RISNA Vs. STATE OF KERALA

JUDGEMENT

(1.) The above Writ petition is filed with the following prayers;

(2.) When this Writ petition came up for consideration, this Court passed the following order on 12.11.2019.

(3.) Subsequently, the interim order was extended until further orders. The dispute is between the petitioner and the respondent Nos.5 and 6. Respondent No.5 is the husband of the petitioner and the 6th respondent is the mother in law of the petitioner. There is some matrimonial dispute between the petitioner and the 5th respondent. There is an interim order passed by the Magistrate court as evident from Ext.P5 order.