Kerala High Court
Thomas Varghese @ Christy vs Susamma Thomas @ Annamma on 30 January, 2012
Author: K.M.Joseph
Bench: K.M.Joseph, M.L.Joseph Francis
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.M.JOSEPH
&
THE HONOURABLE MR.JUSTICE M.L.JOSEPH FRANCIS
MONDAY, THE 30TH DAY OF JANUARY 2012/10TH MAGHA 1933
WPC.No. 33872 of 2008 (S)
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I.A.663/08 IN O.P.441/07 ON THE FILE OF THE FAMILY COURT, KANNUR.
PETITIONER(S):
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THOMAS VARGHESE @ CHRISTY, AGED 45 YEARS
S/O.KIZHAKKEKARA VARGHESE, KIZHAKKEKARA HOUSE
ADICHIKKAKALA, CHUZHALI AMSOM, NIDUVALUR DESOM
TALIPARAMBA TALUK. REPRESENTED BY POWER OF
ATTORNEY HIS FATHER KIZHAKKEKARA VARGHESE, AGED 72 YRS.
BY ADV. SRI.BLAZE K.JOSE
RESPONDENT(S):
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SUSAMMA THOMAS @ ANNAMMA, AGED 42
YEARS, W/O.THOMAS VARGHESE @ CHRISTY
KIZHAKKEKARA HOUSE, KAPPUMKARA, CHUZHALI AMSOM
NIDUVALUR DESOM, TALIPARAMBA TALUK.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 30-
01-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K.M.JOSEPH & M.L.JOSEPH FRANCIS, JJ.
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W.P.(C) No.33872 of 2008
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Dated 30th January, 2012.
J U D G M E N T
K.M.Joseph, J.
Learned counsel for the petitioner submits that the Writ Petition (Civil) has become infructuous. Accordingly, it is closed as infructuous.
Sd/-
K.M.JOSEPH, JUDGE.
Sd/-
M.L.JOSEPH FRANCIS, JUDGE. tgs (True copy) P.S. to Judge