Rasheedath Beevi vs Sajida
2022 Latest Caselaw 2237 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
 THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA,
                                  1943
                     OP(C) NO. 1992 OF 2021
             OS 59/2018 OF MUNSIFF COURT, ATTINGAL
PETITIONER/DEFENDANT :

         RASHEEDATH BEEVI
         AGED 59 YEARS
         D/O AYISHABEEVI, NADAKKARUVA, NELLIVILAKAM,
         PUTHU VEEDU, CHITTATTUMUKKU, KANIYAPURAM,
         KADINAMKULAM VILLAGE, TRIVANDRUM-695301.
         BY ADVS.
         M.R.SASITH
         V.LALI


RESPONDENT/PLAINTIFF :

         SAJIDA
         AGED 32 YEARS
         D/O JAMEELA, NADAKKARUVA PUTHEN VEEDU,
         KANIYAPURAM, CHITATTUMUKKU, KADINAMKULAM
         VILLAGE, THIRUVANANTHAPUAM, PIN-695301.



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022,    THE   COURT   ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(C)No.1992 of 2021
                                   ..2..




                          A.BADHARUDEEN, J.

        ------------------------------------------------------------
                         O.P.(C)No.1992 of 2021
         ------------------------------------------------------------
          Dated this the 24th day of February, 2022

                            JUDGMENT

It is submitted by the learned counsel for the

petitioner that this original petition is not pressed. This

submission is recorded. Accordingly, this original petition

is dismissed as not pressed.

Sd/-

A.BADHARUDEEN, JUDGE rkj