Mohammed Kutty @ Mammutty vs T.K.Sulaika
2021 Latest Caselaw 1156 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.30 OF 2006

   AGAINST THE ORDER/JUDGMENT IN OP 105/2003 OF FAMILY
                     COURT,KOZHIKODE


APPELLANT/ PETITIONER IN OP 105/03.:

           MOHAMMED KUTTY @ MAMMUTTY
           S/O. ABDULLA, AGED 32, CHAKKAVEEDU,,
           THONDARNAD AMSOM DESOM, MANANTHAVADY TALUK,,
           WAYANAD DISTRICT.

           BY ADVS.
           SRI.A.BALAGOPALAN
           SRI.A.RAJAGOPALAN
           SRI.K.SANEESH KUMAR

RESPONDENT/RESPONDENT IN OP 105/03.:

           T.K.SULAIKA, D/O KUNJAMMAED, THEKKEKKARA
           HOUSE,, KAYAKKODI P.O., KAYAKKODI AMSOM
           DESOM,, VADAKARA TALUK.

           R1 BY ADV. SRI.R.BINDU SASTHAMANGALAM

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
14-08-2007, THE COURT ON 12-01-2021 DELIVERED THE
FOLLOWING:
 MFA.No.30 OF 2006

                              ..2..




                         JUDGMENT

Dated this the 12th day of January 2021

A.Muhamed Mustaque, J

The learned Counsel appearing for the appellant

submits that this appeal has become infructuous.

Accordingly, this appeal is dismissed as infructuous.

All pending Interlocutory Applications are closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR