Zuvaibathul Aslamiya vs Sabik
2021 Latest Caselaw 6971 Ker

        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.304 OF 2020

   AGAINST THE ORDER/JUDGMENT IN OP 634/2019 OF FAMILY
                   COURT, MUVATTUPUZHA


PETITIONER:

              ZUVAIBATHUL ASLAMIYA, AGED 25
              YEARS,D/O.SALMANUL FARISY, THARAYIL HOUSE,
              MUDIKKAL P.O., PALLIPPURAM, MARAMPILLY
              VILLAGE, PERUMBAVOOR,PIN-683 547


              BY ADVS.
              SRI.M.K.ABOOBACKER
              SRI.D.M.NOWFAL
              SRI.A.E.ABDUL KALAM

RESPONDENT:

              SABIK, S/O. SAGEER, PULIKKOOTIL HOUSE,
              MADAVANA KARA, ERIYAD , MADAVANA P.O.,
              KODUNGALLOOR ,PIN-680 666


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
26-02-2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.304 OF 2020

                           ..2..




                         JUDGMENT

Dated this the 26th day of February 2021 A.Muhamed Mustaque, J

The learned counsel for the petitioner submits

that the matter has become infructuous.

Accordingly, the original petition is dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

KAUSER EDAPPAGATH

JUDGE

PR OP (FC).No.304 OF 2020

..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER IN OA NO.11/2020 IN OP NO.634/2019 DATED 12.8.2020 PASSED BY THE FAMILY COURT, MUVATTUPUZHA