Mujeeb Rahman @ R.M.Mujeeb vs Fathima
2021 Latest Caselaw 9571 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                       RPFC.No.520 OF 2016

 AGAINST THE ORDER/JUDGMENT IN MC 368/2014 DATED 14-07-2016
                  OF FAMILY COURT,THRISSUR


REVISION PETITIONER/S:

              MUJEEB RAHMAN @ R.M.MUJEEB,
              AGED 36 YEARS, S/O. MUHAMMADILI, RAYAMARAKKAR
              VEETTIL, P.O. KUNDALIYOOR, CHETUVA,
              KIZHAKKUMPURAM.

              BY ADV. SRI.VARGHESE C.KURIAKOSE

RESPONDENT/S:

      1       FATHIMA,
              D/O. PANIKKAVEETTIL KURUPPATH ABDUL AZEEZ,
              CHETTUVA, KUNDALIYUR P.O. ENGANDIYUR VILLAGE,
              CHAVAKKAD TALUK. PIN- 680 616.

      2       AMEER MUHAMMED,
              AGED 1 YEARS, REPRESENTED BY 1ST RESPONDENT
              FATHIMA, MOTHER AND GUARDIAN, PIN-680 606.

              R1 BY ADV. SRI.DALLY ASOKEN
              R1 BY ADV. SRI.T.K.ASOKAN
              R1-2 BY ADV. SHRI.T.A.GOKUL

     THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY
HEARD ON 22.03.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 R.P.(F.C.)No.520 of 2016


                                   -2-




                               ORDER

When this matter has been taken up for

hearing, the learned Advocates on both sides

have submitted that the matter has been

settled and an agreement has been executed

by the parties in this regard. The original

agreement is with the parties, submitted at

the Bar. This being the situation, I am of

the view that it is only just and proper to

permit the parties to file application

before the court below under Section 127

Cr.P.C. for cancellation of the order

impugned. It is ordered accordingly. For

the said reason, I am inclined to set aside

the order impugned.

R.P.(F.C.)No.520 of 2016

In the result, this Revision Petition

stands disposed of as above.

The parties are directed to appear

before the court below on 08.04.2021.

sd/-

B. SUDHEENDRA KUMAR, JUDGE STK