Krishnan vs Beevi Hamsa@Rukkiyabeevi
2024 Latest Caselaw 4656 Ker

Kerala High Court

Krishnan vs Beevi Hamsa@Rukkiyabeevi on 6 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                               &
          THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
 TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                    OP (FC) NO. 485 OF 2021
AGAINST THE AUCTION NOTICE IN E.P.4/2010 IN OP 536/2007 OF
                    FAMILY COURT, PALAKKAD
PETITIONER/CLAIM PETITIONER:

           KRISHNAN
           AGED 51 YEARS, S/O.PONNU,
           VADAKKEKALATHIL, MANGALAMDAM VILLAGE,
           ALATHUR TALUK, PALAKKAD DISTRICT-678682.

           BY ADVS.
           SAIBY JOSE KIDANGOOR
           BENNY ANTONY PAREL
           PARVATHY VIJAYAN
           SANJUNA GOPINATH
           KRISHNAPRIYA A.R.
           SAFARIYA A SAMAD
           IRINE MATHEW
           ADITHYA KIRAN V.E
           S.SIBHA


RESPONDENTS/DECREE HOLDERS & LEGAL HEIRS OF JEDGMENT
DEBTOR:

    1      BEEVI HAMSA@RUKKIYABEEVI,
           AGED 61 YEARS, W/O.MOIDHU HAMSA,
           R/A KARUPPAM VEEDU, KODALI DESOM,
           MATTATHUR VILLAGE, MUKUNDAPURAM TALUK,
           THRISSUR DISTRICT-680683.

    2      FATHIMA,
           W/O.LATE O.P.HAMSA, OLIPARAMBIL HOUSE,
           PAYYANADAM P.O., PALAKKAD-678583.
   OP(FC).485/2021
                             2


   3      SHAMILNAJ,
          S/O.LATE O.P.HAMSA, OLIPARAMBIL HOUSE,
          PAYYANADAM P.O., PALAKKAD-678583.

   4      JUMAILA,
          D/O.LATE O.P.HAMSA, OLIPARAMBIL HOUSE,
          PAYYANADAM P.O., PALAKKAD-678583.


       THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
    OP(FC).485/2021
                                     3




                             JUDGMENT

Dated this the 6th day of February, 2024

Anu Sivaraman, J.

It is submitted by the learned counsel for the petitioner that the

decree stands satisfied and that further consideration of the OP(FC) is not

required. This O.P.(FC) is therefore closed as having become

infructuous.

Sd/-

ANU SIVARAMAN, JUDGE

Sd/-

C. PRATHEEP KUMAR, JUDGE