Sakeer Hussain M vs Mehabooba
2024 Latest Caselaw 12777 Ker

Kerala High Court

Sakeer Hussain M vs Mehabooba on 21 May, 2024

OP(C) No.528/2024                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
              Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                               OP(C) NO. 528 OF 2024
   EP 69/2004 IN OS 100/1987 OF ASSISTANT SESSIONS COURT/ADDITIONAL SUB COURT,
                                      PALAKKAD
   PETITIONER/DECREE HOLDER NO.3:

          SAKEER HUSSAIN M, AGED 54 YEARS, S/O LATE K.MOHAMMED IBRAHIM
          RESIDING AT XI/388, CHIKKANAMPARA, KOLLENGODE, PALAKKAD, PIN -
          678506

        BY ADVS.SABU GEORGE,P.B.KRISHNAN,P.B.SUBRAMANYAN & MANU VYASAN PETER

   RESPONDENTS/JUDGMENT DEBTORS 1 & 2:

       1. MEHABOOBA, W/O HANEEFA RAWTHER, RESIDING AT METTUPALAYAM,
          KIZHAKKETHARA VILLAGE, KOLLENGODE, CHITTUR TALUK, PALAKKAD DISTRICT,
          PIN - 678506
       2. ILLIYAS, S/O HANEEFA, RESIDING AT METTUPALAYAM, KIZHAKKETHARA
          VILLAGE, KOLLENGODE, CHITTUR TALUK, PALAKKAD DISTRICT, PIN - 678506

        This OP(C) having come up for orders on 21.5.2024, upon perusing the
   letter dated 8.4.2024 of Addl. Sub Judge, Palakkad and this court's
   judgment dated 15.3.2024, the court on the same day passed the following;
                                      ORDER

The letter of the learned Addl. Sub Judge, Palakkad dated 8.4.2024 is perused. The same is accepted. The fact that the submission made in the letter is accepted, may be communicated to the learned Addl. Sub Judge, Palakkad by the registry.

Sd/- C. JAYACHANDRAN JUDGE

21-05-2024 /True Copy/ Assistant Registrar