Hafsath vs Rasheed
2021 Latest Caselaw 6571 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                            &

            THE HONOURABLE MR.JUSTICE C.S.DIAS

WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA,
                          1942

                 OP (FC).No.60 OF 2018(R)

 AGAINST THE ORDER/JUDGMENT IN OP 670/2016 DATED 22-06-
              2017 OF FAMILY COURT, TIRUR


PETITIONERS:

     1     HAFSATH, AGED 34 YEARS, D/O. ALIKUTTY @
           SAIDALIKUTTY, RESIDING AT KALLUVETTUKUZHIL
           HOUSE, KARIPPOL AMSOM DESOM, TIRUR TALUK,
           MALAPPURAM DISTRICT.

     2     ALIKUTTY @SAIDALIKUTTY, AGED 66 YEARS,
           KALLUVETTIKUZHIL HOUSE, KARIPOL P.O, TIRUR,
           MALAPPURAM DISTRICT.

     3     BEEKUTTY, AGED 56 YEARS, W/O. ALIKUTTY @
           SAIDALIKUTTY, KALLUVETTIKUZHIL HOUSE, KARIPOL
           P.O., TIRUR, MALAPPURAM DISTRICT.

           BY ADVS.
           SRI.J.R.PREM NAVAZ
           SRI.P.T.SHEEJISH

RESPONDENTS:

     1     RASHEED, 40 YEARS, S/O. MOIDEEN KUTTY,
           PALAKKAL HOUSE, KATTIPARUTHY AMSOM,
           KULAMANGALAM DESOM VALANCHERY P.O, PIN-676
           552, REPRESENTED BY POWER OF ATTORNEY ABDUL
           NASER, AGED 45 YEARS, S/O. ABOOBAKER HAJI,
           PALAKKAL HOUSE, EDAYOOR AMSOM DESOM, EDAYOOR
           P.O., PIN-676 552.
 OP (FC).No.60 OF 2018(R)

                           ..2..


     2     UMMAR, AGED 48 YEARS, S/O. KUNHIMUHAMMED,
           KAIPADAMPARAMBATH HOUSE, THAVANOOR AMSOM,
           ADALOOR DESOM, PONNANI-679 573.

     3     ABIDA, AGED 24 YEARS, D/O. MOIDEEN KUTTY,
           PALAKKAL HOUSE, KATTIPARUTHY AMSOM,
           KULAMANGALAM DESOM, VALANCHERY P.O., PIN-676
           552.


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
24-02-2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.60 OF 2018(R)

                           ..3..




                        JUDGMENT

Dated this the 24th day of February 2021 A.Muhamed Mustaque, J

The learned Counsel for the petitioners seeks

permission to withdraw this original petition with

liberty to approach this Court again, if it is so required.

His request is granted. The original petition

is therefore, permitted to be withdrawn, reserving

liberty to the petitioners to file a fresh original

petition, if so required.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR OP (FC).No.60 OF 2018(R)

..4..

APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORIGINAL PETITION FILED BY THE 1ST RESPONDENT BEFORE THE FAMILY COURT TIRUR.

EXHIBIT P2 THE TRUE COPY OF THE COUNTER AFFIDAVIT OF THE PETITIONERS DATED 31.08.2017.

EXHIBIT P3 THE TRUE COPY OF THE I.A. NO.

1009/2016 SEEKING TIME FOR FILING COUNTER AFFIDAVIT OF THE PETITIONERS DATED 22.06.2016.

EXHIBIT P4 THE TRUE COPY OF THE ORDER IN I.A. NO.

1009 OF 2016 PASSED BY THE FAMILY COURT, TIRUR.