UMMER Vs. STATE OF KERALA & ORS,

JUDGEMENT

(1.) This is a petition filed by the petitioner, who is the respondent in M.C.No.265/2014 on the file of the Family Court, Thrissur, challenging Ext.P4 demand notice issued under Sec. 7 and 34 of the Revenue Recovery Act when the Family Court proceeded to recover the amount, since the petitioner failed to pay the amount, as directed in M.C.No.265/2014 for a pretty long time, though the order was passed in the year 2013 (31/5/2013).

(2.) Now, the petitioner wants to interfere with the proceedings initiated legally by the Family Court to recover the amount, based on an order passed by the Family Court, for which no challenge raised so far.

(3.) Therefore, the prayer in the petition cannot be justified.