Kunhamu vs Kunhamu
2021 Latest Caselaw 9857 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                  &

            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

               RP.No.200 OF 2021 IN OP (FC). 410/2020

AGAINST THE JUDGMENT   DATED 12.02.2021 IN OP (FC)NO.410/2020 OF HIGH
                           COURT OF KERALA


REVIEW PETITIONER/PETITIONER/2ND RESPONDENT:

             KUNHAMU,AGED 69 YEARS,
             S/O. ABDULLA, KARAYIL HOUSE, KOTTODI P.O., RAJAPURAM,
             KASARGOD DISTRICT.

             BY ADVS.
             SRI.ABDUL RAOOF PALLIPATH
             SRI.K.R.AVINASH (KUNNATH)

RESPONDENTS/RESPONDENTS/PETITIONER & 1ST RESPONDENT:

      1      JASHIRA M.K.,AGED 26 YEARS,
             D/O. LATE IBRAHIM M.K. AND W/O. NOUSHAD K.,
             MAVUNGALKUNNIL HOUSE, PANATHUR P.O., RAJAPURAM VIA,
             PANATHADY VILLAGE, VELLARIKUNDU TALUK,
             KASARGOD-671532.

      2      NOUSHAD,AGED 34 YEARS,
             S/O. KUNHAMU, RESIDING AT KARAYIL HOUSE,
             KOTTODI P.O., KALLAR VILLAGE, VELLARIKUNDU TALUK,
             KASARGOD-671532.


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 24.03.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Review Petition No.200 of 2021
in                                                  2
O.P.(FC) No.410 of 2020




               A.HARIPRASAD & P.V.KUNHIKRISHNAN, JJ.
              ................................................................................
                         Review Petition No.200 of 2021
                                                  in
                                O.P.(FC) No.410 of 2020
              ................................................................................
                    Dated this the 24th day of March, 2021

                                              ORDER

Kunhikrishnan, J.

Heard the learned counsel for review petitioner and

respondents.

2. This petition is filed to review direction No.(1) in the judgment

dated 12.02.2021 in O.P.(FC) No.410 of 2020, which is extracted hereunder:

"1) The Family Court, Kasaragod will dispose of

O.P.No.107 of 2020 as expeditiously as possible at any

rate within one month from the date of receipt of a copy of

this judgment."

3. Main grievance of the review petitioner in the review petition is

that the father of the child is not in India and therefore the time limit may be

extended for another three months. Now learned counsel for the review

petitioner submitted that the father returned from Gulf yesterday and he

would co-operate with the trial. Review Petition No.200 of 2021

O.P.(FC) No.410 of 2020

In the light of the above submission, no further order is

necessary in this review petition. Hence it is closed.

A.HARIPRASAD Judge

P.V.KUNHIKRISHNAN Judge

cks