Abida Parappuram vs Najeebudheen Kannamparamabth
2022 Latest Caselaw 5076 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
        FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                      OP(CRL.) NO. 183 OF 2022
AGAINST THE ORDER/JUDGMENT IN MC 74/2018 OF JUDICIAL MAGISTRATE OF
                      FIRST CLASS -V,KOZHIKODE
PETITIONERS/PETITIONERS:

    1       ABIDA PARAPPURAM
            AGED 36 YEARS
            D/O MUHAMMEDKUTTY,KOLAPPATTA, KUNNATH ARUVINKANDOM
            HOUSE,
            KODAMPUZHA, P.O. FAROOQ COLLEGE, KOZHIKODE
    2       MUHAMMED UVAIS
            AGED 13 YEARS
            S/O NAJEEBUDHEEN
            REP. BY HIS MOTHER ABIDA PARAPPURAM AGED 36YEARS
            D/O MUHAMMEDKUTTY,KOLAPPATTA, KUNNATH ARUVINKANDOM
            HOUSE,
            KODAMPUZHA, P.O. FAROOQ COLLEGE, KOZHIKODE
            BY ADVS.
            NABIL KHADER
            JOHN TONY AKKARA
            E.K.ABDUL SALAM
            GEORGE ROY
RESPONDENTS/RESPONDENTS:

    1       NAJEEBUDHEEN KANNAMPARAMABTH
            AGED 41 YEARS
            S/O IMBICHIKKOYA, KOLAPPATTA HOUSE, KODAMPUZHA P.O,
            FAROOK COLLEGE KOZHIKOKDE, PIN - 673632
    2       JAMSHINA KK PARAYIL
            AGED 30 YEARS
            W/O NAJEEBUDHEEN KANNAMPARAMBATH
            KOLAPPATTA HOUSE, KODAMPUZHA,FAROOK COLLEGE P.O,
            KOZHIKODE - 673632
    3       IMBICHIKKOYA KANNAMPARAMBATH
            AGED 69 YEARS,S/O ABDULLAKKOYA, KOLAPPATTA HOUSE,
            KODAMBUZHA, FAROOK COLLEGE P.O,
            KOZHIKODE - 673632
            SRI ARAVIND V MATHEW, PP
     THIS   OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
06.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 183 OF 2022

                                      2


                    C.JAYACHANDRAN, J.
           ------------------------------------
                 OP (Crl.) No.183 of 2022
          -------------------------------------
            Dated this the 6th day of May, 2022

                            J U D G M E N T

Having perused the report of the Judicial First

Class Magistrate-V, Kozhikode, this Court is not in

a position to endorse the submission that three

more months time is required to dispose of the

subject Criminal Miscellaneous Petitions.

Considering the fact that the Criminal

Miscellaneous Petitions are for execution of the

maintenance ordered to be paid to the petitioners

and that the M.C is of the year 2018, the learned

Magistrate is directed to dispose of C.M.P

Nos.3664/2019, 900/2021, 1853/2021 and 2493/2018

within a period of fourty days from the date of OP(CRL.) NO. 183 OF 2022

receipt of a copy of this order.

The Original Petition is closed with the above

direction.

Sd/-

C.JAYACHANDRAN JUDGE Mn OP(CRL.) NO. 183 OF 2022

APPENDIX OF OP(CRL.) 183/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE MC NO. 74/2018 FILED BY THE PETITIONERS BEFORE THE JFCM-V, KOZHIKODE Exhibit P2 A TRUE COPY OF THE ORDER IN CMP NO.

2493/2018 IN MC NO. 74/2018 DATE 26.11.2018 Exhibit P3 THE HON'BLE COURT WAS PLEASED TO DISMISS THE APPEAL. A TRUE COPY OF THE JUDGMENT OF THE HON'BLE ADDL. DISTRICT AND SESSIONS JUDGE-III, KOZHIKODE IN CRIMINAL APPEAL NO.412/2018 Exhibit P4 THE TRUE COPIES OF THE CMP NO.3664/2019 Exhibit P5 THE TRUE COPIES OF THE CMP NO.900/2021 Exhibit P6 THE TRUE COPIES OF THE CMP NO.1853/2021 Exhibit P7 A TRUE COPY OF THE AFFIDAVIT IN LIEU OF CHIEF EXAMINATION FILED BY THE 1ST PETITIONER Exhibit P8 A TRUE COPY OF THE COUNTER FILED BY THE RESPONDENTS