Kerala High Court
Abdul Wahab vs Sherin on 17 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS.JUSTICE SOPHY THOMAS
FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
MAT.APPEAL NO. 1008 OF 2019
AGAINST THE ORDER/JUDGMENT IN OP 13/2017 OF FAMILY COURT,
VADAKARA
APPELLANT/S:
ABDUL WAHAB, AGED 46 YEARS,
S/O.SAITHALAVI, THANGALS HOUSE, KAVILPADI,
KALADI (PO), PIN-, PONNANI TALUK, MALAPPURAM
DISTRICT, REPRESENTED BY POWER OF ATTORNEY HOLDER
SAYYED IMBICHIKOYA THANGAL, MAHIR VILLA,
PACHATTIRI AMSOM DESOM, MURIVAZHIKKAL (PO), PIN-
676M 502, PARAVANNA, TIRUR TALUK, MALAPPURAM
DISTRICT, AS PER ORDER IN IA 315/2017 DATED
29.03.2017.
BY ADVS.
SRI.SREELAL N.WARRIER
SRI.P.T.SHEEJISH
RESPONDENT/S:
SHERIN, AGED 34 YEARS,
D/O.SAYED IBRAHIM KHUDSI,
SHADIYA MAHAL, THAZHANGADI ROAD,
KOYILANDI (PO), PIN-673 305,
KOZHIKODE.
BY ADV SRI.V.KRISHNA MENON
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
17.06.2022, ALONG WITH Mat.Appeal.319/2020, 113/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
MAT.APPEAL NO. 319 OF 2020
AGAINST THE ORDER/JUDGMENT IN OP 13/2017 OF FAMILY COURT,
VADAKARA
APPELLANT/S:
SHERIN, AGED 37 YEARS,
D/O.SAYED IBRAHIM KHUDSI,
SHADIYA MAHAL, THAZHANGADI ROAD,
KOYILANDY P.O., KOZHIKODE,
PIN-673305.
BY ADV V.KRISHNA MENON
RESPONDENT/S:
ABDUL VAHAB, AGED 49 YEARS,
S/O.SAITHALAVI, THANGALS HOUSE,
KAVILPADI, KALADI P.O., PONNANI TALUK,
MALAPPURAM DISTRICT, POWER OF ATTORNEY HOLDER,
SAYYED IMBICHIKOYA THANGAL U.C.,
S/O.KOYANHIKOYA THANGAL, AGED 68 YEARS,
MAHIR VILLA, PACHATTIRI AMSOM DESOM,
MURIVAZHIKKA P.O., PARAVANNA, TIRUR TALUK,
MALAPPURAM DISTRICT, PIN-676502.
BY ADV P.T.SHEEJISH
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
17.06.2022, ALONG WITH Mat.Appeal.1008/2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
RPFC NO. 113 OF 2020
AGAINST THE ORDER/JUDGMENT IN MC 7/2017 OF FAMILY COURT,
VADAKARA
REVISION PETITIONER/S:
1 SHERIN, AGED 34 YEARS, (NOW AGED 37), D/O.SAYED
IBRAHIM KHUDSI, SHADIYA MAHAL, THAZHANGADI
ROAD, KOYILANDY P.O., KOZHIKODE - 673 305.
2 AYISHA NADHA, D.O.B.7.2.2001 (NOW AGED 19),
D/O.SHERIN, SHADIYA MAHAL, THAZHANGADI ROAD,
KOYILANDY P.O., KOZHIKODE - 673 305.
3 FATHIMA NISHVA, AGED 8 YEARS,
MINOR, D.O.B.19/12/2008 (NOW AGED 11),
D/O.SHERIN, REPRESENTED BY HER MOTHER SHERIN,
SHADIYA MAHAL, THAZHANGADI ROAD, KOYILANDY P.O.,
KOZHIKODE - 673 305.
4 KHADEEJA NEZRIN, AGED 5 YEARS,
MINOR, D.O.B.22/11/2011(NOW AGED 8), D/O.SHERIN,
REPRESENTED BY HER MOTHER SHERIN, SHADIYA MAHAL,
THAZHANGADI ROAD, KOYILANDY P.O.,
KOZHIKODE- 673 305.
