DEEPA C. AND ORS. Vs. SADANANDAN P.

JUDGEMENT

(1.) THE Petitioners in I.A. No. 206/2015 in O.P. No. 432/2013, O.P. No. 185/2013 and M.C. No. 155/2013 on the file of the Family Court, Tirur have filed this petition challenging the order under Article 227 of the Constitution of India.

(2.) THESE three petitions were filed by the petitioners herein seeking various reliefs including return of gold ornaments, past maintenance and future maintenance. A joint trial was allowed and evidence was recorded in one of the cases. Petitioners' evidence was over and thereafter the case was posted for respondent's evidence and examination of the respondent was over on 6.1.2015. Thereafter it was posted for further evidence and then for hearing.

(3.) HEARD the first petitioner, who appeared in person and Sri. Venugopal, learned counsel appearing for the respondent.