Saluja vs Niyas
2023 Latest Caselaw 3898 Ker

OP (FC) No.157/2023                       1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                           &
                       THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
             Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
                            OP (FC) NO. 157 OF 2023(R)
  IA NO.26/2022 DATED 18/5/2022 IN OP NO.350/2010 OF FAMILY COURT, KOTTARAKKARA
   PETITIONER/PETITIONER:

           SALUJA, AGED 26 YEARS, D/O SULAIKA BEEVI,
           RESIDING AT: SALUJA MANZIL, AAKKAL P.O.,
           KARINGANNOOR, KOLLAM- 691 516.

   RESPONDENTS/1ST RESPONDENT & ADDL. RESPONDENTS 3 TO 6:

       1. NIYAS, AGED 30 YEARS, S/O ABDUL SALAM, RESIDING AT: BISMILLAH
          MANZIL, KARALIKONAM, ARKKANNOOR P.O., KOLLAM - 691 533.
       2. ABITHA BEEVI, AGED 63 YEARS, W/O LATE ABDUL SALAM, RESIDING AT:
          BISMILLAH MANZIL, KARALIKONAM, ARKKANNOOR P.O., KOLLAM - 691 533.
       3. SAJIYA RAFEEK, AGED 39 YEARS, D/O LATE ABDUL SALAM, RESIDING AT:
          BISMILLAH MANZIL, KARALIKONAM, ARKKANNOOR P.O., KOLLAM - 691 533.
       4. NADEERA, AGED 44 YEARS, D/O LATE ABDUL SALAM, RESIDING AT:
          BISMILLAH MANZIL, KARALIKONAM, ARKKANNOOR P.O., KOLLAM - 691 533.
       5. NAJEEB, AGED 42 YEARS, S/O LATE ABDUL SALAM, RESIDING AT: BISMILLAH
          MANZIL, KARALIKONAM, ARKKANNOOR P.O., KOLLAM - 691 533.


        OP (Family Court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to set aside Exhibit. P6 order and allow Exhibit. P2 application
   in alternative also to direct return of Ext. B4 series in Exhibit. P1
   judgment to petitioner.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of M/S. R.RAJESH (VARKALA), M.KIRANLAL, MANU RAMACHANDRAN, SAMEER M NAIR,
   GEETHU KRISHNAN & SAILAKSHMI MENON, Advocates for the petitioner, the
   court passed the following:

                                                                P.T.O.
 OP (FC) No.157/2023                          2/3




                                         ORDER

The learned counsel for the petitioner to serve a copy of this original petition to the learned counsel, who represents the respondents in the connected matters.

Post along with connected matters, Mat. Appeal No.172 of 2022 and Mat Appeal No.747 of 2022, on 04/04/2023.

                                                   Sd/- ANIL K.NARENDRAN JUDGE


                                                   Sd/- P.G. AJITHKUMAR JUDGE




30-03-2023                     /True Copy/                              Assistant Registrar
 OP (FC) No.157/2023                 3/3

                       APPENDIX OF OP (FC) 157/2023
Exhibit P1            A TRUE COPY OF THE JUDGMENT IN OP NO. 350 OF 2010 DATED
                      31.01.2018.
Exhibit P2            A TRUE COPY OF THE I.A. NO. 26 OF 2022 IN O.P. NO. 350

OF 2010 BEFORE HON'BLE FAMILY COURT, KOTTARAKARA DATED: 04.01.2022.

Exhibit P6 A TRUE COPY OF ORDER IN I.A. NO. 26 OF 2022 IN O.P. NO.

350 OF 2010 BY HON'BLE FAMILY COURT KOTTARAKARA, DATED 18.05.2022.