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Fousiya Shereef vs Jaffarkhan P.I
2022 Latest Caselaw 8496 Ker

Citation : 2022 Latest Caselaw 8496 Ker
Judgement Date : 6 July, 2022

Kerala High Court
Fousiya Shereef vs Jaffarkhan P.I on 6 July, 2022
RFA No.272/2020                          1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                       IA.NO.3/2022 IN RFA NO. 272 OF 2020
                          OS 59/2018 OF SUB COURT, PALA.
   APPLICANTS/APPELLANT IN RFA:

      1. FOUSIYA SHEREEF, AGED 49 YEARS, W/O.E.SHEREEF, PLAVILAYIL HOUSE,
         MANGARAM,PANDALAM,PATHANAMTHITTA DISTICT,PIN-689645.
      2. RASIA ISMAIL, AGED 51 , D/O.P.S.ISMAIL,PUTHUPARAMBIL HOUSE,
         KOOTTICKAL,KOTTAYAM DISTRICT, PIN-686514.
      3. SAFIA BEEVI, AGED 53,W/O K I NAZAR,KARIPPAYIL HOUSE,
         KANJIRAPPALLY,KOTTAYAM DISTRICT, PIN-686514.
      4. ABDUL GAFOOR.P.I, AGED 46, S/O P.S.ISMAIL,PUTHUPPARAMBIL HOUSE,
         KOOTTICKAL,KOTTAYAM DISTRICT, PIN-686514.
      5. SHAMEER KHAN.P.I, AGED 44, S/O.P.S.ISMAIL,PUTHUPPARAMBIL HOUSE,
         KOOTTICKAL,KOTTAYAM DISTRICT,PIN-686514.

   RESPONDENTS/RESPONDENTS IN RFA:

      1. JAFFARKHAN P.I,AGED ABOUT 55 YEARS, S/O P.S.ISMAIL,RESIDING AT
         PUTHUPPARAMBIL HOUSE,KOOTTICKAL.P.O, KOOTTICKAL KARA,MUNDAKAYAM
         VILLAGE, KANJIRAPPALLY TALUK,KOTTAYAM DISTRICT, PIN-686514.
      2. P.I.MUHAMMED SHUKKOOR, AGED ABOUT 54 YEARS, S/O P.S.ISMAIL,RESIDING
         AT PUTHUPPARAMBIL HOUSE, KOOTTICKAL.P.O, KOOTTICKAL KARA, MUNDAKAYAM
         VILLAGE,KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT,PIN-686514.
      3. P.S.AMINA, AGED ABOUT 75 YEARS, W/O P.S.ISMAIL,PUTHUPPARAMBIL HOUSE,
         KOOTTICKAL.P.O, KOTTICKAL KARA, MUNDAKAYAM VILLAGE,KANJIRAPPALLY
         TALUK, KOTTAYAM DISTRICT,PIN-686514.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to direct the registry
   to send a copy of the judgment dated 05/04/2022 in the above Regular First
   Appeal to SRO, Koovappally for making necessary endorsements in the
   concerned records and registers.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 05/04/2022 and upon hearing the arguments of SRI.P.B.KRISHNAN,
   SRI.P.B.SUBRAMANYAN, SRI.SABU GEORGE, SRI.MANU VYASAN PETER, SMT.MEERA P.,
   SMT.ANUSREE.B, Advocates for the petitioners and of SRI.ABRAHAM GEORGE
   JACOB, SRI.C.MURALIKRISHNAN, SRI.AKSHAY R, Advocates for R1, the court
   passed the following:




   PTO
 RFA No.272/2020                             2/2

                               ORDER

Heard. Allowed in part directing the Registry to send a copy of the Judgment to the concerned Sub Registrar's Office, for which the appellants shall take steps, as mandated under section 89 of the Registration Act.

Sd/- P.SOMARAJAN JUDGE

06-07-2022 /True Copy/ Assistant Registrar

 
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