Rani vs Hakkim Hussain
2021 Latest Caselaw 2522 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                    FAO.No.113 OF 2020

ORDER IN EA NO.4/2019 IN EP NO.59/2017 IN OS NO.305/1998
                OF SUB COURT, CHAVAKKAD


APPELLANT/S:

           RANI, AGED 57 YEARS
           W/O.SUNIL, RESIDING AT VAZHAPPILLY HOUSE,
           EDAMUTTAM DESOM VALAPPAD VILLAGE, CHAVAKKAD
           TALUK, THRISSUR DISTRICT - 680 568.

           BY ADVS.
           SRI.T.K.VIPINDAS
           SHRI.SMIJOSH K.M.
           SRI.K.M.MUHAMMED HUSSAIN
           SHRI.COLIN ALEX

RESPONDENT/S:

     1     HAKKIM HUSSAIN,
           S/O.MOHAMMED HUSSAIN, CHERIYAPURAYIL HOUSE,
           TRIPAYAR, NATTIKA VILLAGE, CHAVAKKAD TALUK,
           THRISSUR DISTRICT - 680 567.

     2     MOHANDAS, S/O.RAGAVAN, WADAKKUMCHERY HOUSE,
           VALAPPAD VILLAGE, CHAVAKKAD TALUK, THRISSUR
           DISTRICT - 680 567.


     THIS FIRST APPEAL FROM ORDERS HAVING COME UP FOR
ADMISSION ON 21.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 FAO.No.113 OF 2020

                       ..2..




                     JUDGMENT

The learned counsel for the appellant submits

that the appeal is not pressed. Recording the

submission, the FAO is dismissed as not pressed.

N.ANIL KUMAR

JUDGE Bka/21.01.2021