESPONDENT:
JAYAPRAKASH E.P.
AGED 57 YEARS
S/O PADMANABHAN, AMRITHA SAGAR,
THENIHPPALAM P.O., KADAIKKATTUPARA ROAD,
MUDRA CORNER, MALAPURAM DISTRICT,
PRESENTLY RESIDING AT ATILYA SAGAR,
SIVAGIRI NAGAR, KULAI HASABETTUE P.O.,
DAKSHINA KANNADA,
KARNATAKA 575019, PIN - 676121
BY ADV JAYAPRAKASH E.P. (PARTY-IN-PERSON)
RESPONDENTS/PETITIONERS:
1 SHENEY P
AGED 48 YEARS
ANJALI HOUSE, THUVAYOOR SOUTH P.O.,
KADAMPANAD VILLAGE, ADOOR TALUK,
PATHANAMTHITTA DISTRICT
PRESENTLY WORKING AT MATHSYAFED HEAD OFFICE,
(DATA ENTY OPERATOR), KAMALASWARAM,
MANARCUD P.O., THIRUVANANTHAPURAM,
PIN - 695 009
2 AMRITHA JAYAPRAKASH
AGED 27 YEARS
ANJALI HOUSE, THUVAYOOR SOUTH P.O.,
KADAMPANAD VILLAGE, ADOOR TALUK,
PATHANAMTHITTA DISTRICT, PIN - 691553
BY ADV KEVIN JAMES
2025:KER:83193
TR.P(CRL.) NO. 98 OF 2025
& TR.P (C) NO.575 OF 2025
2
THIS TRANSFER PETITION (CRIMINAL) HAVING COME UP
FOR ORDERS ON 03.11.2025, ALONG WITH Tr.P(C).575/2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:83193
TR.P(CRL.) NO. 98 OF 2025
& TR.P (C) NO.575 OF 2025
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
MONDAY, THE 3RD DAY OF NOVEMBER 2025/12TH KARTHIKA, 1947
TR.P(C) NO. 575 OF 2025
OP NO.1214 OF 2017 OF FAMILY COURT, PATHANAMTHITTA
PETITIONER/RESPONDENT:
1 JAYAPRAKASH E.P.
AGED 57 YEARS
S/O PADMANABHAN, AMRITH SAGAR,
THENIHPPALAM P.O., KADAIKKATTUPARA ROAD,
MUDRA CORNER, MALAPPURAM DISTRICT 673636.
PRESENTLY RESIDING AT ATULYA SAGAR,
SIVAGIRI NAGAR, KULAI HASABETTUE P.O.,
DAKSHINA KANNADA, KARNATAKA 575019
2 SULOCHANA E P (NO MORE)
W/O. LATE AMRITHA SAGAR, THENIHPPALAM P.O.,
KADAIKKATTUPARA ROAD, MUDRA CORNER, MALAPPURAM
DISTRICT, PIN - 673636
3 PADMANABHAN NAIR (NO MORE)
AMRITHA SAGAR, THENIHPPALAM P.O.,
KADAIKKATTUPARA ROAD, MUDRA CORNER,
MALAPPURAM DISTRICT ., PIN - 673636
BY ADV JAYAPRAKASH E.P. (PARTY-IN-PERSON)
RESPONDENT/PETITIONER:
SHENEY P
AGED 48 YEARS
ANJALI HOUSE, THUVAYOOR SOUTH P.O., KADAMPANAD
VILLAGE, ADOOR TALUK, PATHANAMTHITTA DISTRICT
PRESENTLY WORKING AT MATHSYAFED HEAD OFFICE,
(DATA ENTRY OPERATOR), KAMALASWARAM,
MANARCUDP.O., THIRUVANANTHAPURAM, PIN - 695
009, PIN - 691553
BY ADVS.
SHRI.KEVIN JAMES
2025:KER:83193
TR.P(CRL.) NO. 98 OF 2025
& TR.P (C) NO.575 OF 2025
4
SHRI.ABHIJITH K.B
SMT.SHABNAM SAIDALAVI
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ORDERS ON 03.11.2025, ALONG WITH Tr.P(Crl.).98/2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:83193
TR.P(CRL.) NO. 98 OF 2025
& TR.P (C) NO.575 OF 2025
5
COMMON ORDER
in TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 Dated this the 3rd day of November, 2025 Tr.P.(Crl.) No.98/2025 has been filed under Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 by the petitioner who is the respondent in MC No.89/2018, now pending before the Family Court, Pathanamthitta, seeking the following prayers:
"1. Transfer M.C.No.89/2018 from the Family Court, Pathanamthitta to the Family Court, Kozhikode (where the marriage was solemnized), or in the alternative, to any other Family Court in Kasargod near to his place of residence.
