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Mrs. Rinsila T. S vs Mr. Sulfiker Siddique
2021 Latest Caselaw 4175 Ker

Citation : 2021 Latest Caselaw 4175 Ker
Judgement Date : 4 February, 2021

Kerala High Court
Mrs. Rinsila T. S vs Mr. Sulfiker Siddique on 4 February, 2021
                                  1
OP (FC).No.83 OF 2021

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                        OP (FC).No.83 OF 2021

   I.A.3560/2020 IN GOP 2141/2020 OF FAMILY COURT,ERNAKULAM


PETITIONER/S:

                MRS. RINSILA T. S.
                AGED 27 YEARS
                W/O. SULFIKER SIDDIQUE, ADDRESS AS PER ADHAAR CARD,
                THONIPARAMBU, IFP, STAFF QUARTERS 19, BLOCK NO.7,
                PULLEPADY, ERNAKULAM NORTH, ERNAKULAM, NOW RESIDING
                AT AND ADDRESS FOR COMMUNICATION NIPHATT, QUARTERS,
                ST. FRANCIS SAVIOUR CHURCH, PULLAYPADI, ERNAKULAM
                NORTH, ERNAKULAM.

                BY ADVS.
                SRI.T.B.SHAJIMON
                SMT.GOVINDU P.RENUKADEVI

RESPONDENT/S:

                MR. SULFIKER SIDDIQUE
                AGED 40 YEARS
                S/O. MR. SIDDIQUE, NOW RESIDING AT NELLIKAPARAMBIL
                (H), KULASEKARAMANGALAM P. O., VAIKOM, KOTTAYAM,
                PIN - 686608, MOB - 9496217088, EMAIL -
                [email protected]


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                2
OP (FC).No.83 OF 2021




          A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
                  OP(FC) No. 83 of 2021
             ======================
          Dated this the 4th day of February, 2021.

                         JUDGMENT

A.MUHAMED MUSTAQUE , J.

It is submitted that the custody of the children has been

given to the petitioner. Recording the said submission, the

original petition is dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                          C.S.DIAS

SKS/4.2.2021                               JUDGE

OP (FC).No.83 OF 2021


                            APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE PHOTOCOPY OF THE MARRIAGE CERTIFICATE.

EXHIBIT P2 THE PHOTOCOPY OF THE CERTIFICATE ISSUED BY ST.JOACHIM'S U.P.SCHOOL.

EXHIBIT P2(a) THE PHOTOCOPY OF THE CERTIFICATE ISSUED BY WARWIN SCHOOL.

EXHIBIT P3 THE PHOTOCOPY OF THE COMPLAINT GIVEN TO THE NORTH POLICE STATION.

EXHIBIT P4 THE PHOTOCOPY OF THE PETITION IN GOP NO.2141/20.

EXHIBIT P5 THE PHOTOCOPY OF THE PETITION IN I.A.3560/2020 IN GOP NO.2141/20.

EXHIBIT P5(a) THE PHOTOCOPY OF THE COUNTER FILED BY THE RESPONDENT IN I.A.3560/2020 IN GOP NO.2141/20.

EXHIBIT P6 THE COPY OF THE CD A CHAT WITH THE MINOR CHILD.

EXHIBIT P7 THE PHOTOCOPY OF THE ADDITIONAL AFFIDAVIT FILED IN I.A.3560/2020 IN GOP NO.2141/20.

EXHIBIT P8 THE PHOTOCOPY OF THE ADVANCE PETITION I.A.NO.5283/2020 FILED IN I.A.3560/2020 IN GOP NO.2141/20.

EXHIBIT P9 THE PHOTOCOPY OF THE DISMISSED ORDER IN ADVANCE PETITION I.A.NO.5283/2020 FILED IN I.A.3560/2020 IN GOP NO.2141/20.

EXHIBIT P10 THE PHOTOGRAPH OF THE CHILD WHEN THE PETITIONER VISITED.

 
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