Mohammedkunhi @ Baby vs Safura
2021 Latest Caselaw 1155 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.128 OF 2005

AGAINST THE ORDER/JUDGMENT IN OP 24/2002 DATED 21-12-2004
  OF DISTRICT COURT & SESSIONS & MOTOR ACCIDENT CLAIMS
                   TRIBUNAL ,KASARAGOD


APPELLANT/PETITIONER:

              MOHAMMEDKUNHI @ BABY
              S/O.B.KHADER, MUSLIM RESIDING AT BERKA,,
              CHENGALA VILLAGE AND POST, KASARAGOD TALUK.

              BY ADV. SRI.I.V.PRAMOD

RESPONDENT:

              SAFURA, D/O.LATE MOHAMMAD, MUSLIM,, RESIDING
              AT MOHAMMAD'S COMPOUND,, ERIYAL, KUDLU
              VILLAGE, KASARAGOD TALUK.

              R1 BY ADV. SRI.K.JAYESH MOHANKUMAR
              R1 BY ADV. SRI.PUSHPARAJAN KODOTH
              R1 BY ADV. SRI.T.SETHUMADHAVAN

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MFA.No.128 OF 2005

                              ..2..




                         JUDGMENT

Dated this the 12th day of January 2021

A.Muhamed Mustaque, J

The petitioner in O.P (G & W) No. 24/2002 of the

District Court, Kasaragod is the appellant. The

respondent in the original petition is the respondent in

the appeal.

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

& W) No. 24/2002 by the District Court, Kasaragod in

dismissing the original petition seeking appointment of

the appellant as legal guardian of the children, namely,

Nabeesath Busthana, Busthan quadir, Abdul Ahkam &

Fathima, the appellant has filed this appeal. MFA.No.128 OF 2005

..3..

3. Admittedly, the above children have attained

majority. Therefore, they are no longer governed by the

provisions of the Guardians and Wards Act, 1890.

Hence, 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