Muhammed vs Rukkiya
2021 Latest Caselaw 5656 Ker

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Mat.Appeal.No.1104 OF 2014

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                      Mat.Appeal.No.1104 OF 2014

  AGAINST THE ORDER/JUDGMENT IN I.A. 1552/2014 IN OP 636/2014
           DATED 09-07-2014 OF FAMILY COURT,THRISSUR

APPELLANT/S:

                MUHAMMED, AGED 53 YEARS
                S/O.VANIYA PEEDIYEKKAL VEETTIL KUNJUMOIDU, RESIDING
                AT PERUMBILAV VILLAGE AND DESOM, TALAPPILLY TALUK.

                BY ADV. SRI.R.RAMADAS

RESPONDENT/S:

      1         RUKKIYA, AGED 47 YEARS, W/O.VANIYA PEEDIYEKKAL
                VEETTIL MUHAMMED, PERUMBILAVU VILLAGE AND DESOM,
                TALAPPILLY TALUK, THRISSUR, PIN-680519.

      2         ARIFA, AGED 28 YEARS, W/O.KOMBATHEYIN SUDHEER,
                KARIKKAD DESOM AND VILLAGE, TALAPPILLY TALUK,
                THRISSUR, PIN-680519.

      3         ASANABI, AGED 28 YEARS, AYURVEDA DOCTOR,
                W/O.KOYAKANIYIL SAJID, ANAKKALLU ROAD, KALADI,
                PERUMBILAVU VILLAGE AND DESOM, TALAPPILLY TALUK,
                THRISSUR, PIN-680519.

      4         SUDHEER K.E., AGED 38 YEARS
                S/O.KOMBATHEYIL IPPOOTTY, KARIKKAD DESOM AND
                VILLAGE, TALAPPILLY TALUK, THRISSUR, PIN-680519.

      5         SAJID, AGED 32 YEARS, S/O.KOYAKANIYIL ABU, ANAKALLU
                ROAD, KALADI, PERUMBILAVU VILLAGE AND DESOM,
                TALAPPILLY TALUK, THRISSUR, PIN-680519.

                R1 BY ADV. SRI.P.K.SAJEEV

     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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Mat.Appeal.No.1104 OF 2014



       A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
           ======================
             Mat Appeal No.1104 of 2014
           ======================
       Dated this the 16th day of February, 2021.

                         JUDGMENT

A.MUHAMED MUSTAQUE , J.

The learned counsel appearing for the appellant seeks

permission to withdraw the Mat.Appeal. Permission is

granted. Accordingly, the Mat.Appeal is dismissed as

withdrawn.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

SKS/16.2.2021