LAWS(KER)-2018-10-532

SHERLY FRANCIS Vs. APPELLATE TRIBUNAL THIRUVANANTHAPURAM

Decided On October 30, 2018
Sherly Francis Appellant
V/S
Appellate Tribunal Thiruvananthapuram Respondents

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Sri.K.B.Pradeep, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader appearing for official respondents 1 Though service of notice has been duly completed on R-3, there is no appearance for that party.

(3.) The petitioner herein is the daughter of the 3rd respondent (mother). The 3rd respondent had filed Ext.P-1 application dated 110.2017 before the Maintenance