Ramla Beevi vs Noushad
2021 Latest Caselaw 16366 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                       &
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                        MAT.APPEAL NO. 957 OF 2016
  AGAINST THE ORDER/JUDGMENT IN OS 211/2000 OF FAMILY COURT,KOLLAM,
                                     KOLLAM
APPELLANTS:

     1        RAMLA BEEVI, AGED 40 YEARS, D/O. ISMAIL KUNJU, RAHIM
              MANZIL, NADAYARA, VARKALA, THIRUVANANTHAPURAM.
     2        NAJU, AGED 20 YEARS, D/O. NOUSHAD, RESIDING AT RAHIM
              MANZIL, NADAYARA, VARKALA, THIRUVANANTHAPURAM.
              BY ADVS.
              SRI.M.RAJENDRAN NAIR
              SMT.M.SANTHY


RESPONDENT:

              NOUSHAD, AGED 50 YEARS, S/O. ABIDA BEEVI, THAZHUTHALA
              VILLAGE, KOTTIYAM, KOLLAM.
  THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON 04.08.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT.APPEAL NO. 957 OF 2016
                                2




                             JUDGMENT

A.Muhamed Mustaque, J

This Mat. Appeal is dismissed as not pressed vide memo

dated 26.07.2021.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE PR