Zuvaibathul Aslamiya vs Sabik
2022 Latest Caselaw 5618 Ker

Mat.Appeal No.363/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Thursday, the 26th day of May 2022 / 5th Jyaishta, 1944
                            MAT.APPEAL NO. 363 OF 2022
               OP 634/2019 OF FAMILY COURT, MUVATTUPUZHA, ERNAKULAM
   APPELLANT/RESPONDENT IN O.P:

           ZUVAIBATHUL ASLAMIYA, D/O.SALMANUL FARISY, AGED 28 YEARS, THARAYIL
           HOUSE, MUDIKKAL.P.O.,PALLIPPURAM, MARAMPILLY VILLAGE, PERUMBAVOOR,
           PIN- 683 547.

        BY ADVS.M.K.ABOOBACKER AND D.M.NOWFAL
   RESPONDENT/PETITIONER IN O.P.:

           SABIK, S/O.SAGEER, AGED 34 YEARS,PULIKKOOTIL HOUSE, MADAVANA KARA,
           ERIYAD, MADAVANA.P.O., KODUNGALLOOR, PIN- 690 666

        This Matrimonial appeal having come up for orders on 26.05.2022, the
   court on the same day passed the following:
                                      ORDER

Admit.

It is stated that child is with the appellant.

In view of the above, we stay the impugned judgment giving permanent custody to the respondent.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

26-05-2022 /True Copy/ Assistant Registrar