Kerala High Court
Subeer.K.V vs Haseeba.B.C on 22 October, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
2024:KER:79474
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
OP (FC) NO. 517 OF 2022
AGAINST THE ORDER IN OP NO.645 OF 2020 OF FAMILY COURT,
KANNUR
PETITIONER/RESPONDENT:
SUBEER.K.V., AGED 41 YEARS, S/O.HASSAN,
KELETH VALAPPIL HOUSE,ARECHAL,KUTTUR P.O,
PAYYANNUR TALUK, KANNUR DISTRICT,
PIN - 670306
BY ADV C.LEENA
RESPONDENT/PETITIONER:
HASEEBA.B.C., AGED 29 YEARS, BAPPANTAKATH
CHALIL HOUSE,PILATHARA P.O. PAYYANNUR TALUK
KANNUR DISTRICT, PIN - 670501
BY ADVS.
ABDUL RAOOF PALLIPATH
PRAJIT RATNAKARAN(K/497/1995)
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.10.2024, ALONG WITH OP (FC)NO.550/2022, 640/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:79474
OP(FC)517/22 & connected
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
OP (FC) NO. 550 OF 2022
AGAINST THE ORDER IN OP NO.645 OF 2020 OF FAMILY COURT,
KANNUR
PETITIONER/RESPONDENT:
SUBEER.K.V., AGED 42 YEARS, S/O.HASSAN,
KELETH VALAPPIL HOUSE,ARECHAL,KUTTUR P.O,
PAYYANNUR TALUK, KANNUR DISTRICT,
PIN - 670306
BY ADV C.LEENA
RESPONDENTS/PETITIONERS:
1 HASEEBA.B.C., AGED 30 YEARS, W/O SUBEER.K.V,
BAPPANTAKATH CHALIL HOUSE,PILATHARA P.O.
PAYYANNUR TALUK, KANNUR DISTRICT - 670501,
PIN - 670501
2 ABDUL KAREEM.P.K., AGED 63 YEARS
S/O ABDUL RAHMAN, BAPPANTAKATH CHALIL
HOUSE,PILATHARA P.O. PAYYANNUR TALUK.
KANNUR DISTRICT, PIN - 670501
3 BEEFATHUMMA. B.C, AGED 54 YEARS
W/O ABDUL KAREEM, BAPPANTAKATH CHALIL
HOUSE, PILATHARA P.O. PAYYANNUR TALUK.
KANNUR DISTRICT, PIN - 670501
BY ADVS.
ABDUL RAOOF PALLIPATH
E.MOHAMMED SHAFI(K/1057/1993)
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OP(FC)517/22 & connected
3
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.10.2024, ALONG WITH OP (FC)NO.517/2022 AND CONNECTED
CASE, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:79474
OP(FC)517/22 & connected
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
OP (FC) NO. 640 OF 2022
AGAINST THE ORDER IN OP NO.645 OF 2020 OF FAMILY COURT,
KANNUR
PETITIONER/RESPONDENT:
SUBEER.K.V., AGED 42 YEARS, S/O.HASSAN,
KELETH VALAPPIL HOUSE,ARECHAL,KUTTUR P.O,
PAYYANNUR TALUK, KANNUR DISTRICT, PIN - 670306
BY ADV C.LEENA
RESPONDENTS/PETITIONERS:
1 HASEEBA.B.C., AGED 29, W/O SUBEER.K.V,
BAPPANTAKATH CHALIL HOUSE,PILATHARA P.O,
PAYYANNUR TALUK. KANNUR DISTRICT,
PIN - 670501
2 ABDUL KAREEM.P.K, S/O ABDUL RAHMAN, AGED 63
BAPPANTAKATH CHALIL HOUSE,PILATHARA P.O,
PAYYANNUR TALUK. KANNUR DISTRICT,
PIN - 670501
3 BEEFATHUMMA. B.C., AGED 54, W/O ABDUL KAREEM,
BAPPANTAKATH CHALIL HOUSE, PILATHARA P.O.
PAYYANNUR TALUK. KANNUR DISTRICT, PIN - 670501
BY ADV ABDUL RAOOF PALLIPATH
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.10.2024, ALONG WITH OP (FC)NO.517/2022 AND CONNECTED
CASE, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:79474
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5
JUDGMENT
[OP (FC) Nos.517/2022, 550/2022, 640/2022]
Devan Ramachandran, J.
