Sakkeena vs Aboobecker C.K
2021 Latest Caselaw 3386 Ker

         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 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                   OP (FC).No.31 OF 2015(R)

 AGAINST THE ORDER/JUDGMENT IN OP 538/2013 DATED 29-11-
              2014 OF FAMILY COURT, TIRUR


PETITIONER:

              SAKKEENA, AGED 37 YEARS
              D/O. ALIKUTTY, KANDATHUVALAPPIL HOUSE,
              MARANCHERI AMSOM DESOM, PERUMBADAPPU P.O.,
              MALAPPURAM DISTRICT.

              BY ADV. SRI.JAMSHEED HAFIZ

RESPONDENTS:

     1        ABOOBECKER C.K, S/O. KUMARASWAMI, KANDATH
              VALAPPIL HOUSE, KOLOLAMBA P.O., PIN - 679 578,
              PONNANI TALUK, MALAPPURAM DISTRICT.

     2        P.AMINAKUTTY, W/O. USSAIN, PULIKKAL HOUSE,
              ALANKODE P.O., PIN - 679 585, THACHUPARAMBA,
              MALAPPURAM DISTRICT.

              R1-2 BY ADV. SRI.M.I.JOHNSON
              R1 BY ADV. SRI.T.K.MOIDEEN KUTTY
              R1 BY ADV. SRI.T.K.SAIDALIKUTTY

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.31 OF 2015(R)

                               ..2..




                           JUDGMENT

Dated this the 29th day of January 2021

A.Muhamed Mustaque, J

This original petition was filed on 29.01.2015,

challenging the common orders dated 29.11.2014 in I.A.

No. 1988/2013 and I.A.No. 803/2013, lifting the

conditional attachment before judgment. This Court

obtained a telephonic information as to the status of the

original petition. A report has been placed before this

Court by the Registry. In the report it is stated that the

original petition itself was disposed of on 12.02.2014.

In the light of the above, nothing further survives in

this original petition for consideration. Leaving open all

the contentions urged in the original petition, the original OP (FC).No.31 OF 2015(R)

..3..

petition is disposed of, holding that it has become

infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR OP (FC).No.31 OF 2015(R)

..4..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE IA 803/2013 IN OP 315/2013 BEFORE THE FAMILY COURT MALAPPURAM DT. 27.3.13.

EXHIBIT P2 A TRUE COPY OF THE IA 1988/2013 IN OP 315/2013 BEFORE THE FAMILY COURT MALAPPURAM DT. 16.8.13.

EXHIBIT P3 A TRUE COPY OF THE COUNTER TO IA 1988/2013 IN OP 538/2013 BEFORE THE FAMILY COURT TIRUR.

EXHIBIT P4 A TRUE COPY OF THECOMMON ORDER DT.

27.11.14 IN IA 1988/2013 AND IA 803/2013 IN OP 538/2013 BEFORE THE FAMILY COURT TIRUR.