Fathima vs Fathima
2021 Latest Caselaw 1153 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                            &

           THE HONOURABLE MR.JUSTICE C.S.DIAS

TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                   MFA.No.168 OF 2005

 AGAINST THE ORDER/JUDGMENT IN OTHERS 258/2004 DATED 22-
           09-2005 OF FAMILY COURT, MALAPPURAM


APPELLANT/RESPONDENT:

           FATHIMA, W/O.KALLINGAL MOIDEEN,, KALLINGAL
           HOUSE, EDAPPAL PAZHAYA BLOCK,, EDAPPAL.P.O,
           PONNANI.

           BY ADV. SRI.M.RAMESH CHANDER (SR.)

RESPONDENT/PETITIONER:

           ABDUL MANAF, 33 YEARS, S/O.EANI,,
           MUTHALAVALAPPIL HOUSE, VATTAMKULAM AMSOM
           DESOM,, VATTAMKULAM.P.O, PONNANI TALUK,,
           MALAPPURAM DISTRICT.

           R1 BY ADV. SRI.P.CHANDRASEKHAR

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
06-04-2006, THE COURT ON 12-01-2021 DELIVERED THE
FOLLOWING:
 MFA.No.168 OF 2005

                              ..2..




                         JUDGMENT

Dated this the 12th day of January 2021

A.Muhamed Mustaque, J

The respondent in O.P (G & W) No. 258/2004 of

the Family Court, Manjeri is the appellant. The

petitioner in the original petition is the respondent in the

appeal.

2. Being aggrieved by the order passed in O.P. (G

& W) No. 258/2004 by the Family Court, Manjeri in

granting custody of the child, namely, Mohd. Mahsook

to the respondent, this appeal is filed.

3. Admittedly, Mohd. Mahsook has now attained

majority. Therefore, he is no longer governed by the MFA.No.168 OF 2005

..3..

provisions of the Guardians and Wards Act, 1890.

Therefore, nothing further survives in this appeal.

Resultantly, the appeal is dismissed as infructuous.

All pending Interlocutory Applications are also

closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR