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Kerala High Court

S.Sasidahran Nair vs Nikhila S.Nair on 20 February, 2015

Author: K. Ramakrishnan

Bench: C.K.Abdul Rehim, K.Ramakrishnan

       

  

   

 
 
                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                               PRESENT:

                        THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
                                                      &
                        THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN

                  WEDNESDAY, THE 8TH DAY OF JULY 2015/17TH ASHADHA, 1937

                                    OP (FC).No. 147 of 2015 (R)
                                    --------------------------------------
                       AGAINST THE ORDER IN O.P.149/2014 of FAMILY COURT,
                                    ATTINGAL, DATED 20.02.2015


PETITIONER(S):
----------------------

            S.SASIDAHRAN NAIR, AGED 53 YEARS,
            S/O.SIVASANKARA PILLAI,
            CHEKKALAVILAKATHUVEEDU, PURAVOOR, KIZHUVALLAM VILLAGE,
            CHERAYINKEEZHU TALUK, THIRUVANANTHAPURAM DISTRICT,
            REPRESENTED BY THE POWER OF ATTORNEY HOLDER NISHAD,
            AGED 34 YEARS, S/O. SOMAN NAIR, KUNNILCHARUVILA PUTHENVEEDU,
            14 LMS, ATTINGAL VILLAGE, CHERAYINKEEZHU TALUK,
            THIRUVANANTHAPURAM DISTRICT.


             BY ADVS.SRI.JOHNSON GOMEZ
                        SRI.S.BIJU (KIZHAKKANELA)


RESPONDENT(S):
------------------------


            NIKHILA S.NAIR, AGED 18 YEARS,
            D/O. SMITHA, GANGAKUDEER, NEAR LMS JUNCTION,
            ATTINGAL VILLAGE, CHERAYINKEEZHU TALUK,
            THIRUVANANTHAPURAM DISTRICT - 695 102.


            THIS OP (FAMILYCOURT) HAVING BEEN FINALLY HEARD ON 08-07-2015, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

                                        :2:

OP (FC).No. 147 of 2015



                                    APPENDIX


PETITIONER'S EXHIBITS     :




       EXT.P1          :  COPY OF THE ORIGINAL PETITION IN O.P.149/14 BEFORE
                          THE FAMILY COURT, ATTINGAL.

       EXT.P2          :  COPY OF THE OBJECTION IN O.P.NO.149/2014 FILED BY
                          THE PETITIONER BEFORE THE FAMILY COURT, ATTINGAL.

       EXT.P3          :  COPY OF THE ORDER DATED 20.02.2015 PASSED BY THE
                          FAMILY COURT, ATTINGAL IN O.P.149/2014.

       EXT.P4          :  CERTIFIED COPY OF THE POWER OF ATTORNEY DATED
                          08.07.2014 EXECUTED BY THE PETITIONER AND
                          PRODUCED BEFORE THE FAMILY COURT.




RESPONDENT'S EXHIBITS     :      NIL




                                  // True Copy//

                                                                 P.A. to Judge
ss



                           C.K. ABDUL REHIM &

                         K. RAMAKRISHNAN, JJ.
          -----------------------------------------------------------------------
                          O.P.(F.C.) No.147 of 2015
           --------------------------------------------------------------------
                  Dated this the 8th day of July, 2015


                                    JUDGMENT

C.K. Abdul Rehim, J Learned counsel for the petitioner submits that the issue involved in this petition has become infructuous in view of the settlement arrived at between the parties.

Therefore the petition is dismissed as infructuous.

Sd/-

C.K. Abdul Rehim, Judge Sd/-

K. Ramakrishnan, Judge // True Copy// P.A. to Judge ss