BY ADV V.KRISHNA MENON
RESPONDENT/S:
ABDUL VAHAB, AGED 49 YEARS,
(NOW AGED 49), S/O.SAITHALAVI, THANGALS HOUSE,
KAVILPADI, KALADI P.O., PONNANI TALUK, MALAPPURAM
DISTRICT, POWER OF ATTORNEY HOLDER SAYYED
IMBICHIKOYA THANGAL U.C., S/O.KOYANHIKOYA
THANGAL, AGED 68 YEARS (NOW AGED 61), MAHIR
VILLA, PACHATTIRI AMDOM DESOM, MURIVAZHIKKA P.O.,
PARAVANNA, TIRUR TALUK, MALAPPURAM DISTRICT,
PIN - 676 502.
THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY HEARD
ON 17.06.2022, ALONG WITH Mat.Appeal.1008/2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
RPFC NO. 471 OF 2019
AGAINST THE ORDER/JUDGMENT IN MC 7/2017 OF FAMILY COURT, VADAKARA
REVISION PETITIONER/S:
ABDUL WAHAB, AGED 46 YEARS,
S/O. SAITHALAVI, THANGALS HOSUE, KAVILPADI, KALADI
(PO), PONNANI TALUK, MALAPPURAM DISTRICT. REPRESENTED
BY POWER OF ATTORNEY HOLDER, SAYYED IMBICHIKOYA
THANGAL U.C., AGED 68 YEARS, S/O. KOYANHIKOYA THANGAL
MAHIR VILLA, PACHATTIRI AMSOM DESOM, MURIVAZHIKKAL
(PO), PIN-676 502, PARAVANNA, TIRUR TALUK, MALAPPURAM
DISTRICT AS PER ORDER IN I.A.315/2017 DATED 29.3.2017.
BY ADV SRI.P.T.SHEEJISH
RESPONDENT/S:
1 SHERIN, AGED 34 YEARS, D/O. SAYED IBRAHIM KHUDSI
SHADIYA MAHAL, THAZHANGADI ROAD, KOYILANDI (PO), PIN-
673 305 KOZHIKODE DISTRICT.
2 AYISHA NADHA, AGED 14 YEARS, (MINOR) D.O.B 7.2.2001
REPRESENTED BY MOTHER SHERIN, AGED 34, D/O SAYED
IBRAHIM KHUDSI SHADIYA MAHAL, THAZHANGADI ROAD,
KOYILANDI (PO), PIN-673 305, KOZHIKODE DISTRICT.
3 FATHIMA NISHVA, AGED 8 YEARS, (MINOR) D.O.B
19.12.2008, REPRESENTED BY MOTHER SHERIN, AGED 34, D/O
SAYED IBRAHIM KHUDSI SHADIYA MAHAL, THAZHANGADI ROAD,
KOYILANDI (PO), PIN-673 305, KOZHIKODE DISTRICT.
4 KHADEEJA NEZRIN, AGED 5 YEARS, (MINOR) D.O.B
22.11.2011 REPRESENTED BY MOTHER SHERIN, AGED 34,
D/O SAYED IBRAHIM KHUDSI SHADIYA MAHAL, THAZHANGADI
ROAD, KOYILANDI (PO), PIN-673 305, KOZHIKODE DISTRICT.
BY ADV SRI.V.KRISHNA MENON
THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY HEARD ON
17.06.2022, ALONG WITH Mat.Appeal.1008/2019 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT
[Mat.Appeal Nos.1008/2019 & 319/2020, R.P(FC) Nos.
113/2020 & 471/2019]
A.Muhamed Mustaque, J.
The dispute between the parties were referred for
mediation. In the mediation, the parties have resolved all
their disputes. A detailed agreement has been executed
between the parties. The mediation agreement is on board
along with the report of the mediator.
In the light of the mediation agreement, we dispose of
these appeals and also modify the order impugned in R.P.(FC)
No.113/2020 (M.C.No.7 of 2017 on the file of the Family
Court, Vatakara). It is made clear that in supersession of
the impugned judgments in all these cases, the parties would
be governed by the mediation agreement. Accordingly, these
cases are disposed of.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
SOPHY THOMAS
JUDGE
ln
