Habeeb Rawther vs Shaji Ibrahim
2023 Latest Caselaw 527 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
  WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                       OP(C) NO. 1832 OF 2014
        IN OS 364/2012 OF MUNSIFF COURT, CHANGANACHERRY
PETITIONERS:

    1     HABEEB RAWTHER,
          AGED 61 YEARS,
          S/O.MEERAKUNJU RAWTHER,
          MELEMEPPURATHU HOUSE,
          KUTTAPUZHA VILLAGE, KUTTAPUZHA P.O.,
          THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT.

    2     JAHANA HABEEN
          AGED 31 YEARS
          W/O.HASHEER MOHAMMAD,
          KASTHOORIPARAMBIL VILLAGE,
          THRICKODITHANAM VILLAGE,
          THRICKODITHANAM P.O.,
          CHANGANACHERRY TALUK,
          REPRESENTED BY HER POWER OF ATTORNEY HOLDER,
          HABEEB RAWTHER, AGED 61 YEARS,
          S/O.MEERAKUNJU RAWTHER,
          MELEMEPPURATHU HOUSE, KUTTAPUZHA VILLAGE,
          KUTTAPUZHA P.O., THIRUVALLA TALUK,
          PATHANAMTHITTA DISTRICT.

          BY ADV SRI.K.SHAJ


RESPONDENT/S:

    1     SHAJI IBRAHIM,
          AGED 32 YEARS,
          S/O.IBRAHIM, KOCHUPARAMBIL HOUSE,
          KOTTACHIRAPARAYIL BHAGOM, PAIPPADU VILLAGE,
          CHANGANACHERRY TALUK - 681 006.

    2     SABU IBRAHIM,
          AGED 29 YEARS,
          S/O.IBRAHIM, KOCHUPARAMBIL HOUSE,
          KOTTACHIRAPARAYIL BHAGOM,
          PAIPPADU VILLAGE,
          CHANGANACHERRY TALUK - 681 006.
 O.P.(C)No.1832/2014

                                 -:2:-




      3       SHAJI UMMERKUTTY
              AGED 32 YEARS
              S/O.UMMERKUTTY, SHAMILA MANZIL,
              KOTTACHIRAPARAYIL BHAGOM, PAIPPADU VILLAGE,
              CHANGANACHERRY TALUK - 681 006.

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.1832/2014

                                       -:3:-




                      Dated this the 11th day of January,2023

                              JUDGMENT

The learned counsel appearing for the petitioners

submits that the subject matter in dispute between the

parties has been settled out of court.

2. The said submission is recorded.

The original petition is dismissed as infructuous.

Sd/-

C.S.DIAS,JUDGE

DST/11.01.23 //True copy//

P.A.To Judge