Meharbhan.P vs Abid Ibrahim
2021 Latest Caselaw 13977 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
       TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                        TR.P(C) NO. 567 OF 2019
     AGAINST THE ORDER/JUDGMENT IN OP 344/2019 OF FAMILY COURT,
                        MUVATTUPUZHA, ERNAKULAM
PETITIONER/S:

           MEHARBHAN.P
           AGED 31 YEARS
           D/O.IBRAHIM P., PATHUR VEETTIL, ARAVANKARA, VALLUVAMBRAM
           P.O., MALAPPURAM DISTRICT-673642.

           BY ADVS.
           A.BALAGOPALAN
           SRI.M.S.IMTHIYAZ AHAMMED
           SMT.P.SEENA
           SRI.O.V.USMAN KURIKKAL
           SHRI.MUHAMMED BANI M.



RESPONDENT/S:

           ABID IBRAHIM
           AGED 37 YEARS
           S/O.LATE IBRAHIM, ARYANKALAYIL VEETTIL, KADATHI KARA,
           MUDAVUR P.O., MUVATTUPUZHA, ERNAKULAM DISTRICT-686669.

           BY ADV SRI.R.BINDU (SASTHAMANGALAM)




     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 567 OF 2019
                                         2

                                   JUDGMENT

Dated this the 6th day of July, 2021

It is reported that the parties have settled their dispute. This is

recorded and the transfer petition is closed.

Sd/-

V.G ARUN JUDGE

SJ TR.P(C) NO. 567 OF 2019

APPENDIX OF TR.P(C) 567/2019

PETITIONER ANNEXURE

ANNEXURE A1 TRUE COPY OF O.P.NO.344/2019 FILED BEFORE THE HONOURABLE FAMILY COURT, MUVATTUPUZHA.