Kerala High Court
Ali Hasan vs S.Anitha on 26 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH
FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942
Mat.Appeal.No.178 OF 2014
AGAINST THE JUDGMENT IN OP 466/2012 DATED 31-12-2013
OF FAMILY COURT, TRIVANDRUM
-------
APPELLANT/S:
ALI HASAN, AGED 60 YEARS,
SON OF MUHAMMED MUSTHAFA RAWTHER,
M.M.HOUSE, EDATHARA, KALANJOOR P.O.,
PATHANAPURAM, KOLLAM DISTRICT-689694.
BY ADVS.
SRI.TPM.IBRAHIM KHAN (SR.)
SRI.K.M.ABDUL MAJEED
RESPONDENT/S:
S.ANITHA, AGED 40 YEARS,
DAUGHTER OF SHANIDA, WORKING AS DEPUTY MANAGER,
STATE BANK OF TRAVANCORE, ERAVIPURAM BRANCH,
RESIDING AT HOUSE NO.83/A, JAWAHAR NAGAR,
PATTATHANAM SLUM, KOLLAM EAST VILLAGE,
KOLLAM TALUK, KOLLAM DISTRICT-691021.
R1 BY ADV. SMT.SANDHYA RAJU
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 26.02.2021,
ALONG WITH Mat.Appeal.181/2014, Mat.Appeal.189/2014, AND
Mat.Appeal.190/2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mat.Appeal.No.178/2014 and conn.cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH
FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942
Mat.Appeal.No.181 OF 2014
AGAINST THE JUDGMENT IN O.P.NO.467/2012 DATED
31-12-2013 OF FAMILY COURT, TRIVANDRUM
------
APPELLANT/S:
ALI HASSAN, AGED 60 YEARS,
SON OF MUHAMMED MUSTHAFA RAWTHER,
M.M.HOUSE, EDATHARA, KALANJOOR P.O.,
PATHANAPURAM, KOLLAM DISTRICT - 689 694.
BY ADVS.
SRI.TPM.IBRAHIM KHAN (SR.)
SRI.K.M.ABDUL MAJEED
RESPONDENT/S:
S. ANITHA, AGED 40 YEARS,
DAUGHTER OF SHANIDA, WORKING AS DEPUTY MANAGER,
STATE BANK OF TRAVANCORE, ERAVIPURAM BRANCH,
RESIIDNG AT HOUSE NO.83/A, JAWAHAR NAGAR,
PATTATHANAM SLUM, KOLLAM EAST VILLAGE, KOLLAM
TALUK, KOLLAM DISTRICT.
R1 BY ADV. SMT.SANDHYA RAJU
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 26.02.2021,
ALONG WITH Mat.Appeal.178/2014, Mat.Appeal.189/2014 AND
Mat.Appeal.190/2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mat.Appeal.No.178/2014 and conn.cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH
FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942
Mat.Appeal.No.189 OF 2014
AGAINST THE JUDGMENT IN O.P.NO.464/2012 DATED 31-12-2013
OF FAMILY COURT, TRIVANDRUM
----
APPELLANT/S:
ALI HASAN, AGED 60 YEARS,
SON OF MUHAMMED MUSTHAFA RAWTHER,
M.M.HOUSE, EDATHARA, KALANJOOR P.O.,
PATHANAPURAM, KOLLAM DISTRICT - 689 694.
BY ADVS.
SRI.TPM.IBRAHIM KHAN (SR.)
SRI.K.M.ABDUL MAJEED
RESPONDENT/S:
S.ANITHA, AGED 40 YEARS,
DAUGHTER OF SHANIDA, WORKING AS DEPUTY MANAGER,
STATE BANK OF TRAVANCORE, ERAVIPURAM BRANCH,
RESIDING AT HOUSE NO.83/A, JAWAHAR NAGAR,
PATTATHANAM CHERI, KOLLAM EAST VILLAGE, KOLLAM
TALUK, KOLLAM DISTRICT.
R1 BY ADV. SMT.SANDHYA RAJU
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 26.02.2021,
ALONG WITH Mat.Appeal.178/2014, Mat.Appeal.181/2014,
Mat.Appeal.190/2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mat.Appeal.No.178/2014 and conn.cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH
FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942
Mat.Appeal.No.190 OF 2014
AGAINST THE JUDGMENT IN O.P.NO.465/2012 DATED 31-12-2013
OF FAMILY COURT, TRIVANDRUM
-----
APPELLANT/S:
ALI HASSAN, AGED 60 YEARS, SON OF MUHAMMED MUSTHAFA
RAWTHER, M.M.HOUSE, EDATHARA, KALANJOOR P.O.,
PATHANAPURAM, KOLLAM DISTRICT-689 694.
BY ADVS.
SRI.TPM.IBRAHIM KHAN (SR.)
SRI.K.M.ABDUL MAJEED
RESPONDENT/S:
1 S.ANITHA, AGED 40 YEARS,
DAUGHTER OF SHANIDA, WORKING AS DEPUTY MANAGER,
STATE BANK OF TRAVANCORE, ERAVIPURAM BRANCH,
RESIDING AT HOUSE NO.83/A, JAWAHAR NAGAR,
PATTATHANAM SLUM, KOLLAM EAST VILLAGE,
KOLLAM TALUK, KOLLAM DISTRICT-691 021.
2 ANSIA HASSAN, RESIDING AT HOUSE NO.83/A,
JAWAHAR NAGAR, PATTATHANAM SLUM,
KOLLAM EAST VILLAGE, KOLLAM TALUK,
KOLLAM DISTRICT-691 021.
3 ALISHA HASSAN (MINOR), REPRESENTED BY GUARDIAN
(S.ANITHA), RESIDING AT HOUSE NO.83/A, JAWAHAR NAGAR,
PATTATHANAM SLUM, KOLLAM EAST VILLAGE,
KOLLAM TALUK, KOLLAM DISTRICT- 691 021.
R1 BY ADV. SMT.SANDHYA RAJU
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 26.02.2021, ALONG
WITH Mat.Appeal.178/2014, Mat.Appeal.181/2014, Mat.Appeal.189/2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal.No.178/2014 and conn.cases 5
JUDGMENT
[ Mat.Appeal.178/2014, Mat.Appeal.181/2014,
Mat.Appeal.189/2014, Mat.Appeal.190/2014 ]
Dated this the 26th day of February 2021
A.Muhamed Mustaque, J.
These appeals are filed by the husband-Ali Hasan
challenging different judgments of the Family Court,
Thiruvananthapuram. This Court directed the parties to
appear-in-person. They appeared before this Court on
the last occasion. There is no chance of reunion
between the parties. The appellant now submits before
this Court that he is prepared to register a gift deed
of 52 cents of land comprised in Survey Nos.385/4/27-
44, 386/12/36 and 385/4/27 of Pathanapuram Village in
favour of his children.
In the light of the affidavit in I.A.1/2021 in
Mat.Appeal No.190/2014, we close all the appeals
without adjudication. We permit the appellant to
register the gift deed in favour of his children in
respect of the property mentioned in the application.
The Sub Registrar, Pathanapuram is directed to
register the gift deed notwithstanding the attachment
effected over the property. The appellant can very
well move the Family Court to lift the attachment.
Mat.Appeal.No.178/2014 and conn.cases 6
The appellant shall handover the registered documents
to the respondents. The Family Court shall close all
pending proceedings recording the satisfaction of
decree granted and order the lifting of the attachment
on handing over the documents by the appellant.
All pending interlocutory applications, if any,
are closed.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
KAUSER EDAPPAGATH
JUDGE
ln
