Farook vs Rubiya
2021 Latest Caselaw 5136 Ker

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OP (FC).No.331 OF 2019

            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 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                        OP (FC).No.331 OF 2019

AGAINST THE ORDER/JUDGMENT IN I A 504/2019 IN OP 353/2017 DATED
            25-04-2019 OF FAMILY COURT, OTTAPPALAM


PETITIONER/S:

                FAROOK
                AGED 35 YEARS
                SON OF JAFFAR,PADINHAREKKARA HOUSE,AKALUR.P.O,
                PAZHAYALAKKIDI,OTTAPALAM,PALAKKAD DISTRICT.

                BY ADVS.
                SRI.GEO PAUL
                SRI.RADHIKA RAJASEKHARAN P.
                SRI.C.R.PRAMOD
                SMT.V.S.SIMI

RESPONDENT/S:

                RUBIYA, AGED 31 YEARS
                DAUGHTER OF HUSSAN,ILAYATTIL HOUSE,
                MANNUR WEST,AKAVANDA,AMBALAPPARA,
                OTTAPPALAM,PALAKKAD,PIN-679101.

                R1 BY ADV. SRI.D.G.VIPIN
                R1 BY ADV. SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 11-02-
2021 THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP (FC).No.331 OF 2019



          A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
              ======================
                   OP(FC) No.331 of 2019
              ======================
          Dated this the 11th day of February, 2021.

                          JUDGMENT

A.MUHAMED MUSTAQUE , J.

This original petition was filed challenging the order in I.A

No.504/2019 in OP No.353/2017 declining interim custody of

minor children to the petitioner.

2. It is submitted by the learned counsel for the

respondent that OP No.353/2017 itself has been disposed of,

giving permanent custody to the respondent. With liberty to the

petitioner to challenge that order, this original petition is

dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

OP (FC).No.331 OF 2019

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF JUDGMENT DATED 19.12.2018 OP(FC)NO.606 OF 2018 BY THE HON'BLE HIGH COURT OF KERALA.

EXHIBIT P2 THE TRUE COPY OF THE I.A.504/2019 IN O.P.NO.353/2017 ON THE FILES OF FAMILY COURT,OTTAPPALAM.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 25.4.2019 IN I.A.504/2019 IN O.P.353 OF 2017 OF THE HONOURABLE FAMILY COURT,OTTAPPALAM.