Ashraf K.A. @ Navas vs Rehuma Beevi.B
2021 Latest Caselaw 1844 Ker

                                     1
MFA.No.151 OF 2011

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                     &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                          MFA.No.151 OF 2011

AGAINST THE ORDER/JUDGMENT IN OPGW 150/2010 DATED 30-06-2011 OF
                   FAMILY COURT, THODUPUZHA


APPELLANT/S:

                ASHRAF K.A. @ NAVAS
                AGED 44, KANJIRAHTINKAL HOUSE ALUVA -1 PO, ALUVA
                WEST VILLAGE, ALUVA TALUK,ERNAKULAM DISTRICT,
                ALUAVA POLICE STATION.

                BY ADVS.
                SRI.S.VIDYASAGAR
                SRI.K.K.CHANDRADAS
                KUM.D.MINI RAJAN

RESPONDENT/S:

                REHUMA BEEVI.B, W/O.FAKRUDIN , AGED 61
                OLICKAL HOUSE, THODUPUZHA PO,THODUPOUZHA VILLAGE,
                IDUKKI DISTRICT.- 685 584

                R1 BY ADV. SRI.L.RAJESH NARAYAN CAVEATOR

     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
MFA.No.151 OF 2011




         A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
            ======================
              MFA (G&W) No.151 of 2011
            ======================
         Dated this the 18th day of January, 2021.

                          JUDGMENT

C.S.DIAS, J.

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

150/2010 of the Family Court, Thodupuzha. The respondent

in the appeal was the petitioner in the original petition.

2. Being aggrieved by the order passed by the Family

Court in directing the appellant to hand over the custody of

minor children, namely, Atheena and Ahana to the

respondent that this appeal is filed. The quondam children

Atheena and Ahana were born on 25.9.1998 and 18.11.1999,

respectively.

3. Undisputedly, Atheena and Ahana have attained

majority. Therefore, they are no longer governed by the

provisions of the Guardian and Wards Act, 1890. Hence,

nothing further survives in the appeal.

MFA.No.151 OF 2011

Resultantly, the appeal is dismissed as infructuous in

view of the fact that Atheena and Ahana have attained

majority. All pending Interlocutory Applications are also

dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

SKS/18.1.2021