2. Order to withdraw/remove all the affidavits and petitions filed with wrong cause titles and Exhibits in MC 89/18 filed with the intention of introducing fresh document with a view to high jack appeal process.
2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 6
3. To take action against the advocate Abijith K.B. for misuse of remand order and process of law by not complying the ethics of filing complete petition. There by protracting the Case further.
4. Stay all further proceedings in M.C.No.89/2018 at Pathanamthitta Family Court pending disposal of this Transfer Petition (Criminal)."
2. Tr.P.(C) No.575/2025 is a petition filed under Section 24 of the Code of Civil Procedure, 1908, by the petitioner, seeking the following prayers:
"1. Transfer O.P.No.1214/2017 from the Family Court, Pathanamthitta to the Family Court, Kozhikode (where the marriage was solemnized), or in the alternative, to any other Family Court in Kasargod near to his place of residence.
2. Order to withdraw/remove all the affidavits and petitions filed with wrong cause titles and Exhibits in O.P.No.1214/2017 filed with the intention of introducing fresh document with a view to high jack appeal process.
3. To take action against the advocate Abijith 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 7 K.B. for misuse of remand order and process of law by not complying the ethics of filing complete petition. There by protracting the Case further.
4. Stay all further proceedings in O.P.No.1214/2017 at Pathanamthitta Family Court pending disposal of this Transfer Petition (Criminal)."
3. Heard the petitioner, who appeared as a party in person, and Adv. Kevin James, appearing for the respondent.
4. According to the petitioner, MC No.89/2018 has been pending before the Family Court, Pathanamthitta and now the petitioner wants to transfer the same to the Family Court, Kozhikode, where he intends to reside at present. According to him, otherwise, he has medical issues.
Annexure A17 to Annexure A20 are produced to show that he has been suffering from diabetes. In this connection, it is relevant to note that the address of the petitioner is shown as 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 8 'Tirur, Malappuram' in the proceedings before the Family Court.
5. Per contra, the learned counsel for the respondent would submit that this MC was earlier allowed, after transfer of the same to the Family Court, Thiruvalla, acting on the transfer petition filed by the petitioner as per Annexure A6 and re-transfer of the same to the Family Court, Pathanamthitta as requested by the Judge, when the petitioner's conduct was found not tolerable. Against the order passed by the Family Court, Pathanamthitta, RPFC No.501/2023 was filed before this Court and the matter was remanded for fixing the quantum alone and what remains now is to pronounce the order on fixing the quantum. At this juncture, the petitioner wants to transfer the MC to avoid pronouncement of order.
6. On perusal of the case records, it is seen that, transfer petitions, viz., Tr.P.(Crl.) No.98/2025, along with 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 9 Tr.P.(C) No.575/2025, were posted before the Hon'ble Dr.Justice Kauser Edappagath, as per the order of the Hon'ble the Chief Justice dated 13.10.2025, to be considered by the same Judge who has been dealing with roster of Tr.P.(Crl.). Since the learned Single Judge avoided the matter, these petitions have been posted before this Bench, as the avoided matters of the Hon'ble Dr.Justice Kauser Edappagath to be posted before this Bench as per roster.
7. The genesis of reaching Tr.P.(Crl.) No.98/2025 as well as Tr.P.(C).No.575/2025 has been briefly stated since the petitioner, who appeared as party in person, insisted for posting these transfer petitions before the Hon'ble Mr.Justice K.Natarajan who has been dealing with transfer petitions (civil). In view of the order of the Hon'ble the Chief Justice who is the master of the roster, this Court cannot make change in the roster and accordingly, repelling 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 10 the contentions raised by the petitioner regarding roster, both these matters heard today.
