Kerala High Court
Sruthydas K M vs The Union Of India on 19 August, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:62612
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 19TH DAY OF AUGUST 2025 / 28TH SRAVANA, 1947
WP(C) NO. 20402 OF 2025
PETITIONER:
*[SRUTHYDAS K M]
AGED 35 YEARS
KOZHISSERY, KOTHAKULAM BEACH,
VALAPPAD, THRISSUR, PIN - 680567
*[THE NAME "SRUTHYDAS K M" CORRECTED AS
"SRUTHIDAS K M" AS PER ORDER DATED 07.08.2025
IN NO.3/2025 IN WPC NO.20402/2025]
BY ADVS.
SMT.C.R.REKHA
SMT.NASRENE SALAM
SRI.RIYAS P.M.
RESPONDENTS:
1 THE UNION OF INDIA
THE SECRETARY, MINISTRY OF LAW &
JUSTICE IN CIVIL MATTERS, 4TH FLOOR,
A-WING, SHASTRI BHAWAN NEW DELHI,
PIN - 110001
2 THE AMBASSADOR' 'EMBASSY OF INDIA'
VILLA NO.86 & 90, STREET NO.941,
AL EITHRA STREET, ZONE 63,
ONAIZA, P O BOX, PIN - 2788
2025:KER:62612
WP(C) No.20402 of 2025
2
3 RAKESH NEDIYIRIPPIL PARAMU
AGED 38 YEARS
NEDIYIRIPPIL HOUSE, KAZHIMBRAM P O
VALAPPAD, CHAVAKKAD, THRISSUR, PIN - 680568
BY ADV.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.08.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:62612
WP(C) No.20402 of 2025
3
JUDGMENT
Dated this the 19th day of August, 2025 The petitioner is the wife of the 3rd respondent, who has permanent address at Valappad, Chavakkad and is residing at Qatar. The petitioner was living with the 3rd respondent and children in Qatar from January, 2019 till June, 2024. The petitioner had marital disputes with the 3 rd respondent due to relationship of the 3 rd respondent with another woman and dowry harassment against the petitioner.
2. The 3rd respondent made an agreement for sale and a Power of Attorney in the petitioner's name without her knowledge forging her signature. At present, the petitioner and 3rd respondent are living separately. The petitioner wants to make sure that the 3rd respondent has not misused her signature nor the Power of Attorney. The petitioner urges this Court to direct the Secretary, Union of India to the Embassy of 2025:KER:62612 WP(C) No.20402 of 2025 4 India, Doha to assure that the Power of Attorney is not registered and has not been used and if at all used, then to declare the document as null so that the petitioner is not at risk for any acts done by the 3rd respondent.
3. The 2nd respondent entered appearance and filed a counter affidavit. In the counter affidavit, the 2nd respondents states that the Embassy of India, Doha, Qatar, on perusal of its records has confirmed that the General Power of Attorney dated 26.02.2024 in the name of Mr.Rakesh Nediyirippil Paramu is forged and has found that no such General Power of Attorney was attested by the Indian Embassy, Doha, Qatar.
4. The alleged General Power of Attorney at Ext.P2 in the writ petition bears the signature of Sri.Anil Kumar Halder, as the Attache, Embassy of India, Doha (Qatar). However, it is submitted that as per the records of the Embassy of India, Doha, Qatar, Sri. Anil Kumar Halder, former 2025:KER:62612 WP(C) No.20402 of 2025 5 Attache, was already transferred from the Indian Embassy in August, 2020. In addition, he retired from the Government service on 31.01.2024 and hence could not have attested the alleged General Power of Attorney. From the above facts, it is clear that the General Power of Attorney is forged since the former Attache was not in Government service as on 26.02.2024.
5. As the Deputy Secretary, CPV Division, Ministry of External Affairs has sworn to an affidavit stating that the General Power of Attorney impugned by the petitioner is forged, no further orders are necessary in the writ petition.
The writ petition is disposed of recording the above statement.
Sd/-
N.NAGARESH JUDGE spk 2025:KER:62612 WP(C) No.20402 of 2025 6 APPENDIX OF WP(C) 20402/2025 PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE AGREEMENT FOR SALE DATED 20/2/24 Exhibit P2 THE TRUE COPY OF THE POWER OF ATTORNEY DATED 26/2/24 Exhibit P3 TRUE COPY OF THE CRIMINAL COMPLAINT RECEIPT LODGED IN VALAPPAD POLICE STATION DATED 21/3/25 Exhibit P4 TRUE COPY OF THE NOTICE OF THE GOP RECEIVED FROM THE KUNNAMKULAM FAMILY COURT NO. 107/2025 DATED 19.02.2025 Exhibit P5 TRUE COPY OF THE MAIL DATED 25/03/2025