Hamsa vs Hairunnisa
2021 Latest Caselaw 5308 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                       RPFC.No.397 OF 2015

 AGAINST THE ORDER/JUDGMENT IN MC 560/2011 OF FAMILY COURT,
                          THRISSUR


REVISION PETITIONER/S:

              HAMSA,
              AGED 52 YEARS,
              S/O.HYDROSE HAJI, VALAVIL (VADAKKEKALAM) VEETIL
              MALESAMANGALAM DESOM P.O. THIRUVILWAMALA
              VILLAGE, THALAPPILLY TALUK, THRISSUR 680 588.

              BY ADV. SRI.P.JAYARAM

RESPONDENT/S:

      1       HAIRUNNISA,
              MELESAMANGALAM DESOM, THIRUVILWAMALA VILLAGE,
              THALAPPILLY TLAUK, THRISSUR 680 588. PRESENT
              ADDRESS: HAIRUNNISA, D/O.ENKAKATTIL SULAIMAN,
              P.O.CHELAKKARA, ANTHIMAHAKALANKAVU DESOM,
              CHELAKKARA VILLAGE, THALAPPILLY TALUK, PIN 680
              586.

      2       JASNA,
              D/O.VALAVIL VEETTIL HAMSA, P.O.CHELAKKARA,
              ANTHIMAHAKALANKAVU DESOM, CHELAKKARA VILLAGE,
              THALAPPILLY TALUK, PIN 680 586.

      3       HASNA,
              AGED 19 YEARS,
              D/O.VALAVIL VEETTIL HAMSA, P.O.CHELAKKARA,
              ANTHIMAHAKALANKAVU DESOM, CHELAKKARA VILLAGE,
              THALAPPILLY TALUK, PIN 680 586.
 R.P.(F.C.) No.397 of 2015

                              -2-


       4      SHAHABAS,
              AGED 10 YEARS,
              S/O.VALAVIL VEETTIL HAMSA, P.O.CHELAKKARA,
              ANTHIMAHAKALANKAVU DESOM, CHELAKKARA VILLAGE,
              THALAPPILLY TALUK, PIN 680 586. , MINOR 4TH
              RESPONDENT IS REPRESENTED BY 1ST RESPONDEN
              MOTHER AS GUARDIAN

              R1-4 BY ADV. SRI.MAHESH V.MENON

     THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY
HEARD ON 12.02.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 R.P.(F.C.) No.397 of 2015

                             -3-



                            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