Mr.Babu Mujeeb vs Mr.Ummer Kannu
2021 Latest Caselaw 1513 Ker

                                  1
MFA.No.237 OF 2010

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                       MFA(G&W).No.237 OF 2010

AGAINST THE ORDER/JUDGMENT IN OPGW 357/2009 DATED 21-06-2010 OF
              I ADDITIONAL DISTRICT COURT ,KOLLAM


APPELLANT/S:

                MR.BABU MUJEEB, AGED 37
                S/O.UMMER KANNU, FATHIMA VILLA, KURUMBELIL,,
                VADAKKEVILA CHERRY, VADAKKEVILA VILLAGE,,
                VADAKKEVILA.P.O., KOLLAM.

                BY ADV. SRI.BIJU HARIHARAN

RESPONDENT/S:

      1         MR.UMMER KANNU, AGED 72
                S/O.ISMAIL KUNJU, FATHIMA VILLA, KURUMBELIL,,
                VADAKKEVILA CHERRY, VADAKKEVILA VILLAGE, KOLLAM,,
                NOW RESIDING AT FATHIMA VILLA, KNRA-89,, KOLLAM
                WEST VILLAGE, CUTCHERY.P.O., KAVAL, KOLLAM.

      2         K.K.NISA, AGED 65
                WIFE OF UMMER KANNU, RESIDING AT (ADDRESS SAME AS,
                THE IST RESPONDENT)

      3         SIJI.A. AGED 30
                W/O.BABU MUJEEB, RESIDING AT (ADDRESS SAME AS THE,
                IST RESPONDENT)

                R1-3 BY ADV. SRI.K.G.ANIL BABU
                R1-3 BY ADV. SRI.R.RAJESHPULLIKADA

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD              ON
14.1.2021, THE COURT ON 14-01-2021 DELIVERED THE FOLLOWING:
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MFA.No.237 OF 2010




         A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
            ======================
              MFA (G&W) No.237 of 2010
            ======================
         Dated this the 14th day of January, 2021.

                          JUDGMENT

C.S.DIAS, J.

The appellant was the petitioner in OP (G&W)

357/09. The respondents in the appeal were the

respondents in the above original petition.

2. Aggrieved by the order passed by the Court of

the Additional District Judge-I, Kollam, dismissing the

original petition filed seeking permission to sell the

property of the minor child Ashique Suraj, who was born

on 2.11.2002, the appeal is filed.

3. Undisputedly, Ashique Suraj has attained

majority. Hence, he is no longer governed by the

provisions of the Guardian and Wards Act, 1890.

Therefore, nothing further survives in the appeal.

Resultantly, the appeal is dismissed as infructuous

in view of the fact that Ashique Suraj has attained

MFA.No.237 OF 2010

majority. All pending Interlocutory Applications are also

dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                       C.S.DIAS

  SKS/14.1.2021                         JUDGE