RENUKA KUMARI Vs. SANTHOSH KUMARI

JUDGEMENT

(1.) This Original Petition is filed under Article 227 of the Constitution of India challenging the legality and propriety of Ext.P8 order passed by the Family Court, Thiruvananthapuram in the application filed by the petitioner in that court as I.A.No.16 of 2018 in O.P.No.18 of 2018.

(2.) The petitioner has filed O.P.No.18 of 2018 in the Family Court against the respondents seeking a decree of declaration that she is the legally wedded wife of one Sasikumar. The petitioner has also sought a decree for partition of the petition schedule properties which allegedly belonged to Sasikumar.

(3.) The petitioner filed an application as I.A.No.16 of 2018 in O.P.No.18 of 2018 for granting an order of temporary injunction restraining the respondents from alienating the petition schedule properties or causing mischief or creating documents with respect to those properties. During the enquiry in that application, the lower court marked Exts.A1 to A20 documents produced by the petitioner and Exts.B1 to B30 documents produced by the respondents. The Family Court found that the petitioner failed to establish a prima facie case and therefore, dismissed the application for temporary injunction as per Ext.P8 order.