8. Going through the averments in Tr.P.(Crl.) No.98/2025, it could be seen that as early in the year 2023, the petitioner filed Tr.P.Crl.65/2022 through Adv.Resmi A, seeking transfer of MC 89/2018, which was pending before the Family Court, Pathanamthitta. In paragraph Nos.4 to 11 this Court observed as under:
"4. The learned counsel for the petitioner argued that the petitioner has been residing in Kozhikode and therefore, he had arranged lawyers to contest the case before the Family Court. He also would submit that MC was listed for evidence on 13.07.2022 and on 13.07.2022, the petitioner was present. Respondent and counsel absent and another counsel represented for the respondent. Accordingly, the case was posted for cross-examination of the petitioner, as last on 14.07.2022. On 14.07.2022, the respondent was absent and the case posted for cross-examination on 16.07.2022. On 16.07.2022, the case posted for evidence or for settlement as last chance on 01.08.2022. It is pointed out by the learned counsel for the petitioner that on 01.08.2022, the court recorded in the order sheet as under:
2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 11 "both parties were present and then the respondent came in front of the dais without any provocation shouted before me that he has no faith on me and I have not recorded his deposition as such he deposed. Then he made loud noise in the open court and forcefully fisted on the desk. On hearing his shouting people including advocates and clients gathered in the court hall. Then one advocate asked him not to shout before the Court. Then this person shouted against that counsel and threatened him. Then only to keep the decorum of the Court I directed the police official who was on Court duty to remove him from the Court hall. I bonafidely believe that a normal person will not behave in such a manner in the court hall. During this time the wife of this person was making oral complaint that the daughter who is along with the father, called the mother and informed that the father is threatening her."
5. He also would submit that at present the first respondent has been employed in Matsyafed, Thiruvananthapuram, though he would allege that she has been staying along with her parents in Adoor in the affidavit filed in response to this transfer petition. According to the learned counsel for the petitioner, since the Family Court Judge was prejudiced, the petitioner apprehends that there will not be a fair trial and unbiased order. Therefore, transfer 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 12 as sought for to any other court, which is convenient to the respondents, so as to meet the ends of justice, is to be allowed.
6. However, the learned counsel for the respondents would submit that there are atrocities on the hands of the petitioner and criminal cases also there. According to the learned counsel for the respondents, what has been recorded by the Family Court is the precise form of an event, which is having a wider compass, and therefore, the same shall not be a ground to transfer a case, and if so, proper disposal of the case, within a time frame could not be materialized. Further, the same is inconvenient for the respondents. On that premise, he pressed dismissal of this petition.
7. Since there are allegations against the Judge, this Court called for a report from the Family Court, Pathanamthitta. As per letter dated 24.09.2022, the learned Family Court Judge sent a reply denying the allegations.
8. However, it is pointed out by the learned counsel for the petitioner that the evidence extracted during cross- examination of PW1 was not fully recorded and the evidence given by RW1 also was not fully recorded.
9. The allegations against the Judge may not be a ground to transfer a case. I am not even inclined to hold that the allegations raised by the contesting parties each other or the allegations against the Judge are true to decide the 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 13 transfer of this case on merits. However, it appears that a maintenance petition filed by the respondents herein seeking maintenance being stalled because of the situation submitted by the parties concerned. Therefore, in order to give a quietus to the litigation in between the parties pending as MC 89/2018, and to render justice between the parties by way of fair trial, I am inclined to allow this petition.
10. Accordingly, MC No.89/2018 pending before the Family Court, Pathanamthitta stands transferred to Family Court, Thiruvalla, a convenient court near to the residence of the respondents, with a direction to the Family Court, Thiruvalla to expedite the trial, untrammeled by the contra submissions made and narrated before this Court, giving liberty to both parties to adduce evidence freely and independently, so that their grievance will be addressed.
11. It is submitted by both sides that OP.No.1159/2017 in between the same parties also has been pending before the Family Court, Pathanamthitta and the petitioner herein sought for transfer of the same by filing Tr.P.(C) No. 526/2022. The learned counsel would submit that the transfer order passed in this case will be informed to the jurisdiction of the learned Judge considering the above transfer petition."
2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 14 Thus, in Tr.P.(Crl).No.65/2022 also, the petitioner's plea and attitude towards the Court had been specifically dealt with.