When these matters were called today, Smt.Leena - learned
counsel for the petitioner in all these matters, submitted that the
issues between the parties have been fully settled and that a
Memorandum of Settlement filed before the learned Family Court,
Kannur. She prayed that, therefore, these Original Petitions be
kept pending until such time as the learned Family Court records
the above said Agreement; or that, in the alternative, her client
be given liberty to seek a rehearing of this matter, if the
Agreement is not accepted for any reason.
Taking note of the afore submissions of Smt.Leena, we close
these Original Petitions; however, leaving liberty to the petitioner
to seek a rehearing, if the Agreement between the parties is not
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accepted by the learned Family Court as per law for any reason.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
M.B. SNEHALATHA
JUDGE
RR
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APPENDIX OF OP (FC) 550/2022
PETITIONER EXHIBITS
Exhibit P1 COPY OF JUDGMENT DATED 27.01.2022 IN OP
(FC) NO.526/20222 BY HONOURABLE HIGH
COURT OF KERALA
Exhibit P2 COPY OF AFFIDAVIT AND PETITION IN IA
2/2022 DATED 26.04.202 IN OP 645/2020 OF
FAMILY COURT KANNUR
Exhibit P2 COPY OF AFFIDAVIT AND PETITION IN IA
typewritten copy 2/2022 DATED 26.04.202 IN OP 645/2020 OF
FAMILY COURT KANNUR
ExhibitP3 COPY OF COUNTER DATED 7.5.2022 IN IA
2/22 IN OP 645/2020 ON THE FILE OF
FAMILY COURT, KANNUR
Exhibit P4 COPY OF AFFIDAVIT AND PETITION IN IA
3/2022 DATED 26.04.202 IN OP 645/2020 OF
FAMILY
Exhibit P4 Copy COPY OF AFFIDAVIT AND PETITION IN IA
3/2022 DATED 26.04.202 IN OP 645/2020 OF
FAMILY
Exhibit P5 COPY OF COUNTER DATED7.5.2022 IN IA 3/22
IN OP 645/2020 OF FAMILY
Exhibit P6 COPY OF COMMON ORDER DATED 11.05.2022 IN
BY FAMILY COURT, KANNUR
Exhibit P7 COPY OF ORDER DATED 31.05.2022 OF FAMILY
COURT, KANNUR IN OP 645/2020 ON
PRELIMINARY ISSUES
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OP(FC)517/22 & connected
APPENDIX OF OP (FC) 640/2022
PETITIONER EXHIBITS
Exhibit1 TRUE COPY OF JUDGMENT DATED 27.01.2022
IN OP (FC) NO.526/20222 BY HONOURABLE
HIGH COURT OF KERALA
Exhibit P2 COPY OF ORDER DATED 23.03.2022 IN IA
1/2022 IN OP 645/2020 BY FAMILY COURT,
KANNUR
Exhibit P3 COPY OF COMMON ORDER DATED 11.05.2022 IN
BY FAMILY COURT, KANNUR
Exhibit P4 COPY OF ORDER DATED 31.05.2022 OF FAMILY
COURT, KANNUR IN OP 645/2020 ON
PRELIMINARY ISSUES
2024:KER:79474
OP(FC)517/22 & connected
APPENDIX OF OP (FC) 517/2022
PETITIONER EXHIBITS
Exhibit P1 COPY OF JUDGMENT DATED 27.01.2022 IN OP
(FC) NO.526/20222 BY HONOURABLE HIGH
COURT OF KERALA
ExhibitP2 COPY OF AFFIDAVIT AND PETITION IN IA
1/2022 DATED 01.02.22 IN OP 645/2020 OF
FAMILY COURT KANNUR.
Exhibit P3 COPY OF COUNTER FILED ON IA 1/2022
Exhibit P4 COPY OF ORDER DATED 23.03.2022 IN IA
1/2022 BY FAMILY COURT KANNUR
Exhibit P5 COPY OD ORDER DATED 31.05.2022 IN OP
645/2020 BY FAMILY COURT ,KANNUR
DECIDING PRELIMINARY ISSUES
