Rahila Beevi vs A.Mohammed Basheer
2024 Latest Caselaw 32178 Ker

Kerala High Court

Rahila Beevi vs A.Mohammed Basheer on 7 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                     &

             THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

   THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946

                      MAT.APPEAL NO. 450 OF 2018

     AGAINST THE JUDGMENT DATED 23.03.2018 IN OP NO.178 OF 2009 OF

FAMILY COURT,KOLLAM

APPELLANT/PETITIONER:

            RAHILA BEEVI
            AGED 64, W/O.MOHAMMED BASHEER, RESIDING AT SHALIMAR,
            RAJEEV NAGAR, PALLITHOTTAM P.O., KOLLAM WEST VILLAGE,
            KOLLAM-691006.


            BY ADVS.
            SRI.R.T.PRADEEP
            SRI.SAIJO HASSAN




RESPONDENT/RESPONDENT:

            A.MOHAMMED BASHEER
            AGED 67, S/O.ABDUL RAHIM, KERAVANAM VEEDU, AMACHAL,
            CHATHANNOOR P.O., KOLLAM DISTRICT-691572.


            BY ADVS.
            SMT.ANUROOPA JAYADEVAN
            SRI.B.SURESH KUMAR



     THIS   MATRIMONIAL   APPEAL     HAVING   BEEN   FINALLY   HEARD   ON
07.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                       2024:KER:85982
MAT.APPEAL NO. 450 OF 2018

                                2




                             JUDGMENT

DEVAN RAMACHANDRAN (J)

Even though this matter was called more

than twice today, there was no representation

for the appellant. I, therefore, suspect that

the appellant is not interested in prosecuting

this matter any further.

Accordingly, this Mat Appeal is

dismissed for default.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B. SNEHALATHA JUDGE

SAS