However, taking note of the facts involved, this Court directed MC 89/2018 (the present case) to be transferred to Family Court, Thiruvalla. Annexure A6 is the order produced in this regard, at the instance of the petitioner, passed by me.
It is relevant to note that in view of Annexure A6 order, M.C. 89/2022 was transferred to the Family Court, Thiruvalla from the Family Court, Pathanamthitta, acting on a transfer petition, viz., Tr.P.(C).No.526/2022, seeking transfer of O.P.No.1159/2017 from the Family Court, Pathanamthitta to the Family Court, Thiruvananthapuram, Kozhikode or any other Family Court in the State by the petitioner herein and O.P.No.1159/2017 also was transferred to Family Court, Thiruvalla from the Family Court, Pathanamthitta in consonance with Annexure A6 order. It is discernible that the petitioner is in the habit of filing transfer petitions after raising 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 15 unnecessary allegations against the Judicial Officers and his intention was to drag the proceedings and to deny the reliefs to his wife and child. In Tr.P.(Crl.) No.98/2025, the petitioner extracted A diary proceedings before the Family Court, in page No.16 and the same reads as under:
"Petitioner present. Respondent (party in person) present. Respondent expressed his difficulty to cross examination the petitioner. According to him he is suffering from several ailments including cardiac ailments. He has to undergo follow up treatment for cardiac ailment. According to him he is physically infirm and his health condition is such that he cannot shoulder any risk or tension owing to the nature of his ailment. It is also contended that he was served with additional witness schedule but copy of proof affidavit of those witnesses were not served to him. It is also argued that he was served with copy of proof affidavit of petitioner and a few related documents through email and he is unable to go through the same due to risk of virus / hacking. He insisted for serving copy of the proceedings through court. He requested for adjournment. He filed a memo in writing disputing the veracity of the documents relied on by the petitioner in her affidavit and also filed a memo together with 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 16 copies of his medical records. As the respondent sought for an adjournment, he was asked to explain the time needed for the time examining the witness. He failed to give a fixed time. Being a case wherein time bound disposal was ordered, I asked him to suggest a date for cross examination. He failed to suggest any date rather expressed his difficulty to travel from mangalore to reach this court. When the possibility of engaging a lawyer was explored, he expressed his difficulties. According to him a group of lawyers are against him. Recently they made allegation against him as to false threat offered by him and it might have caused prejudice to this court it is submitted. He urged for transferring the case to some other court. Petitioner at the same time through her counsel argued that it is a dilatory tactics to protract the proceedings. Being a case wherein time based disposal was ordered, address Honourable High court for further instruction. Await order to 03.10.2025"
9. In page No.12 of Tr.P.(C.) No.575/2025, the petitioner extracted B diary proceedings before the Family Court, and the same reads as under:
2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 17 "Petitioner present. Respondent joined online. He is not represented by a lawyer. Today case is posted for evidence. Counsel for the petitioner submitted that proof affidavit filed. But the case of the respondent is that proof affidavit is seen filed in MC 89/2018. Where evidence of the petitioner was earlier recorded and he was not served copy of the documents. It is also argued by the respondent that copy of documents which were already admitted in evidence were again tendered in evidence with a view to mislead the court. The case of the counsel for the petitioner is that on the last posting date he made on attempt to serve copy of the documents but the respondent willfully refused the same with a view to protract the matter. It is also argued that as joint trial of this case with MC 89/2018 was ordered said case number is also shown in the proof affidavit. When the respondent was asked about his readiness to cross examine the petitioner subjected to the aforesaid objection, he sought time. As the respondent was not served with copies of all documents referred in the affidavit in lieu of chief examination it is ordered to serve the same through e-mail of the respondent today itself. Petitioner shall file a memo to the effect that documents were duly served through e-mail. So far as the other objections are considered, it is made clear that any recital in the 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 18 affidavit as to the MC case will be expunged and documents already tendered evidence again. Being a case where time bound disposal was ordered by the Honourable High Court case is adjourned for evidence. Respondent urged for 15 days' time for cross examination owing to him ill health but no medical certificate produced. Being a case where time bound disposal was ordered case is adjourned to 16.09.2025. Petitioner shall appear in person. Last chance for cross examination of petitioner to 16.09.2025"
10. In fact, the attitude of the petitioner in conducting the case could be gathered from the above observations.
11. It is discernible that even though as per Annexure A6 and Annexure A7 orders, this Court transferred these cases originally pending before the Family Court, pathanamthitta to the Family Court, Thiruvalla, again, these matters are re-transferred to the Family Court, Pathanamthitta since the Family Court Judge, Thiruvalla reported that he could not proceed with these matters 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 19 because of the hostile attitude of the petitioner.
