Najumma vs Sakkir Hussam
2024 Latest Caselaw 31287 Ker

Kerala High Court

Najumma vs Sakkir Hussam on 1 November, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

OP (FC) No.234/2024                              1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                             &
                            THE HONOURABLE MR. JUSTICE P.M.MANOJ
                Friday, the 1st day of November 2024 / 10th Karthika, 1946
                                OP (FC) NO. 234 OF 2024(R)
                   EP 58/2016 IN OP 1468/2013 OF FAMILY COURT, ATTINGAL

   PETITIONER/1ST DECREE HOLDER/1ST PETITIONER:


           NAJUMMA, AGED 40 YEARS, D/O ASUMA BEEVI,
           DARUL SUM SUM, KADAYIL, KONCHIRA P.O.,
           KANYAKULANGARA, VEMBAYAM VILLAGE,
           NEDUMANGAD TALUK, THIRUVANANTHAPURAM, PIN - 695 615.

            BY ADVOCATE SRI.LATHEESH SEBASTIAN

   RESPONDENT/JUDGMENT DEBTOR/1ST RESPONDENT:

           SAKKIR HUSSAM, AGED 53 YEARS, S/O UMMAR KUNJU,
           DANA MANZIL, PUTHUVAL PUTHEN VEEDU, MURIKKUMPUZHA P.O.,
           VEILOOR VILLAGE, MARTHANDAM KARI, CHIRAYINKEEZHU,
           THIRUVANANTHAPURAM, PIN - 695 302.


        This Original petition having come up for orders on 01/11/2024 upon
   perusing the letter dated 10/09/2024 of the Judge, Family Court, Attingal
   requesting extension of time for disposal of EP 58/2016 of that Court by a
   further period of five months and this Court's judgment dated 05/04/2024
   in OP(FC) 234/2024, the Court on the same day passed the following:

                                            ORDER

Time sought for by the jurisdictional court is granted.

Sd/- RAJA VIJAYARAGHAVAN V JUDGE

Sd/- P.M.MANOJ JUDGE

01-11-2024 /True Copy/ Assistant Registrar