Arshana vs Muhammad Afla
2021 Latest Caselaw 10635 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

     MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                         Tr.P(C).No.106 OF 2020

   AGAINST THE ORDER/JUDGMENT IN OP 1122/2019 OF FAMILY COURT,
                          KOTTARAKKARA


PETITIONER/PETITIONERS     :

             ARSHANA,
             AGED 30 YEARS
             D/O.ABDUL LATHEEF, AL FAJAR, KAUMUDI NAGAR 39,
             PALLITHOTTAM CHERRY, KOLLAM WEST VILLAGE,
             KOLLAM - 691 006.

             BY ADV. SRI.ARUN BABU

RESPONDENTS/RESPONDENTS:

      1      MUHAMMAD AFLA,
             AGED 32 YEARS
             S/O.JAMAL MUHAMMAD,ELANJIKOD, THADIKAD P.O., ARAIKKAL
             VILLAGE,THEVARTHOTTAM MURI, ANCHAL - 691 306.

      2      JAMAL MOHAMMAD,
             AGED 69, S/O.ABBAS RAWTHER, ELANJIKODE VEEDU,
             THADICADU P.O., THEVARTHOTTAM MURI,ANCHAL
             VILLAGE,ANCHAL - 691 306.

      3      RAZIYA JAMAL,
             AGED 62, W/O.ABBAS RAWTHER, ELANJIKODE VEEDU,
             THADICADU P.O., THEVARTHOTTAM MURI, ANCHAL VILLAGE,
             ANCHAL - 691 306.


     THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
29.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P(C).No.106 OF 2020

                                    2




                               JUDGMENT

Dated this the 29th day of March 2021

The learned counsel for the petitioner submits that the

matter has been settled.

In the result, this petition is dismissed as not pressed.

Sd/-

T.V.ANILKUMAR JUDGE SMF Tr.P(C).No.106 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 THE TRUE COPY OF THE OP 1122/2019 DATED 05/09/2019 PENDING BEFORE THE FAMILY COURT,KOTTARAKKARA.

//TRUE COPY// PA TO JUDGE