12. This is an MC filed in the year 2018, and the wife and child are awaiting fixation of the quantum of maintenance alone by the Family Court, in obedience to the direction issued by this Court.
13. On perusal of the facts involved, it could be seen that, an earlier order had been passed in this matter, and while considering the revision arising out of the same, this Court remanded the case for the purpose of fixing the quantum. While arguing this case, the petitioner pressed for transfer of these cases to Kozhikode, a place where he proposes to reside, even though in the first prayer in these petitions is to transfer the cases to a Court in Kasargod, where he has been residing.
14. Adverting to Annexure 17 to Annexure 20 produced by the petitioner claiming that he has been suffering from diabetes, it is true that he has been taking 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 20 medicine for diabetes. However, at the same time, the petitioner has been conducting various litigations personally.
Therefore, the medical grounds urged by the petitioner, simply on the submission that he has diabetes, would not help the petitioner in getting transfer of the cases sought for herein, for the reasons otherwise discussed.
15. Having considered the facts discussed, it could be gathered that the transfers sought for in these petitions are with intention to drag the matters, without any justification by raising unsustainable contentions in both petitions.
16. Regarding the reliefs Nos.2 and 3 are concerned, those aspects cannot be considered in transfer petitions. Otherwise, the two reliefs cannot be granted at all.
Therefore, these petitions lack merits and are dismissed accordingly.
2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 21 Registry is directed to forward a copy of this order to the Family Court concerned forthwith.
Sd/-
A. BADHARUDEEN JUDGE nkr 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 22 APPENDIX OF TR.P(CRL.) 98/2025 PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF PETITION IN O.P. 1159/2017 (RENUMBERED AS O.P. 1214/2017, PATHANAMTHITTA).
ANNEXURE A2 TRUE COPY OF IN M.C. 89/2018 JUDGEMENT/ORDER ANNEXURE A3 TRUE COPY OF ORDER IN TRPC 246/2025, DIRECTING OP AND MC TO BE HEARD TOGETHER.
ANNEXURE A4 TRUE COPIES OF REMAND ORDERS IN RPFC
501/2023 AND RPFC 16/2024 DATED
27.01.2025.
ANNEXURE A5 TRUE COPY OF SUBSTITUTION CHIEF
AFFIDAVIT FILED IN MC 89/2018 ON
01.09.2025.
ANNEXURE A6 TRUE COPIES OF HIGH COURT ORDERS IN
TRP (CRL) 65/2022
ANNEXURE A7 TRUE COPY OF TRP (C) 526/2022,
DIRECTING JOINT TRIAL OF O.P.
1159/2017 AND M.C. 89/2018.
ANNEXURE A8 TRUE COPIES OF SCREEN SHORT SPA FOLDER
SUBMITTED HERE WITH
ANNEXURE A9 TRUE COPIES OF LIST OF DOCUMENTS GIVEN
TO PETITIONER HERE IN IS SUBMITTED
HERE WITH
ANNEXURE A10 TRUE COPIES OF B DIARY DATED 08.09.21
ANNEXURE A11 TRUE COPY OF IA NO. 9/2025 FILED IN MC
89/2018AND JOINT TRIAL WITH OP
1214/2017.
ANNEXURE A12 THE TRUE COPY OF ADDITIONAL WITNESSES
LIST WITHOUT ANY AFFIDAVIT
ANNEXURE A13 PRINTOUT OF CASE STATUS OF MC 89/2018
FROM COURT RECORDS, SHOWING REPEATED RETURN OF SUMMONS AND LACK OF TRACKING DETAILS ANNEXURE A14 TRUE COPY OF FINAL ORDER OF HIGH COURT IN RPFC 501/23 (EXTENSION OF REMAND PERIOD).
ANNEXURE A15 TRUE COPY OF RELINQUISHMENT OF VAKALAT BY ADVOCATE SANTHOSH E.K. ANNEXURE A16 TRUE COPY OF NOTICE ALLEGEDLY RECEIVED 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 23 BY ADVOCATE SANTHOSH E.K. AFTER VAKKALAT WAS RELINQUISHED.
