TREESA POULOSE Vs. JOHN POULOSE

JUDGEMENT

(1.) In this appeal, the appellants who are the petitioners in O.P. No.1087/2011 of Family Court, Ernakulam call into question the legality and propriety of the judgment and decree of dismissal of the said O.P by the Family Court, Ernakulam.

(2.) The parties shall be referred to in this appeal as per their rank in O.P.NO.1087/2011.

(3.) Shorn of unnecessary details, averments in O.P.No.1087/2011 are as follows: