MANEESH P.S Vs. ADDITIONAL REGISTERING AUTHORITY

JUDGEMENT

(1.) The writ petitioner seeks to set aside Ext.P10 and direct the first respondent to keep in abeyance all further proceedings including sanction to transfer a vehicle until Ext.P1 complaint, Ext.P3 OP, Ext.P4 IA and Ext.P8 appeal have been disposed of, in accordance with law.

(2.) The petitioner contends that he purchased a vehicle, Ford Ecosport SUV with registration No.KL 11/AT 3663 paying more than Rs.10,00,000/-. The entire money is of the petitioner. Solely for the purpose of loan facility, the vehicle was registered in the name of his wife, who is the third respondent. The entire consideration for purchase of the vehicle was made by the petitioner, he asserts.

(3.) The petitioner states that the third respondent-wife deserted him and OP No.996/2015 was filed by the petitioner for restitution of conjugal rights. Thereupon, the third respondent filed OP No.1010/2019 seeking custody of two children. The third respondent-wife preferred a private complaint also alleging offences under Section 498A, IPC. The petitioner filed OP No.128/2016 before the Family Court, Kozhikode seeking to declare that the vehicle in question is owned by him and to effect change in the registration certificate of the vehicle.