JOHN VERGESE Vs. GRACY VERGESE

JUDGEMENT

(1.) Heard. Rule, returnable forthwith. Mr. Pangam appearing for the original petitioner/respondent herein waives service. Heard finally by consent of parties.

(2.) The review petitioner is seeking review of the order of the learned Single Judge of this Court dated 5/11/2004 directing the applicant no. 1 to deposit an amount of Rs. 15,00,000. 00 with the Registry of this Court to meet the educational expenses of his two children, who are presently under the care of the respondent/original petitioner. It appears that the respondent filed Regular Civil suit No. 216/1999/d for declaration and injunction. In the said suit, she filed two miscellaneous applications, details of which are as under :

(3.) The trial Court, by two separate orders, both dated 15 March, 2001, dismissed both the said applications. The respondent/original petitioner preferred an appeal to the District Court challenging only one order of the trial Court passed in Civil Misc. Application no. 501/ 1999/d seeking injunction against the review petitioner; restraining him from dissipating the assets of the Company. However, the said appeal came to be dismissed.