Shameera vs Salim
2021 Latest Caselaw 1682 Ker

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MFA.No.53 OF 2012

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                          MFA.No.53 OF 2012

 AGAINST THE ORDER/JUDGMENT IN OP 878/2008 DATED 15-02-2012 OF
                    FAMILY COURT, PALAKKAD


APPELLANT/S:

                SHAMEERA
                D/O.AENU, AGED 29 YEARS, POOLATHODI PARAMBA,
                EZHUNAGADU, THIRUMITTAKKODE, OTTAPALAM, PALAKKAD
                DISTRICT.

                BY ADVS.
                SRI.RAJESH SIVARAMANKUTTY
                SRI.N.N.AZAD

RESPONDENT/S:

                SALIM
                S/O.MUHAMMED, AGED 34 YEARS, KELATHUPARAMBIL,
                DESAMANGALAM, ARANGOTTUKARA, THALAPPILLY TALUK,
                TRICHUR.678 103

                R1 BY ADV. SMT.T.D.RAJALAKSHMI
                R1 BY ADV. SRI.R.SREEHARI

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD             ON
15.1.2021, THE COURT ON 15-01-2021 DELIVERED THE FOLLOWING:
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MFA.No.53 OF 2012




          A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
                MFA (G&W) No.53 of 2012
             ======================
          Dated this the 15th day of January, 2021.

                         JUDGMENT

C.S.DIAS, J.

The appellant was the respondent in OP No. 878/2008

of the Family Court, Palakkad. The respondent in the appeal

was the petitioner in the above original petition.

2. Being aggrieved by the order dated 15.2.2012

passed by the Family Court granting interim custody of the

minor child of the couple, namely, Shabila Jasmin who was

aged 7 years in 2008, the appellant has come up with this

appeal.

3. Admittedly, Shabila Jasmin has attained majority.

Hence, the quondam child 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

MFA.No.53 OF 2012

view of the fact that Shabila Jasmin has attained majority.

All pending Interlocutory Applications are also dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                        C.S.DIAS

SKS/15.1.2021                             JUDGE