Sabira vs Rafeeque
2021 Latest Caselaw 7985 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

          THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

     MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                      Mat.Appeal.No.199 OF 2018

 AGAINST THE ORDER DATED 24-11-2017 IN O.P NO.952/2010 OF FAMILY
                        COURT, MALAPPURAM


APPELLANTS/PETITIONERS:

      1        SABIRA
               AGED 29 YEARS
               D/O.ALIKOYA
               KALLATHALAKATH HOUSE, OTTUPPURAM,TANUR P.O.,
               MALAPPURAM DISTRICT.

      2        ASNA
               AGED 10 YEARS (MINOR),
               MINOR PETITIONER IS REPRESENTED BY MOTHER
               SABIRA,KALLATHALAKATH HOUSE, OTTUPPURAM,
               TANUR P.O.,MALAPPURAM DISTRICT.

      3        BILAL
               AGED 9 YEARS (MINOR) MINOR PETITIONER IS REPRESENTED
               BY MOTHER SABIRA,KALLATHALAKATH HOUSE,
               OTTUPPURAM,TANUR P.O., MALAPPURAM DISTRICT.

               BY ADV. SRI.U.K.DEVIDAS


RESPONDENTS:

      1        RAFEEQUE
               AGED 35 YEARS, S/O. ASSAINAR,MALIYEKKALAKATH HOUSE,
               ARYANKADAPPURAM, NEAR PALLIKKALAM, KUTTAYI.P.O.,
               MALAPPURAM DISTRICT-676 562

      2        ASSAINAR
               AGED 57 YEARS, MALIYEKKALAKATH HOUSE,
               ARYANKADAPPURAM,NEAR PALLIKKALAM, KUTTAYI.P.O.,
               MALAPPURAM DISTRICT-676 562
 Mat.Appeal.No.199 OF 2018

                               2

      3      HAFSATH
             AGED 52 YEARS, W/O. ASSAINAR,MALIYEKKALAKATH HOUSE,
             ARYANKADAPPURAM,NEAR PALLIKKALAM, KUTTAYI.P.O.,
             MALAPPURAM DISTRICT-676 562

             R1 TO R2 BY ADV. SRI.ARUN MATHEW VADAKKAN
             R1 BY ADV. SRI.K.P.SUDHEER

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.199 OF 2018

                                  3

                               JUDGMENT

Dated this the 8th day of March 2021

The learned counsel for the appellants submits that he has

relinquished the vakalath. None appears for the appellants.

Hence, it is considered as the appeal is dismissed for non

prosecution.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE DK