K.M Mohamood vs C.P Adam(Died)
2021 Latest Caselaw 16993 Ker

RFA No.777/2016                             1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                              &
                            THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                  Thursday, the 12th day of August 2021 / 21st Sravana, 1943
                     IA.NO.2/2021 IN I.A.No.3/2019 in RFA NO. 777 OF 2016

                      O.S 138/2012 OF II ADDITIONAL SUB COURT,KOZHIKODE

     PETITIONERS/LEGAL HEIRS OF 1ST RESPONDENT IN RFA


      1. K.M. NAZREEN, W/O. K.A. SALAM, AGED 54 YEARS, "GLASNOST" P.O,
         CHEVARAMBALAM, NELLIKODE VILLAGE, KOZHIKODE 673 017
      2. K.M. NAJMA, W/O. T. MUNEER, AGED 52 YEARS, KOYAPPATHODI VILLA,
         VENGERI VILLAGE, KARUVISSERI DESOM, KOZHIKODE TALUK 673 010
      3. K.M. ABIDA , W/O. M.K. MUHAMMED RASHID, AGED 50 YEARS, 36/61,
         "RIVERINE", NEAR MSS SCHOOL, VENGERI PO, KOZHIKODE - 673 010

   RESPONDENTS/APPELLANTS AND 5TH RESPONDENT IN RFA:

      1. K.M MOHAMOOD,S/O. C.P. ADAM, AGED 51 YEARS, KOYAPPATHODI MANNIL
         THODI, "FAHDZ(H)", (WRONGLY SHOWN IN THE JUDGMENT AND DECREE AS
         K.M. MUHAMOOD AND "FAHADS(H)" ) REPRESENTED BY POWER OF ATTORNEY
         HOLDER, RAMLATHMOHAMOOD, W/O. K.M. MOHAMOOD, AGED 45 YEARS, RESIDING
         AT "FAHDS(H)", DRIVING SCHOOL ROAD, CHEVAYUR, NELLIKODE AMSOM DESOM,
         KOZHIKODE TALUK 673 017
      2. FATHIMA ,W/O. C.P. ADAM, D/O. K.C. HASSAN, PALAKUZHIYIL(H), MUKKAM
         VIA, KODIYATHUR (PO), AMSOM & DESOM, KOZHIKODE TALUK 673 602

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to correct the cause
   title and the docket in the counter affidavit filed by the 2nd respondent
   dated 09/01/2020 by showing the same as counter in I.A.No.03/2019 in
   RFA777/2016.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.NIRMAL and.SMT.VEENA HARI Advocates for the petitioners/Respondents
   2 to 4 in RFA and of SMT.DEEPA NARAYANAN, SMT.PREETHI. P.V.,
   SRI.M.V.BALAGOPAL, Advocates for the respondent No.1/Appellant in RFA the
   court passed the following:
 RFA No.777/2016                                  2/2




                        ANIL K. NARENDRAN & M.R. ANITHA, JJ.
                      ---------------------------------------------------
                        I.A.No.2 of 2021 in R.F.A.No.777 of 2016
                     ------------------------------------------------------
                         Dated this the 12th day of August, 2021

                                             ORDER

Anil K. Narendran, J.

This is an application filed by the petitioners/legal heirs of the 1 st

respondent in RFA, seeking an order to correct the cause title and the

docket in the counter affidavit filed by the 2 nd respondent dated

09.01.2020 by showing the same as Counter in I.A.No.3 of 2019 in

R.F.A.No.777 of 2016.

I.A. Allowed as prayed for.

Registry to carry out necessary corrections.

List tomorrow (13.08.2021).

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

M.R. ANITHA, Judge AV/12/8

12-08-2021 /True Copy/ Assistant Registrar