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Abdul Kalam Cheeranthodika vs Febina
2021 Latest Caselaw 23855 Ker

Citation : 2021 Latest Caselaw 23855 Ker
Judgement Date : 4 December, 2021

Kerala High Court
Abdul Kalam Cheeranthodika vs Febina on 4 December, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
          THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
SATURDAY, THE 4TH DAY OF DECEMBER 2021 / 13TH AGRAHAYANA,
                               1943
                 MAT.APPEAL NO. 735 OF 2018
   AGAINST THE ORDER DATED 11-01-2018   IN OP 31/2015 OF
                  FAMILY COURT, MALAPPURAM.
APPELLANTS/RESPONDENTS    :

    1      ABDUL KALAM CHEERANTHODIKA,
           AGED 31 YEARS,S/O MOHAMMED,
           CHEERANTHODIKA HOUSE,
           ANCHACHAVIDI.P.O,KALIKAVU,NILAMBUR TALUK,
           MALAPPURAM DISTRICT.
    2      KUNJAYISHA,
           AGED 58 YEARS,W/O.MOHAMMED,
           CHEERANTHODIKA HOUSE,
           ANCHACHAVIDI.P.O,KALIKAVU,NILAMBUR TALUK,
           MALAPPURAM DISTRICT.
    3      RASHEEDA,
           AGED 32 YEARS, W/O.KUNHIMON,
           CHEERANTHODIKA HOUSE, ANCHACHAVIDI.P.O,
           KALIKAVU,NILAMBUR TALUK, MALAPPURAM DISTRICT.
           BY ADVS.
           SRI.P.SAMSUDIN
           SRI.JITHIN LUKOSE


RESPONDENTS/PETITIONERS    :

    1      FEBINA,
           AGED 28 YEARS, D/O.KUNJIMOHAMMED,
           POTHANKODAN HOUSE, ERIYAD COLONY,
           PUNNAPPALA,NILAMBUR TALUK,
           MALAPPURAM DISTRICT,PIN-679 328.
    2      NASHVA,
           AGED 8 YEARS, D/O ABDUL KALAM,
           POTHANKODAN HOUSE, ERIYAD COLONY,
           PUNNAPPALA,NILAMBUR TALUK,
           MALAPPURAM DISTRICT,PIN-679 328.
 Mat.Appeal No.735 of 2018      2


    3      DILSHAN MOHAMMED,
           AGED 5 YEARS, S/O ABDUL KALAM,
           POTHANKODAN HOUSE, ERIYAD COLONY,
           PUNNAPPALA,NILAMBUR TALUK,
           MALAPPURAM DISTRICT,PIN-679 328.


           (MINOR RESPONDENTS 2 AND 3 ARE REPRESENTED BY
           NATURAL GUARDIAN,MOTHER 1ST RESPONDENT).


           BY ADVS.
           ANOOP V.NAIR
           M.S.SANDEEP SUDHAKARAN


THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
04.12.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal No.735 of 2018             3




                  A.MUHAMED MUSTAQUE &
                        SOPHY THOMAS, JJ.
               ------------------------------------------------
                    Mat.Appeal No.735 of 2018
              -------------------------------------------------
            Dated this the 4th day of December, 2021

                         JUDGMENT

A.MUHAMED MUSTAQUE, J.

Learned counsel for the appellants submitted that the

matter is settled out of court and the appeal is not pressed.

Hence the appeal is dismissed as not pressed.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE

amk

 
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