Kunnukayil Rasaq vs Naduvilakath Nafeesa
2021 Latest Caselaw 3844 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                       RPFC.No.193 OF 2015

 AGAINST THE ORDER/JUDGMENT IN MC 425/2013 DATED 05-02-2015
                  OF FAMILY COURT, KANNUR


REVISION PETITIONER/S:

              KUNNUKAYIL RASAQ
              S/O MUHAMMED, KUNNUKAYIL HOUSE, IRRIKKUR P.O,
              PRESENTLY RESIDING AT C/O SUHARA, D/O MOIDEEN
              K.P, KALATHIKUNDU HOUSE, KARINKALATHANI,
              THOOTHA P.O, PERINTHALAMANNA, MALAPPURAM
              DISTRICT.

              BY ADVS.
              SRI.C.M.KAMMAPPU
              SRI.MANSOOR.B.H.

RESPONDENT/S:

      1       NADUVILAKATH NAFEESA
              AGED 35 YEARS
              D/O P.O.MOOSAN, NADUVILAKATH HOUSE, KOPRAM,
              CHENGALAYI, SREEKANDAPURAM, THALIPARAMBA TALUK,
              KANNUR.

      2       RAMEES
              AGED 19 YEARS
              S/O NADUVILAKATH NAFEESA, D/O P.O.MOOSAN,
              NBADUVILAKATH HOUSE, KOPRAM, CHENGALAYI,
              SREEKANDAPURAM, THALIPARAMBA TALUK, KANNUR


     THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY
HEARD ON 02.02.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 R.P.(F.C.)No.193/2015

                         -2-




                        ORDER

Dismissed as not pressed in view of

the submission of the learned counsel for

the petitioner in this regard.

sd/-

B. SUDHEENDRA KUMAR, JUDGE STK