Y.M. Bright vs Padmakuamari A on 9 March, 2026

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Kerala High Court

Y.M. Bright vs Padmakuamari A on 9 March, 2026

Bench: T.R.Ravi

                                                          2026:KER:20861

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE T.R.RAVI

  MONDAY, THE 9TH DAY OF MARCH 2026 / 18TH PHALGUNA, 1947

                       OP(C) NO. 621 OF 2026

  AGAINST THE ORDER DATED 10.12.2025 IN IA 1448/2025 IN OS

            NO.350 OF 2015 OF MUNSIFF COURT, ATTINGAL

PETITIONER/PETITIONER (DEFENDANT):

            Y.M. BRIGHT
            AGED 49 YEARS
            S/O YESUDASAN, HOUSE NO. IX/116, KESAVAPURAM
            THIRUVATTOOR P.O, KANYAKUMARI DISTRICT
            TAMIL NADU, PIN - 629702.


            BY ADVS.
            SRI.S.JATHIN DAS
            SMT.S.AGILA
            SMT.NEETHU SATHEESH
            SRI.ARUN S.



RESPONDENT/COUNTER PETITIONER (PLAINTIFF):

            PADMAKUAMARI A
            AGED 60 YEARS, ABHILASH COTTAGE, KUDAVOOR P.O
            THONNAKKAL, THIRUVANANTHAPURAM DISTRICT,
            PIN - 695317.



     THIS     OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
09.03.2026,     THE   COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
                                                    2026:KER:20861
OP(C) NO. 621 OF 2026
                                 2

                          T.R. RAVI, J.
           --------------------------------------------
                    O.P(C) No.621 of 2026
            --------------------------------------------
             Dated this the 09th day of March, 2026

                           JUDGMENT

The original petition has been filed challenging the order in I.A.No.1448 of 2025 in O.S.No.350 of 2015 on the file of Munsiff Court, Attingal, copy of which has been produced as Ext.P4. The prayer in I.A.No.1448 of 2025 is to review the order dismissing the request for sending the records to the FSL. The court after considering the averments in the petition found that the reason of illness stated cannot be accepted since, during the same period the petitioner had appeared before the Munsiff Court, Nedumangad and deposed. There is nothing to show that the above finding was wrong.

In the above circumstances, I do not find any reason to interfere with the order dated 10.12.2025. The original petition fails and is dismissed.

Sd/-

T.R.RAVI JUDGE mpm 2026:KER:20861 OP(C) NO. 621 OF 2026 3 APPENDIX OF OP(C) NO. 621 OF 2026 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE PLAINT IN O.S. NO.

350/2015 FILED BY THE RESPONDENT BEFORE THE MUNSIFF'S COURT, ATTINGAL DATED 4.7.2015.

Exhibit P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER IN O.S. NO. 350/2015 DATED 2.2.2016.

Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF MUNSIFF'S COURT, ATTINGAL IN O.S. NO. 350/2015.

Exhibit P4 TRUE COPY OF THE ORDER DATED 10.12.2025 IN IA NO. 1448/2024 IN O.S. NO. 350/2015 ON THE FILE OF MUNSIFF'S COURT, ATTINGAL.

Exhibit P5 TRUE COPY OF THE MEDICAL REPORT DATED 3.1.2026 ISSUED TO PETITIONER.

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