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Remsina Mol vs Muhammed Shaji
2021 Latest Caselaw 6101 Ker

Citation : 2021 Latest Caselaw 6101 Ker
Judgement Date : 19 February, 2021

Kerala High Court
Remsina Mol vs Muhammed Shaji on 19 February, 2021
                                   1
OP (FC).No.269 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

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                         OP (FC).No.269 OF 2019

 AGAINST THE ORDER/JUDGMENT IN I.A. 382/2019 IN OPGW 157/2019 OF
                       FAMILY COURT, TIRUR


PETITIONER/S:

                REMSINA MOL
                AGED 32 YEARS
                D/O. ABDULLAKUTTY, MANKULANGARA HOUSE,
                THRIKKANAPURAM AMSOM, MARAVANCHERRY DESOM, POST
                AYANKALAM, PONNANI TALUK, MALAPPURAM DISTRICT.

                BY ADV. SRI.C.M.MOHAMMED IQUABAL

RESPONDENT/S:

                MUHAMMED SHAJI
                AGED 42 YEARS
                S/O. MOIDEENKUTTY, CHUNKATH HOUSE, ANGADI AMSOM
                DESOM, P.O. ANGADI, KUMARANELLOOR, PATTAMBI TALUK,
                PALAKKAD DISTRICT, IN-679 552.

                R1 BY ADV. SRI.RENNY AUGUSTINE

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD             ON
19.2.2021, THE COURT ON 19-02-2021 DELIVERED THE FOLLOWING:
                                       2
OP (FC).No.269 OF 2019




         A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
                  OP(FC) No.269 of 2019
             ======================
         Dated this the 19th day of February, 2021.

                             JUDGMENT

A.MUHAMED MUSTAQUE , J.

The learned counsel appearing for the petitioner

submits that the matter has become infructuous.

Accordingly, the original petition is dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                                 C.S.DIAS

SKS/19.2.2021                                     JUDGE

OP (FC).No.269 OF 2019



                             APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE PETITION IN OP(GW) NO.157/2019 OF THE FAMILY COURT, TIRUR DATED 28.2.2019.

EXHIBIT P2 THE TRUE COPY OF THE I.A.NO.382/2019 IN OP(GW)157/2019 OF THE FAMILY COURT, TIRUR DATED 28.2.2019.

EXHIBIT P3 THE TRUE COPY OF THE JUDGMENT IN MAT.A.NO.660/2010 DATED 8.6.2018 OF THIS HON'BLE COURT.

EXHIBIT P4 THE TRUE COPY OF THE INTERIM ORDER DATED 29.5.2009 IN WPC NO.14902/2009 OF THIS HON'BLE COURT.

EXHIBIT P5 THE TRUE COPY OF THE REPORT DATED 15.11.2016 IN MALAYALA MANORAMA DAILY.

 
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