HARILAL Vs. T D PREETHA

JUDGEMENT

(1.) THE limited prayer is for a direction to the Family Court, Thiruvalla to issue carbon copy of the judgment in O.P.No.37 of 2006, on the file of the said Court. In the facts and circumstances of the case, there will be a direction to the Family Court, Thiruvalla to issue copy of the judgment in O.P.No.37 of 2006, if not already issued, within a week from the date of production of a copy of this judgment. THE Writ Petition is disposed of as above.