Razeena vs Mubarak
2022 Latest Caselaw 7359 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                        &
                THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
    THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       MAT.APPEAL NO. 454 OF 2016
        AGAINST THE ORDER/JUDGMENT IN OP 107/2011 OF FAMILY
                                COURT,KOLLAM
APPELLANT:

               RAZEENA, AGED 30 YEARS, D/O. FATHIMA KUNJU, BISMI
               MANZIL,THENGAZHIKAM PURAYIDAM, JONAKAPPURAM, KOLLAM

               BY ADVS.
               SRI.A.T.ANILKUMAR
               SMT.V.SHYLAJA



RESPONDENTS:

    1          MUBARAK, AGED 35 YEARS, S/O. SHOUKATH, SHAFI MANZILM
               MOTTACKAVU, NEDUMPANA P.O 691 576

    2          SHOUKATH, AGED 70 YEARS
               SHAFI MANZILM MOTTACKAVU, NEDUMPANA P.O 691 576

    3          SEBIYA, AGED 59 YEARS, W/O. SHOUKATH, SHAFI MANZILM
               MOTTACKAVU, NEDUMPANA P.O 691 576

    4          SHEFEEK, AGED 32 YEARS, S/O. SHOUKATH, SHAFI MANZILM
               MOTTACKAVU, NEDUMPANA P.O 691 576

    5          NAZEER, AGED 30 YEARS, S/O. SHOUKATH, SHAFI MANZILM
               MOTTACKAVU, NEDUMPANA P.O 691 576

               BY ADVS.
               SRI.R.JOHNSON
               SRI.T.R.RAJAN


        THIS    MATRIMONIAL    APPEAL   HAVING   BEEN   FINALLY   HEARD   ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT.APPEAL NO. 454 OF 2016

                             ..2..




                   J U D G M E N T

A. Muhamed Mustaque, J

The learned counsel for the appellant seeks

permission to withdraw this Mat. Appeal. Accordingly,

this Mat. Appeal is dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE PR