JENCIN MATHEW Vs. BOBY.P.AUGUSTINE

JUDGEMENT

(1.) The petitioner in O.P No.261/2015 on the file of the Family Court, Muvattupuzha is the appellant in Mat.Appeal No.66/2019. The 1st respondent in the appeal, the appellant's husband, is the 1st respondent and his father is the 2nd respondent in the above appeal.

(2.) Mat.Appeal No.393/2019 is filed by the respondents in O.P.261/2015 (the respondents in Mat.Appeal No.66/2019) challenging the order passed in I.A No.221/2019 in O.P 261/2015.

(3.) Since the subsequent Mat.Appeal is filed against a consequential order passed by the Family Court, these appeals are consolidated, heard and disposed of by this common judgment. The parties are for the sake of convenience referred to as "petitioner" and "respondents", as per their status in O.P.261/2015.