Ummar Farooq K.T @ Nanippa vs Sarafiya Banu
2024 Latest Caselaw 15802 Ker

Kerala High Court

Ummar Farooq K.T @ Nanippa vs Sarafiya Banu on 6 June, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                     &
                    THE HONOURABLE MR. JUSTICE P.M.MANOJ
          Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946
                         MAT.APPEAL NO. 312 OF 2024
                  OP 578/2022 OF FAMILY COURT, MALAPPURAM.
APPELLANT(S)/RESPONDENT:

     UMMAR FAROOQ K.T @ NANIPPA, AGED 37 YEARS, S/O.LATE SAITHALAVI,
     KAITHAKKOTTUTHODI HOUSE, THAZHEPOOPPALAM, VALAMBUR P.O, PATTIKKAD
     (VIA), VALAMBUR VILLAGE, PERINTHALMANNA TALUK, MALAPPURAM DISTRICT,
     PIN - 679325

    BY ADVS.M/S.AASHIQUE AKTHAR HAJJIGOTHI AND AMINA AKTHAR
RESPONDENT(S)/PETITIONE:

     SARAFIYA BANU, AGED 29 YEARS, D/O.SADDHEEQ, KALLINGAL HOUSE,
     VAKKODE, AEPPIKKAD, EDAPPATTA VILLAGE AND POST, MELATTOOR (VIA),
     PERINTHALMANNA TALUK, MALAPPURAM DISTRICT, PIN - 679326

    BY ADV. C.DINESH
     This Matrimonial Appeal having come up for admission on 06.06.2024,
the court on the same day passed the following:




                                                     P.T.O.
                     RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                     -----------------------------------------------
                            Mat.Appeal No. 312 of 2024
                       -------------------------------------------
                        Dated this the 6th day of June 2024


                                             ORDER

Raja Vijayaraghavan, J.

We have heard the learned counsel appearing for the petitioner as well

as the respondent.

2. The learned counsel appearing for the respondent submits that

paragraph No.15 of the impugned judgment does not tally with the

observations made by the learned Family Court in paragraphs 21 and 22 of

the judgment. While in paragraph No.15, the children are stated to have said

that they were happy with their mother, whereas in paragraph No.21, they

are stated to have turned volte-face.

In the above circumstances, we deem it appropriate to have an

interaction with the parties as well as the children. The petitioner, respondent

as well as the minor children shall appear before this Court on 11.06.2024 at

10.15 am.

sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE rp

06-06-2024 /True Copy/ Assistant Registrar