Ahmed Razzak vs Ashna P.A.
2021 Latest Caselaw 6755 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                   PRESENT

                 THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                      &

                THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

      THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                            OP (FC).No.59 OF 2021

           AGAINST THE ORDER IN I.A.NO.2/2020 IN O.P.NO.687/2020
                  DATED 08-01-2021 OF FAMILY COURT, PALA

PETITIONER/S:

                 AHMED RAZZAK, AGED 30 YEARS,
                 S/O. ABDUL RAZZAK, POOVATHUMKAL HOUSE,
                 THOTTUMUGHOM BHAGOM, KANJIRAPPALLY P.O.,
                 KANJIRAPPALLY VILLAGE,
                 KANJIRAPPALLY TALUK, PIN-686 507.

                 BY ADVS.
                 SRI.LIJI.J.VADAKEDOM
                 SRI.RAJEEV JYOTHISH GEORGE
                 SMT.REXY ELIZABETH THOMAS

RESPONDENT/S:

       1         ASHNA P.A., AGED 22 YEARS
                 D/O. ABDUL AZEEZ, PAZHEMPALLIL HOUSE,
                 ERATTUPETTA P.O., ERATTUPETTA VILLAGE,
                 MEENACHIL TALUK, PIN-686 121.

       2         ABDUL RAZZAK, AGED 60 YEARS,
                 POOVATHUMKAL HOUSE, THOTTUMUGHOM BHAGOM,
                 KANJIRAPPALLY P.O., KANJIRAPPALLY VILLAGE,
                 KANJIRAPPALLY TALUK, PIN-686 507.

       3         RAHIYANATH, AGED 58 YEARS,
                 W/O. ABDUL RAZZAK, POOVATHUMKAL HOUSE,
                 THOTTUMUGHOM BHAGOM, KANJIRAPPALLY P.O.,
                 KANJIRAPPALLY VILLAGE,
                 KANJIRAPPALLY TALUK, PIN-686 507.

       4         MOHAMMED SHEREEF, AGED 28 YEARS
                 S/O. ABDUL RAZZAK, POOVATHUMKAL HOUSE,
                 THOTTUMUGHOM BHAGOM, KANJIRAPPALLY P.O.,
                 KANJIRAPPALLY VILLAGE,
                 KANJIRAPPALLY TALUK, PIN-686 507.


THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 25.02.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.59/2021           2




                           JUDGMENT

Dated this the 25th day of February 2021

A.Muhamed Mustaque, J.

This original petition was filed seeking a

direction to keep Ext.P4 order of the Family Court,

Pala in abeyance, pending application for review.

2. The learned counsel for the petitioner submits

that he has approached this Court as there was no

sitting in the Pala Family Court.

The petitioner reserves his liberty to move the

Family court for appropriate orders. With liberty as

above, this original petition is disposed of. The

petitioner is free to raise all contentions before the

Family Court.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

KAUSER EDAPPAGATH JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE O.P(G&W) 687/2020 BEFORE THE FAMILY COURT, PALA.

EXHIBIT P2 THE COPY OF THE MEDICAL PRESCRIPTION DATED 4.12.2020 ISSUED BY DR. KRISHNAKUMAR K.M.- JUNIOR CONSULTANT (PSYCHIATRY) OF THE HEALTH SERVICE DEPARTMENT.

EXHIBIT P3 THE COPY OF THE OBJECTION FILED BY THE PETITIONER IN I.A.NO.2/2020 IN O.P.(G&W) 687/2020 DATED 8.1.2021 BEFORE THE FAMILY COURT PALA.

EXHIBIT P4 THE COPY OF THE ORDER DATED 8.1.2021 IN I.A.NO.2/2020 IN O.P.687/2020 BEFORE THE FAMILY COURT, PALA.

EXHIBIT P5 THE COPY OF THE REVIEW PETITION DATED 11.1.2021 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, PALA IN O.P.(G&W) 687/2020.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE