Kerala High Court
Remya Reshmi.V.R vs Jackson George on 12 June, 2020
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 12TH DAY OF JUNE 2020 / 22ND JYAISHTA, 1942
Tr.P(C).No.40 OF 2019
AGAINST THE ORDER/JUDGMENT IN OP 80/2018 OF FAMILY COURT,
NEDUMANGAD
PETITIONER/S/RESPONDENT:
REMYA RESHMI.V.R
AGED 31 YEARS
D/O REMA, RESMI BHAVAN, RESMI BHAVAN, RESMI BHAVAN,
PALLIVETTA, ARYANADU P.O., NEDUMANGAD,
THIRUVANANTHAPURAM, PRESENTLY RESIDING AT KRISHNA
NIVAS, V.R.31, 598/2, 2ND FLOOR, 4TH MAIN 4TH CROSS,
BASUVA NAGAR, MARTHAHALLI P.O., BANGLORE, KARNATAKA.
BY ADV. SRI.SHAJIN S.HAMEED
RESPONDENT/S/PETITIONER:
JACKSON GEORGE,
AGED 31 YEARS, S/O GEORGE JOSEPH, KANNETTUVEEDU,
T.C.17/2461, JAGATHY, THYCADU P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN-695 014.
R1 BY ADV. SRI.VISHNU BHUVANENDRAN
THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
12.06.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Tr.P(C).No.40 OF 2019
2
JUDGMENT
Dismissed as not pressed, in view of the submission of the learned Counsel for the petitioner in this regard.
Sd/-
B.SUDHEENDRA KUMAR JUDGE RK/12.06.2020