Kerala High Court
R.Rijuraj vs Praseeda S on 13 November, 2015
Author: B. Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
FRIDAY, THE 13TH DAY OF NOVEMBER 2015/22ND KARTHIKA, 1937
RPFC.No. 227 of 2012 ()
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ORDER IN MC 184/2009 OF FAMILY COURT, THIRUVANANTHAPURAM
REVISION PETITIONER/COUNTER PETITIONER:
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R.RIJURAJ, AGED 29 YEARS,
S/O RAJENDRAN, AISWARYA PARK VIEW
PVRA 26 T.B. JUNCTION
ATINGAL, THIRUVANANTHAPURAM EMPLOYED AT AL-SIDRA MEDIA
PB NO.35207, DUBAI, UAE.
BY ADV. SRI.T.G.RAJENDRAN
RESPONDENTS/PETITIONERS:
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PRASEEDA S., AGED 24 YEARS
D/O N.SATHEESH BABU, HOUSE NO.R7, JAI NAGAR
MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM.
R1 BY ADV. SRI.S.SHYAM
R1 BY ADV. SRI.BOBBYMATHEW KOOTHATTUKULAM
R1 BY ADV. SRI.N.SUKUMARAN (SR.)
THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY HEARD
ON 13-11-2015, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
SCL.
B. SUDHEENDRA KUMAR, J.
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R.P.(F.C.) No. 227 of 2012
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Dated this the 13th day of November, 2015
ORDER
When this matter has been taken up for hearing, the learned counsel for the revision petitioner has prayed for granting permission to withdraw the same.
Suffice it to say that having gone through the order impugned, I do not find any infirmity in the order impugned, warranting interference by this Court.
In the result, this R.P.(F.C.) stands dismissed. I make it clear that this order will not take away the right of the petitioner to seek remedies, if any, under law.
Sd/-
B. SUDHEENDRA KUMAR JUDGE Scl/13.11.2015 True Copy PA to Judge