Amina Beevi Shahabuddin vs Nissan Kunju
2024 Latest Caselaw 30291 Ker

Kerala High Court

Amina Beevi Shahabuddin vs Nissan Kunju on 24 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.475/2024                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                               &
                          THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
            Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                     IA.NO.4/2024 IN MAT.APPEAL NO. 475 OF 2024
             OP(G&W)1604/2023 OF FAMILY COURT, KOTTAYAM AT ETTUMANOOR.
   APPLICANT/APPELLANT:

           AMINA BEEVI SHAHABUDDIN, AGED 37 YEARS, D/O MR.P.M.SHAHABUDDIN,
           BUNGLAVIL, MAMMOODU P.O, MADAPALLY VILLAGE, CHANGANACHERRY,
           KOTTAYAM, PIN - 686536.

   RESPONDENT/RESPONDENT:

           NISSAN KUNJU, AGED 40 YEARS, S/O. M.B.NAVARU KUNJU, MEENATHETHIL
           HOUSE, KUTTAPPUZHA.P.O., KUTTAPPUZAHA VILLAGE, THIRUVALLA TALUK,
           PATHANAMTHITTA DISTRICT, PIN - 689103.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   correcting the name of the minor child as Aman Akbar Shahabuddin in
   judgment and decree of the Family Court, Kottayam at Ettumanoor, in the
   best interest of justice.


        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof and upon hearing the arguments
   of M/S.P.HARIDAS, BIJU HARIHARAN, SHIJIMOL M.MATHEW, P.C.SHIJIN, RISHIKESH
   HARIDAS and ROSHIN MARIAM JACOB Advocates for the applicant, and of
   M/S.AHAMMAD SAHEER M.A., M.M.ALIYAR, MUHAMMED YASIL and E.A.HARIS
   Advocates for the respondent, the court passed the following:


                                             ORDER

This application for correction of the name of the minor child in the judgment and decree of the learned Family Court is not opposed and therefore,is allowed. Registry will make consequential incorporation as prayed for and issue fresh certified copy of the judgment and decree as per law without any avoidable delay.

Post on 30/10/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

24-10-2024 /True Copy/ Assistant Registrar