RESHMA C P Vs. P K JAYAN

JUDGEMENT

(1.) This Original Petition (Family Court) is filed under Art 227 of the Constitution of India seeking the following reliefs;

(2.) Though notice was served on the respondent, there was no appearance for the respondent. Heard the learned counsel for the petitioner and Adv. Sri. M.P. Sreekrishnan, who assisted this Court as amicus curiae.

(3.) During the pendency of this proceedings, the petitioner filed I.A. No. 10813 of 2012 to amend the Original Petition (FC) by incorporating a sentence in the last portion of paragraph 6 of the Original Petition, which reads as follows: