C.H. Ibrahim vs M.K. Jisna
2022 Latest Caselaw 1669 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
   TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                          RPFC NO. 190 OF 2016
  AGAINST THE ORDER/JUDGMENT IN MC 506/2014 OF FAMILY COURT,
                                 KANNUR
REVISION PETITIONER/COUNTER PETITIONER:

               C.H. IBRAHIM, AGED 44 YEARS
               S/O. KHADEEJA, AGED 44 YEARS, SAMEEMAS,
               ANCHAMPEEDIKA, PARAKKADAVU, KANNAPURAM P.O.,
               MOTTAMMAL (VIA)KANNAPURAM AMSOM DESOM,
               KANNUR TALUK, KANNUR DISTRICT.
               BY ADVS.
               SRI.V.A.SATHEESH
               SRI.V.T.MADHAVANUNNI


RESPONDENTS/PETITIONERS:

    1          M.K. JISNA, AGED 33 YEARS,
               D/O.ABDUL SATHAR, 'JISNAS', NEAR JUMA MASJID,
               HAJI ROAD, PAPPINISSERI P.O.,
               KANNUR DISTRICT - 670 561.
    2          MUHAMMED SHIS, AGED 14 YEARS (MINOR),
               S/O.C.H.IBRAHIM, 'JISNAS', NEAR JUMA MASJID,
               HAJI ROAD, PAPPINISSERI P.O.,
               KANNUR DISTRICT - 670 561.
    3          MUHAMMED SHISIN, AGED 8 YEARS (MINOR),
               S/O.C.H.IBRAHIM, 'JISNAS', NEAR JUMA MASJID,
               HAJI ROAD, PAPPINISSERI P.O.,
               KANNUR DISTRICT - 670 561. MINORS ARE REPRESENTED BY
               THEIR MOTHER AND GUARDIAN M.K.JISNA,
               D/O. ABDUL SATHAR, AGED 33 YEARS, 'JISNAS',
               NEAR JUMA MASJID, HAJI ROAD, PAPPINISSERI P.O.,
               KANNUR DISTRICT - 670 561.

        THIS    REV.PETITION(FAMILY   COURT)   HAVING   COME   UP   FOR
ADMISSION ON 15.02.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 R.P.(F.C.) No.190 of 2016

                                  2




                                ORDER

(Dated: 15th February, 2022)

This R.P.(F.C.) is filed for challenging the order

in M.C.No.506 of 2014 of the Family Court, Kannur.

Today when the case is called, the learned counsel

for the petitioner submits that the matter is settled

and he does not wish to proceed with the case and the

same may be dismissed as not pressed.

Recording the submission of the learned counsel for

the petitioner, R.P.(F.C.) is dismissed as not pressed.

Sd/-

BASANT BALAJI, JUDGE ss