Abdul Saleem vs Seenath
2021 Latest Caselaw 18406 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                       RPFC NO. 153 OF 2018
   AGAINST THE JUDGMENT DATED 30.11.2017 IN M.C.NO.418/2013 OF
                      FAMILY COURT, THRISSUR


REVISION PETITIONER/RESPONDENT IN MC:

          ABDUL SALEEM,
          AGED 50 YRS., S/O.MUTHU, POKKAKKILLATH HOUSE,
          CHOONDAL P.O., THALAPPILLY TALUK, THRISSUR.
          BY ADVS.
          SRI.M.ANIL KUMAR
          SMT.PREETHI K.PURUSHOTHAMAN


RESPONDENTS/PETITIONER IN MC:

          SEENATH,
          AGED 45 YRS., W/O. ABDUL SALEEM, POKKAKKILLATH HOUSE,
          CHOONDAL P.O., THALAPPILLY TALUK, THRISSUR - 680 502.
          BY ADVS.
                   SRI.BENOJ C AUGUSTIN
                   SRI.U.M.HASSAN
                   SRI.PRATHAP PILLAI
                   SMT.P.PARVATHY
                   SRI.RAFEEK. V.K.
                   SRI.SAIJO HASSAN
                   SMT.SURYA P SHAJI
                   SRI.VISHNU BHUVANENDRAN



     THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY HEARD ON
07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P.(F.C.) No.153 of 2018

                                    2




                                 ORDER

Dated this the 07th day of September, 2021

In view of the settlement of all disputes involved in the

revision, the learned counsel for the revision petitioner

submitted that the R.P.(F.C) is not pressed. On the basis, R.P.

(F.C) stands dismissed as not pressed.

Sd/-

MARY JOSEPH JUDGE

NAB