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Siyad vs Beena A.
2021 Latest Caselaw 6888 Ker

Citation : 2021 Latest Caselaw 6888 Ker
Judgement Date : 26 February, 2021

Kerala High Court
Siyad vs Beena A. 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

                    OP (FC).No.301 OF 2020

   AGAINST THE ORDER/JUDGMENT IN OP 844/2015 OF FAMILY
                   COURT, MAVELIKKARA


PETITIONER:

              SIYAD, AGED 39 YEARS, S/O ASANARU KUNJU,
              KAPPAMOTTIL, NEAR SAIDHAR MOSEQUE, ONK
              JUNCTION,
              KAYAMKULAM, KARTHIKAPPALLY TALUK,
              ALAPUZHA DISTRICT,PIN-690 516.

              BY ADVS.
              SRI.A.CHANDRA BABU
              SRI.S.R.SUNJITH
              SMT.S.S.LOVE LI N SITHARA

RESPONDENT:

              BEENA A., W/O SIYAD,RESIDING AT BEENA MANZIL,
              CHUNAKKARA NADUVILE MURI, MAVELIKAKRA,
              ALAPUZHA DISTRICT,
              PIN-690 534.


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
26-02-2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.301 OF 2020

                           ..2..


                         JUDGMENT

Dated this the 26th day of February 2021

A.Muhamed Mustaque, J

Though notice has been issued to the respondent,

the same has not been served. The petitioner filed

two applications before the Family Court, Mavelikara

in O.P. No.844 of 2015. The applications are to set

aside the ex-parte decree along with an application

to condone the delay involved in setting aside the

applications.

It is appropriate that the Family Court shall

pass orders on such applications within a period of

one month, after notice to the respondent.

This Original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

KAUSER EDAPPAGATH

JUDGE

PR OP (FC).No.301 OF 2020

..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE EX PARTE DECREE PASSED BY THE FAMILY COURT,MAVELIKARA IN OP.NO.844/2015 DATED 13.03.2018

EXHIBIT P2 TRUE COPY OF THE I.A.NO.3178/2019 IN OP NO.844/2019 BEFORE THE FAMILY COURT,MAVELIKKARA.

EXHIBIT P3 TRUE COPY OF THE I.A.NO.3177 /2019 IN OP. NO.844/2019 BEFORE THE FAMILY COURT,MAVELIKARA.

EXHIBIT P4 TRUE COPY OF THE BIRTH CERTIFICATE ISSUED BY THE BHARANIKAVU PANCHAYATH DATED 22.06.2018.

 
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