Abdul Azees vs Nazeera
2021 Latest Caselaw 1157 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.24 OF 2006

 AGAINST THE ORDER/JUDGMENT IN OTHERS 192/2005 DATED 16-
           11-2005 OF FAMILY COURT, MALAPPURAM


APPELLANT/PETITIONER:

           ABDUL AZEES, S/O.MOIDEEN, POONHANKADAVATH
           HOUSE,, PADINHATTUMURI.P.O.KOOTTLANGADI VILLA,
           PERINTHALMANNA TALUK, MALAPPURAM DISTRICT.

           BY ADV. SRI.K.P.MUJEEB

RESPONDENT/RESPONDENT:

           NAZEERA, D/O.MOIDEEN, UNNIALINGAL HOUSE,,
           TIRURANGADI.P.O, THAZHENCHANA, MALAPPURAM
           DISTRICT

           R1 BY ADV. SRI.K.K.MOHAMED RAVUF

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
01-03-2019, THE COURT ON 12-01-2021 DELIVERED THE
FOLLOWING:
 MFA.No.24 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