Afsal Fazalu Rahman vs Noora Muneer
2022 Latest Caselaw 4894 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
                                    &
         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
  FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                      OP (FC) NO. 220 OF 2022
   AGAINST THE ORDER/JUDGMENT IN OPMMA 730/2021 OF FAMILY
                              COURT,KOLLAM
PETITIONER/S:

         AFSAL FAZALU RAHMAN
         AGED 40 YEARS
         THOPPIL (H), VIKAS NO. 153, VADAKAVILA,
         POLAYATHODU, PATTATHANAM P.O, KOLLAM - 691021
         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
         FAZALU RAHMAN, AGED 73, S/O ABDUL LATHEEF,
         THOPPIL (H), VIKAS NO. 153, VADAKAVILA,
         POLAYATHODU, PATTATHANAM P.O, KOLLAM, PIN -
         691021
         BY ADVS.
         P.PARVATHY
         SHAHNOY SHAJI


RESPONDENT/S:

         NOORA MUNEER
         AGED 30 YEARS
         AZEEZ MANZIL, VADAKAVILA, POLAYATHODU, KOLLAM -
         691021
         NOW RESIDING AT NADEERA MANZIL, EMS NAGAR T.C
         13/304 (27), PATTOOR, VANCHIYUR P.O,
         THIRUVANANTHAPURAM, PIN - 695035

     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
29.04.2022,     THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(FC) 220/2022

                                  2




             C.S.DIAS & C.JAYACHANDRAN, JJ.
                 ------------------------------------
                  OP(FC) No.220 of 2022
                -------------------------------------
            Dated this the 29th day of April, 2022

                          JUDGMENT

Dias, J.

The Original Petition is filed to direct Family Court,

Kollam to consider and dispose of OP(MMA)

No.730/2021 on or before the next posting date, i.e.

19.4.2022.

2. Pursuant to the order passed by this Court on

12.4.2022, the learned Judge of the Family Court has

sent a communication dated 20.4.2022, stating that the

parties were not present before the Court on 19.4.2022.

Hence, the case was adjourned to 26.4.2022. The

Family Court is ready to dispose of OP(MMA) OP(FC) 220/2022

No.730/2021 within a time frame.

3. The learned counsel appearing for the

petitioner submits that the parties were present before

the Family Court on 26.4.2022 and their statements

were recorded and the case is posted for judgment to

30.4.2022. The said submission is recorded.

In the light of the submission of the learned

counsel for the petitioner and the communication of the

learned Judge of the Family Court, the Original Petition

is closed as infructuous.

Sd/-

C.S.DIAS JUDGE

Sd/-

C.JAYACHANDRAN JUDGE

jg OP(FC) 220/2022

APPENDIX

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PETITION AS O.P (MMA) 730 OF 2021 ON THE FILES OF THE FAMILY COURT, KOLLAM Exhibit P2 TRUE COPY OF THE MUBARATH AGREEMENT DATED 25.08.2020 EXECUTED BY THE PETITIONER AND RESPONDENT Exhibit P3 TRUE COPY OF THE DIVORCE CERTIFICATE DATED 16.09.2020 ISSUED BY THE PAREEDIYA MASJID MUSLIM JAMA-ATH Exhibit P4 TRUE COPY OF THE ADVANCE PETITION FILED IN O.P (MMA) 730 OF 2021 BY THE PETITIONER BEFORE THE FAMILY COURT, KOLLAM.