Kerala High Court
Mohamed Aslam vs Fathimathul Nabila Noushad on 23 August, 2025
Author: Devan Ramachandran
Bench: Devan Ramachandran
OP(FC).No.489 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
SATURDAY, THE 23RD DAY OF AUGUST 2025 / 1ST BHADRA, 1947
OP (FC) NO. 489 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN OP NO.915 OF 2022
OF FAMILY COURT,KOZHIKODE
PETITIONER/PETITIONER:
MOHAMED ASLAM
AGED 36 YEARS
S/O MOHAMMED FAZAL, KULANAGARAVEETIL HOUSE 13/712,
KOCHANGADI, COCHIN, REPRESENTED BY POWER OF
ATTORNEY HOLDER MOTHER NAJILA MOHAMMED FAZAL, W/O.
MOHAMED FAZAL, KULANGARAVEETIL HOUSE, 13/712,
KOCHANGADI, COCHIN, PIN - 681005
BY ADVS.
SRI.P.B.SUBRAMANYAN
SRI.SABU GEORGE
SMT.B.ANUSREE
SRI.MANU VYASAN PETER
SMT.MEERA P.
SMT.AISWARYA MOHAN
RESPONDENT/RESPONDENT:
FATHIMATHUL NABILA NOUSHAD
AGED 29 YEARS
D/O NALAKATH NOUSHAD, SHANAJ HOUSE, KASIM LANE,
KALOOR ERNAKULAM PRESENTLY RESIDING AT SABOOK,
OP(FC).No.489 of 2025
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NEAR SAIDAR PALLY, THALASERY, KANNUR, PIN - 670102
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
23.08.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(FC).No.489 of 2025
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JUDGMENT
Devan Ramachandran, J.
The only relief sought for by the petitioner is that the
learned Family Court, Kozhikode, be directed to dispose of Ext.P8
application in O.P.No.915/2022, within a time frame to be fixed
by this Court.
2. We called for a report from the learned Family Court,
which is available.
3. The learned Family Court reports that the Review
Petition is listed to 30.09.2025 and that notice has been ordered
to the respondent; but that the petitioner has not submitted the
process for the same.
It is thus obvious that this Court cannot help the
petitioner, except allowing him to move the learned Family Court,
appropriately.
In the above circumstances, we record the report of the
learned Family Court; but leave liberty to the petitioner to move
it through an appropriate application if he wants custody of his
children during the Onam Vacations. In the event such is moved,
2025:KER:64127
the learned Family Court will consider it in terms of law without
any avoidable delay.
Sd/-
DEVAN RAMACHANDRAN,
JUDGE
Sd/-
M.B.SNEHALATHA,
JUDGE
Mms
2025:KER:64127
APPENDIX OF OP (FC) 489/2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED
07.04.2022 IN O.P (FC) NO.606 OF 2021
AND CONNECTED MATTERS
Exhibit P2 TRUE COPY OF THE PETITION G.O.P NO. 600
OF 2020 BEFORE THE FAMILY COURT,
ERNAKULAM (RENUMBERED AS OP NO.915 OF
2022 BEFORE THE FAMILY COURT,
KOZHIKODE), DATED 06-03-2020
Exhibit P3 TRUE COPY OF THE OBJECTION FILED BY THE
RESPONDENT IN G.O.P NO. 600 OF 2020
BEFORE THE FAMILY COURT, ERNAKULAM
(RENUMBERED AS OP NO.915 OF 2022 BEFORE
THE FAMILY COURT, KOZHIKODE), DATED NIL-
07-2020
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 29-04-
2025 IN O.P (FC) NO.267 OF 2025
Exhibit P5 TRUE COPY OF I.A NO.4 OF 2025 IN OP
NO.915 OF 2022 ON THE FILE OF THE FAMILY
COURT, KOZHIKODE, DATED 30-04-2025
Exhibit P6 TRUE COPY OF THE ORDER IN I.A NO.4 OF
2025 IN OP NO.915 OF 2022 ON THE FILE OF
THE FAMILY COURT, KOZHIKODE, DATED 14-
05-2025
Exhibit P7 TRUE COPY OF I.A.NO.5/2025 IN
O.P.NO.915/2022 ON THE FILE OF THE
FAMILY COURT, KOZHIKODE, DATED 13-06-
Exhibit P8 TRUE COPY OF R.P.I.A.NO.1 OF 2025 IN OP
NO.915 OF 2022 ON THE FILE OF THE FAMILY
COURT, KOZHIKODE, DATED 11-07-2025
