Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jishamol P.K vs Hasrin Hamza
2021 Latest Caselaw 11084 Ker

Citation : 2021 Latest Caselaw 11084 Ker
Judgement Date : 7 April, 2021

Kerala High Court
Jishamol P.K vs Hasrin Hamza on 7 April, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                         OP (FC).No.253 OF 2021

    IN IA NO.14/2020 IN OP 548/2017 OF FAMILY COURT,ERNAKULAM


PETITIONER/PETITIONER:

             JISHAMOL P.K.,
             AGED 35 YEARS
             D/O P A KUNJUMUHAMMED,PARANNAPARAMBIL HOUSE,
             DESHABHIMANI ROAD,KALOOR.P.O,
             ELAMAKKARA,KANAYANNUR TALUK,
             ERNAKULAM,-682017.

             BY ADV. SRI.K.A.SIYAD

RESPONDENTS/RESPONDENTS:

      1      HASRIN HAMZA
             AGED 38 YEARS
             S/O HAMZA,KULSAM MANZIL,AIMS PO,
             EDAPPALLY VILLAGE,KANAYANNUR TALUK,
             ERNAKULAM-682041.

      2      KULSU HAMZA,
             AGED 60 YEARS
             W/O HAMZA,KULSAM MANZIL,
             AIMS PO,EDAPPALLY VILLAGE,
             KANAYANNUR TALUK,ERNAKULAM-682041.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION         ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(FC) No.253/2021
                                        2




                                   JUDGMENT

Dated this the 7th day of April 2021

A.MUHAMED MUSTAQUE, J

This Original petition was filed for expeditious

disposal of the matter pending before the Family Court,

Ernakulam. A Division Bench of this Court by judgment dated 23.3.2021 in O.P.(FC).No.352/2020 and connected cases had

given guidelines for disposal of such cases pending before

the Family Court.

This Original petition is disposed of in the light of

the above judgment. The directions in the above judgment

shall be scrupulously followed in this matter also.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

kp True copy JUDGE P.A. To Judge O.P.(FC) No.253/2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORIGINAL PETITION OP NO.458 OF 2017 OF THE FAMILY COURT,ERNAKULAM.

EXHIBIT P2 A TRUE COPY OF THE RESTORATION PETITION IA NO.14/2020 OF THE FAMILY COURT,ERNAKULAM.

EXHIBIT P3 THE TRUE COPY OF THE ORDER DATED 27 MARCH 2017 IN THE CMPN.1727 OF 2016 IN MC NO.47 OF 2016 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT IX,ERNAKULAM.

EXHIBIT P4 THE TRUE COPY OF THE JUDGMENT DATED 15 NOVEMBER 2016 IN OP NO.1632 OF 2016 OF THE FAMILY COURT,ERNAKULAM.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter