Fousiya vs Havumma
2021 Latest Caselaw 11886 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                 &

          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                         MFA.No.38 OF 2019

AGAINST THE ORDER/JUDGMENT IN GOP 768/2017 DATED 31-01-2019 OF
             ADDITIONAL DISTRICT COURT, THRISSUR

AGAINST THE ORDER/JUDGMENT IN GOP 768/2017 DATED 29-06-2018 OF
             ADDITIONAL DISTRICT COURT, THRISSUR


APPELLANT:

               FOUSIYA, AGED 39 YEARS, W/O.LATE ABDUL JALEEL,
               KUZHIKANDATHIL HOUSE, CHENNAMANGALAM VILLAGE,
               PARAVOOR TALUK, ERNAKULAM DT.

               BY ADVS.
               SRI.P.M.ABDUL JALEEL (KODUNGALLUR)
               SRI.A.G.VISWAMBHARAN

RESPONDENTS:

      1        HAVUMMA, W/O.KUZHIKANDATHIL ABDUL KHADER, KORATTY
               MAMBRA DESOM, KALLUR THEKKUMMURY VILLAGE,
               MUKUNDAPURAM TALUK - 680 308.

      2        SHAKARIYA, S/O.KUZHIKANDATHIL ABDUL KHADER,
               KORATTY MAMBRA DESOM, KALLUR THEKKUMMURY VILLAGE,
               MUKUNDAPURAM TALUK - 680 308.

               R1-2 BY ADV. SRI.SREEJITH S.NAIR

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MFA.No.38 OF 2019

                          ..2..




                        JUDGMENT

Dated this the 9th day of April 2021

A.Muhamed Mustaque, J

The Counsel for the appellant submits that the

appellant does not want to pursue the MFA. Taking

note of the said submission, the MFA is dismissed as

not pressed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

PR