Mavum Kunnath Shihabudheen vs Bismeena
2021 Latest Caselaw 16933 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                     OP (FC) NO. 153 OF 2021
  AGAINST THE ORDER DATED 3.2.2021 IN IA NO. 3/2021 IN OP
              404/2020 OF FAMILY COURT, KOZHIKODE,
PETITIONER/ORIGINAL PETITIONER:

         MAVUM KUNNATH SHIHABUDHEEN, AGED 40 YEARS
         S/O. HAMSA, MAVUM KUNNATH HOUSE, TIRUR TALUK,
         NIRAMARUTHUR, MALAPPURAM DISTRICT,PIN-676 109,
         (NAME OF THE PETITIONER IS WRONGLY SHOWN AS MAVUM
         RAKUNNATH SHIHABUDHEEN IN EXT P5 ORDER)

         BY ADVS. T.R.HARIKUMAR
         SRI.ADITHYA RAJEEV



RESPONDENT/RESPONDENT:

         BISMEENA,W/O.ASHRAF, 'SABIRAS', ARAKINAR P.O.,
         KOZHIKODE DISTRICT,PIN-673 028

         BY ADVS.SRI.AJITH VISWANATHAN
         SHRI. SAYED MANSOOR BAFAKHY THANGAL


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
12.08.2021,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(FC).No.153/2021

                                    -:2:-



                               JUDGMENT

Dated this the 12th day of August, 2021

A.Muhamed Mustaque,J.

Read our order dated 9.4.2021.

2. The report of the Child Welfare Committee, Malappuram is on

board. It is stated that the children are in need of continuous counselling

in future. We direct that the Child Welfare Committee shall ensure such

counselling. The Family Court shall also ensure that the children are

undergoing such counselling in future. We also request the Child Welfare

Committee to act in the best interest of the children after adverting to the

report. In the light of the orders passed by us earlier, no further orders are

required in this matter. The Family Court is directed to dispose of the

matter in accordance with law. O.P.(FC).No.153/2021

3. A copy of the report of the Child Welfare Committee may be

handed over to the parties. It is for the Child Welfare Committee to bestow

their attention to the report and take action in accordance with law, if so

warranted. Both the parties are at liberty to challenge the report before

appropriate forum.

The original petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp True copy

P.A. to Judge O.P.(FC).No.153/2021

APPENDIX OF OP (FC) 153/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE PETITION IN O.P(G & W) NO.468 OF 2019 FILED BEFORE THE FAMILY COURT, TIRUR

EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 19.08.2020 IN IA NO 909 OF 2020 IN OP NO.4040 OF 2020

EXHIBIT P3 A TRUE COPY OF THE AFFIDAVIT ALONG WITH THE PETITION IN IA NO.3 OF 2021 IN OP NO.404 OF 2020 OF THE FAMILY COURT, KOZHIKODE

EXHIBIT P4 A TRUE COPY OF THE COUNTER STATEMENT IN IA NO.3 OF 2021 IN OP NO.404 OF 2020 OF THE FAMILY COURT, KOZHIKODE

EXHIBIT P5 A TRUE COPY OF ORDER DATED 03.02.2021 IN IA NO.3 OF 2021 IN OP NO.404 OF 2020 OF THE FAMILY COURT, KOZHIKODE