V.V.SUDESAN Vs. PRASEENA SUDESAN

JUDGEMENT

(1.) UNDER challenge in this Original Petition is Ext.P8 order passed by the Family Court, Thiruvalla on cheque application No.56/2011-2012 in O.P. No.559 of 2004. By the impugned order, the learned Judge of the Family Court allowed the cheque application filed by the respondent for withdrawing Rs. 2,05,500/- from the amount deposited by the petitioner. Aggrieved by the order so passed by the court below, the petitioner has preferred this Original Petition.

(2.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(3.) LEARNED counsel for the respondent has not raised any serious objection with regard to the necessity of setting aside Ext.P8 order with a direction to consider afresh the matter in the light of the terms of Ext.P1 compromise.