ANNEXURE A17 TRUE COPIES OF DOCTOR'S PRESCRIPTION (PROOF OF DIABETIC) ANNEXURE A18 TRUE COPIES OF DOCTOR'S PRESCRIPTION WITH PLAN OF CASE SUBMITTED HEREWITH ANNEXURE A19 TRUE COPIES OF LAB TEST REPORT ANNEXURE A20 TRUE COPIES OF TMT REPORT ANNEXURE A21 TRUE COPIES OF A DIARY DATED 16.09.25 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 24 APPENDIX OF TR.P(C) 575/2025 PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF PETITION IN O.P. 1159/2017 (RENUMBERED AS O.P. 1214/2017, PATHANAMTHITTA).
ANNEXURE A2 TRUE COPY OF M.C. 89/2018 JUDGMENT/ORDER ANNEXURE A3 TRUE COPY OF ORDER IN TRPC 246/2025, DIRECTING OP AND MC TO BE HEARD TOGETHER.
ANNEXURE A4 TRUE COPIES OF REMAND ORDERS IN RPFC
501/2023 AND RPFC 16/2024 DATED
27.01.2025.
ANNEXURE A5 TRUE COPY OF SUBSTITUTION CHIEF
AFFIDAVIT FILED IN MC 89/2018 ON
01.09.2025.
ANNEXURE A6 TRUE COPIES OF HIGH COURT ORDERS IN
TRP (CRL) 65/2022
ANNEXURE A7 TRUE COPY OF TRP (C) 526/2022,
DIRECTING JOINT TRIAL OF O.P.
1159/2017 AND M.C. 89/2018.
ANNEXURE A8 TRUE COPIES OF SCREEN SHORT SPA FOLDER
SUBMITTED HERE WITH
ANNEXURE A9 TRUE COPIES OF LIST OF DOCUMENTS GIVEN
TO PETITIONER HERE IN IS SUBMITTED
HERE WITH
ANNEXURE A10 TRUE COPIES OF A DIARY DATED 08.09.25
ANNEXURE A11 TRUE COPY OF IA NO. 9/2025 FILED IN MC
89/2018 AND JOINT TRIAL WITH OP
1214/2017.
ANNEXURE A12 THE TRUE COPY OF ADDITIONAL WITNESSES
LIST WITHOUT ANY AFFIDAVIT
ANNEXURE A13 PRINTOUT OF CASE STATUS OF MC 89/2018
FROM COURT RECORDS, SHOWING REPEATED RETURN OF SUMMONS AND LACK OF TRACKING DETAILS ANNEXURE A14 TRUE COPY OF FINAL ORDER OF HIGH COURT IN RPFC 501/23 (EXTENSION OF REMAND PERIOD).
ANNEXURE A15 TRUE COPY OF RELINQUISHMENT OF VAKALAT BY ADVOCATE SANTHOSH E.K. ANNEXURE A16 TRUE COPY OF NOTICE ALLEGEDLY RECEIVED 2025:KER:83193 TR.P(CRL.) NO. 98 OF 2025 & TR.P (C) NO.575 OF 2025 25 BY ADVOCATE SANTHOSH E.K. AFTER VAKKALAT WAS RELINQUISHED.
ANNEXURE A17 TRUE COPIES OF DOCTOR'S PRESCRIPTION (PROOF OF DIABETIC) ANNEXURE A18 TRUE COPIES OF DOCTOR'S PRESCRIPTION WITH PLAN OF CASE SUBMITTED HEREWITH ANNEXURE A19 TRUE COPIES OF LAB TEST REPORT ANNEXURE A20 TRUE COPIES OF TMT REPORT ANNEXURE A21 TRUE COPIES OF A DIARY DATED 16.09.25 RESPONDENT ANNEXURES ANNEXURE R1(A) TRUE COPY OF THE CRL M APPL NO:1/2025 IN RPFC:501/2023 FILED BY THE PETITIONER ANNEXURE R1(B) THE TRUE COPY OF THE AFFIDAVIT DATED 16/9/2025 FILED BY ME BEFORE THE FAMILY COURT, PATHANAMTHITTA