SUNITHA C. NAIR Vs. SANDEEP KUMAR K.B

JUDGEMENT

(1.) The petitioner filed O.P.No.267 of 2016 before the Family Court, Pathanamthitta seeking a decree of return of gold ornaments, household articles and realisation of money. She has filed I.A.No.2 of 2022 seeking leave to amend the original petition. The Family Court did not grant leave. Ext.P5 is the order dismissing I.A.No.2 of 2022. Feeling aggrieved thereof, the petitioner has filed this Original Petition under Article 227 of the Constitution of India.

(2.) The respondents entered appearance pursuant to notice. An interim order directing the Family Court to keep the proceedings in O.P.No.267 of 2016 in abeyance for a period of three weeks was granted on 5/12/2022. That order was subsequently extended for a period of two months.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.