MOHANAN T. T. Vs. ADARSH MOHANAN

JUDGEMENT

(1.) The above Original Petition (C) is filed with the following prayers:

(2.) The petitioner suffered an ex-parte order in MC No.105/2020 from the Family Court, Alappuzha. The petitioner filed an application to set aside the same as Cr.M.P No.1/2022 in MC No.105/2020. The same is dismissed stating that there is no representation. The petitioner submitted his reason for not attending the Court, is not deliberate. The petitioner submitted that, the same may be set aside and there may be a direction to consider the same afresh.

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