Kerala High Court
Mohammed Hafdaf vs Neenu Nammas on 29 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE &
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
MAT.APPEAL NO. 587 OF 2018
AGAINST THE ORDER/JUDGMENT IN OP 911/2015 OF FAMILY COURT,
NEDUMANGAD
APPELLANTS/RESPONDENTS 1 TO 4:
1 MOHAMMED HAFTHAB HANEEFA
AGED 37 YEARS, S/O.MOHAMMED HANEEFA, K.P. HOUSE,
CHULLIMANOOR P.O., ANAD VILLAGE,
THIRUVANANTHAPURAM-695542.
2 FATHIMA HANEEFA
AGED 59 YEARS, D/O.IBRAHIM, K.P. HOUSE,
CHULLIMANOOR P.O., ANAD VILLAGE,
THIRUVANANTHAPURAM-695542.
3 MOHAMMED HANEEFA
AGED 62 YEARS, S/O.ASANARU PILLAI, K.P. HOUSE,
CHULLIMANOOR P.O., ANAD VILLAGE,
THIRUVANANTHAPURAM-695542.
4 HAUFITHA HANEEFA
AGED 32 YEARS, D/O.MOHAMMED HANEEFA, K.P. HOUSE,
CHULLIMANOOR P.O., ANAD VILLAGE,
THIRUVANANTHAPURAM-695542.
RESPONDENT/PETITIONER:
NEENU NAMMAS
AGED 27 YEARS, D/O.SAINUDEEN, KATTOTTIL,
THURUTHIYODE P.O., KOZHIKODE DISTRICT-673004.
BY ADV SRI.GEORGE MATHEWS
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
29.06.2022, ALONG WITH Mat.Appeal.685/2018 AND R.P (FC) 78/
2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal No.587 of 2018 & conn. cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
MAT.APPEAL NO. 685 OF 2018
AGAINST THE ORDER/JUDGMENT IN OP 847/2015 OF FAMILY COURT,
NEDUMANGAD
APPELLANT/1ST RESPONDENT:
MOHAMMED HAFTHAB HANEEFA
AGED 37 YEARS, S/O.MOHAMMED HANEEFA, K.P.HOUSE,
CHULLIMANOOR P.O., ANAD VILLAGE,
THIRUVANANTHAPURAM - 695 542.
RESPONDENT/PETITIONER:
NEENU NAMMAS
AGED 27 YEARS, D/O.SAINUDEEN, KATTOTTIL HOUSE,
THURUTHYADU P.O., BALUSSERY VILALGE, KOZHIKODE
DISTRICT - 673 612.
BY ADVS.
SRI.GRASHIOUS KURIAKOSE (SR.)
SRI.GEORGE MATHEWS
THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY
HEARD ON 29.06.2022, ALONG WITH Mat.Appeal.587/2018 & RP(FC)
78/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal No.587 of 2018 & conn. cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
RPFC NO. 78 OF 2018
AGAINST THE ORDER/JUDGMENT IN MC 308/2015 OF FAMILY COURT,
NEDUMANGAD
REVISION PETITIONER/COUNTER PETITIONER:
MOHAMMED HAFDAF
AGED 37 YEARS, S/O MOHAMMED
HANEEFA,K.P.HOUSE,CHULLIMANOOR.P.O, NEDUMANGAD
TALUK, THIRUVANANTHAPURAM.
RESPONDENT/PETITIONER:
NEENU NAMMAS
AGED 27 YEARS,D/O SAINUDEEN, KATTOTTIL,
THURUTHIYODE.P.O, KOZHIKODE DISTRICT-673004.
BY ADVS.
SRI.GRASHIOUS KURIAKOSE (SENIOR.)
SRI.GEORGE MATHEWS
THIS REV.PETITION (FAMILY COURT) HAVING COME UP FOR
ADMISSION ON 29.06.2022, ALONG WITH Mat.Appeal.685/2018 AND
587/2018, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Mat.Appeal No.587 of 2018 & conn. cases 4
A.MUHAMED MUSTAQUE &
SOPHY THOMAS, JJ.
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Mat.Appeal Nos.587, 685 &
R.P (F.C) No.78 of 2018
------------------------------------
Dated this the 29th day of June, 2022
JUDGMENT
A.Muhamed Mustaque, J.
Learned counsel appearing for the appellants in Mat.Appeal
Nos.587 and 685 of 2018 and the revision petitioner in R.P (F.C)
No.78 of 2018 has relinquished the vakalath. This was recorded
as early as on 06.10.2021. There is no alternative arrangement
made to prosecute the appeals and the revision.
Therefore, the Mat.Appeals and the Revision Petition are
dismissed for non prosecution.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
SOPHY THOMAS
JUDGE
smp
