D N RANJEEVAN Vs. PURNAMI RAJ

JUDGEMENT

(1.) The petitioner has approached this Court against Ext.P4. By Ext.P4 order, the Family Court, Kollam has refused to accept the security offered by the petitioners, having an extent of 2.18 ares of property as sufficient security.

(2.) We heard learned counsel for the petitioners and learned counsel appearing for the first respondent and also for second respondent.

(3.) The petitioners have offered an extent of 2.18 ares of property, as already mentioned, but the Family Court did not accept the security apparently for the following reasons: